CIT (2013) 355 ITR 255 157-176 16 177-191 17 Pankaj Mani Kulshreshtha v. ITO (ITAT Jaipur) (B) Case
141 Taxmann.com 477Supreme Court of India2022#6529 most cited
What is CIT (2013) 355 ITR 255 157-176 16 177-191 17 Pankaj Mani Kulshreshtha v. ITO (ITAT Jaipur) (B) Case authority for?
The case establishes that an assessment order under Section 143(3) read with Section 144 of the Income Tax Act, 1961, cannot be challenged on the grounds of an invalid notice under Section 142(1) when the assessee has not raised such a contention before the assessing officer.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2025.
Also referred to as
Pankaj Mani Kulshreshtha v. ITO · Section 143(3) · Section 144 · Section 142(1) · assessment order · invalid notice · challenge to assessment · ITAT Jaipur