ITAT: Income Tax on Both Owner and GPA Holder on Same Income Amounts to Double Taxation - (07 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Visakhapatnam has held that levy of Income-tax on both landowner and GPA holder for the same income amounts to double taxation under Income Tax Act 1961.

Tags : ITAT   INCOME-TAX ACT   DOUBLE TAXATION  

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