CIT v. A Suresh Rao
223 Taxmann 228High Court2014#10362 most cited
What is CIT v. A Suresh Rao authority for?
The period for which a capital asset is 'held' by an assessee, for the purpose of computing capital gains, is determined by the date when the assessee acquired rights over the asset, not necessarily the date of registration or possession.
10
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.
Also referred to as
CIT v A Suresh Rao · Section 2(42A) · held · capital asset · computation of capital gain · date of acquisition · date of registration · advance payment · rights conferred
