ITAT, Mumbai: Wrong Assumption or Incorrect Application Would Make Order Liable for Revision - (04 Mar 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has held that the wrong assumption of facts or incorrect application of the law would make the order liable for revision under Section 263 of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   WRONG ASSUMPTION OR INCORRECT APPLICATION  

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