Ashok Commercial Enterprises v. ACIT
154 Taxmann.com 144High Court2023#1362 most cited
What is Ashok Commercial Enterprises v. ACIT authority for?
Failure to issue an assessment order through the designated ITBA portal, or issuance of an order without a valid pre-existing Document Identification Number (DIN), renders such an order invalid and non est in the eyes of law. A subsequent intimation or post-dated DIN does not cure this substantive breach.
84
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.
Also referred to as
Ashok Commercial Enterprises v. ACIT · DIN generation · ITBA portal · assessment order validity · non est in law · post-dated DIN · procedural irregularity · substantive breach · Bombay High Court · Section 143(3) · Section 153A
Also reported as
459 ITR 100
Sections most often in play
Issues it is cited on
Judgments citing Ashok Commercial Enterprises v. ACIT
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