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ITAT Mumbai: Non-Compete Fee Received by NRI not Taxable in India - (06 Jan 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal, Mumbai has held that non-compete fee money received independently by non-resident Indian pursuant to an independent agreement shall not be taxable in India as there is no business connection or Private Equity in India for the Assessee.

Tags : ITAT MUMBAI   NON-COMPETE FEE  

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