Taxation of Cryptocurrency in India
by Vaibhav Garg*
capital gains
CBDT issues clarification on — applicability of TDS provisions on Mutual Fund dividend
The Finance Bill, 2020 proposed to remove Dividend Distribution Tax (DDT) at the level of Company/ Mutual Fund and proposed to tax
Assessee failed to show land as agricultural thus no exemption granted, liable to be assessed
Kerala High Court: A 2-Judge Bench comprising of K.Vinod Chandran and Ashok Menon, JJ. dealt with an appeal against the order of
Advances paid for purchase of assets would amount to utilization of capital gains under Section 54G of Income Tax Act, 1961
Supreme Court: Deciding on the appeals the bench comprising of A.K. Sikri and R.F. Nariman JJ. was posed with question whether advances