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ITAT: Income Tax Appeal Not Maintainable During the Course of IBC Proceedings - (16 Aug 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Hyderabad Bench has held that an Income tax appeal is not maintainable during Insolvency and Bankruptcy Code (IBC), 2016.

Tags : ITAT   INCOME TAX APPEAL   IBC  

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