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ITAT, Delhi: Western Union Cannot be Subject to Income Tax for Business Profit Earned in India - (22 Sep 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has held that the Western Union cannot be subject to income tax for the business profit earned in India in the absence of a Permanent Establishment (PE) in India.

Tags : INCOME TAX APPELLATE TRIBUNAL   WESTERN UNION  

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