ITAT, Bangalore: Hindu Undivided Family Cannot be Taxed After Its Partition - (02 Mar 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Bangalore has held that once partition is completed and the Hindu Undivided Family (HUF) is dissolved, such HUF cannot be taxed even for an earlier year when the income was received and the HUF was in existence.
Tags : INCOME TAX APPELLATE TRIBUNAL HINDU UNDIVIDED FAMILY
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