ITAT, Bangalore: Service Tax Collected But Not Remitted Can be Disallowed u/s 43B of Income Tax Act - (18 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Bangalore has ruled that the amount of service tax collected under section 43B of the Income Tax Act, 1961 but not remitted to the Government exchequer can be disallowed.
Tags : INCOME TAX APPELLATE TRIBUNAL SERVICE TAX SECTION 43B OF THE INCOME TAX ACT 1961
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