Delhi HC: Fees Paid by ‘Remfry & Sagar’ to Acquire Goodwill is Expense Deductible u/s 37 of IT Act - (04 Feb 2025)
DIRECT TAXATION
Delhi High Court has observed that to acquire the goodwill vested in a company run by the family members, the fees paid by law firm Remfry & Sagar shall amount to a business expense deductible under Section 37 of the Income Tax Act, 1961.
Tags : DELHI HIGH COURT GOODWILL SECTION 37
Share : 
|