ITAT, Delhi: Actual Receipt of Money by Assessee is Mandatory for Unexplained Cash Credit - (29 Apr 2021)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Delhi, while providing the relief to the Zexus Air Services Pvt. Ltd., has ruled that actual receipt of money by assessee is a mandatory condition to invoke section 68 of the Income Tax Act, 1961 for unexplained cash credit.
Tags : INCOME TAX APPELLATE TRIBUNAL UNEXPLAINED CASH CREDIT
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