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Madras HC: Compensation for Refraining from Carrying Out Competitive Business is Capital Receipt - (08 Apr 2021)

DIRECT TAXATION

Madras High Court has dismissed the appeal of the revenue and has held that the Compensation received for refraining from carrying on competitive business was a capital receipt is not taxable during the assessment year 2002-03.

Tags : MADRAS HIGH COURT   COMPENSATION FOR REFRAINING FROM CARRYING OUT COMPETITIVE BUSINESS  

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