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ITAT: Rent From Hoardings Received by Co-operative Housing Society Taxable as ‘House Property Income’ - (04 Oct 2017)

In an important ruling, Ahmadabad bench of ITAT has held that the rent received by a Co-operative housing society by letting out space for hoardings are taxable under the head ‘Income from House Property’ under the Income Tax Act, 1961.

Tags : ITAT   INCOME FROM HOUSE PROPERTY   INCOME TAX ACT   1961  

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