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ITAT, Ahmedabad: Third Party Shareholders Renouncing Rights Shares is Liable to Tax U/S 56(2) - (10 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Ahmedabad has ruled that third party shareholders renouncing rights shares in favour of the assesse are liable to tax under Section 56(2) of the Income Tax, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   ASSESSE   SECTION 56(2)   INCOME TAX   1961  

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