ITAT, Ahmedabad: TDS on Car Hiring Charges Paid Above Rs. 1.8 Lakhs U/S 194I of Income Tax Act - (20 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Ahmedabad has observed that charges of car hiring falls under the provision of section 194I of the Income Tax Act, 1961 and the Tax Deducted at Source is chargeable if the payment exceeds the threshold limit of Rs. 1.8 lakhs.
Tags : INCOME TAX APPELLATE TRIBUNAL SECTION 194I OF THE INCOME TAX ACT 1961 RS. 1.8 LAKHS TAX DEDUCTED AT SOURCE
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