ITAT Chennai: Capital Gain Exemption Not Allowable Merely Due to Agreement Without Payment Evidence - (20 Jun 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Chennai has observed that the exemption under Section 54F of the Income Tax Act, 1961 (Act) is allowable merely on the basis of the agreement without the payment evidence of the purchase of new flat.
Tags : ITAT CHENNAI CAPITAL GAIN EXEMPTION
Share : 
|