ITAT, Bangalore: Digital Data Recovered During Search has Evidentiary Value - (27 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Bangalore has observed that the digital data recovered by the income tax department has evidentiary value during the search proceedings under the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL DIGITAL DATA INCOME TAX DEPARTMENT INCOME TAX ACT 1961
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