Website Usage Terms & Conditions


All the contents of this Site are only for general information or use. They do not constitute advice and should not be relied upon in making (or refraining from making) any decision.

Tribunal Orders uploaded on this Website are for information purpose only. Only the certified copies of the order obtained from the Income Tax Appellate Tribunal would be considered to be the authenticated copy of the order for official use.

Income Tax Appellate Tribunal hereby excludes any warranty, express or implied, as to the quality, accuracy, timeliness, completeness, performance, fitness for a particular purpose of the Site or any of its contents, including (but not limited) to any tools contained within the Site.

 

Income Tax Appellate Tribunal will not be liable for any damages (including, without limitation, damages for loss of business projects, or loss of profits) arising in contract, tort or otherwise from the use of or inability to use the Site, or any of its contents, or from any action taken (or refrained from being taken) as a result of using the Site or any such contents.

Income Tax Appellate Tribunal makes no warranty that the contents of the Site are free from infection by viruses or anything else which has contaminating or destructive properties.