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ITAT, Delhi: Non-Appearance Before Authorities to Imply Assessee Has Nothing to Rebut - (04 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal Delhi has observed that the income tax proceedings are attached with the presumption of truth and the non-appearance before the authorities would imply that the assessee has nothing to rebut with the authorities.

Tags : INCOME TAX APPELLATE TRIBUNAL   INCOME TAX PROCEEDINGS   PRESUMPTION OF TRUTH   REBUT  

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