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ITAT, Chandigarh: Tax Authorities Cannot Evade Responsibility to Collect Correct Taxes - (10 May 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Chandigarh has held that the Tax authorities cannot evade responsibility to ensure only correct and due taxes are collected and no taxpayer to be burdened with unfair additions.

Tags : INCOME TAX APPELLATE TRIBUNAL   RESPONSIBILITY TO COLLECT CORRECT TAXES  

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