ITAT, Ahmedabad: Additions Cannot be Made to Assessee's Income on Basis of Document - (03 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal , Ahmedabad has held that additions cannot be made to assessee's taxable income on the basis of documents that are declared as dumb documents by the Customs Excise and Service Tax Appellate Tribunal in the service tax proceedings before it.
Tags : INCOME TAX APPELLATE TRIBUNAL CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL SERVICE TAX
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