ITAT, Delhi: Assessing Officer Cannot Apply Wrong Method in Lack of Audited Financials of AE - (04 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has ruled that the Assessing Officer cannot give benefit to the assessee for non-cooperation in providing audited financials of associated enterprises.
Tags : INCOME TAX APPELLATE TRIBUNAL ASSOCIATED ENTERPRISES ASSESSING OFFICER
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