Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

CBDT Extends Time to Process Refunds in Non-Scrutiny Cases for Assessment Year 2017-18 - (07 Jul 2021)

DIRECT TAXATION

Central Board of Direct Taxes has extended the time for processing refunds in non-scrutiny cases for assessment year 2017-18 up to 30th September, 2021. The Board has said cases had been brought to its attention where due to technical reasons, returns for various assessment years up to the assessment year 2017-18 that were filed validly could not be processed, and intimation was not provided to the taxpayer.

Tags : CENTRAL BOARD OF DIRECT TAXES   PROCESS REFUNDS IN NON-SCRUTINY CASES FOR ASSESSMENT YEAR 2017-18  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved