ITAT, Mumbai: Computers, Including Computer Software, Are Eligible to 60% Depreciation - (11 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that depreciation of 60 % can be allowed to ‘computers including computer software’ under Rule 5 of Income Tax Appellate Tribunal Rules.
Tags : INCOME TAX APPELLATE TRIBUNAL INCOME TAX APPELLATE TRIBUNAL RULES DEPRECIATION COMPUTERS
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