Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

Madras HC: Mere Signing of Statement Admitting Tax Liability, Doesn't Amount to Self-Ascertainment - (21 Apr 2022)

DIRECT TAXATION

Madras High Court has ruled that merely because an assessee has, signed a statement admitting tax liability under the stress of investigation, and having also made a few payments as per the statement, it cannot lead to self-assessment or self-ascertainment.

Tags : MADRAS HIGH COURT   ASSESSEE   TAX LIABILITY   SELF-ASSESSMENT   SELF-ASCERTAINMENT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved