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ITAT, Kolkata: Re-Assessment Without Any ‘Fresh Tangible Materials’ is Bad in Law - (24 May 2017)

Kolkata bench of Income Tax Appellate Tribunal has ruled that re-assessment solely based on original assessment records and without any fresh tangible materials in possession of AO is bad in law under provisions of Sections 147/148 of Income Tax Act.

Tags : KOLKATA   INCOME TAX APPELLATE TRIBUNAL   RE-ASSESSMENT  

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