Bombay HC: Profit Element Embedded in Purchases is Subject to Tax, Not Entire Amount - (23 Mar 2020)
DIRECT TAXATION
Bombay High Court has held that when the Tribunal had concluded that the Assessee did make the purchase, as a natural corollary, not the entire amount covered by such purchase but the profit element embedded therein would be subject to tax.
Tags : BOMBAY HIGH COURT PROFIT ELEMENT TAXABLE
Share : 
|