Kalinga Institute of Industrial Technology v. DY. CIT
151 Taxmann.com 433Supreme Court of India2023#9414 most cited
What is Kalinga Institute of Industrial Technology v. DY. CIT authority for?
A notice issued under section 143(2) is invalid if the Assessing Officer issuing it lacks jurisdiction over the assessee's case. Jurisdiction cannot be retrospectively conferred.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2025.
Also referred to as
Kalinga Institute of Industrial Technology · Section 143(2) · Section 127 · lack of jurisdiction · transfer of jurisdiction · validity of notice · Assessing Officer jurisdiction · change of jurisdiction after return filing · Orissa High Court · Supreme Court