CIT, 1 SOT 281 (Jodh) Ratan Lal Dalmia vs Income Tax Officer; 230 ITR 301 (MP) CIT v. Vijay Dall Mills

44 Taxmann.com 311High Court2014#2574 most cited

What is CIT, 1 SOT 281 (Jodh) Ratan Lal Dalmia vs Income Tax Officer; 230 ITR 301 (MP) CIT v. Vijay Dall Mills authority for?

An assessment order is not void ab initio due to the absence of approval under section 274(2). The Assessing Officer can obtain the necessary approval retrospectively and decide the matter afresh.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Also referred to as

Ratan Lal Dalmia vs ITO · CIT v. Vijay Dall Mills · section 274(2) · approval of JCIT · absence of approval · assessment order void ab initio · retrospective approval

Issues it is cited on

Judgments citing CIT, 1 SOT 281 (Jodh) Ratan Lal Dalmia vs Income Tax Officer; 230 ITR 301 (MP) CIT v. Vijay Dall Mills

CIT, 1 SOT 281 (Jodh) Ratan Lal Dalmia vs Income Tax Officer; 230 ITR 301 (MP) CIT v. Vijay Dall Mills (44 Taxmann.com 311) — Cited in 45 Judgments | BharatTax