ITAT, Delhi: AO Cannot Apply Wrong Method to Determine Profit in Absence of Audited Financials - (06 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has ruled that the Assessing Officer cannot give benefit to the assessee for non-cooperation in providing audited financials of associated enterprises.
Tags : INCOME TAX APPELLATE TRIBUNAL ASSESSING OFFICER AUDITED FINANCIALS
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