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ITAT, Chennai: Subscription Money received From Customers Shall be Treated as Deferred Income - (29 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Chennai has ruled that the subscription monies received in advance by the Company shall be treated as deferred income and offered to tax on daily basis which is correct methodology of revenue credit under mercantile system of accounting.

Tags : INCOME TAX APPELLATE TRIBUNAL   SUBSCRIPTION MONIES   DEFERRED INCOME   METHODOLOGY  

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