ITAT: 30% Depreciation Allowable to Motor Lorries Used for Transportation of Goods on Hire - (31 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Cuttack bench has held that 30% depreciation is allowable to motor lorries in the business of transportation of goods on hire under the provisions of section 32 of the Income Tax Act, 1961.
Tags : ITAT DEPRECIATION TRANSPORTATION
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