B.K Gooyee v. CIT

62 ITR 109High Court1966#4532 most cited

What is B.K Gooyee v. CIT authority for?

A notice issued under section 34 of the Income-tax Act, 1922, that is not signed by the Income Tax Officer is invalid and considered no notice at all, as the signature is an essential and integral part of the notice.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.

Also referred to as

B.K Gooyee v. CIT · unsigned notice · invalid notice · section 34 · Income-tax Act 1922 · Calcutta High Court · signature essential · omission to sign

Sections most often in play

Section 147Section 148Section 148ASection 149(1)(b)Section 192BSection 271(1)(a)Section 282Section 292B

Issues it is cited on

section 271(1)(a)section 282section 149(1)(b)section 192section 149(1)section 292bsection 271bsection 34section 292section 29section 148asection 149

Judgments citing B.K Gooyee v. CIT

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1930/MUM/2011[2008-09]Status: DisposedITAT Mumbai31 Oct 2016AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

Section 132

…r, notice or document is a body. Body without a soul is of no use, value or consequence. What is the significance and importance of a signature on any document can be found in the judgment of Hon'ble Calcutta High Court in the case of B.K Gooyee v. CIT [1966] 62 ITR 109. In that case the Assessing Officer issued a notice under section 34 of the Income-tax Act, 1922 but did not sign it. When the matter came up before the Hon'ble High Court at Calcutta it was held by their Lordships that the unsigned notice issued by the ITO was invalid and consequently equal to no notice. If we are to agree with the contention of…

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1929/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 Oct 2016AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

Section 132

…r, notice or document is a body. Body without a soul is of no use, value or consequence. What is the significance and importance of a signature on any document can be found in the judgment of Hon'ble Calcutta High Court in the case of B.K Gooyee v. CIT [1966] 62 ITR 109. In that case the Assessing Officer issued a notice under section 34 of the Income-tax Act, 1922 but did not sign it. When the matter came up before the Hon'ble High Court at Calcutta it was held by their Lordships that the unsigned notice issued by the ITO was invalid and consequently equal to no notice. If we are to agree with the contention of…

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1928/MUM/2011[2006-07]Status: DisposedITAT Mumbai31 Oct 2016AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

Section 132

…r, notice or document is a body. Body without a soul is of no use, value or consequence. What is the significance and importance of a signature on any document can be found in the judgment of Hon'ble Calcutta High Court in the case of B.K Gooyee v. CIT [1966] 62 ITR 109. In that case the Assessing Officer issued a notice under section 34 of the Income-tax Act, 1922 but did not sign it. When the matter came up before the Hon'ble High Court at Calcutta it was held by their Lordships that the unsigned notice issued by the ITO was invalid and consequently equal to no notice. If we are to agree with the contention of…

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1927/MUM/2011[2004-05]Status: DisposedITAT Mumbai31 Oct 2016AY 2004-05

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

Section 132

…r, notice or document is a body. Body without a soul is of no use, value or consequence. What is the significance and importance of a signature on any document can be found in the judgment of Hon'ble Calcutta High Court in the case of B.K Gooyee v. CIT [1966] 62 ITR 109. In that case the Assessing Officer issued a notice under section 34 of the Income-tax Act, 1922 but did not sign it. When the matter came up before the Hon'ble High Court at Calcutta it was held by their Lordships that the unsigned notice issued by the ITO was invalid and consequently equal to no notice. If we are to agree with the contention of…

Layer Exports P. Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1907/MUM/2011[2005-06]Status: DisposedITAT Mumbai31 Oct 2016AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

Section 132

…r, notice or document is a body. Body without a soul is of no use, value or consequence. What is the significance and importance of a signature on any document can be found in the judgment of Hon'ble Calcutta High Court in the case of B.K Gooyee v. CIT [1966] 62 ITR 109. In that case the Assessing Officer issued a notice under section 34 of the Income-tax Act, 1922 but did not sign it. When the matter came up before the Hon'ble High Court at Calcutta it was held by their Lordships that the unsigned notice issued by the ITO was invalid and consequently equal to no notice. If we are to agree with the contention of…

ACIT Cen Cir 24 & 26, Mumbai vs. Layer Exports P. Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 3020/MUM/2011[2005-06]Status: DisposedITAT Mumbai10 Oct 2016AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

Section 132

…r, notice or document is a body. Body without a soul is of no use, value or consequence. What is the significance and importance of a signature on any document can be found in the judgment of Hon'ble Calcutta High Court in the case of B.K Gooyee v. CIT [1966] 62 ITR 109. In that case the Assessing Officer issued a notice under section 34 of the Income-tax Act, 1922 but did not sign it. When the matter came up before the Hon'ble High Court at Calcutta it was held by their Lordships that the unsigned notice issued by the ITO was invalid and consequently equal to no notice. If we are to agree with the contention of…