ITAT, Bangalore: Capital Gain Deduction Allowable for House Purchased Outside India - (05 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore has allowed a claim of deduction under Section 54/54F of the Income Tax Act, 1961 on a house purchased by the Assessee outside India.
Tags : INCOME TAX APPELLATE TRIBUNAL CAPITAL GAIN DEDUCTION ON HOUSE PURCHASED OUTSIDE INDIA
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