CBDT exempts non-resident from the purview of S. 206C(1G) of IT Act, 1961
The Central Government has notified that the provisions of section 206-C (IG) of the Income Tax Act, 1961 shall not
non-resident
CBDT amends income tax advance ruling forms, seeks unique number for identification of non-resident
G.S.R. 647(E).- In exercise of the powers conferred by Section 295 read with sub-section (1) of Section 245Q of the Income Tax
Formula One liable to taxation for the business conducted though it’s permanent establishment i.e. Buddh International Circuit
Supreme Court: Holding that Formula One World Championship Limited (FOWC) is liable to taxation for organising the Formula One Grand Prix of