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ITAT: Capital Gain Exemption Cannot be Denied on Ground of Joint Ownership in 2 Residential Flats - (28 Jul 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has held that capital gain exemption under Section 54F of Income-Tax Act, 1961 cannot be denied on grounds of joint ownership in two residential flats.

Tags : ITAT   CAPITAL GAIN   EXEMPTION  

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