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Telangana HC: Scrutiny By IT Department Barred For The Period Covered By The Resolution Plan - (28 Jan 2022)

DIRECT TAXATION

Telangana High Court has observed that for the period covered by the Resolution Plan, Income Tax Department cannot carry out any scrutiny or assessment in respect of the Corporate Debtor regarding carry forward of losses and set off against future profits under Income Tax Act, 1961.

Tags : INCOME TAX ACT   INSOLVENCY AND BANKRUPTCY CODE   CORPORATE DEBTOR   FINANCIAL CREDITOR  

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