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ITAT, Mumbai Grants Relief to Red Hat India Pvt Ltd as AO Did Not Follow DRP’s Directions - (05 Jul 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has ruled that adjustment relating to International Transactions pertaining to the provision of software support services is not sustainable and is liable to be deleted as DRP’s directions were not followed by the Assessing Officer, in a relief to Red Hat India Private Limited.

Tags : INCOME TAX APPELLATE TRIBUNAL   RED HAT INDIA PRIVATE LIMITED  

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