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Calcutta HC: Concessional Tax Rate and Form D Once Granted, Cannot Be Taken Back - (23 May 2022)

DIRECT TAXATION

Calcutta High Court has held that once the concessional rate of tax and the certificate in Form D was granted it cannot be taken back as it violates the doctrine of legitimate expectation.

Tags : CALCUTTA HIGH COURT   CONCESSIONAL TAX RATE   FORM D  

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