ITAT, Bangalore: Belated Payment of Service Tax Collected Can be Allowed on Actual Payment - (18 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore has held that belated paid service tax collected to Government exchequer can be allowed on actual payment in the assessment year in which it was paid.
Tags : INCOME TAX APPELLATE TRIBUNAL BELATED PAYMENT OF SERVICE TAX
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