Ayyub Jafri, Lucknow vs. Dy. Commissioner of Income Tax-6, Lucknow
In the result, the appeal of the assessee is allowed for statistical purposes
ITA 177/LKW/2025[2016-17]Status: DisposedITAT Lucknow26 Sept 2025AY 2016-17
Bench: SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)
For Appellant: NoneFor Respondent: Sh. Amit Kumar, DR
Section 143(3)Section 54FSection 80J
assessee on 25.12.2003, for which he had adopted land rate as deemed cost of Rs. 1,73,635/- as on 1.04.1981 under section 54(2)(6)(G) of the Income Tax Act. It was submitted that while filing the return of income, the Advocate included the entire
