ITAT, Ahmedabad: Undisclosed Sale Consideration of Property Can Only Assessable as Capital Gain - (02 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Ahmedabad has ruled that the undisclosed sale consideration of the property can be subjected to tax as capital gain under the provisions of section 48 of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL CAPITAL GAIN SECTION 48 INCOME TAX ACT 1961 UNDISCLOSED SALE CONSIDERATION
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