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Calcutta HC Directs Income tax Department to Re-Consider on Quashing Revision Order - (24 Mar 2022)

DIRECT TAXATION

Calcutta High Court has directed the income tax department to re-consider the issue and pass a speaking order within 12 weeks, while quashing an order for revision under section 263 of the Income Tax Act, 1961, ground of failure to consider the objections raised by the assessee.

Tags : CALCUTTA HIGH COURT   QUASHING REVISION ORDER  

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