ITAT, Ahmedabad: Mere Change of Opinion Cannot be Ground Invoking Revisional Jurisdiction - (24 Jan 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Ahmedabad, has held that a mere change of opinion cannot be a ground for invoking revisional jurisdiction under section 263 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL REVISIONAL JURISDICTION
Share : 
|