Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

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  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved