ITAT: Loss Out of Non-Speculative Transactions Can be Set off Under the Head of Regular Business - (25 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) has held that loss arose out of non-speculative transactions can be set off under the head of the regular business and quashes the order of CIT(A) confirming the addition u/s 43(5)(e) of the Income Tax Act, 1961.

Tags : ITAT   CIT   INCOME TAX ACT   1961  

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