KONDIBAI KACHARYA NAVADEKAR,PANVEL, RAIGAD vs. INCOME TAX OFFICER, WARD 5, PANVEL, PANVEL, RAIGAD
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Income Tax Appellate Tribunal, PUNE BENCH “A”, PUNE
Before: MS. ASTHA CHANDRA & SHRI Dr. DIPAK P. RIPOTE
PER Dr. DIPAK P. RIPOTE, A.M : This is an appeal filed by the Assessee against the order of the Learned Commissioner of Income Tax (Appeals), NFAC, Delhi [Ld.CIT(A)], passed u/s. 250 of the Income Tax Act, 1961 (‘the Act’) for AY 2012-13 on 31.10.2025, emanating from the Assessment Order u/s 144 of the Act dated NIL.
Submission of Ld. AR:
The Ld. AR filed a paper book containing 276 pages which contains English translation of the Development Agreement dated 12.07.2011. The Ld. AR submitted that there was no transfer during AY 2012-13, hence, no capital gain can be taxed for AY 2012-13. The Ld. AR invited our attention to the Development Agreement entered between the assessee, other co
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