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“Section 55(2)(aa)(iii)”

Section References (mined)Section 55Section 55(2)(aa)(iii)2 judgments

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

Alka Jain, Panchkula vs. DCIT, Central Circle, Karnal

In the result, both the appeals are dismissed

ITA 2961/DEL/2022[2013-14]Status: DisposedITAT Delhi26 Jun 2024AY 2013-14

Bench: Shri Shamim Yahya & Ms. Madhumita Royi.T.A. Nos. 2960 & 2961/Del/2022 (Assessment Years : 2017-18 & 2013-14) Alka Jain Vs. Dcit House No.66, Sector-7, Central Circle Panchkula, Panipat Karnal Haryana – 134 109 Pan : Abopj 0916 B (Appellant) .. (Respondent)

For Appellant: -None-For Respondent: Shri Kanv Bali, Sr. D.R
Section 143(3)Section 153A(1)(b)Section 250(6)Section 56(2)(vii)Section 68Section 69A

applicable. Further, it was submitted before the AO that in view of specific provisions of Section 55(2)(aa)(iii) cost of acquisition of these shares would be taken to be the actual price paid by the shareholder and same is not to be adjusted by the amount of deemed

Alka Jain, Panchkula vs. DCIT, Central Circle, Karnal

In the result, both the appeals are dismissed

ITA 2960/DEL/2022[2017-18]Status: DisposedITAT Delhi26 Jun 2024AY 2017-18

Bench: Shri Shamim Yahya & Ms. Madhumita Royi.T.A. Nos. 2960 & 2961/Del/2022 (Assessment Years : 2017-18 & 2013-14) Alka Jain Vs. Dcit House No.66, Sector-7, Central Circle Panchkula, Panipat Karnal Haryana – 134 109 Pan : Abopj 0916 B (Appellant) .. (Respondent)

For Appellant: -None-For Respondent: Shri Kanv Bali, Sr. D.R
Section 143(3)Section 153A(1)(b)Section 250(6)Section 56(2)(vii)Section 68Section 69A

applicable. Further, it was submitted before the AO that in view of specific provisions of Section 55(2)(aa)(iii) cost of acquisition of these shares would be taken to be the actual price paid by the shareholder and same is not to be adjusted by the amount of deemed