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ITAT, Delhi: Petty Expenses Cannot be Disallowed on Ad-Hoc Basis in Corporate Entity - (12 Jan 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has held that the petty expenses relating to telephone expenses, advertisement expenses cannot be disallowed on ad-hoc basis in case of a corporate entity.

Tags : INCOME TAX APPELLATE TRIBUNAL   PETTY EXPENSES  

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