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Profit Earned by Housewife from Share Transaction is Business Income, Not Capital Gain: ITAT - (27 Mar 2018)

Delhi Bench of ITAT,has ruled that the profit earned by a Housewife on the purchase and sale of shares would amount to business income and net short-term capital gain under the provisions of the Income Tax Act, 1961.

Tags : ITAT   CAPITAL GAIN  

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