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ITAT: Accepting Loans Through Journal Entries With Reasonable Cause Will Not Attract Penalty - (22 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai Bench held that accepting loans through journal entries with reasonable cause will not attract penalty under Section 271D of the Income Tax Act, 1961.

Tags : ITAT   JOURNAL ENTRIES   PENALTY  

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