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ITAT, Ahmedabad: Deemed Rent Inapplicable to Property That is Stock-in-Trade - (03 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Ahmedabad has ruled that the concept of deemed rent can’t be applicable to the properties which are treated as stock-in-trade of a business.

Tags : INCOME TAX APPELLATE TRIBUNAL   STOCK-IN-TRADE   DEEMED RENT  

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