SPE Networks India Inc. v. Deputy Commissioner of Income-tax (Int. Taxation), Range-2(1) Mumbai
87 Taxmann.com 345Reported decision2017#8011 most cited
What is SPE Networks India Inc. v. Deputy Commissioner of Income-tax (Int. Taxation), Range-2(1) Mumbai authority for?
The Special Bench decision of the Tribunal in SPE Networks India Inc. v. DCIT (2017) holds that reassessment proceedings are not valid if the Assessing Officer has not formed an independent opinion based on the information available on record.
14
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.
Also referred to as
SPE Networks India Inc. v. DCIT · reassessment validity · independent opinion · Assessing Officer · Section 147 · Section 148 · reasons to believe · locus standi · change of opinion