ITAT Bangalore Deletes Addition Against Flipkart India - (20 Jun 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT Bangalore) has granted relief to the e-com giants Flipkart India by deleting the additions made by the Income Tax Department.The Tribunal concluded that Revenue’s action in disregarding the book results cannot be sustained and the further conclusion that the action of the Revenue in presuming that the Assessee had incurred expenditure for creating intangible assets/brand or goodwill is without any basis.
Tags : ITAT BANGALORE FLIPKART INDIA
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