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Del. HC: Initiation of S. 153C Assessment Proc. Falling Beyond Max. 10 Years Block Period, Quashed - (05 Apr 2024)

DIRECT TAXATION

Delhi High Court quashed the initiation of assessment proceedings under Section 153C of the Income Tax Act, 1961 which was falling beyond the ten-year block period.

Tags : DELHI HIGH COURT   ASSESSMENT PROCEEDINGS   SECTION 153C OF IT ACT   BLOCK PERIOD  

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