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ITAT, Delhi: Income Tax Notice, Revisionary Proceedings Against Dead Person is Void - (07 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has held that the notice issued against a dead person is null and void and all consequent proceedings or orders being equally tainted are liable to be set aside.

Tags : INCOME TAX APPELLATE TRIBUNAL   REVISIONARY PROCEEDINGS AGAINST DEAD PERSON  

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