ITAT, Pune: Addition for Unexplained Cash Credit Can’t be Merely on Suspicion - (12 Mar 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Pune has held that additions for unexplained cash credits under Section 68 of the Income Tax Act, 1961 cannot be invoked only on the basis of mere suspicion.
Tags : INCOME TAX APPELLATE TRIBUNAL UNEXPLAINED CASH CREDIT
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