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ITAT, Kolkata: Non-Mentioning of Relevant Limb in Penalty Notice is Not Curable Defect - (17 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Kolkata has ruled that the failure to mention a crucial limb in the penalty notice is not a curable defect, and the proceedings are liable to be quashed.

Tags : INCOME TAX APPELLATE TRIBUNAL   CRUCIAL LIMB   CURABLE DEFECT  

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