0 11 Aug, 2021
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M.M. Aqua Technologies Ltd. Vs. Commissioner of Income Tax, Delhi-Iii

Supreme Court Of India Civil Appeal /4742- 4743/2021

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Case Background

The case centers on the elucidation of Section 43B of the Income Tax Act, which stipulates deductions permissible solely upon the actual disbursement of specified statutory obligations, notably interest on ... borrowings.

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