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ITAT, Delhi: No Liability to Deduct TDS on Payments Made by Lenskart to Facebook Ireland - (07 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Delhi has upheld the order passed by Commissioner of Income Tax (Appeals) by deleting additions of over Rs. 67 Lakhs made to Lenskart's taxable income for non-deduction of Tax Deducted at Source on marketing expenses paid by it to Facebook Ireland Inc.

Tags : INCOME TAX APPELLATE TRIBUNAL   SIXTY SEVEN LAKHS   LENSKART'S   TAX DEDUCTED AT SOURCE   FACEBOOK   IRELAND  

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