Bombay HC Orders Tighter Norms on Long-Term Capital Gains from Property Sale - (15 Sep 2016)
Bombay HC has held that an exemption from long-term capital gains where sale proceeds of original asset are invested in a new residential property, will be available only to the extent to which the amount has been actually utilized by taxpayer, before due date of filing his I-T return.
Tags : BOMBAY HC LONG-TERM CAPITAL GAIN PROPERTY SALE
Share : 
|