DIRECT TAXATION - ITAT Rejects Fake Claim for Deduction of Rent Paid to Mother as Same Was an Afterthought - (27 Mar 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT) has disallowed a fake claim for deduction because it was established that the rent paid to mother was nothing, but an afterthought to claim tax deduction.
Tags : INCOME TAX APPELLATE TRIBUNAL ITAT RENT DEDUCTION FALSE CLAIM
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