ITAT Erases Addition by TPO on Transaction of Rendering Marketing Services of Channel Placement Right - (23 Jan 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has deleted the addition by Transfer Pricing Officer on the ground that the transaction of rendering marketing services of channel placement rights with broadcasters is deductible under Domestic Transfer pricing provisions.
Tags : INCOME TAX APPELLATE TRIBUNAL ADDITION ON TRANSACTION OF RENDERING MARKETING SERVICES
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