Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT (OSD), Ahmedabad

346 ITR 228High Court2012#1530 most cited

What is Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT (OSD), Ahmedabad authority for?

For a valid reassessment under Section 147, the Assessing Officer must record substantive reasons to believe income has escaped assessment, as a mere boilerplate statement of non-disclosure or non-filing is insufficient. Furthermore, a taxpayer's disclosure is not considered full and true if it requires further inquiry by the AO to ascertain material details, especially under Explanation 1 to Section 147.

74

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT · 346 ITR 228 · Section 147 · Section 148 · reopening of assessment · reassessment proceedings · reason to believe · escapement of income · full and true disclosure · material facts · recorded reasons · Explanation 1 to Section 147

Issues it is cited on

Judgments citing Dishman Pharmaceuticals and Chemicals Ltd. v. DCIT (OSD), Ahmedabad