Section - 293

Bar of suits in civil courts

Bar of suits in civil courts.

293. No suit shall be brought in any civil court to set aside or modify any ⁷⁶[* * *] order made under this Act, and no prosecution, suit or other proceeding shall lie against ⁷⁷[the Government or] any officer of the Government for anything in good faith done or intended to be done under this Act.

76. "assessment" omitted by the Finance Act, 1987, with retrospective effect from 1-3-1987.

77. Inserted by the Finance Act, 1964, w.e.f. 1-4-1964.

[AS AMENDED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987]

Section 293

Bar of suits in civil courts

Footnotes