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ITAT, Ahmedabad: Income Tax Assessment Against Deregistered Company Invalid - (04 Feb 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Ahmedabad, has held that the income tax assessment against a company deregistered by the Ministry of Corporate Affairs (MCA) shall be invalid since the same was issued against a person not in existence.

Tags : INCOME TAX APPELLATE TRIBUNAL   INCOME TAX ASSESSMENT  

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