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SC: Disclosure Made to Settlement Commission Needn't be Something that Wasn’t Discovered by AO - (27 Sep 2023)

DIRECT TAXATION

Supreme Court has held that Section 245C r/w Section 245H of Income-Tax Act only contemplates full and true disclosure of income to be made before Settlement Commission, regardless of disclosures or discoveries made before/by the Assessing Officer (AO), disclosures needn’t be something new.

Tags : SUPREME COURT   SETTLEMENT COMMISSION   DISCLOSURES   ASSESSING OFFICER  

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