ITAT: Profits from Providing Technical Services to Other Airlines is Covered Under DTAA - (08 Jun 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Delhi while upholding the decision of Commissioner of Income-tax (Appeals) has held that profits from providing technical services to other airlines is covered under Double Taxation Avoidance Agreement (DTAA) and not liable to tax in India.
Tags : ITAT DOUBLE TAXATION AVOIDANCE AGREEMENT TECHNICAL SERVICES
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