ITAT: 100% Deduction U/S 80IC of IT Act allowable when Industry undergone Substantial Expansion - (05 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that 100% deduction under Section 80IC of Income-Tax (IT) Act, 1961 is allowable when an industry underwent a substantial expansion after the expiry of 5 years of its incorporation.

Tags : ITAT   SUBSTANTIAL EXPANSION   100% DEDUCTION  

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