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ITAT Deletes Addition u/s 68 of IT Act, Says Firm not Taxable for Capital introduced by Partner - (09 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Chennai has observed that the Firm cannot be made taxable for the capital introduced by the Partner as section 68 of the Income Tax Act, 1961 cannot be applicable.

Tags : INCOME TAX APPELLATE TRIBUNAL   SECTION 68   INCOME TAX ACT   1961  

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