“Section 55(2)(ii)(b)”

Section References (mined)Section 55Section 55(2)(ii)(b)1 judgments

Judgments citing Section 55(2)(ii)(b)

Federation of Rajasthan Trade and Industry, Jaipur vs. ITO-Exemption Ward-2, Jaipur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 217/JPR/2024[2014-15]Status: DisposedITAT Jaipur04 Oct 2024AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rahul Pandya (Adv.) &For Respondent: Shri Anoop Singh (Addl.CIT) a

Section 127Section 12ASection 142(1)Section 143(2)Section 143(3)Section 250

previous owner or fair market value (FMV) of asset as on 1-4-1981 at option of assessee provided under provisions of section 55(2)(ii)(b) - Held, yes [Paras 21825] [In favour of assessee)" We therefore request the Hon'ble Bench to kindly accept the cost of Acquisition