Court News
Calcutta High Court Quashes IT Order: No Opportunity to Furnish Documents Violates Natural Justice
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Section 148AClear topic ×
4 articles
Court News
Calcutta High Court Upholds Reopening of Tax Assessments: Dropped Issues Not ‘Change of Opinion
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Court News
Delhi High Court Quashes ₹50 Crore Tax Reassessment Against MakeMyTrip Over Vague Section 148A Notices
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Court News
Supreme Court: Wrong Sanction Under Section 151 Invalidates Income Tax Reassessment Proceedings
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