ITAT, Chennai: Capital Gains to be Computed as per Share of Parties in Residential Property - (10 Mar 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Chennai has held that capital gains under the Income Tax Act, 1961 is to be computed according to the respective share of the parties in a residential property and not according to any internal family arrangement.
Tags : INCOME TAX APPELLATE TRIBUNAL CAPITAL GAINS
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