ITAT, Bangalore: Assessee Couldn’t Submit Evidence for Payment of Brokerage for Sale of Property - (29 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Bangalore has permitted 1% of the sale consideration as brokerage for the sale of the property since the assessee couldn’t prove the evidence for the payment of brokerage to calculate the amount of capital gain under the provisions of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL BROKERAGE INCOME TAX ACT 1961 ASSESSEE
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