Vipan Khanna v. CIT

255 ITR 220High Court2002#718 most cited

What is Vipan Khanna v. CIT authority for?

Assessment proceedings conclude and become final if a scrutiny notice under Section 143(2) is not served within the prescribed statutory period. This case also clarified the historical position that reassessment under Section 147/148 was restricted to issues for which reasons were recorded, a view superseded by Explanation 3 to Section 147.

140

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Vipan Khanna v. CIT · 255 ITR 220 · Section 143(2) notice · time limit scrutiny assessment · finality of assessment · Section 147 reassessment · scope of reassessment · reasons to believe · unconnected issues · Explanation 3 Section 147 · superseded by amendment

Issues it is cited on

Judgments citing Vipan Khanna v. CIT