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ITAT: Liquor License Obtained in The Name of Benami/Employee is Illegal - (17 Aug 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi Bench while disallowing claim of business expenditure towards payment of license fee has held that assessee illegally obtained license in name of his employee, violating rules of excise department and therefore, deduction is not allowable.

Tags : ITAT   LICENSE FEES   ILLEGAL   DEDUCTION  

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