ITAT, Mumbai: Taxpayer Can Add Price Paid for Amenities to Arrive atTotal Cost of Acquisition - (02 Dec 2020)
DIRECT TAXATION
Income-Tax Appellate Tribunal (ITAT), Mumbai has held that the taxpayer can add the price paid for amenities to a builder’s group company to arrive at the total cost of acquisition of the property.
Tags : INCOME TAX APPELLATE TRIBUNAL TOTAL COST OF ACQUISITION
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