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Madras High Court: E- Assessments Alone by Income Tax Department Can Lead to Erroneous Assessments - (24 Feb 2020)

DIRECT TAXATION

Madras High Court has stated that the e-proceedings facility provided by the income tax department from 2017-18 can lead to erroneous assessments as officials conclude these without “personal hearing” of the Assessees.

Tags : MADRAS HIGH COURT   E- ASSESSMENTS BY INCOME TAX DEPARTMENT  

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