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Delhi HC: Right to File Objection to SCN Can’t be Denied for One Day Delay in Asking for Adjournment - (25 May 2022)

DIRECT TAXATION

Delhi High Court has held that the right to file an objection to the show cause notice cannot be denied to the assessee merely because there was a delay of one day in asking for adjournment.

Tags : DELHI HIGH COURT   NON-RESIDENT ASSESSEE   ADJOURNMENT  

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