Aroni Commercials Limited v. Dy.CIT
44 Taxmann.com 304High Court2014#3592 most cited
What is Aroni Commercials Limited v. Dy.CIT authority for?
When an Assessing Officer raises a query during assessment proceedings and the assessee provides a reply, it is presumed that the AO considered the query and was satisfied with the reply. The assessment order does not need to explicitly discuss every query and response.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.
Also referred to as
Aroni Commercials Limited v. Dy.CIT · section 148 · assessment proceedings · query raised · assessee replied · AO satisfied · deemed accepted · assessment order discussion
Also reported as
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