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ITAT, Ahmedabad: Letting Out of Property and Furniture for Film Exhibition is Business Activity - (14 Feb 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that the income received from Film Exhibition Business that has been leased out to another party should be treated as business income for taxation.

Tags : INCOME TAX APPELLATE TRIBUNAL   LETTING OUT OF PROPERTY AND FURNITURE FOR FILM EXHIBITION  

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