ITAT: Expenses Paid Through Cheques Based on Self-Made Voucher Allowable as Income Tax Deduction - (10 Jun 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Pune bench has allowed the expenses paid through cheques based on the self-made voucher allowable as deduction under the Income Tax Act, 1961 as the same was incurred for business purpose.
Tags : ITAT DEDUCTIONS CHEQUE
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