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ITAT: Reasonableness of Expenses to be Judged from Angle of Businessman Rather Than from Angle of AO - (17 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Delhi bench, has held that reasonableness of expenses to be judged from the angle of the businessman rather than from the angle of Assessing Officer (AO).

Tags : ITAT   ASSESSING OFFICER   BUSINESSMAN  

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