Universal Music India Rejoices as Bombay HC Upholds ITAT Order - (11 May 2022)
DIRECT TAXATION
Bombay High Court in a major relief to Universal Music India, has upheld an order of the Income Tax Appellate Tribunal (ITAT) quashing a revisional order passed under section 263 of the Income Tax Act, 1961.
Tags : BOMBAY HIGH COURT UNIVERSAL MUSIC INDIA INCOME TAX APPELLATE TRIBUNAL SECTION 263
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