Section 153(6)(i) in The Income Tax Act, 1961

[Cites 0, Cited by 8] [Section 153(6)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(6)(i) in The Income Tax Act, 1961

(i)where the assessment, reassessment or recomputation is made on the assessee or any person in consequence of or to give effect to any finding or direction contained in an order under section 250, section 254, section 260, section 262, section 263, or section 264 or in an order of any court in a proceeding otherwise than by way of appeal or reference under this Act, on or before the expiry of twelve months from the end of the month in which such order is received or passed by the Principal Commissioner or Commissioner, as the case may be; or

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Union of India - Subsection

Section 153(6)(i) in The Income Tax Act, 1961