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Meghalaya HC Quashes Re-Assessment on Ground of Non-consideration of Objection Filed by Assessee - (24 May 2022)

DIRECT TAXATION

Meghalaya High Court has quashed a re-assessment under Section 148(d) of the Income Tax Act, 1961 on the ground that the same was passed without considering the reply filed by an Assessee to the initial notice issued under Section 148A(b) of Act.

Tags : MEGHALAYA HIGH COURT   RE-ASSESSMENT   INCOME-TAX ACT   1961  

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