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ITAT, Mumbai: Taxpayer Can Opt a Method Resulting in Lowest Tax Liability - (19 Mar 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has held that if there exist two methods for tax payment, the Assessee can opt the method which would result in the lowest tax liability. The Tribunal opined that in such cases, it cannot be treated as a device to escape from the tax liability.

Tags : INCOME TAX APPELLATE TRIBUNAL   LOWEST TAX LIABILITY  

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