Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations  ||  Supreme Court: Children Should Not Undergo Psychological Tests in Custody Cases Unless Necessary  ||  Jharkhand HC: Lokayukta Cannot Delegate Core Adjudicatory Powers Even in Case Against Brother  ||  Ker HC: Complainant Can Invoke Presumptions After Proving Transaction, Cheque Execution Convincingly  ||  Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders    

Delhi HC: AO Needs to be Satisfied that Accommodation Entries in Show Cause Notice Exist - (15 Jan 2025)

DIRECT TAXATION

Delhi HC has observed that the Assessing Officer is required to be satisfied that accommodation entries in show cause notice exist particularly where the assessee has produced its accounts to show that the value of transactions is not as stated in the notice under Section 148A(b) of the IT Act.

Tags : DELHI HIGH COURT   ASSESSING OFFICER   SHOW CAUSE NOTICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved