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MP HC: Alternative Remedy Not Absolute Bar to Examine Conditions to Issue Reassessment Notice - (03 Mar 2023)

DIRECT TAXATION

Madhya Pradesh High Court while staying the reassessment proceedings and admitting them for final hearing, has held that alternative remedy will not operate as an absolute bar for entertaining the writ petition as the jurisdictional issue goes to the root of the matter.

Tags : MADHYA PRADESH HIGH COURT   REASSESSMENT NOTICE   ALTERNATIVE REMEDY  

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