ITAT, Ahmedabad: IBC to Have Overriding Effect Over Income Tax Proceedings - (28 Mar 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that since the Insolvency and Bankruptcy Code, 2016 has overriding effect over the income tax proceedings, the department cannot have any claim since the company becomes non-existent once the liquidation process is completing.
Tags : INCOME TAX APPELLATE TRIBUNAL INCOME TAX PROCEEDINGS LIQUIDATION
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