M/S. Zash Traders, Bangalore vs. Assistant Commissioner of Income-Tax, Circle-4(1)(1), Bengaluru
ITA 747/BANG/2023[2020-21]Status: DisposedITAT Bangalore29 Apr 2024AY 2020-21
Bench: Shri Chandra Poojari & Shri Soundararajan K.
For Appellant: Sri Sandeep Huilgol, A.RFor Respondent: Sri Sunil Kumar Agarwal, D.R
Section 250Section 55Section 55(2)(aa)Section 55(2)(ac)Section 55(2)(b)
short “The Act”) should be as per this
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provision or as per sub-clause (iiia) of section 55(2)(aa)(B) of the Act,
given that the later, i.e. sub-clause (iiia) of section 55(2)(aa)(B) of the
Act has bee made subject ... after 01.04.2001 and before
01.02.2018, being bonus shares, the cost of
acquisition should be taken as Nil as per the
provisions of Section 55(2)(aa)(B)(iiia) of the Act.
3.2 As regards ascertaining the cost of acquisition of Wipro
shares, the assessee submitted as follows
i Wipro shares
