ITAT: Non-Cooperation With Dept Cannot be Sole Ground for Addition U/S 69A - (13 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Ahmedabad has ruled that mere non-cooperation with the department cannot be the sole ground to make an addition under Section 69A of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL SECTION 69A INCOME TAX ACT 1961
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