ITAT, Bangalore: Name of Assessee’s Son on Purchase Document Not to Affect Deduction - (11 May 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has held that the Assessee cannot be denied the 50% of deduction under Section 54 of the Income Tax Act, 1961 merely because the name of assessee’s son is also mentioned in the purchase document when the entire purchase consideration has flown from the assessee.

Tags : INCOME TAX APPELLATE TRIBUNAL   PURCHASE DOCUMENT  

Share :