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Del. HC Explains the Time Period Surviving for Issuing Reassessment Notices - (07 Feb 2025)

DIRECT TAXATION

Delhi High Court while hearing petitions on reassessment action commenced in violation of the time frames listed under Section 149 of Income Tax Act, 1961, has clarified the time period surviving under Section 149 for issuing reassessment notices.

Tags : DELHI HIGH COURT   REASSESSMENT NOTICES   TIME PERIOD SURVIVING  

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