About 1.00 results (0.005 seconds)
Commissioner of Income Tax, Bangalore Vs B.C. Srinivasa Setty
Decision:
Dismissed
19-02-1981
.... growing or fluctuating with the numerous imponderables pouring into, and affecting, the business. Undoubtedly, it is an asset of the business, but is it an asset contemplated by Section 45 ? 10. Section 45 charges the profits or gains arising from the transfer of a capital asset to income tax. T ...
Supreme Court of India
Page 1 of 0 - Total Count: 1
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
