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ITAT: Onus To Prove Identity, Creditworthiness Etc of Transaction Lies on Assessee - (30 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Pune has observed that the onus to prove identity, creditworthiness, and genuineness of a transaction lies with the assessee.

Tags : INCOME TAX APPELLATE TRIBUNAL   ASSESSEE  

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