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ITAT, New Delhi Deletes Addition Against Hindustan Coca Cola Beverages - (27 Nov 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), New Delhi has deleted the addition against Hindustan Coca Cola Beverages and has held that no tax is applicable on securities premium even if used to set off losses.

Tags : INCOME TAX APPELLATE TRIBUNAL   HINDUSTAN COCA COLA BEVERAGES  

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