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SC: If Suits Mention Cash Transactions Above ?2 Lakh, Court Must Report it to IT Department - (17 Apr 2025)

DIRECT TAXATION

SC has observed that whenever, a suit is filed with a claim that Rs. 2,00,000 and above is paid by cash towards any transaction, courts must intimate the same to the jurisdictional Income Tax Department to verify the transaction and the violation of Section 269ST of the Income Tax Act, 1961, if any.

Tags : SUPREME COURT   CASH TRANSACTIONS   IT DEPARTMENT  

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