Shree Sai Smelters (I) Ltd. v. ACIT
117 Taxmann.com 944High Court2020#7629 most cited
What is Shree Sai Smelters (I) Ltd. v. ACIT authority for?
A Principal Commissioner cannot revise an assessment under section 263 concerning a transaction covered by section 92BA(i) if that section was omitted from the statute before the assessment year in question, as such a provision effectively never existed.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2025.
Also referred to as
Shree Sai Smelters (I) Ltd. v. ACIT · 117 Taxmann.com 944 · Section 263 · Section 92BA(i) · omission of section · reassessment · revisionary powers · international taxation · transfer pricing