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ITAT, Amritsar: Revisional Order Should be in Detail, Enriched With Facts - (17 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Amritsar while quashing a revisional order, has observed that the order under Section 263 of the Income Tax Act, 1961 shall be a speaking order which shall be in detail, enriched with facts.

Tags : INCOME TAX APPELLATE TRIBUNAL   SECTION 263   REVISIONAL  

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