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Del. HC: ITAT’s Direction to Re-examine Issue by Referring to CBDT’s Circular Can’t be Disregarded - (02 Aug 2024)

DIRECT TAXATION

Delhi High Court has held that Income Tax Appellate Tribunal’s (ITAT) direction to re-examine the issue by referring to the circular issued by the Central Board of Direct Taxes (CBDT) cannot be disregarded by the Assessing Officer.

Tags : DELHI HIGH COURT   ITAT   CBDT  

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