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Calcutta HC Quashes Re-Assessment Passed Without Application of Mind - (04 Apr 2022)

DIRECT TAXATION

Calcutta High Court has observed that the re-assessment passed under section 148 of the Income Tax Act, 1961 without the application of mind is not sustainable under the law.

Tags : CALCUTTA HIGH COURT   SECTION 148 OF THE INCOME TAX ACT   1961   QUASHMENT OF RE-ASSESSMENT  

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