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APHC: No ‘Capital Gain’ When Dutch Co Sells Shares of Immovable Property Company to Singapore Co - (27 Jul 2017)

Andhra Pradesh High Court has held that gains arising from a Dutch company’s sale of shares of an Indian immovable property company to a Singapore company do not amount to a sale of immovable property situated in India since India-Netherlands tax treaty exempts such transaction.

Tags : CAPITAL GAIN  

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