SC: Deduction Under Section 80-IA Income Tax Act Not Restricted to 'Business Income' Only - (29 Apr 2021)

DIRECT TAXATION

Supreme Court has held that the scope of sub-section (5) of Section 80- IA of the Income Tax Act, 1961 is limited to determination of quantum of deduction under sub-section (1) of Section 80-IA of the Act by treating 'eligible business' as the 'only source of income'.

Tags : SUPREME COURT   DEDUCTION UNDER SECTION 80-IA INCOME TAX ACT  

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