COMMISSIONER OF INCOME TAX vs. GITA DUGGAL

. 01.12.2011 . . .

The assessment order and the grounds of appeal are not clear as to what portion/floors were retained by the assessee and what portion/floors were transferred to the builder. The construction cost of what was transferred to the builder, possibly cannot be assessed in the hands of the assessee. The other aspect relates to exemption under Section 54 and 54F. .

Relist on 13th January, 2012. . . . SANJIV KHANNA,J . . . . . . . R.V.EASWAR, J . DECEMBER 01, 2011/vld . . . $ 27 . . .