ITAT, Mumbai: Deemed Dividend Would Not Attract Loans and Advances Out of Commercial Consideration - (26 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that the provisions of deemed dividend under Section 2(22)(e) of the Income Tax Act, 1961 would be inapplicable to loans and advances out of commercial consideration and business expediency.
Tags : INCOME TAX APPELLATE TRIBUNAL DEEMED DIVIDEND SECTION 2(22)(E) INCOME TAX ACT 1961
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