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Chhattisgarh HC: Assessing Officer Failed to Record Reason for Issue of Notice u/s 148 - (07 Apr 2022)

DIRECT TAXATION

Chhattisgarh High Court has quashed a notice on grounds that the Assessing Officer had failed to record the reason for issue of notice under section 148 of the Income Tax Act, 1961.

Tags : CHHATTISGARH HIGH COURT   SECTION 148 OF THE INCOME TAX ACT   1961   ASSESSING OFFICER  

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