IT Deduction Available on Purchase of Two Houses Even If Investment is Not of Capital Gain: ITAT - (12 Apr 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that deduction under section 54 Income Tax Act is available on purchase of two residential houses by assessee from capital gain earned from sale of old asset.
Tags : ITAT RESIDENTIAL HOUSES CAPITAL GAIN
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