Shantai Exim Ltd. v. CIT
88 Taxmann.com 361Income Tax Appellate Tribunal2017#2466 most cited
What is Shantai Exim Ltd. v. CIT authority for?
When a Commissioner initiates revision under section 263 based on a recommendation by an Assessing Officer/Joint Commissioner, the Assessing Officer must have categorically held the predecessor's order to be erroneous and prejudicial to the revenue's interest.
47
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.
Also referred to as
Shantai Exim Ltd v CIT · section 263 · revisionary power · Commissioner · Assessing Officer recommendation · erroneous and prejudicial to revenue · jurisdiction under section 263
Issues it is cited on
Judgments citing Shantai Exim Ltd. v. CIT
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