ITAT, Bangalore: Non-Appearance of Assessee During Hearing Can’t be Reason to Recall Tribunal Order - (02 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Bangalore has ruled that the Tribunal cannot recall an order by invoking Rule 25 of the Appellate Tribunal Rules, 1963 primarily on grounds of non-appearance of the assessee during hearing of appeal.

Tags : INCOME TAX APPELLATE TRIBUNAL   RULE 25   APPELLATE TRIBUNAL RULES   1963   ASSESSEE  

Share :