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Delhi High Court: Application For Compounding Of Offence U/S 276CC IT Act Cannot Be Rejected - (08 Mar 2022)

DIRECT TAXATION

Delhi High Court has held that an application for compounding of the offence under Income Tax Act, 1961 cannot be rejected on the ground that Assessee had not been acquitted of the criminal charges.

Tags : DELHI HIGH COURT   CHIEF COMMISSIONER OF INCOME TAX   SECTION 276CC OF INCOME TAX ACT   1961  

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