“Section 55(2)(aa)(iia)”

Section References (mined)Section 55Section 55(2)(aa)(iia)3 judgments

Judgments citing Section 55(2)(aa)(iia)

Ramesh Jaisinghani, Mumbai vs. Deputy Commissioner of Income Tax Central Circle -5(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 980/MUM/2025[2020-21]Status: DisposedITAT Mumbai10 Oct 2025AY 2020-21

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 244ASection 50(2)(ec)Section 55(2)(aa)Section 55(2)(ac)Section 55(2)(as)Section 56(2)(ac)

shares as on 31 January 2018in light of provision of Explanation a(i) Section 55(2)(ac) Without prejudice, provisions of section 55(2)(aa)(iia) of the Act cannot be imported into the provisions of section 55(2)(ac) of the Act: 4. without prejudice to the above, failed

Praveen Ranjan Sinha, Gurgaon vs. DCIT, Circle-3(1), Gurgaon

In the result, the appeal of the assessee is allowed and Stay Application of the assessee is dismissed as infructuous

ITA 399/DEL/2024[2015-16]Status: DisposedITAT Delhi08 Jul 2024AY 2015-16

Bench: Shri Kul Bharat & Shri M. Balaganeshpraveen Ranjan Sinha, Vs. Dcit, Icb 141, The Icon, Dlf Circle-3(1), City, Phase-V, Gurgaon, Gurgaon Haryana (Appellant) (Respondent) Pan: Ardps3000N Sa No. 57/Del/2024 (In Ita No. 399/Del/2024) (Assessment Year: 2015-16) Praveen Ranjan Sinha, Vs. Dcit, Icb 141, The Icon, Dlf Circle-3(1), City, Phase-V, Gurgaon, Gurgaon Haryana (Appellant) (Respondent) Pan: Ardps3000N Assessee By : Shri Sudesh Garg, Adv Ms. Bhavya Garg, Adv Revenue By: Shri Dharambir Singh, Cit Dr Date Of Hearing 08/04/2024 Date Of Pronouncement 08/07/2024

For Appellant: Shri Sudesh Garg, AdvFor Respondent: Shri Dharambir Singh, CIT DR

Section 143(3)Section 145Section 2Section 250Section 55(2)(aa)Section 94(8)

computing such capital gain, the cost of acquisition of the bonus shares was taken as 'Nil' by application of the provisions of section 55(2)(aa)(iia) of the Act. The aforesaid position has been accepted by the Assessing Officer in scrutiny assessment, as asserted by the assessee

Hathway Cable and Datacom Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-3(2), Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

ITA 2322/MUM/2023[2020-21]Status: DisposedITAT Mumbai25 Oct 2023AY 2020-21

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 14ASection 55(2)Section 55(2)(aa)

IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “E” Bench, Mumbai. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A