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ITAT, Ahmedabad: Transaction Not Colorable Because Assessee Claimed Depreciation on Goodwill - (19 Nov 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that the transaction cannot be regarded as a colorable device merely on the basis that assessee claimed depreciation on goodwill in amalgamation scheme.

Tags : INCOME TAX APPELLATE TRIBUNAL   DEPRECIATION ON GOODWILL  

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