Kolkata in Machinery Agencies (India) v. Deputy Commissioner of Income Tax

27 Taxmann.com 168Reported decision2012#9617 most cited

What is Kolkata in Machinery Agencies (India) v. Deputy Commissioner of Income Tax authority for?

A completed assessment order cannot be reopened based on a DVO report received after the assessment, as this would undermine the finality of assessments and the time limits prescribed by the Income Tax Act.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2019.

Also referred to as

Kolkata in Machinery Agencies (India) v. Deputy Commissioner of Income Tax · 2012 · ITAT · DVO report · finality of assessment · completed assessment · reopening assessment · time limit

Judgments citing Kolkata in Machinery Agencies (India) v. Deputy Commissioner of Income Tax

Kolkata in Machinery Agencies (India) v. Deputy Commissioner of Income Tax (27 Taxmann.com 168) — Cited in 11 Judgments | BharatTax