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Delhi HC: Admission of Appeals as Condition Precedent for Settlement VSV Act is Contrary to Law - (02 Nov 2022)

DIRECT TAXATION

Delhi High Court has held that CBDT circular which contemplates admission of appeal before the filing of declaration as a condition precedent for the appeal to be treated as pending and eligible for settlement under the Vivad Se Vishwas Scheme (VSV Act) is contrary to law.

Tags : DELHI HIGH COURT   VIVAD SE VISHWAS SCHEME   ADMISSION  

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