ITAT, Chennai: Provisions of Sec 44AD Not Applicable to Commission Agents - (18 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Chennai has observed that the provisions of Section 44AD of the Income Tax Act, 1961 cannot be applied to commission agents who are doing business of agency commission or earning commission income only in view of provisions of Section 44AD(6)(iii) of the Act.
Tags : INCOME TAX APPELLATE TRIBUNAL SECTION 44AD OF THE INCOME TAX ACT 1961 COMMISSION AGENTS
Share : 
|