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ITAT, Bangalore: No Disallowance of Interest Expenses on Account of Non-Deduction of TDS - (12 Feb 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has held that there should be no disallowance of interest expenses on account of non- deduction of Tax Deducted at Source (TDS) under Section 36 (1) (vii) as well as under Section 36 (1) (viia) of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   NO DISALLOWANCE OF INTEREST EXPENSES  

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