ITAT, Mumbai: Rent from Children Cannot be Treated as Tool for Evasion - (11 Mar 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that the rent received from son and daughter of the Assessee could not be treated as a tax evasion tool if the same was a genuine arrangement for tax savings.
Tags : INCOME TAX APPELLATE TRIBUNAL RENT FROM CHILDREN
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