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ITAT Grants Conditional Stay to Vodafone Group in Transfer Pricing Case - (20 Jul 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) has granted a conditional stay to a Vodafone Group Plc entity Vodafone India Services Pvt Ltd (VISPL) in a transfer pricing case, directing the company to pay Rs 230 Crores towards a disputed tax demand and provide a corporate guarantee from an associate company worth Rs 900 Crores.

Tags : INCOME TAX APPELLATE TRIBUNAL   CONDITIONAL STAY TO VODAFONE GROUP  

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