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ITAT: Dividend Received by Builder not Subject to DDT Shall Assessable as ‘Other Income’ - (24 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that the dividend income received by the assessee, a builder, which is not subject to Dividend Distribution Tax (DDT) shall be assessable as “Income from Other Sources” under the provisions of the Income Tax Act, 1961.

Tags : ITAT   DIVIDEND DISTRIBUTION TAX   INCOME FROM OTHER SOURCES  

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