(ii) Govt. of India v. Citedal Fine Pharmaceuticals

3 SCC 483Reported decision1989#909 most cited

What is (ii) Govt. of India v. Citedal Fine Pharmaceuticals authority for?

The absence of a specific limitation period for recovery of duty or tax does not, by itself, render a rule arbitrary or unconstitutional under Article 14, provided authorities act with expedition and adhere to principles of natural justice.

116

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

Govt. of India v. Citedal Fine Pharmaceuticals · 3 SCC 483 · Section 144C · Section 153 · absence of limitation for recovery · Article 14 · arbitrary recovery · natural justice · expedition · reasonable haste

Issues it is cited on

Judgments citing (ii) Govt. of India v. Citedal Fine Pharmaceuticals

Showing 120 of 116 · Page 1 of 6

(ii) Govt. of India v. Citedal Fine Pharmaceuticals (3 SCC 483) — Cited in 116 Judgments | BharatTax