ITAT, Delhi: Depreciation not Allowable On Non-Compete Fee - (06 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has observed that the depreciation is not allowable on non-compete fee under section 32 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL DEPRECIATION NON-COMPETE FEE SECTION 32 OF THE INCOME TAX ACT 1961
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