SC: In the Absence of Incriminating Material, AO Can’t Make Additions to Completed Assessment - (26 Apr 2023)
DIRECT TAXATION
Supreme Court has held that in case of completed assessment, if no incriminating material is found during search, the only remedy available to revenue department would be to initiate reassessment proceedings under Sections 147/148 of Income-Tax Act, 1961.
Tags : SUPREME COURT INCRIMINATING MATERIAL COMPLETED ASSESSMENT REASSESSMENT
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