Section 142(3) of the Income Tax Act
The decision most relied on for Section 142(3) is 35 ITR 1 (SC), CIT v. A. Raman and Co. (82 ITR 831), cited in 44 of the 44 judgments on BharatTax that turn on this section.
Leading authorities on Section 142(3)
35 ITR 1 (SC), CIT v. A. Raman and Co.
82 ITR 831 · 1971 · Supreme Court
44
citing judgments
Reassessment under Section 147 is not permissible solely on a mere change of opinion or a reconsideration of the same material. The Assessing Officer loses jurisdiction to proceed with reassessment if the initial grounds for believing income has escaped assessment are subsequently found to be incorrect or non-existent.
M/s Bisakha Sales Pvt. Ltd. v. CIT
52 Taxmann.com 305 · 2014 · ITAT
17
citing judgments
Principal Commissioner of Income Tax (Central) v. Oriental Power Cables Ltd.
143 Taxmann.com 371 · 2022 · Supreme Court
15
citing judgments
&trading Co. (2014)220Taxman122(Kolkata) Peerless General Finance And Investment Co.Ltd. v. Deputy
273 ITR 16 · 2005 · High Court
8
citing judgments
Napar Drugs (P) Ltd. v. DCIT
98 ITD 285 · ITAT
5
citing judgments
Judgments on Section 142(3)
Showing 1–20 of 44 · Page 1 of 3