income tax, tax assessment, statutory powers, revenue law, taxation dispute

0 14 Dec, 2021
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The Income Tax officer, Circle I (2), Kumbakonam & Anr. Vs. V. Mohan & Anr.

Supreme Court Of India Civil Appeal /8592/2010

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Case Background

The appeal is filed against the impugned judgment of High Court of Madras, whereby the view taken on the interpretation of Section 6 of the Smugglers and Foreign Exchange ...

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