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Calcutta HC: Income Tax Dues of Company Couldn’t Recover Post-Liquidation - (28 Apr 2022)

DIRECT TAXATION

Calcutta High Court has upheld the notices issued against two directors of the Company by allowing for the fact that the income tax department was unable to recover the tax dues of the Company after the completion of the liquidation process.

Tags : CALCUTTA HIGH COURT   GARNISHEE NOTICES   INCOME TAX DEPARTMENT   LIQUIDATION PROCESS  

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