ITAT, Kolkata Quashes Re-Assessment Proceedings Against Price Waterhouse & Co. - (13 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Kolkata has quashed the re-assessment proceedings against Price Waterhouse & Co. and held that to reopen the assessment by the Assessing Officers there must be a ‘reason to believe’ that the income chargeable to tax has escaped assessment.
Tags : INCOME TAX APPELLATE TRIBUNAL RE-ASSESSMENT PROCEEDINGS AGAINST PRICE WATERHOUSE & CO.
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