ITAT, Bangalore: Assessee in Principle Entitled to Claim Deduction of Gratuity - (22 Feb 2021)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore has ruled that assessee in principle is entitled to claim a deduction of gratuity paid before the appellate authorities.
Tags : INCOME TAX APPELLATE TRIBUNAL DEDUCTION OF GRATUITY
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