Supreme Court: Mere Amalgamation Would Not invalidate Income Tax Proceedings - (07 Apr 2022)
DIRECT TAXATION
Supreme Court has held that whether corporate death of amalgamating entity upon amalgamation invalidates an order of assessment issued under the Income Tax Act, 1961 cannot be determined on a bare application of Section 481 of the Companies Act, 1956 or its equivalent in the Companies Act, 2013.
Tags : SUPREME COURT AMALGAMATION INCOME TAX ACT 1961 SECTION 481 OF THE COMPANIES ACT 1956
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