“Section 2(14)(iii)(iii)”

KANCHANBEN MAHESHBHAI PATEL,SURAT vs. ITO, WARD-2, BARDOLI

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.506/Srt/2024 Assessment Year: (2012-13) (Physical Hearing) Kanchanben Maheshbhai Patel, Vs. The Ito, 170, Tarsada Bar, Al Mandvi, Surat – Ward – 2, 394160 Bardoli "थायीलेखासं./जीआइआरसं./Pan/Gir No: Bkipp5896G (Appellant) (Respondent) Appellant By Shri P. M. Jagasheth, Ca Respondent By Shri Mukesh Jain, Sr. Dr Date Of Hearing 06/01/2025 Date Of Pronouncement 11/02/2025

account of alleged long term capital gain on the sale of agriculture land not being capital asset within meaning of section 2(14)(iii)(III). 2. On the facts and in the circumstances of the case as well as the law on the subject, the learned Commissioner