Indian & Eastern Newspaper Society v. CIT
119 ITR 996Supreme Court of India1979#440 most cited
What is Indian & Eastern Newspaper Society v. CIT authority for?
An assessment cannot be reopened under Section 147/148 based on a mere change of opinion by the Assessing Officer on material already considered during the original assessment, clarifying the scope of 'escaped assessment'.
205
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2008 to 2026.
Also referred to as
Indian & Eastern Newspaper Society v. CIT · 119 ITR 996 · Section 147 · Section 148 · reopening assessment · change of opinion · validity of reassessment · material already considered · Kalyanji Mavji clarification · quasi-judicial proceedings · opportunity of being heard · Section 147(b)
Also reported as
2 Taxmann 1972 Taxmann.com 197
Sections most often in play
Issues it is cited on
Judgments citing Indian & Eastern Newspaper Society v. CIT
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