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Delhi HC: Penalty Order, SCN Issued in the Previous Name of Company is Merely a Clerical Error - (14 Nov 2024)

DIRECT TAXATION

Delhi High Court has clarified that Show Cause Notice issued and the Penalty Order passed in the previous name of the company is merely a clerical error and is not such a defect which cannot be cured and is therefore not fatal.

Tags : DELHI HIGH COURT   SHOW CAUSE NOTICE   CLERICAL ERROR  

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