PRINCIPAL OFFICER, HONDA ACCESS ASIA AND OCEANIA CO. LTD. Vs. ASSISTANT DIRECTOR OF INCOME TAX AND OTHERS
LAWS(SC)-2017-11-192
SUPREME COURT OF INDIA
Decided on
November 23,2017
Principal Officer, Honda Access Asia And Oceania Co. Ltd.
Appellant
VERSUS
Assistant Director Of Income Tax And Others
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) In view of the fact that the DRP has found that there is no PE in India, the judgment of the High Court is set-aside and the appeals are allowed accordingly.;
(2.) In view of the fact that the DRP has found that there is no PE in India, the judgment of the High Court is set-aside and the appeals are allowed accordingly.;
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