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Bombay HC: Loss On Trading in Derivatives of Securities Not A Speculative Loss - (19 May 2022)

DIRECT TAXATION

Bombay High Court has ruled that transactions in respect of trading in derivatives carried out in a recognized stock exchange are excluded from the definition of "speculation transaction" under the Income Tax Act, 1961.

Tags : INCOME-TAX ACT   BOMBAY HIGH COURT   ITAT   FINANCE ACT  

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