ITAT Kolkata Allows Exemption: ‘Performance Bonus’ Cannot be Treated as Salary - (06 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Kolkata while relying upon the precedent held that ‘performance bonus’ does not constitute a part of ‘salary’ and hence the exemption for House Rent Allowance was granted to the Assessee.
Tags : ITAT KOLKATA EXEMPTION
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