S K Gupta and Co. v. ITO

246 ITR 560High Court2000#1850 most cited

What is S K Gupta and Co. v. ITO authority for?

The Assessing Officer must genuinely record satisfaction or receive proper approval before passing an assessment order, as mechanical or perfunctory approval invalidates the assessment.

62

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2022.

Also referred to as

S K Gupta and Co. v. ITO · 246 ITR 560 · mechanical approval · genuine satisfaction · assessment order validity · block assessment · search assessment · Section 158BC · Section 153B · assessment record production

Issues it is cited on

Judgments citing S K Gupta and Co. v. ITO

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