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No Income Tax Deduction to Law Firm for Expenses Incurred for Pleasure Tour by Counsels: ITAT - (08 Jan 2019)

Income Tax Appellate Tribunal (ITAT), Delhi, has held that no income tax deduction can be given to the law firm, Luthra & Luthra, for the expenses incurred by it for the pleasure tour by the counsels and their family members.

Tags : ITAT   INCOME TAX DEDUCTION TO LAW FIRM  PLEASURE TOUR BY COUNSELS  

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