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Supreme Court: Entire Interest Outgo on Borrowings Cannot be Treated as Expenditure - (19 Mar 2018)

Supreme Court has partly upheld the tax department’s view that investors, be it companies or individuals, cannot take double advantage: first, avoid tax on exempt income like dividend as well as lower taxable income by treating the interest on loans taken as expenditure.

Tags : SUPREME COURT   INCOME TAX  

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