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Delhi HC Asks National Faceless Assessment Centre on Withdrawal of Final Order - (08 Dec 2021)

DIRECT TAXATION

Delhi High Court has asked the National Faceless Assessment Centre if it will withdraw a final assessment order, passed without issuing any show cause notice or the draft assessment order, or without considering the reply or assessee's request for a personal hearing. The Court has directed the Principal Chief Commissioner to examine this aspect and file an affidavit after discussing the aforesaid suggestions with CBDT and with her officers.

Tags : DELHI HIGH COURT   WITHDRAWAL OF FINAL ORDER  

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