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DIRECT TAXATION - SC Sets Aside Bombay HC Order Penalising Senior Tax Official - (08 Mar 2019)

DIRECT TAXATION

Supreme Court has set aside an order by Bombay High Court that had imposed a fine on Deputy Commissioner of Income Tax (Mumbai) and made adversarial remarks about his performance.

Tags : SUPREME COURT   DEPUTY COMMISSIONER OF INCOME TAX (MUMBAI)  

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