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Chhattisgarh HC: Issuance of Reassessment Notice Valid on Ground Disclosure of Bogus Purchase Bills - (21 Apr 2022)

DIRECT TAXATION

Chhattisgarh High Court has observed that the reassessment notice under Section 148 of the Income Tax Act,1961 is valid on the grounds of disclosure purchase bills of bogus.

Tags : CHHATTISGARH HIGH COURT   REASSESSMENT   SECTION 148 OF THE INCOME TAX ACT  1961   BOGUS  

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