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SC Explains When Shares Received After Company Amalgamation are Taxable as Business Income - (12 Jan 2026)

DIRECT TAXATION

Supreme Court has held that shares obtained through a corporate amalgamation are taxable as business income under Section 28 of the Income Tax Act at the time of receipt, provided they constitute a real and commercially realizable benefit to the assessee.

Tags : SHARES   AMALGAMATION   BUSINESS INCOME  

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