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ITAT Confirms Disallowance Since Sham Transactions Under the Garb of Donation Was Used for Evasion - (20 May 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal, Chennai has held that the Assessing Officer was rightly disallowed deduction claim since their involved sham transaction under the garb of donation.

Tags : ITAT   DISALLOWANCE  

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