Shahnaj, Near Bherudanji Well vs. Income Tax Officer, Ward-2, Income Tax Office
In the result, the appeal of the assessee is allowed
ITA 712/JODH/2024[2013-14]Status: DisposedITAT Jodhpur01 Jan 2025AY 2013-14
Bench: Dr. S. Seethalakshmi & Dr Mitha Lal Meenasmt. Shanaj Vs The Ito W/O Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) Pan No. Fpmps 3570 D
Section 139Section 147Section 148Section 151Section 50CSection 54F
cantonment board etc ., still continues to be excluded from the definition of ‘capital asset’. Accordingly, in view of sub-clause (b) of section 2(14)(ili) even under the amended definition of expression ‘capital asset', the agricultural land situated in rural areas continues to be excluded from that definition ... this behalf by a notification in the Official Gazette which may be issued by the Central Government. The maximum distance prescribed by section 2(14)(ili )(b) which may be incorporated in the notification cannot be more than 8 kms. from the local limits of the municipal committee or cantonment
