ITAT, Indore: Denial of Opportunity to Cross-Examine Parties Would be Violation of Natural Justice - (23 Sep 2021)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Indore has held that the denial of opportunity to the assessee to conduct cross-examination of the parties who have stated to have received ‘on money from the sale of land would amount to a violation of natural justice principles.
Tags : INCOME TAX APPELLATE TRIBUNAL VIOLATION OF NATURAL JUSTICE
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