ITAT, Bangalore: Reimbursement of Vehicle Expenses by Cab Owners Not Subject to TDS - (27 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore has held that the payments made by the cab owners which are in the nature of reimbursement of vehicle expenses to the Assessee cannot be treated as payment subject to Tax Deducted at Source (TDS) under Section 194 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL REIMBURSEMENT OF VEHICLE EXPENSES BY CAB OWNERS
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