ITAT: Capital Gain Exemption Can't be Denied For Presence of Husband's Name in Purchase Document - (06 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Bangalore has held that the capital gain exemption cannot be denied to the wife for the mere presence of the husband's name in the purchase document.
Tags : INCOME TAX APPELLATE TRIBUNAL CAPITAL GAIN PURCHASE DOCUMENT
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