Del. HC: Director Not Individually Liable for Asset Transfer Without Consideration under S.276 IT Act - (13 Oct 2025)
DIRECT TAXATION
Delhi High Court held that a corporate director cannot be prosecuted individually for transferring a company asset to a relative, such as a daughter-in-law, without consideration, as mere involvement in the transfer does not attract personal liability under Section 276 of the Income Tax Act.
Tags : DIRECTOR ASSET CONSIDERATION INCOME TAX ACT
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