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DIRECT TAXATION - ITAT: Mere Suspicion that Expenditure is for Non-Business Purposes Can’t be a Ground for Addition - (28 Mar 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) has held that addition cannot be made merely on the ground that the expenditure is for non-business purposes.

Tags : INCOME TAX APPELLATE TRIBUNAL   ITAT  

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