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Supreme Court Rules, Income from Palace Rents Not Taxable Under IT Law - (06 Dec 2016)

Supreme Court has held that income earned by erstwhile rulers of a princely state or their heirs by renting out a portion of residential palace was not taxable and rapped Income Tax Department for pursuing a case despite their income being exempted under IT law.

Tags : SUPREME COURT   ERSTWHILE RULERS   PRINCELY STATE   RESIDENTIAL PALACE   INCOME TAX  

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