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ITAT: Decision Taken by Authorities in Previous Year Would Not Operate as Res Judicata - (04 Aug 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench has held that decision taken by authorities in previous year would not operate as res judicata for subsequent year.

Tags : ITAT   RES JUDICATA   PREVIOUS DECISION  

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