Delhi HC: Change of Opinion Can’t be Reason to Believe to Obtain Income to Initiate Re-Assessment - (18 May 2022)
DIRECT TAXATION
Delhi High Court while dismissing an appeal by the Income tax department, has ruled that mere change of opinion cannot be a reason to believe that the income is escaped in order to initiate re-assessment under Sections 147 and 148 of the Income Tax Act, 1961.
Tags : DELHI HIGH COURT INCOME TAX DEPARTMENT SECTIONS 147 SECTIONS 148 INCOME TAX ACT 1961
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