Section 246(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 52] [Section 246(1)] [Section 246] [Entire Act]

Union of India - Subsection

Section 246(1)(a) in The Income Tax Act, 1961

(a)[ an order against the assessee, where the assessee denies his liability to be assessed under this Act, ] [Substituted by Act 4 of 1988, Section 99, for Section 246 (w.e.f. 1.4.1989).][or an intimation under sub-section (1) or sub-section (1-B) of section 143, where the assessee objects to the making of adjustments,] [ Inserted by Act 32 of 1994, Section 46 (w.e.f. 1.6.1994).][or any order of assessment under sub-section (3) of section 143 or section 144, where the assessee objects to the amount of income assessed, or to the amount of tax determined, or to the amount of loss computed, or to the status under which he is assessed; [Substituted by Act 4 of 1988, Section 99, for Section 246 (w.e.f. 1.4.1989).]

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Union of India - Subsection

Section 246(1)(a) in The Income Tax Act, 1961