ITAT: Foreign Travel Expenses to Secure Capital Investment Can’t be Allowed as Business Expenditure - (17 Aug 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore Bench has held that the foreign travel expenses relating to secure the capital investment in the business cannot be allowed as expenditure for the purpose of sections 30 to 38 of the Income Tax Act, 1961.
Tags : ITAT CAPITAL INVESTMENT FOREIGN TRAVEL EXPENSE
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