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Delhi HC: Deposit of 20% of Disputed Tax Not Pre-Condition for Stay of Recovery Proceedings - (01 Apr 2022)

DIRECT TAXATION

Delhi High Court has held that requirement to pay twenty per cent of disputed tax demand is not a pre condition in all cases for putting demand recovery in abeyance during the pendency of the first appeal.

Tags : DELHI HIGH COURT   TWENTY PER CENT OF DISPUTED TAX   DEMAND RECOVERY  

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