ITAT, Delhi: Provision of Ground Rent Shall Not be Allowable Under Section 43B Income Tax Act - (03 Aug 2021)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Delhi has held that the provision of ground rent shall not be allowable under section 43B of the Income Tax Act, 1961. As per section 43B, certain statutory expenses are allowed to be claimed in the year of payment only.
Tags : INCOME TAX APPELLATE TRIBUNAL PROVISION OF GROUND RENT
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