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P&H HC: 7 Days Period to File Reply of Notice Served Through E-Filing Portal is ‘Unreasonably Short’ - (23 May 2022)

DIRECT TAXATION

Punjab & Haryana High Court has held that the period of 7 days, granted to file the reply of the Notice issued under Section 148A of the Income Tax Act and served through the e-filing portal is ‘unreasonably short” and violates the principles of natural justice.

Tags : PUNJAB AND HARYANA HIGH COURT   SECTION 148-A   INCOME-TAX ACT   NATURAL JUSTICE  

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