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ITAT: Expenses Cannot be Disallowed Solely Due to Non-Receipt of Invoices - (08 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai Bench while granting relief to L’Oreal India Private Limited, has held that expenses cannot be disallowed solely due to non-receipt of invoices.

Tags : ITAT   EXPENSES   DISALLOWED   INVOICES  

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