306 ITR (AT) 78 (Del) Usha Martin Industries Ltd. v. ACIT

86 TTJ 574Income Tax Appellate Tribunal2004#667 most cited

What is 306 ITR (AT) 78 (Del) Usha Martin Industries Ltd. v. ACIT authority for?

Fixed medical allowance is for expenditure that is actually incurred or to be incurred.

149

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2018 to 2021.

Also referred to as

Usha Martin Industries Ltd. v. ACIT · CBDT letter 20/05/2002 · Cash Medical Benefit · fixed medical allowance · expenditure incurred or to be incurred

Judgments citing 306 ITR (AT) 78 (Del) Usha Martin Industries Ltd. v. ACIT