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Delhi HC: AO & PCIT Failed to Consider Balance of Convenience And Irreparable Injury - (19 May 2022)

DIRECT TAXATION

Delhi High Court has held that neither the Assessing Officer (AO) nor the Principal Commissioners of Income Tax (PCIT) have considered the three basic principles, i.e., the prima facie case, balance of convenience, and irreparable injury, while deciding the stay application.

Tags : DELHI HIGH COURT   ASSESSING OFFICER   PRINCIPAL COMMISSIONERS OF INCOME TAX   PRIMA FACIE   BALANCE OF CONVENIENCE   IRREPARABLE INJURY  

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