Sri Venkataramana Reddy v. DCIT
468 ITR 181High Court2024#2346 most cited
What is Sri Venkataramana Reddy v. DCIT authority for?
Notices under section 148 of the Income-tax Act, for international taxation charges, must be issued in a faceless manner, applying the provisions of section 144B and section 151A, in accordance with the notified scheme.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2026.
Also referred to as
Sri Venkataramana Reddy v. DCIT · section 148 · section 144B · section 151A · faceless assessment · international taxation · reassessment · income escaping assessment · notice under section 148 · CBDT Notification