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Income Tax Appellate Tribunal (ITAT), Bangalore Confirms Disallowance Against Nike India - (25 Nov 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has confirmed disallowance against Nike India, stating that the burden of expenditure for new product samples is on the manufacturer, so the wholesaler can not claim the tax benefit.

Tags : INCOME TAX APPELLATE TRIBUNAL   NIKE INDIA  

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