ITAT: Investments Converted into Stock-in-Trade Can Avail Exemption U/S 10(38) - (23 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Pune has held that investment converted into stock in trade can avail exemption u/s 10(38) of Income Tax Act 1961 and upholds the order passed by the Commissioner of Income Tax (Appeals).

Tags : ITAT   INCOME-TAX ACT   1961   STOCK TRADE   INVESTMENT  

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