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ITAT, Pune: Sale Consideration for Sale of Software Products is Business Income - (15 Feb 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Pune has ruled that the sale consideration received for the sale of software products from the end-users, distributors, or resellers is business income and not Royalty income, and as such it is not taxable in India.

Tags : INCOME TAX APPELLATE TRIBUNAL   SALE CONSIDERATION FOR SALE OF SOFTWARE PRODUCTS  

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