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Delhi HC: Enhancement of Compounding Charges on Subsequent Offences is Valid - (10 May 2022)

DIRECT TAXATION

Delhi High Court has upheld an order of the income tax department imposing enhanced compounding charges on subsequent applications for compounding of offences relating to late deposit of Tax Deducted at Source.

Tags : DELHI HIGH COURT   INCOME TAX DEPARTMENT   TAX DEDUCTED AT SOURCE  

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