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Kerala HC: Revisional Power U/S 263 Not Invocable When AO Grants Sec 32AC Deduction After Inquiry - (05 Nov 2025)

DIRECT TAXATION

Kerala High Court held that revisional power under Section 263 of the Income Tax Act cannot be exercised when the Assessing Officer, after due inquiry, allows deduction under Section 32AC. The Court observed that mere extension of such benefit does not justify invoking Section 263.

Tags : ASSESSING OFFICER   INCOME TAX ACT   INQUIRY  

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