ITAT, Ahmedabad: Amount Received from HUF Not in Nature of Gift and Shall Not be Taxable - (28 Mar 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Ahmedabad has held that the amount received by the assessee from its HUF which is not in the nature of gift or received without consideration shall not be taxable under section 56(2)(vii) of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL AMOUNT RECEIVED FROM HUF
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