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ITAT: Goodwill Acquired Under Slump Sale Agreement Eligible for Depreciation - (04 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Hyderabad Bench has held that the depreciation is allowed on goodwill acquired under a slump sale agreement under Section 32 of the Income Tax Act, 1961.

Tags : ITAT   DEPRECIATION   SLUMP SALE AGREEMENT  

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