ITAT, Mumbai: Depreciation Allowable on Marketing Information and Non-Compete Fee - (11 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that the depreciation is allowable on intangible assets such as marketing information comprising of Commercial information, Customer data, Distribution network and Suppliers contract and Non-compete fees.
Tags : INCOME TAX APPELLATE TRIBUNAL DEPRECIATION INTANGIBLE MARKETING INFORMATION COMMERCIAL INFORMATION CUSTOMER DATA DISTRIBUTION NETWORK SUPPLIERS CONTRACT NON-COMPETE FEES
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