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Delhi High Court Quashes Reassessment Order Issued Without Considering Reply Filed by Assessee - (07 Jun 2022)

DIRECT TAXATION

Delhi High Court has quashed the reassessment order issued by the department under Section 148A(d) of the Income Tax Act, without considering the reply filed by the assessee.

Tags : DELHI HIGH COURT   INCOME TAX ACT   1961   REASSESSMENT  

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