ITAT: Husband Entitled Capital Gain Exemption for Asset Bought In The Name of Wife - (23 May 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Jaipur held that the husband was entitled to a capital gain exemption for assets bought in the name of the wife. The ITAT observed that the assessee claimed exemption against the investment of a new residential house in the name of his wife, which is justifiable.
Tags : ITAT JAIPUR ASSESSEE EXEMPTION
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