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ITAT Delhi: Land Cannot be Treated as Stock in Trade in Case of Nil Construction - (27 Jun 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Delhi has observed that if no business activity or construction is carried out on a piece of land, it can still be treated as stock in trade just because it is shown as stock in trade in the books of account.

Tags : ITAT DELHI   STOCK IN TRADE  

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