Court News
Two Adjoining Flats, One Home: ITAT Mumbai Allows Full Section 54F Exemption on ₹13.32 Crore Investment, Dismisses Revenue’s Appeal
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Section 54FClear topic ×
15 articles
Court News
Mumbai ITAT Upholds Section 54F Exemption in Inter-Spousal Property Transactions
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Court News
How Section 54F Helped Save ₹26 Crore in Taxes: A Landmark ITAT Ruling
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Court News
Capital Gains Tax on Property Sales: What Budget 2024 Changed
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Court News
Capital Gains Tax on Property Sales: Supreme Court Tightens the Rules
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Story
Taxation of Capital Gains in India
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Story
Property Sales & Capital Gains: Tax Rules You Can’t Ignore
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Court News
DLF Camellias Tax Relief Case: ITAT Rules Discounts Not Taxable
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Court News
ITAT Delhi Allows Section 54F Deduction Despite Builder’s Delay in Possession
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Court News
Buying a House with Equity Gains: How Section 54F Helps Investors Save Tax
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Court News
ITAT Clarifies Section 54F: Owning Multiple Houses Blocks Capital Gains Exemption
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Court News
ITAT Pune Remands ₹75.33 Lakh Addition: Stamp Duty vs Ready Reckoner Value Confusion in Property Sale
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