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ITAT, Pune: Reimbursement on Welfare Expenses Incurred by Multinationals in India Not Taxable - (18 May 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Pune has said that reimbursement on welfare expenses incurred by multinationals in India shall not be taxable if two conditions are fulfilled. The Tribunal has said that there should be a one-to-one direct correlation between the outgo of the payment and inflow of the receipt, and secondly, the receipt and payment must be of identical amount that is without the profit element.

Tags : INCOME TAX APPELLATE TRIBUNAL   REIMBURSEMENT ON WELFARE EXPENSES INCURRED BY MULTINATIONALS IN INDIA  

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