Section 33 of the Income Tax Act
The decision most relied on for Section 33 is Pr. CIT v. Monnet Ispat & Energy Ltd. (107 Taxmann.com 481), cited in 34 of the 65 judgments on BharatTax that turn on this section.
Leading authorities on Section 33
Pr. CIT v. Monnet Ispat & Energy Ltd.
107 Taxmann.com 481 · 2019 · Supreme Court
34
citing judgments
The Insolvency and Bankruptcy Code, 2016 overrides any other enactment, including the Income Tax Act, when an NCLT has declared a moratorium under Section 14 of the IBC. Proceedings against the assessee are barred during the moratorium.
ACIT v. Bharti Axa Life Insurance Co. Ltd.
128 Taxmann.com 23 · 2021 · ITAT
13
citing judgments
Reopening an assessment without providing the assessee with the sanction obtained under section 151 of the Income Tax Act, despite a written request, violates principles of natural justice and can be fatal to the reopening.
