Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SC rules in Favour of Revenue Department in Reassessment Dispute Case - (05 May 2022)

DIRECT TAXATION

Supreme Court by reversing the high court orders that had quashed income-tax notices under the old reassessment regime has held that notices issued under the old regime will be valid and shall be deemed to have been issued under the new provision of the reassessment regime in the Finance Act, 2021.

Tags : SUPREME COURT   FINANCE ACT   2021   REASSESSMENT   OLD REGIME   INCOME-TAX NOTICES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved