Vishnu Borewell v. ITO

333 ITR 237High Court2011#1323 most cited

What is Vishnu Borewell v. ITO authority for?

The validity of reopening an assessment or the sufficiency of evidence for reassessment proceedings must be based on direct or circumstantial evidence. This case supports the principle that such actions cannot be based on mere suspicion.

86

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.

Also referred to as

Vishnu Borewell v. ITO · 333 ITR 237 · reassessment · reopening assessment · direct evidence · circumstantial evidence · suspicion · section 147 · section 148

Issues it is cited on

Judgments citing Vishnu Borewell v. ITO