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Cal. HC: Interest Paid on Cash Loan Falls Within the Ambit of Unexplained Expenditure - (01 Sep 2023)

DIRECT TAXATION

Calcutta High Court has held that payment of interest on a cash loan falls within the ambit of unexplained expenditure within the meaning of Section 69C of the Income Tax Act.

Tags : CALCUTTA HIGH COURT   UNEXPLAINED EXPENDITURE   CASH LOAN  

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