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Bombay HC : Reassessment Notice Qaushed As Assessee Explains Genuineness of Transaction - (16 May 2022)

DIRECT TAXATION

Bombay High Court has quashed the reassessment notice. The as the assessee has explained the credit worthiness of the creditor and the genuineness of the transaction.

Tags : BOMBAY HIGH COURT   RE-ASSESSMENT NOTICE  

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