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KHC Upholds Deduction to Future Expenses in Respect of Liability that Accrued During Accounting Year - (06 Sep 2019)

DIRECT TAXATION

Kerala High Court(KHC) has ruled that an expenditure to be incurred in future in respect of a liability that accrued during the related accounting year would be eligible for a deduction in the said accounting year under the provisions of the Income Tax Act, 1961.

Tags : KHC   DEDUCTION  

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