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ITAT, Bangalore: Omission to Serve Notice u/s 143(2) of Income Tax Act is Not a Curable Defect - (21 Dec 2021)

Income Tax Appellate Tribunal (ITAT), Bangalore, while deleting an assessment order held that the omission to serve a notice under section 143(2) of the Income Tax Act, 1961 is not a curable defect for the purpose of applying the provisions of section 292BB of the Act.

Tags : INCOME TAX APPELLATE TRIBUNAL   OMISSION TO SERVE NOTICE  

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