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ITAT, Delhi: Revision of Orders Prejudicial to Revenue Not to be Invoked for Computational Error - (02 Jun 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has ruled that the provision related to revision of orders prejudicial to revenue under Section 263 of the Income Tax Act, 1961 cannot be invoked for computational error.

Tags : INCOME TAX APPELLATE TRIBUNAL   REVISION OF ORDERS  

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