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Delhi HC Dismisses Appeal Against Deletion of Income Tax Addition for Share or Bogus Purchases - (11 Mar 2022)

DIRECT TAXATION

Delhi High Court has dismissed the appeal against the deletion of income tax addition for share or bogus purchases or cash deposits and held that appeal under section 260A of Income Tax Act, 1961 cannot be entertained by High Court except on the grounds of perversity or for the complete lack of evidence.

Tags : DELHI HIGH COURT   DELETION OF INCOME TAX ADDITION  

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