Karnataka HC: Mere Reason to Believe Cannot Be Ground of Assessment Under Section 147 of IT Act - (16 Feb 2024)
DIRECT TAXATION
Karnataka High Court held that Assessing Officer has to be satisfied that that there is escapement of income and unlike earlier the mere reason to believe cannot be a ground for carrying out assessment under Section 147 of the Income Tax Act, 1961.
Tags : KARNATAKA HIGH COURT ASSESSING OFFICER S. 147 OF IT ACT
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