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SC: Appeal Against ITAT Order Lies before HC in Whose Jurisdiction AO Situates - (29 Aug 2022)

DIRECT TAXATION

Supreme Court has held that appeals against Income Tax Appellate Tribunal (ITAT) order lies before the High Court in whose jurisdiction the Assessing Officer (AO) who passes the assessment order is situated.

Tags :   SUPREME COURT  JURISDICTION  ASSESSING OFFICER

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