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ITAT, Delhi Gives Relief on DDT by Local Companies on Dividends to Foreign Shareholders - (15 Oct 2020)

DIRECT TAXATION

Income-Tax Appellate Tribunal (ITAT), Delhi has ruled that dividend distribution tax (DDT) payable by Indian companies on dividends distributed to non-resident shareholders should be restricted to the tax rate specified in the respective tax treaties.

Tags : INCOME TAX APPELLATE TRIBUNAL   DIVIDEND DISTRIBUTION TAX  

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