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Kerala HC: Assessee Allowed to Challenge Section 68 Cash Credit Addition in Remand Proceedings - (09 Oct 2025)

DIRECT TAXATION

Kerala High Court ruled that an assessee can challenge cash credit additions under Section 68 of the Income Tax Act during remand proceedings, and the tribunal’s directions are not binding. Section 68 taxes unexplained credits if the assessee fails to provide a satisfactory source or explanation.

Tags : ASSESSEE   INCOME TAX ACT   REMAND PROCEEDINGS  

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