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Karnataka High Court Annuls Income Tax Notices Against Infosys - (25 Jun 2019)

DIRECT TAXATION

Karnataka High Court has annulled Income Tax Notices against Infosys Limited. The Court observed that it was also significant to note that there was no iota of material available in the reasons recorded by the Assessing Officer to believe escapement of tax on any such agreement where Infosys has received the revenue from foreign companies for deputing the technical members independent of software development work.

Tags : KARNATAKA HIGH COURT   INFOSYS  

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