INDER JAISINGHANI,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -5(2), MUMBAI
In the result, appeal of the assessee is allowed
ITA 974/MUM/2025[2020-21]Status: DisposedITAT Mumbai31 Oct 2025AY 2020-21
Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)
For Appellant: Shri Rajan Vora and Shri Pranay Gandhi, CAsFor Respondent: Shri R A Dhyani, CIT DR
Section 139(1)Section 143(3)Section 244ASection 55(2)(aa)Section 55(2)(ac)
market value of the shares as on 31 January 2018 ought to be regarded as the cost of acquisition within the meaning of section 2(228) of the Act, and that the resultant capital gains, if at all susceptible of computation, be determined accordingly. In this perspective, our earlier conclusion ... January 2018 should, in any event, be adopted as the cost of acquisition, by invoking the statutory definition of "fair market value under section 2(228) of the Act. Such a construction, it was urged, would give full and faithful
AY 2020-21
expression to the grandfathering principle enshrined