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ITAT: Non-Issue of Proper Show Cause Notice Can be Fatal to Proceedings Under Income Tax Act - (13 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Ahmedabad bench has held that non-issue of proper show-cause notice can be fatal to the proceedings under the Income-tax Act.

Tags : ITAT   INCOME-TAX ACT   SHOW CAUSE NOTICE  

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