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Del. HC: Whether an Entity is a Permanent Establishment of Foreign Company is a Fact Specific Issue - (20 Jan 2025)

DIRECT TAXATION

Delhi High Court has held that the position of a Permanent Establishment of Foreign Company being a facts-specific issue is liable to be examined against the backdrop of what is obtained in a particular tax period.

Tags : DELHI HIGH COURT   PERMANENT ESTABLISHMENT   FOREIGN COMPANY  

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