ITAT: Capital Gain Exemption Cannot be Claimed for Agricultural Land Purchased in Wife’s Name - (15 Jul 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Delhi Bench has held that the capital gain exemption under Section 54B of the Income Tax Act, 1961 cannot be claimed for the agricultural land purchased in the name of the wife of the assessee.
Tags : ITAT CAPITAL GAIN EXEMPTION AGRICULTURAL LAND
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