Rasalika Trading and Investment Company Private Limited v. DCIT
365 ITR 447High Court2014#4517 most cited
What is Rasalika Trading and Investment Company Private Limited v. DCIT authority for?
Reassessment proceedings cannot be initiated based on stale information that was available during the original assessment proceedings under section 143(3). The Assessing Officer must have valid reasons for reopening an assessment and cannot rely on a mere change of opinion.
26
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.
Also referred to as
Rasalika Trading and Investment Company Private Limited · DCIT · 365 ITR 447 · reassessment · section 147 · stale information · section 143(3) · change of opinion · valid reasons
Issues it is cited on
Judgments citing Rasalika Trading and Investment Company Private Limited v. DCIT
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