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ITAT: Shipping Income Derived in India from International Traffic is Not Taxable in India - (28 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that shipping income derived in India from international traffic is not taxable in India as per India-UAE tax treaty.

Tags : ITAT   SHIPPING INCOME   INDIA-UAE TAX TREATY  

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