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ITAT, Delhi: Entire Reassessment Proceedings Invalid if Assessee Precluded from Raising Objections - (22 Mar 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has ruled that the entire reassessment proceedings invalid, if assessee precluded from raising objection against reopening of the assessment.

Tags : INCOME TAX APPELLATE TRIBUNAL   REASSESSMENT PROCEEDINGS  

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