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All. HC: IT Act 1961 Vests Jurisdiction with Central Government to Appoint CIT (Appeal) - (24 Jul 2023)

DIRECT TAXATION

Allahabad High Court has held that Income Tax (IT) Act, 1961 vests jurisdiction on Central government to appoint an officer as Commissioner of Income-Tax (CIT) (Appeals), and as per the Act, such appointment need not be made in a similar manner as Joint Secretary to the Government of India.

Tags : ALLAHABAD HIGH COURT   COMMISSIONER OF INCOME-TAX (APPEALS)   APPEALS  

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