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ITAT, Delhi Deletes Penalty Since Non-Deduction of Tax was Due to Non-Receipt of Invoices - (23 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has deleted a penalty order under section 271C of the Income Tax Act, 1961 by holding that the non-deduction of tax was due to non-receipt of invoices.

Tags : INCOME TAX APPELLATE TRIBUNAL   NON-DEDUCTION OF TAX  

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