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“Section 55(1)(b)(2)”

Section References (mined)Section 55Section 55(1)(b)(2)3 judgments

ARJUN DAS JASUJA,JABALPUR vs. THE CIT (IT & TP), AHMEDABAD

In the result, appeal filed by the assessee is allowed

ITA 796/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad15 Oct 2024AY 2019-20

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.796/Ahd/2024 िनधा"रण वष" /Assessment Year : 2019-20 Arjun Das Jasuja The Cit (It & Tp) बनाम/ 16, Nayagaon, Rampur Circle-2 V/S. Jebalpur Ahmedabad Madhya Pradesh – 462 008 "थायी लेखा सं./Pan: Aehpj 3059 D अपीलाथ&/ (Appellant) '( यथ&/ (Respondent) Assessee By : Shri Sapan Usrethe, Ar Revenue By : Shri V. Nand Kumar, Cit-Dr सुनवाई की तारीख/Date Of Hearing : 03/10/2024 घोषणा की तारीख /Date Of Pronouncement: 15/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Sapan Usrethe, ARFor Respondent: Shri V. Nand Kumar, CIT-DR
Section 143(3)Section 263Section 55(1)(b)

contractor. As per the learned CIT, the assessment order was passed without verifying the allowability of the cost of improvement as per Section 55(1)(b)(2) of the Act, and the failure to conduct this inquiry rendered the order erroneous and Arjun Das Jasuja vs. CIT (IT & TP) Asst ... proceedings under section 263 of the Act by wrongly holding that cost of improvement is not capital asset within the meaning of section 55(1)(b) (2) of the I.T. Act whereas the cost of improvements have been incurred for the property and not movable appliances and details of improvements

PRAMOD KASLIWAL,JAIPUR vs. ITO WD. 6(2) , BHAGWAN DASS ROAD, JAIPUR

Appeals of the assessee are allowed statistically

ITA 388/JPR/2022[2017-18]Status: HeardITAT Jaipur02 Jan 2023AY 2017-18

Bench: Ld. Cit/Nfac.

For Appellant: Sh. Pramod Patni (CA)For Respondent: Sh. A. S. Nehra (Addl.CIT) a
Section 143(3)Section 154Section 2Section 49(1)Section 54

understood as the first year in which the previous owner held the said property. iii. Apart from the above, Section 55(1)(b)(2)(i) of the Act provides that where the capital asset became the property of the assessee by any of the modes specified under Section 49(1

PRAMOD KASLIWAL,JAIPUR vs. ITO WD. 6(2) , NEW CENTRAL REVENUE BUILDING, BHAGWAN DASS ROAD, JAIPUR 302005

Appeals of the assessee are allowed statistically

ITA 387/JPR/2022[2017-18]Status: HeardITAT Jaipur02 Jan 2023AY 2017-18

Bench: Ld. Cit/Nfac.

For Appellant: Sh. Pramod Patni (CA)For Respondent: Sh. A. S. Nehra (Addl.CIT) a
Section 143(3)Section 154Section 2Section 49(1)Section 54

understood as the first year in which the previous owner held the said property. iii. Apart from the above, Section 55(1)(b)(2)(i) of the Act provides that where the capital asset became the property of the assessee by any of the modes specified under Section 49(1