Section 151(ii) of the Income Tax Act
The decision most relied on for Section 151(ii) is Ramesh Bachulal Mehta v. ITO (177 Taxmann.com 606), cited in 27 of the 105 judgments on BharatTax that turn on this section.
Leading authorities on Section 151(ii)
Ramesh Bachulal Mehta v. ITO
177 Taxmann.com 606 · 2025 · High Court
27
citing judgments
Sanction for issuing a reassessment notice under Section 148 is a prerequisite for the Assessing Officer to assume jurisdiction. The specified authority under Section 151(i) could grant sanction only until the expiry of the prescribed period, considering any extensions provided by the Taxation and Other Laws (Relaxation and Amendment of Certain Provisions) Act, 2020 (TOLA).
Alag Property Construction (P.) Ltd. v. ACIT
179 Taxmann.com 578 · 2025 · High Court
21
citing judgments
ACIT v. Surya Ferrous Alloys (P.) Ltd.
169 Taxmann.com 736 · 2024 · ITAT
14
citing judgments
Micro Marbles Pvt. Ltd. v. ITO
457 ITR 569 · 2023 · High Court
11
citing judgments
Pradeep Himatlal Shah v. ITO
170 Taxmann.com 471 · 2025 · High Court
10
citing judgments
736 (Mumbai Trib.); (iv) Rahat Mohammed Riyazuddin Shaikh v. ITO and ACIT vs. Ramchand Thakurdas Jhamtani
173 Taxmann.com 182 · 2025 · Reported
6
citing judgments
Rajeev Bansal Judgment (SC) In Union of India v. Rajeev Bansal
167 Taxmann 70 · 2024 · Supreme Court
3
citing judgments
Judgments on Section 151(ii)
Showing 1–20 of 105 · Page 1 of 6