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ITAT, Mumbai: Interest Income Earned by HSBC Bank Not Eligible to Tax - (14 Jul 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has ruled that interest income of Rs 1,498 crore earned by HSBC Bank during the assessment year 2015-16 from foreign currency loans and debt securities would not be eligible to tax in India.

Tags : INCOME TAX APPELLATE TRIBUNAL   HSBC BANK  

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