ITAT, Pune: Capital Gain Exemption u/s 54F for Purchase of Office Premises not available - (08 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Pune has observed that the capital gain exemption under section 54F of the Income Tax Act, 1961 is not available in the use of sale consideration to purchase office premises.
Tags : INCOME TAX APPELLATE TRIBUNAL CAPITAL GAIN EXEMPTION INCOME TAX ACT 1961 OFFICE PREMISES
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