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Delhi HC: Income Tax Evasion Complaint Not Premature Despite Pending Reassessment - (12 Aug 2025)

DIRECT TAXATION

Delhi HC has held that pending reassessment does not bar prosecution under Sections 276-C/277 of the Income Tax Act. The complaint by an authorised officer and sanction by the Principal Director were valid and so, the plea to quash was dismissed.

Tags : DELHI HIGH COURT   INCOME TAX ACT   TAX EVASION   CRIMINAL PROSECUTION   NEENA BANSAL KRISHNA  

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