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Delhi HC: ITAT Ought to Set Aside Ex-Parte Order - (24 Dec 2020)

CIVIL

Delhi High Court has held that the Income Tax Appellate Tribunal (ITAT) is ought to set aside ex-parte order, irrespective of final order decided the appeal on merits.

Tags : DELHI HIGH COURT   INCOME TAX APPELLATE TRIBUNAL   EX-PARTE ORDER  

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