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ITAT: Cash Gift from Siblings During Medical Emergencies Can’t be Treated as ‘Unexplained’ - (02 Aug 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the cash gift from brother and sister during medical emergencies cannot be treated as 'unexplained'.

Tags : ITAT   MEDICAL EMERGENCIES   CASH GIFT  

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