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Calcutta HC: Reassessment Order Passed Without Issuance of Notice Is Invalid - (16 May 2022)

DIRECT TAXATION

Calcutta High Court has ruled that the reassessment order passed without issuance of notice under Section 148 of the Income Tax Act, 1961 is not valid.

Tags : CALCUTTA HIGH COURT   SECTION 148   INCOME TAX ACT   1961  

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