HITESH JITENDRA PARIKH,MUMBAI vs. INCOME TAX OFFICER-5(1)(1), MUMBAI
ITA 2370/MUM/2022[2010-2011]Status: DisposedITAT Mumbai23 Dec 2022AY 2010-2011
Bench: Shri Kuldip Singhassessment Year: 2010-11
For Appellant: Shri Biren Gabhawala, A.RFor Respondent: Shri Krishna Kumar, D.R
Section 143(1)Section 143(3)Section 147Section 148Section 149(1)Section 271(1)
Praksh
D. Dhokane and Smt. Jyothi Praksh D. Dhokane. It is also contended that the right to purchase property in accordance with section 2(29)(A) of the Act is Long Term Capital Assets and therefore the profit or loss arising on transfer thereof is assessable as LTCG/LTCL
