Section 362(1)(e) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 362(1)] [Section 362] [Entire Act]

Union of India - Subsection

Section 362(1)(e) in The Income Tax Act, 2025

(e)an order passed by an Assessing Officer under section 270(10) or 279, with the approval of the Principal Commissioner or Commissioner as referred to in section 274(12) or an order passed under section 287 or 288 in respect of such order; or

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Union of India - Subsection

Section 362(1)(e) in The Income Tax Act, 2025