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Calcutta HC Condones Delay in Appeals Filed by Revenue in Penny Stock Scam - (14 Apr 2022)

DIRECT TAXATION

Calcutta High Court has condoned the delay in a bunch of appeals filed by the Revenue, holding that the benefit provided is optional under the Direct Tax Vivad Se Vishwas Scheme based on the reasons assigned by the authorities.

Tags : CALCUTTA HIGH COURT   DIRECT TAX VIVAD SE VISHWAS SCHEME   CONDONING  

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