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Kerala High Court Issues Notice to Centre on Plea Challenging Constitutionality of S.144B of IT Act - (06 Dec 2021)

DIRECT TAXATION

Kerala High Court has admitted a batch of writ petitions challenging the constitutional validity of the Faceless Assessment Procedure under Section 144B of the Income Tax Act, 1961. The Courts have issued notice to the Central government in the matter and temporarily stayed all further proceedings pursuant to the assessments made against the petitioners.

Tags : KERALA HIGH COURT   CONSTITUTIONALITY OF S.144B OF IT ACT  

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