Section 149(1)(b) of the Income Tax Act
The decision most relied on for Section 149(1)(b) is 535 (Del); 6. Tata Teleservices v. UOI (385 ITR 497), cited in 163 of the 254 judgments on BharatTax that turn on this section.
Leading authorities on Section 149(1)(b)
Reassessment proceedings initiated by the Assessing Officer must strictly adhere to the due process of law and obtain the requisite prior approval, especially when reopening assessments beyond the standard four-year period or involving undisclosed foreign income and assets.
A notice issued under section 34 of the Income-tax Act, 1922, that is not signed by the Income Tax Officer is invalid and considered no notice at all, as the signature is an essential and integral part of the notice.
Sanction for reassessment proceedings under Section 151 of the Income Tax Act must be granted with due application of mind and cannot be a mechanical or routine exercise.
Judgments on Section 149(1)(b)
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