M/s Bhura Exports Ltd. v. ITO

13 Taxmann.com 162High Court2011#5669 most cited

What is M/s Bhura Exports Ltd. v. ITO authority for?

A delay in exercising power, if based on valid and bonafide reasons, does not invalidate the action. This case supports the application of a four-year limitation period for initiating proceedings, similar to principles in Sections 147, 148, and 153, prior to their amendment.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2023.

Also referred to as

Bhura Exports Ltd · ITO · delayed exercise of power · bonafide reasons · limitation period · initiation of proceedings · section 147 · section 148 · section 153 · amendment of law

Judgments citing M/s Bhura Exports Ltd. v. ITO

M/s Bhura Exports Ltd. v. ITO (13 Taxmann.com 162) — Cited in 20 Judgments | BharatTax