Pal Jain v. ITO
267 ITR 540Reported decision2004#4225 most cited
What is Pal Jain v. ITO authority for?
A reassessment notice issued after four years is valid if the subsequent discovery by tax authorities reveals that a transaction, though disclosed and accepted in the original assessment, was not genuine due to a lack of true disclosure of material facts.
28
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.
Also referred to as
Pal Jain v. ITO · 267 ITR 540 · reassessment notice · genuine transaction · non-disclosure of material facts · four years · Phool Chand Bajrang Lal v. ITO · DDI Investigation · original assessment · validity of notice
Judgments citing Pal Jain v. ITO
Showing 1–20 of 28 · Page 1 of 2