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Delhi HC: Writ Remedy Cannot be Invoked in Tax Matters - (02 May 2022)

DIRECT TAXATION

Delhi High Court has held that the writ remedy under Article 226 of the Indian Constitution cannot be invoked in tax matters as the Income Tax Act, 1961 provides a complete machinery for assessment/reassessment.

Tags : DELHI HIGH COURT   ARTICLE 226   INDIAN CONSTITUTION   INCOME TAX ACT   1961  

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