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ITAT, New Delhi: Interest on Enhanced Compensation Does Not Come u/s 56 IT Act - (08 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal( ITAT ), New Delhi has observed that received interest on enhanced compensation does not comes under income from other sources under section 56 and not attracts Tax Deduction at Source under section 194A of the income tax act, 1961

Tags : INCOME TAX APPELLATE TRIBUNAL   RECEIVED INTEREST   ENHANCED COMPENSATION   TAX DEDUCTION AT SOURCE   SECTION 194A OF THE INCOME TAX ACT   1961  

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