ITAT, Bangalore: No Rationale in Making Additions to Income on Violation of RBI Notifications - (11 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Bangalore has observed that there is no rationale in the action of the Assessing Officer of making additions to income of assessee under Section 68 of the Income Tax Act,1961 on the ground that the assessee has violated the notifications of Reserve Bank of India.
Tags : INCOME TAX APPELLATE TRIBUNAL RATIONALE ASSESSING OFFICER ASSESSE SECTION 68 OF THE INCOME TAX ACT 1961 RESERVE BANK OF INDIA
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