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Del. HC: Order of ITSC Final & Conclusive for a Particular AY for Which Application is Filed - (05 Jul 2024)

DIRECT TAXATION

Delhi High Court while allowing the appeal filed by the department, has held that the order of the Income Tax Settlement Commission (ITSC) is final and conclusive for a particular Assessment Year (AY) for which the application has been filed.

Tags : DELHI HIGH COURT   ITSC   ASSESSMENT YEAR  

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