ITAT, Mumbai: Architect Fee Paid in Connection with Transfer of Development Rights Allowable - (11 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that the architect fee paid by the assessee regarding the transfer of development rights are allowable as deduction while computing the amount of capital gain under section 48 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL ARCHITECT FEE ASSESSE SECTION 48 OF THE INCOME TAX ACT 1961 CAPITAL GAIN
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