ITAT, Mumbai: Dividend Derived from Shares Held as Stock in Trade Cannot be Disallowed - (31 Jan 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that the dividend which is derived from the Shares which are ‘stock in shares’ will not be computed in the total income and disallowance under Section 14A of Income Tax Act, 1961 is sustainable.
Tags : INCOME TAX APPELLATE TRIBUNAL DIVIDEND DERIVED FROM SHARES HELD AS STOCK IN TRADE
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