ITAT: Depreciation allowable on Toll Collection Rights - (15 Jun 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Pune Bench has held that the depreciation under Section 32 of the Income Tax Act, 1961 is allowable on toll collection rights as the same would be treated as ‘capital asset’.
Tags : ITAT TOLL COLLECTION CAPITAL ASSET
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