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Mumbai ITAT Rules, Property Co-Ownership doesn’t Mean Joint I-T Liability - (16 Aug 2016)

Mumbai Income-Tax Appellate Tribunal (ITAT) has ruled that if a spouse has not invested in a property and is merely a co-holder, then on sale of such property, the other spouse cannot be liable for tax on capital gains.

Tags : MUMBAI INCOME-TAX APPELLATE TRIBUNAL   JOINT I-T LIABILITY  

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