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Del. HC: IT Addition Eligible for Deduction u/s 80-IC of IT Act if Made Towards Unsub. Share Capital - (04 Apr 2024)

DIRECT TAXATION

Delhi High Court has held that Income Tax Addition are eligible for deduction under Section 80-IC of the Income Tax Act, 1961 if they are made towards unsubstantiated share capital.

Tags : DELHI HIGH COURT   SECTION 80-IC OF IT ACT   INCOME TAX ADDITION   UNSUBSTANTIATED SHARE CAPITAL  

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