Court News
Fresh Investigation Report on Share Valuation Justified Reopening: Supreme Court Upholds Section 148 Notice, Explains “Change of Opinion”
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Change Of OpinionClear topic ×
4 articles
Court News
Supreme Court Defines Limits of Reassessment: Fresh Information, Not Mere Opinion Change, Justifies Action
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Court News
Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion
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Court News
Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment
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