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ITAT, Ahmedabad: Delay Due to Liquidation Proceedings Constitute Reasonable Cause - (10 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Ahmedabad has ruled that if dominion ownership of car rest with the assessee, the assessee is eligible for depreciation of cars.

Tags : INCOME TAX APPELLATE TRIBUNAL   DEPRECIATION   ASSESSEE  

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