ITAT, Pune: Exemption of Capital Gain u/s 54F not available for Purchase of Office Premises - (11 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Pune has observed that the exemption of capital gain under section 54F of the Income Tax Act, 1961 is unavailable if the sale consideration is used to purchase office premises.
Tags : INCOME TAX APPELLATE TRIBUNAL CAPITAL GAIN SECTION 54F OF THE INCOME TAX ACT 1961 SALE CONSIDERATION
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