Atulbhai Hira Lai Shah v. DCIT

73 Taxmann.com 325Supreme Court of India2016#10730 most cited

What is Atulbhai Hira Lai Shah v. DCIT authority for?

Reassessment proceedings cannot be terminated solely on the ground of non-service of notice when the notice was sent to the address on the PAN card and returned with the remark 'left', unless the assessee challenges the postal department's remark directly.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2021 to 2025.

Also referred to as

Atulbhai Hiralal Shah v. DCIT · section 148 · section 149 · reassessment proceedings · notice under section 148 · service of notice · postal remark 'left' · reopening of assessment · section 292B · section 292

Issues it is cited on

Judgments citing Atulbhai Hira Lai Shah v. DCIT