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Receipt for Relinquishment of ‘Right to Sue’ Not Taxable: ITAT - (05 Oct 2018)

Income Tax Appellate Tribunal (ITAT) has held that consideration received for relinquishment of ‘Right to Sue’ does not attract income tax either under section 45 or section 28 (va) of the Income Tax Act, 1961.

Tags : ITAT   RECEIPT FOR RELINQUISHMENT   RIGHT TO SUE  

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