Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act  ||  SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet  ||  Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient  ||  P&H HC: 45-Day Delay in Informing Detenue of Representation Right Violates Article 22(5)  ||  Rajasthan HC Bars Courts from Protecting those Responsible for Building Defects at their Own Peril  ||  Allahabad HC: Clarification Issued Before Decision Applies to Pending Tender Complaints  ||  Allahabad HC: Father’s Custody Cannot be Denied without Proof of Guardianship Unfitness  ||  Bombay High Court: Each Petitioner Must Pay Court Fee Where Causes of Action are Separate  ||  P&H High Court: Counsel’s Ignorance of Readily Available Prior Litigation Amounts to Dereliction  ||  SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship    

No TDS on Broadcast Company on Channel Placement Fees: ITAT - (23 Apr 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that Tax Deduction at Source (TDS) provision will not be applicable for broadcast company on channel placement fees as per subsequent amendment in definition of royalty.

Tags : ITAT   BROADCAST COMPANY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved