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Madras HC: Assessee Can be Prosecuted if Concealment of Income is Deliberate - (27 Jun 2022)

DIRECT TAXATION

Madras High Court has held that an assessee can be prosecuted for willfully and deliberately concealing his income by not filing his income tax return within the stipulated time.

Tags : MADRAS HIGH COURT   INCOME-TAX RETURN   DELIBERATE  

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