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Calcutta HC Allows Batch of Writ Petitions Seeking Quashing of Re-assessment Notices - (18 Jan 2022)

DIRECT TAXATION

Calcutta High Court has allowed a batch of writ petitions seeking quashing of impugned re-assessment notices issued post March 31, 2021 by the concerned Income Tax Authority under Section 148 of the Income Tax Act, 1961.

Tags : CALCUTTA HIGH COURT   QUASHING OF RE-ASSESSMENT NOTICES  

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