ITAT: HUF Eligible for Capital Gain Exemption for Property Purchased in The Joint Name of Members - (11 Jul 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the Hindu Undivided Family (HUF) is eligible to claim capital gain exemption under Section 54F of the Income Tax Act, 1961 for the property purchased in the joint-name of the members.
Tags : ITAT HINDU UNDIVIDED FAMILY CAPITAL GAIN
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