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Del. HC Directs Dept. to Remove Demands From ITBA Portal as it Fails to Comply with ITAT's Order - (19 Apr 2024)

DIRECT TAXATION

Delhi HC has directed the Income-tax Department to remove the demands & penalty imposed upon the Assessee from ITBA portal, refund the amount lying with it and release its properties as Department has failed to comply with ITAT’s Order in passing a fresh assessment order within the stipulated time.

Tags : DELHI HIGH COURT   INCOME-TAX DEPARTMENT   ITBA PORTAL  

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