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ITAT, Delhi: Revisional Jurisdiction Can be Invoked in Very Gross Case of Inadequacy in Inquiry - (29 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Delhi has ruled that the Revisional jurisdiction under section 263 of the Income Tax Act, 1961 can be invoked in a very gross case of inadequacy in the inquiry.

Tags : INCOME TAX APPELLATE TRIBUNAL   REVISIONAL JURISDICTION   SECTION 263   INCOME TAX ACT   1961  

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