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ITAT: 3rd Party Statement alone not Incriminating Material for justifying Addition in Assessment - (30 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Jaipur bench has held that third party statement alone, not incriminating material for justifying addition made in assessment framed u/s 153A of Income-Tax Act, 1961.

Tags : ITAT   INCRIMINATING MATERIAL   INCOME-TAX ACT  

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