ITAT, Delhi: Suppression in Net Sales as Business Income, Can’t be Treated As Deemed Income - (19 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has ruled that the income surrendered for suppression in the net sales shall be assessable as Income from Business or Profession and the same cannot be treated as deemed income under section 68 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL SUPPRESSION IN NET SALES BUSINESS INCOME
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