ITAT, Mumbai: Remuneration Paid to Partner Out of Profit Cannot be Treated as Salary - (25 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that the remuneration paid to Partner out of the share of profit cannot be treated as salary to consider the same as expenditure for the purpose of section 40A(3) of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL REMUNERATION
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