MP High Court: Children Prolonging Proceedings at Cost of Father, Cannot be Allowed  ||  SC: Wikipedia to Remove Name of Victim in RG Kar Medical College Hospital Rape-Murder Case  ||  SC: No Demolition Except for Unauthorised Construction to Take Place Without Permission of the Court  ||  Supreme Court: State of Jharkhand Files Contempt Petition Against Central Government  ||  Supreme Court: Petitions Challenging Criminal Laws Withdrawn  ||  Delhi High Court: Challenge to NCDRC Decisions Doesn’t Always Lie in Delhi  ||  Insurance Company to be Liable Even if Insurance Policy Not Transferred  ||  Mad. HC Deals with Rampant Usage of Cool Lip Tobacco Products Amongst School Kids  ||  Del. HC: Customs Admin. While Initiating Procedure for Verification Must Specify Nature of Violation  ||  All. HC: No Period of Limitation in Suit for Declaration of Matrimonial Status of Parties    

Del. HC: ITAT’s Direction to Re-examine Issue by Referring to CBDT’s Circular Can’t be Disregarded - (02 Aug 2024)

DIRECT TAXATION

Delhi High Court has held that Income Tax Appellate Tribunal’s (ITAT) direction to re-examine the issue by referring to the circular issued by the Central Board of Direct Taxes (CBDT) cannot be disregarded by the Assessing Officer.

Tags :   DELHI HIGH COURT  ITAT  CBDT

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved