ITAT, Bangalore: EY Entitled to Deduction Under Section 10AA on Voluntary Transfer Pricing Adjustment - (25 Nov 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has held that the assessee is entitled to deduction under Section 10AA of the Income Tax Act, 1961 on voluntary transfer pricing adjustment.

Tags : INCOME TAX APPELLATE TRIBUNAL   EY   VOLUNTARY TRANSFER PRICING ADJUSTMENT  

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