ITAT, Pune: License Fees for Use of Industrial Parks Assessable as ‘Business Income’ - (18 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Pune has recently held that the license fees received for the use of Industrial Parks should be assessed as business income. The Tribunal further held that such income should not be treated as the income from house property according to the judicial pronouncements and the Central Board of Direct Taxes Circular.
Tags : INCOME TAX APPELLATE TRIBUNAL LICENSE FEES FOR USE OF INDUSTRIAL PARKS
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