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Del. HC: Can Condone Delay in Issuing Requisition u/s 132A of IT Act Due to Dept’s. Investigation - (13 Jan 2025)

DIRECT TAXATION

Delhi High Court has held that court can condone delay in issuing requisition under Section 132A of the Income Tax Act, 1961 if the delay has occurred on account of investigations conducted by the Income Tax Department.

Tags : DELHI HIGH COURT   CONDONE DELAY   INCOME TAX DEPARTMENT  

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