Section 263(1)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

Union of India - Subsection

Section 263(1)(d) in The Income Tax Act, 1961

(d)the order has not been passed in accordance with any decision which is prejudicial to the assessee, rendered by the jurisdictional High Court or Supreme Court in the case of the assessee or any other person.

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Union of India - Subsection

Section 263(1)(d) in The Income Tax Act, 1961