“Section 55(2)(x)”

Section References (mined)Section 55Section 55(2)(x)1 judgments

Judgments citing Section 55(2)(x)

Income Tax Officer- 24(3)(1), Mumbai vs. Narendra Kumar Jain, Andheri (E), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3422/MUM/2024[2020-21]Status: DisposedITAT Mumbai22 Aug 2024AY 2020-21

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

Section 143(3)Section 194Section 269ASection 56(2)(x)

agreement to buy the property was entered into by the appellant on 10/09/2012, i.e., prior to 01-04-2017, the provisions of section 55(2)(x) are not applicable in the case of the Appellant. The decisions of the Jurisdictional Hon'ble Bombay High Court in the case of PCIT