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COMPANY - Conversion of Unaccounted Money Through Cloak of Share Capital/Premium Must be Scrutinised: SC - (07 Mar 2019)

COMPANY

Supreme Court has observed that assessee is under a legal obligation to prove receipt of share capital/premium to satisfaction of Assessing Officer, failure of which, would justify addition of the said amount to the income of the Assessee.

Tags : SUPREME COURT   SHARE CAPITAL/PREMIUM   CONVERSION OF UNACCOUNTED MONEY  

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