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ITAT, Hyderabad: Property Ceases to be Business Asset When No Depreciation Claimed - (30 Apr 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Hyderabad has ruled that Property ceases to be a business asset when no depreciation is claimed and profit and gain arising out of sale of such property is to be treated as long term capital gain.

Tags : INCOME TAX APPELLATE TRIBUNAL   PROPERTY  

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