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Del HC: Ashish Agarwal Case Intended to Resolve Conflicting Views Expressed by Different High Courts - (12 Sep 2024)

DIRECT TAXATION

Delhi High Court has observed that the directions in Ashish Agarwal case (MANU/SC/0581/2022; 2022 INSC 510) intended to resolve the impasse which ensued in light of the conflicting views expressed by different High Courts.

Tags : DELHI HIGH COURT   ASHISH AGARWAL CASE   HIGH COURTS  

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