Bawa Shiv Charan Singh v. CIT (1984) 149 ITR 29 (Delhi); CIT v. Mangtu Ram Jaipuria

201 ITR 894High Court1993#3349 most cited

What is Bawa Shiv Charan Singh v. CIT (1984) 149 ITR 29 (Delhi); CIT v. Mangtu Ram Jaipuria authority for?

Consideration received on surrender of tenancy rights is not subject to capital gains tax if the cost of acquisition of such rights cannot be determined.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

Bawa Shiv Charan Singh v. CIT · section 45 · capital gains tax · surrender of tenancy rights · cost of acquisition · tenancy rights · capital asset · section 48 · section 55

Issues it is cited on

Judgments citing Bawa Shiv Charan Singh v. CIT (1984) 149 ITR 29 (Delhi); CIT v. Mangtu Ram Jaipuria

Bawa Shiv Charan Singh v. CIT (1984) 149 ITR 29 (Delhi); CIT v. Mangtu Ram Jaipuria (201 ITR 894) — Cited in 35 Judgments | BharatTax