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Delhi HC: No Recovery of IT Demand Relating to Issues Already Decided in Assessee’s Favour - (04 Aug 2022)

DIRECT TAXATION

Delhi High Court while upholding Central Board of Direct Taxes (CBDT) circular has quashed the recovery proceedings for the income tax (IT) demand relating to the issues already decided in favour of the assessee by relying on the circular issued by the CBDT.

Tags : DELHI HIGH COURT   CBDT CIRCULAR   RECOVERY  

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