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Madras HC: CIT Can’t Invoke Revisionary Jurisdiction If Conditions u/s 263 of IT Act Not Fulfilled - (10 Jun 2021)

DIRECT TAXATION

Madras High Court has ruled that the Income Tax Appellate Tribunal (ITAT) rightly set aside the order passed under Section 263 of the Income Tax Act, 1961 on the ground that Commissioner of Income Tax lacks jurisdiction, stating that CIT cannot invoke revisionary jurisdiction unless conditions under Section 263 are fulfilled.

Tags : MADRAS HIGH COURT   REVISIONARY JURISDICTION  

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