PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court  ||  All. HC: Can’t Declare Transaction Benami on Contractor’s Statement Without Relevant Material  ||  Del. HC: Denying ITC to Taxpayers One of the Outcomes of GST Registration Cancell. with Retrospect  ||  Cal HC: Penalty Amount on Higher Value than Invoice Value Can’t be Computed by GST Dep. w/o Evidence  ||  All. HC: Candidates with Criminal Background Will Pose Severe Threat to Democracy if Elected  ||  All. HC: It’s an Obligation of Bank Officials to Fully Co-operate in Criminal Investigations  ||  SC: Prima Facie Case Made Out from Allegations in Complaint Sufficient to Summon Accused  ||  Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required    

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  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved