CIT v. Best Wood Industries and Saw Mills
11 Taxmann.com 278High Court2011#3119 most cited
What is CIT v. Best Wood Industries and Saw Mills authority for?
Once an assessment is reopened for a valid reason under Section 148(2), the Assessing Officer can bring to tax any escaped income that comes to their notice during the reassessment, even if it was not the original basis for reopening.
38
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.
Also referred to as
CIT v. Best Wood Industries · section 148(2) · reassessment · escaped income · reopening assessment · section 147 · income escaping assessment · rule 46a · section 145 · reason to believe · sundry creditors · accommodation entry · section 151 · section 26
Also reported as
331 ITR 63