Calcutta HC Directs AO Re-Consider Matter and Pass Speaking Order Within 12 Weeks - (25 Mar 2022)
DIRECT TAXATION
Calcutta High Court, while quashing a non-speaking order passed by the income tax department under section 143 of the Income Tax Act, 1961, has directed the Assessing Officer re-consider the matter and pass a speaking order within 12 weeks.
Tags : CALCUTTA HIGH COURT PASSING OF SPEAKING ORDER
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