CTT v. Fancy International
86 Taxmann.com 22High Court2017#7521 most cited
What is CTT v. Fancy International authority for?
An assessing officer cannot rely solely on a third party's non-response to a notice or failure to appear to reassess an assessee; the assessee must have discharged its onus.
15
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.
Also referred to as
CTT v. Fancy International · section 143(3) · section 147 · section 148 · true and full disclosure · fresh tangible material · sanction under section 151 · material facts necessary for assessment · sanctioning authority · first proviso to section 147 · section 151(1) · section 133(6) · reassessment · third party non-response