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Kerala HC: Non Consideration of Reply Filed by Assessee Amounts to Violation of Natural Justice - (21 Jun 2021)

DIRECT TAXATION

Kerala High Court while allowing an appeal has observed that non consideration of a reply filed by the Assessee amounts to violation of the principles of natural justice, when the existence of such reply is within the knowledge of the Assessing Officer.

Tags : KERALA HC   NATURAL JUSTICE   REPLY  

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