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ITAT: Capital Gain Can’t be Taxed When Sale Consideration is Already Taxed from PoA Holder - (08 Aug 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Pune Bench has held that the capital gain in respect of consideration received from sale of property cannot be taxed from the owner of the property as the same is already taxed from the Power of Attorney (PoA) holder.

Tags : ITAT   CAPITAL GAIN   POA  

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