Inductotherm (India) P. Ltd. v. M. GopaLan, Deputy CIT
What is Inductotherm (India) P. Ltd. v. M. GopaLan, Deputy CIT authority for?
Reassessment proceedings under Section 147 cannot be initiated for mere verification of claims or a fishing and roving inquiry, even after a Section 143(1) intimation. The Assessing Officer must possess tangible material and form an independent, genuine reason to believe that income has escaped assessment, rather than relying on borrowed satisfaction.
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
Inductotherm (India) P. Ltd. v. M. Gopalan · Section 147 · Section 148 · reopening of assessment · reason to believe · tangible material · escapement of income · mere verification · fishing and roving inquiry · borrowed satisfaction · reassessment validity · Section 143(1)