ITAT, Delhi: License Fee Paid to Indian Railway Allowable as Depreciation - (18 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Delhi has held that depreciation under section 32 of the Income Tax Act, 1961 is allowable in respect of the amount paid as a license fee to the Indian Railway.
Tags : INCOME TAX APPELLATE TRIBUNAL LICENSE FEE PAID TO INDIAN RAILWAY
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