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ITAT: Payment of Consultation Fee After IT Dept.’s Order Cannot be Treated as Prior Period Expenses - (20 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that payment of Tax Consultation Fee after passing of Order by Income Tax Department cannot be treated as Prior Period Expenses.

Tags : ITAT   TAX CONSULTATION FEES   PRIOR PERIOD EXPENSES  

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