Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC: Larger Bench to Decide Whether Section 149(1)(c) of IT Act Applies Retrospectively - (04 Jun 2025)

DIRECT TAXATION

A larger bench of Delhi High Court is set to decide whether Section 149(1)(c) of the Income Tax Act, 1961 providing an extended period of reassessment for cases involving foreign assets will be applicable retrospectively.

Tags : DELHI HIGH COURT   SECTION 149(1)(C)   FOREIGN ASSETS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved