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Bombay HC: Compensation Awarded for Property Acquired for Bullet Train Project Not Taxable - (13 Jun 2022)

DIRECT TAXATION

Bombay High Court has held that income received by land-owners on account of the property acquired by the National Hi-Speed Rail Corporation Ltd through private negotiations and sale deed is exempted from tax.

Tags : BOMBAY HIGH COURT   TAX   BULLET TRAIN  

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