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ITAT Delhi: Rent from Fit-Out Hire Charges Will Fall Under Business Income - (13 Jun 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi has noted that the income received from Fit-out Hire Charges would constitute “business income” under the Income Tax law. ITAT has observed that from the perusal of the Rent Agreement it can be seen that it is with the sole purpose for rent in respect of the entire building to the Multi-National Company IBM.

Tags : ITAT DELHI   BUSINESS INCOME  

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