ITAT, Delhi: Non Production of Persons Despite Summons Leads to Inference of Routing Own Money - (09 Mar 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has ruled that an Assessing Officer has the power to verify transactions beyond the paperwork submitted by the Assessee under Section 68 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL NON PRODUCTION OF PERSONS
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