ITAT, Bangalore: Agricultural Land Not Converted at Time of Sale Not Included as Capital Gain - (11 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Bangalore has observed that since the agricultural land was not converted at the time of sale, the sale consideration shall not be included in the total income of the assessee to compute capital gain under the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL AGRICULTURAL LAND SALE CONSIDERATION INCOME TAX ACT 1961 ASSESSEE
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