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Bombay HC: Assessee Deprived of Refund Due to Wrongful Withholding of Amount by Income Tax Dept - (03 May 2022)

DIRECT TAXATION

Bombay High Court has allowed 6% interest to the assessee on wrongful withholding of the amount by the income tax department.

Tags : BOMBAY HIGH COURT   6% INTEREST   ASSESSEE   INCOME TAX DEPARTMENT  

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