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ITAT, Jaipur: FDRs Interest Made for Business Purposes Shall be Treated as Business Income - (29 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Jaipur has ruled that the interest income received from the Fixed Deposit Receipt made for business purposes and for getting the tender from the Electricity Board shall be treated as business income and not as Income from Other Sources under the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   FIXED DEPOSIT RECEIPT   INCOME FROM OTHER SOURCES   INCOME TAX ACT   1961  

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