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ITAT Jaipur: Order of AO Accepting Suo-Moto Disallowance for Bonus Cannot be Held to be Erroneous - (04 Mar 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Jaipur Bench has ruled that the order of Assessing Officer/AO accepting suo-moto disallowance for bonus cannot be held to be erroneous.

Tags : ITAT JAIPUR   DISALLOWANCE  

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