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Delhi HC: Section 260A Doesn’t Envisage Filing of Cross-Objections by Opposite Party - (05 Mar 2025)

DIRECT TAXATION

Delhi High Court has held that Section 260A of the Income Tax Act, 1961 which deals with appeals to the High Court does not enable the respondent in an appeal to prefer cross-objections.

Tags : DELHI HIGH COURT   SECTION 260A   CROSS-OBJECTIONS  

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