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SC Sets Aside Judgements Holding that TOLA Won’t Extend Time for Issuing Notices for Re-Assessment - (04 Oct 2024)

DIRECT TAXATION

Supreme Court has set aside judgements of High Courts which held that time limit for issuing notices for re-assessment under the Income Tax Act, 1961 will not be extended by Taxation and Other Laws (Relaxation and Amendment of Certain Provisions Act) (TOLA) 2021.

Tags : SUPREME COURT   RE-ASSESSMENT   TIME LIMIT  

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