Krishna Developers and Company v. DCIT
91 Taxmann.com 306Supreme Court of India2018#10789 most cited
What is Krishna Developers and Company v. DCIT authority for?
The Supreme Court's dismissal of a Special Leave Petition affirms that the reopening of assessment is permissible even if the Assessing Officer relies on the same record as the completed assessment, and a mere change of opinion does not form the basis for such reopening.
10
judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2025.
Also referred to as
Krishna Developers and Company v. DCIT · section 147 · reopening assessment · section 143(3) · change of opinion · fresh tangible material · reasons to believe · completed assessment