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Calcutta HC: Extra Realisation Due to Adverse Exchange Rate of Rupee Part of Export Turnover - (20 May 2020)

DIRECT TAXATION

Calcutta High Court has held that extra realisation made in rupees for export sale proceeds in foreign exchange due to adverse exchange rate of rupee would be part of the export turnover. The Court has also states that export sale proceeds received according to the export contract and with approval of Reserve Bank of India could not be ignored for the purpose of relief under Section 80-HHC of the Income Tax Act, 1961.

Tags : CALCUTTA HIGH COURT   EXPORT TURNOVER  

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