MP HC Sets Aside Order Recognising Saif Ali Khan & Family as Heirs of Nawab of Bhopal's Properties  ||  Supreme Court Agrees to Hear Petitions Challenging Bihar Electoral Roll Revision on July 10  ||  NCLT: Dissolution under IBC Can’t Be Used to Frustrate Ongoing Criminal Prosecution under PMLA  ||  Union Government Notifies Waqf Rules 2025  ||  Supreme Court Dismisses Plea Challenging Results & Answer Key of NEET-UG 2025 Exam  ||  SC Introduces Reservations for Other Backward Classes (OBCs) in Staff Recruitments  ||  NCLAT: Restoration Application Can't Be Dismissed if Filed Within 30 Days of Dismissal of OA  ||  NCLAT: Single WhatsApp Message Sent Long Ago Can't Become Foundation to Reject Petition U/S 9 of IBC  ||  CJI Launches Live Streaming Of Bombay HC Proceedings  ||  AP HC Directs Magistrates to follow SC Guidelines Before Remanding a Person Booked For Posts    

ITAT: Supporting Evidence Mandatory for Claim TDS Credit in Absence of TDS Certificate - (01 Sep 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that supporting evidence is mandatory for claiming TDS Credit in absence of a TDS Certificate.

Tags :   ITAT  TDS CREDIT  SUPPORTING EVIDENCE

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved