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Delhi HC: Gurudwara Land, Not Agricultural Land, Liable to TDS on Compulsory Acquisition - (12 Feb 2020)

DIRECT TAXATION

Delhi High Court has held that land belonging to religious establishment compulsorily acquired by the Government is liable to Tax Deducted at Source (TDS) under Section 194 LA of the Income Tax Act, 1961 if it is not proved to be agricultural land /capital asset.

Tags : DELHI HIGH COURT   GURUDWARA LAND  

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