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Madras HC: Proceeds on Sale of Certified Emission Reduction Credit is Capital Receipt - (10 Mar 2021)

DIRECT TAXATION

Madras High Court has held that proceeds realized on sale of Certified Emission Reduction Credit, which had been earned on the Clean Development Mechanism in its wind energy operations, is a capital receipt and not taxable.

Tags : MADRAS HIGH COURT   PROCEEDS ON SALE OF CERTIFIED EMISSION REDUCTION CREDIT  

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