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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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