ITAT: Income Tax Dept. Can’t Deny TDS Credit to Assessee Once it is Deducted by Employer - (04 Jul 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Surat Bench has allowed a claim of TDS credit to the assessee by observing that the same cannot be rejected if the deduction is already done by the employer/deductor and the income tax department can recover the same from them.
Tags : ITAT TDS CREDIT DEDUCTION
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