Capital gains tax Archives

Section 45(4) of Income Tax Act applies not only in case of dissolution but also when subsisting partners transfer assets to retiring partners

The bench of MR Shah and M.M Sundresh, JJ explained the importance of the words “or otherwise” inserted to Section 45(4) of the Income Tax Act, 1961 by the Finance Act, 1987

Business News News

Government proposes LTCG tax on equity investment

The government has proposed a long-term capital gains tax for investing in the nation’s stocks, according to people with knowledge of the

Case Briefs High Courts

Exemption of tax on capital gains cannot be granted to an undertaking showing profit on ground of its revival charted out of BIFR

Delhi High Court: A Division Bench was seized of the question whether an undertaking which was being revived by BIFR could be