ITAT, Mumbai: Payment for Transponder Services Does Not Amount to Royalty - (11 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that the payment for transponder services would not amount to royalty under the provisions of Income Tax Law and the relevant Double Taxation Avoidance Agreements.
Tags : INCOME TAX APPELLATE TRIBUNAL TRANSPONDER SERVICES ROYALTY INCOME TAX LAW DOUBLE TAXATION AVOIDANCE AGREEMENTS
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