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ITAT: Loan On Interest From Sister Concern Does Amount To ‘Deemed Dividend’ - (17 Nov 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi bench has held that loan on interest received from the sister concern to fulfill the enhanced requirement of working capital for export orders does not attract the provisions of deemed dividend under Section 2(22)(e) of Income Tax Act, 1961.

Tags : ITAT   LOAN ON INTEREST   DEEMED DIVIDEND  

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