PCIT v. Krishna Devi
138 Taxmann.com 150Supreme Court of India2022#4795 most cited
What is PCIT v. Krishna Devi authority for?
The Supreme Court rejects revenue's appeal in a case concerning the assessment of income, indicating a procedural aspect or a specific issue of law was affirmed. The case involves scrutiny assessments under Section 143(2) and potentially reassessment under Sections 147/148.
24
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.
Also referred to as
PCIT v. Krishna Devi · 138 Taxmann.com 150 · SC · section 143(2) · section 147 · section 148 · scrutiny assessment · revenue appeal rejected