Madras HC: Royalty Income Not Relatable to Export Business Excludable from Business Profit - (23 Jun 2022)
DIRECT TAXATION
Madras High Court has upheld the exclusion of royalty income from business profits for calculation of deduction under Section 80HHC of Income-Tax Act, 1961, since the assessee failed to prove royalty income is related to export business.
Tags : MADRAS HIGH COURT ROYALTY INCOME BUSINESS PROFIT
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