Bogus Parties and Dubious Transactions- Read ITAT’s observations on a matter concerning “non-existent lenders”
Income Tax Appellate Tribunal (ITAT), New Delhi: While deciding the instant appeal pertaining to the Assessment Year 2015-16 where the
Unsecured Loans
Compliance Checklist for Acceptance of Unsecured Loans from Directors and Shareholders of Private Company
Gaurav N Pingle, Practising Company Secretary, Pune
Cite as: (2019) PL (CSP) August 70