Hydro Carbon Services (P.) Ltd. v. Union of India
131 Taxmann.com 175High Court2021#2762 most cited
What is Hydro Carbon Services (P.) Ltd. v. Union of India authority for?
Natural justice is not violated if the assessee is given sufficient opportunities to present their case. The court may rely on decisions from other High Courts, such as the Calcutta High Court, regarding procedural fairness in tax proceedings.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2024.
Also referred to as
Hydro Carbon Services · Union of India · 131 Taxmann.com 175 · natural justice · assessment proceedings · violation of natural justice · opportunities to assessee · remand report · Calcutta High Court