Cost of Higher Education Can’t Qualify as Business Expenditure: Bombay High Court - (12 Jul 2018)
Bombay High Court has held that there needs to be a direct nexus between the cost of higher education paid by an assessee and the business activities of the assessee in order for such cost to be claimed as business expenditure under the Income Tax Act, 1961.
Tags : BOMBAY HIGH COURT EDUCATION
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