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Delhi HC: Cannot Overlook Assessment Order Overlooking Apparent Error - (28 Feb 2025)

DIRECT TAXATION

Delhi High Court has clarified that the provisions of Section 29 of the Income Tax Act, 1961 cannot be used for saving an assessment order that has been passed by overlooking errors that are apparent of face of the record.

Tags : DELHI HIGH COURT   APPARENT ERROR   ASSESSMENT ORDER  

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