ITAT, Mumbai: Assessing Officer Cannot Make Addition on Basis of Suo-Moto Disclosure of Assessee - (15 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Mumbai has ruled that the Assessing Officer cannot make any addition to assessee's income on the basis of the suo-moto disclosure made by the assessee before the Income Tax Settlement Commission, if the settlement got aborted due to non-fulfilment of conditions by the assessee under the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   ADDITION ON BASIS OF SUO-MOTO DISCLOSURE  

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