ITAT, Delhi: Revisional Jurisdiction Can be Invoked in Very Gross Case of Inadequacy in Inquiry - (29 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has ruled that the Revisional jurisdiction under section 263 of the Income Tax Act, 1961 can be invoked in a very gross case of inadequacy in the inquiry.
Tags : INCOME TAX APPELLATE TRIBUNAL REVISIONAL JURISDICTION SECTION 263 INCOME TAX ACT 1961
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