ITAT Lucknow : Rent from Sub-Letting of Warehouse is “Income from Other Sources” - (04 Jun 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT) Lucknow has ruled that the income received by the Assessee by sub-letting a warehouse for commercial purpose would be taxable as “Income from other sources” and not under the head “income from house property” under the Income Tax law.
Tags : ITAT LUCKNOW INCOME FROM OTHER SOURCES
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