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ITAT Delhi: Rent Received by Trust from Shops Purchased Out of Excess Fund is Taxable - (09 Aug 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Delhi has ruled that the rental income received by a Trust from the properties purchased out of the surplus fund is not exempted under the Income Tax Act, 1961.

Tags : ITAT DELHI   RENT  

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