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ITAT Condones Delay of 931 Days in Filing Appeal - (28 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Pune Bench while condoning delay of 931 days in filing appeal by the assessee, has held that the delay was due to the fact that the tax practitioners were busy with GST compliance.

Tags : ITAT   DELAY   APPEAL  

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