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ITAT: Cash Loan from Parents and Brother for Purchasing House for Whole Family do Not Attract Penalty - (21 May 2019)

DIRECT TAXATION

ITAT Delhi has ruled that the cash loan received from the parents and brother of the Assessee for the purchase of the house for the whole family cannot be penalized under Section 271D of the Income Tax Act.

Tags : ITAT   CASH LOAN  

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