ITAT, Mumbai Deletes Transfer Pricing Adjustment on International Transaction - (06 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai while ruling that Transfer Pricing Officer (TPO) has adopted the wrong Gross Profit Margin of the comparable company, deleted transfer pricing adjustment with regard to an international transaction.
Tags : INCOME TAX APPELLATE TRIBUNAL TRANSFER PRICING OFFICER GROSS PROFIT MARGIN TRANSFER PRICING
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