ITAT, Chennai: Right Through Share Warrants is Valuable Right, Can be Treated as Capital Asset - (24 Jan 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Chennai, has held that a right acquired through share warrants is a valuable right, can be treated as a capital asset for the purpose of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL RIGHT THROUGH SHARE WARRANTS
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