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Gau HC: Genuineness of Credit Recd by Assessee from Share Appli. Money is a Question of Fact Not Law - (20 Dec 2024)

DIRECT TAXATION

Gauhati High Court while refusing to entertain an appeal regarding the genuineness of credit received by an assessee from share application money, has held that it is a question of fact which is not within the Court’s jurisdiction under Section 260A of the Income Tax Act, 1961.

Tags : GAUHATI HIGH COURT   SHARE APPLICATION MONEY   COURT’S JURISDICTION  

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