Atulbhai Hiralal Shah v. DCIT

73 Taxmann.com 320High Court2016#9872 most cited

What is Atulbhai Hiralal Shah v. DCIT authority for?

An Assessing Officer can proceed on the basis of a postal department's remark that the assessee has 'left', even if the reason for the remark is not clear. Reassessment cannot be terminated solely on the ground of non-service of notice if the postal department's remark indicates non-delivery.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Also referred to as

Atulbhai Hiralal Shah v. DCIT · 73 Taxmann.com 320 · section 148 · section 149 · service of notice · non-service of notice · reassessment · postal remark · left · change of opinion

Issues it is cited on

Judgments citing Atulbhai Hiralal Shah v. DCIT

Atulbhai Hiralal Shah v. DCIT (73 Taxmann.com 320) — Cited in 11 Judgments | BharatTax