ITAT, Ahmedabad: CIT(A) Shall Condone Delay and Dispose Appeal on Merits - (03 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Ahmedabad has ruled that the Commissioner (Appeals) shall condone the delay and dispose the appeal on merits if the assessee has not acted in a malafide manner in order to avoid pointless burden to the assessee.
Tags : INCOME TAX APPELLATE TRIBUNAL MALAFIDE MANNER ASSESSEE
Share : 
|