CIT v. Hukam Singh
276 ITR 347Reported decision2005#4017 most cited
What is CIT v. Hukam Singh authority for?
Respondents do not have locus standi to question reassessment orders on the ground of lack of notice. Non-issuance of notice to some legal heirs is a mere irregularity and does not affect the validity of reassessment orders.
29
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.
Also referred to as
CIT v. Hukam Singh · reassessment proceedings · lack of notice · locus standi · legal heirs · irregularity · validity of reassessment orders · Section 147