LATE CHITRA CHAKOLA,MUMBAI vs. ITO 24(1)(4), MUMBAI
In the result, the appeal is allowed
ITA 1605/MUM/2023[2011-12]Status: DisposedITAT Mumbai01 Aug 2024AY 2011-12
Bench: Ms Kavitha Rajagopal & Shri Ratnesh Nandan Sahayassessment Year: 2011-12 Late Chitra Chakala Ito 24(1)(4) 102, Brighton Towers, 102, Brighton Towers, Lokhandwala Complex, Vs. Lokhandwala Complex, Andheri (West), Andheri (West), Mumbai- 400053. Mumbai- 400053. Pan: Aabpc5032H (Appellant) (Respondent) Present For : Assessee By : Shri Satish Mody, A.R. Revenue By : Shri R. R. Makwana- Sr. D.R.
For Appellant: Shri Satish Mody, A.RFor Respondent: Shri R. R. Makwana- SR. D.R
Section 143(3)Section 147Section 148Section 250
considered view, assessee could not be said to be of revenue nature, and, accordingly, the same is outside the ambit of income under section 2(21) of the Act. The impugned receipt ends up reducing the cost of acquisition of the asset, i.e. flat, and, therefore, the same will