Court News
ITAT Kolkata: Valid GST Records and Banking Trails Invalidate Bogus Purchase Claims
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Bogus PurchasesClear topic ×
5 articles
Court News
ITAT Rules: Survey Statement Alone Cannot Prove Bogus Purchases, Deletes Section 68 Addition
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Court News
ITAT Mumbai Rules Full Addition for Bogus Purchases, Rejects 8% Estimation
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Court News
ITAT Kolkata: Purchases Valid When Books Accepted and Payments Made Through Banks
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Court News
ITAT Rules: Purchases Backed by E-Way Bills Are Genuine, Not Bogus
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