ITAT, Bangalore: Income Tax Deduction Not Allowed to Professional Charges Paid for Acquisition - (26 Jul 2021)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore has held that the income tax deduction cannot be allowed to professional and consultancy charges paid for the acquisition of the Companies by the assessee, Steer Engineering Pvt. Ltd.
Tags : INCOME TAX APPELLATE TRIBUNAL PROFESSIONAL CHARGES PAID FOR ACQUISITION
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