ITAT, Dehradun: Interest on Income Tax Refund Not on Permanent Establishment Not Business Income - (14 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Dehradun has ruled that interest on income tax refund received by a foreign enterprise is not effectively connected to its Permanent Establishment in India and therefore it cannot be taxed as its business income under Income Tax Act, 1961. The Tribunal has also held that receipts from Service Tax and VAT could not be included in the gross taxable receipts of an assessee under the Act.

Tags : INCOME TAX APPELLATE TRIBUNAL   INTEREST ON INCOME TAX REFUND  

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