Kerala HC: Non Release of Seized Documents in Supreme Court is Illegal - (01 Apr 2022)
DIRECT TAXATION
Kerala High Court has held that the income tax department is unauthorized to retain the seizure of title deeds under Section 132 of the Income Tax Act, 1961 on the ground that a Special Leave Petition filed against the assessment by the assessee order is pending before the Supreme Court.
Tags : KERALA HIGH COURT INCOME TAX DEPARTMENT TITLE DEEDS SECTION 132 OF THE INCOME TAX ACT 1961 SPECIAL LEAVE PETITION
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