ITAT, Mumbai: Order of Assessment without Reasons, Not Erroneous or Prejudicial to Interest of Revenu - (04 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that action of the Assessing Officer to accept the explanation submitted by the Assessee during scrutiny assessment proceedings cannot be faulted merely because the Assessing Officer did not write specific reasons for accepting the explanation.
Tags : INCOME TAX APPELLATE TRIBUNAL ASSESSING OFFICER ASSESSEE
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