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Delhi High Court Held That Findings of Fact Recorded by ITAT, Cannot Be Interfered - (08 Mar 2022)

DIRECT TAXATION

Delhi High Court has observed that in an appeal to the High Court under Section 260A of the Income Tax Act, 1961 there can be no interference with the finding of fact if it involves re-appreciation of the evidence.

Tags : DELHI HIGH COURT   INCOME TAX ACT   1961  

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