Section 2(14)(iii)(a) of the Income Tax Act

Ashish Gupta, Ghaziabad vs. ITO, Ward-1(1), Ghaziabad

In the result, the appeal of the assessee is allowed

Bench: Shri Shamim Yahya & Ms. Madhumita Royshri Ashish Gupta, Vs. Ito, Ward 1 (1), R-11/32, Raj Nagar, Ghaziabad. Ghaziabad – 201 002 (Uttar Pradesh). (Pan : Agipg3854E) (Appellant) (Respondent) Assessee By : Shri Subodh Gupta, Ca Shri Mukesh Agarwal, Ca Revenue By : Shri Kanv Bali, Sr. Dr Date Of Hearing : 10.06.2024 Date Of Order : 13.06.2024 Order Per Shamim Yahya: This Appeal By The Assessee Is Directed Against The Order Of The Ld. Cit (Appeals), Ghaziabad Dated 25.07.2019 For The Assessment Year 2013-14. 2. Grounds Of Appeal Taken By The Assessee Read As Under :- “1. Because The Order Of Ld. Lower Authority Is Bad In Law As Well As Is Against The Facts & Circumstances Of The Case. 2. Because Learned Commissioner Of Income Tax (Appeals) Erred In Sustaining The Addition Of Long Term Capital Gain Rs.13230858/- By Wrongly Observing That Land Situated At Village Masuri Pargana Dasna Is Within The Municipal Limits Of Ghaziabad Though The Agricultural Land Is Undisputedly Beyond