Maheswari Coal Benefication& Infrastructure (P.) Ltd. v. Deputy Commissioner of Income Tax
171 Taxmann.com 842Income Tax Appellate Tribunal2025#3342 most cited
What is Maheswari Coal Benefication& Infrastructure (P.) Ltd. v. Deputy Commissioner of Income Tax authority for?
An assessment order is vitiated if the approval granted by the approving authority was mechanical and demonstrated a non-application of mind.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.
Also referred to as
Maheswari Coal Benefication & Infrastructure Pvt. Ltd. · section 153D · approval granted mechanically · non-application of mind · vitiates assessment order · approving authority