ITAT: Unascertained Liability Cannot be Allowed as Embezzlement Losses in Computing Business Income - (10 Mar 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore has held that the embezzlement loss stated by the assessee is not ascertained liability and hence cannot allow as loss in business income.
Tags : INCOME TAX APPELLATE TRIBUNAL EMBEZZLEMENT LOSSES BUSINESS INCOME
Share : 
|