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ITAT: Export Entitlements And Duty Drawback of Promotion Scheme is Assessable Income - (14 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Vishakhapatnam Bench has held that export entitlements and duty drawback of promotion scheme is income assessable under “profits or gains from business or profession”.

Tags : ITAT   EXPORT ENTITLEMENTS   DUTY DRAWBACKS  

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