ITAT: Cash Deposits Out of Business of Shroff Cannot be Treated as Undisclosed Income - (08 Jul 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Rajkot Bench has held that the cash deposits out of business of Shroff cannot be treated as undisclosed income under Section 68 of Income-Tax Act, 1961.
Tags : ITAT CASH DEPOSIT SHROFF
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