ITAT, Delhi Deletes Penalty Against Lahmeyer Holding GambH - (12 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal , Delhi has granted relief to Lahmeyer holding that the penalty cannot be levied based on fact that the assessee under section 44BBB of the Income Tax Act, 1961 opted to compute income under a bonafide belief that they don’t have a permanent establishment in India.
Tags : INCOME TAX APPELLATE TRIBUNAL LAHMEYER HOLDING GAMBH SECTION 44BBB OF THE INCOME TAX ACT 1961 PERMANENT ESTABLISHMENT BONAFIDE
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