ITAT, Kolkata: No Revision U/S 263 IT Act When AO Has Made Sufficient Enquiry - (17 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Kolkata has ruled that no revision under Section 263 of the Income Tax Act, 1961 when Assessing Officer has made sufficient enquiry.
Tags : INCOME TAX APPELLATE TRIBUNAL SECTION 263 ASSESSING OFFICER
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