Bir Bahadur Singh Sijwali v. ITO

53 Taxmann.com 366High Court2015#1394 most cited

What is Bir Bahadur Singh Sijwali v. ITO authority for?

For reassessment under Section 147, merely finding deposits in a savings bank account is not sufficient 'reason to believe' for the Assessing Officer. The officer must specifically record reasons demonstrating that income has escaped assessment to validly issue a notice under Section 148.

82

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

Bir Bahadur Singh Sijwali v. ITO · 53 Taxmann.com 366 · Section 147 · Section 148 · reason to believe · reassessment notice validity · mere bank deposits · income escapement · sufficiency of reasons · ITAT Delhi Bench

Issues it is cited on

Judgments citing Bir Bahadur Singh Sijwali v. ITO