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ITAT Allows Disallowance for Non-Submission of Documents and Non-Deduction of TDS on Reimbursements - (24 Dec 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal, Delhi has held that disallowance of a sum for non-submission of documents and non-deduction of Tax Deduction at Source on reimbursements made on account of Petrol, Drivers’ Salary and Mobile Expenses are sustainable.

Tags : ITAT   DISALLOWANCE  

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