ITAT, Pune: Stamp Value Would be Full Consideration Only if Payment Made Through Bank - (02 Mar 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Pune has observed that the stamp value on the date of agreement to sell shall be considered as full value of consideration for Section 50C of the Income Tax Act, 1961, only if the amount of consideration or part of such consideration was received by the Assessee through banking channel on or before the date of agreement for transfer.

Tags : INCOME TAX APPELLATE TRIBUNAL   STAMP VALUE  

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