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Bombay HC to CBDT: Reconsider Its Proposal to Incentivise CIT (A) to Enhance Assessments - (25 Apr 2019)

DIRECT TAXATION

Bombay High Court has asked Central Board of Direct Taxes ( CBDT ) to reconsider its decision to incentivize the Commissioner of Income Tax (Appeals) to enhance assessments and levy penalty.

Tags : CENTRAL BOARD OF DIRECT TAXES   BOMBAY HIGH COURT   COMMISSIONER OF INCOME TAX (APPEALS)  

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