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J&K HC: Valuation of Leasehold Interest in Land Can be Done Since it is an Asset to the Company - (06 Mar 2024)

DIRECT TAXATION

Jammu and Kashmir and Ladakh High Court has held that valuation of leasehold interest in land can be done as it is an asset of the company.

Tags : JAMMU AND KASHMIR HIGH COURT   LEASEHOLD INTEREST   VALUATION  

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