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Sale of Client Relationship and Goodwill by CA Firm Constitute Capital Gain: ITAT - (10 Apr 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi bench has held that sale of client relationship and goodwill by firm is capital asset under section 2(14), which is chargeable under capital gain, while granting deduction claim under Section 54EC of Income Tax Act to a Chartered Accountants Firm.

Tags : ITAT   CA FIRM   SALE OF CLIENT RELATIONSHIP AND GOODWILL  

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