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DIRECT TAXATION - In Domestic Company's Global Deal, Commissions and Not Entire Income is Taxable Domestically: ITAT - (01 Mar 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal, in a case of Fox International, has held that when a company based in India collects commission on a global deal what is taxable domestically is the commission and entire income must not be taxed domestically.

Tags : ITAT   GLOBAL DEAL COMMISSIONS  

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