bombay high court
Case BriefsHigh Courts

The case of the petitioner is quite elementary, and we are constrained to observe the complete apathy and negligent approach of the assessing officer concerned in discharging his duties, by the provisions of the Income Tax Act, 1961.

Delhi High Court
Case BriefsHigh Courts

    Delhi High Court: In a case, where petition was filed by a son against the assessment order and the notice

Legislation UpdatesRules & Regulations

On 19-09-2022, the Ministry of Finance has notified the Income-tax (31st Amendment) Rules, 2022 in order to amend Income-Tax Rules 1962 which

Op EdsOP. ED.

by Shubhangi Agarwal*

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The due date for filing of income tax returns by tax payers whose accounts are required to be audited under the Income