K.M. Sharma v. ITO

254 ITR 772Supreme Court of India2002#754 most cited

What is K.M. Sharma v. ITO authority for?

Where the period of limitation for issuing a notice under section 148 has expired before an amendment to the law takes effect, the amended provision, if not expressly retrospective, cannot revive the expired period of limitation to reopen concluded proceedings.

136

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2005 to 2026.

Also referred to as

K.M. Sharma v. ITO · Section 148 · Section 149 · limitation · revival of expired limitation · retrospective amendment · prospective amendment · certainty and finality

Issues it is cited on

Judgments citing K.M. Sharma v. ITO