ITAT, Pune Allows Claim for Set-off of Loss by Husband Invested in Wife’s Business - (30 Jan 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal, Pune has held that the wife’s separate income can be clubbed into husbands total income and in the case of any loss incurred by the wife’s business, losses can be set off while the computation of the husband’s total income is done.
Tags : INCOME TAX APPELLATE TRIBUNAL CLUBBING OF HUSBAND AND WIFE'S INCOMES
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