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Karnataka HC Sets Aside Order of IT Deaprtment to Withhold Tax on The Payments to Walmart Employees - (28 Jun 2022)

DIRECT TAXATION

Karnataka High Court has set aside an order of the Income Tax Department that called upon Flipkart Internet to withhold tax on the payments it made to Walmart as remuneration to the staff it hired from Walmart.

Tags : KARNATAKA HIGH COURT   FLIPKART   REMUNERATION  

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