ITAT, Chennai Allows Depreciation on ATMs - (23 Mar 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Chennai has held that the Automated Teller Machines (ATM) would be eligible for the higher rate of depreciation as these machines can be treated as “Computers” for the purpose of Section 32 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL DEPRECIATION ON ATM
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