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ITAT: Cash Deposit of Firm Cannot be Added to Personal Income of Partner - (20 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Amritsar Bench has held that the cash deposit of the Firm cannot be added to the personal income of the Partner without investigating the same from the hands of the Firm.

Tags : ITAT   PERSONAL INCOME   PARTNER  

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