Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small  ||  Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer  ||  SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside  ||  Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released  ||  Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT  ||  Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha  ||  Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike  ||  SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State  ||  SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned    

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  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved