SH. AVTAR SINGH,CHANDIGARH vs. ITO, W-2(5), CHANDIGARH
ITA 389/CHANDI/2023[2017-18]Status: DisposedITAT Chandigarh03 Apr 2024AY 2017-18
Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)
For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Shri J.S.Kahlon, CIT-DR
Section 2(14)Section 2(14)(ii)Section 54B
sale
consideration of agricultural land. The AO expressed the
view that the land sold was a capital asset as per the
provisions of Section 2(14)(ii)(a) of the Income Tax Act and
ITA 389/CHD/2023
A.Y.2017-18
4
that the Notification No. 9447 of dated 06.01.1994 was not
applicable
