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Income Tax Re-Assessment Notice to a Dead Person is Invalid: Bombay HC - (23 Apr 2019)

DIRECT TAXATION

Bombay High Court has held that income tax notice sent in the name of a dead person is invalid though the information regarding the death was not given to the Assessing Officer before issuing of notice.

Tags : BOMBAY HIGH COURT   INCOME TAX RE-ASSESSMENT NOTICE   DEAD PERSON  

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