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ITAT, Delhi Allows Deloitte to Deduct Expenditure on Suit Against Partner as Business Expenditure - (01 Feb 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has held that the expenditure incurred by Deloitte Haskins & Sells towards defending suit against the partner is deductible business expenditure.

Tags : INCOME TAX APPELLATE TRIBUNAL   DELOITTE HASKINS & SELLS  

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