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ITAT, Mumbai: Addition of Unabated Assessment Without Incriminating Seized Material Not Sustainable - (07 Jan 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has held that the addition of unabated assessment without incriminating seized material for assessment under section 153A of the Income Tax Act, 1961 is not sustainable.

Tags : INCOME TAX APPELLATE TRIBUNAL   ADDITION OF UNABATED ASSESSMENT  

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