Everest Kanto Cylinder Ltd. v. DCIT/ACIT
164 Taxmann.com 608High Court2024#4883 most cited
What is Everest Kanto Cylinder Ltd. v. DCIT/ACIT authority for?
Orders under section 148A(d) are subject to appeal and the Supreme Court has upheld High Court decisions that considered them appealable. The dismissal of SLPs by the Supreme Court in related cases indicates a settled position on this matter.
24
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.
Also referred to as
Everest Kanto Cylinder Ltd. · Section 148A · Section 148 · non-speaking order · faceless assessment scheme · order under section 148A(d) · reassessment proceedings · speaking order · section 144b · Supreme Court SLP dismissal
Sections most often in play
Issues it is cited on
Judgments citing Everest Kanto Cylinder Ltd. v. DCIT/ACIT
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