KAMLESH KUMAR KEWLANI Vs. THE INCOME TAX OFFICER

JUDGEMENT

(1.) THIS appeal is preferred by the assessee against the order of the ld. CIT(A), inter alia, on the following grounds: - -

(2.) THE Ld. C.I.T. (Appeals) did not appreciated that total value of Land as per Stamp Valuation Authority was Rs. 53,53,000/ - of which appellant share is Rs. 10,70,600/ - and appellant had computed Capital Gain as per Sale Consideration hence reference should be made to Valuation Officer.

(3.) NOW the solitary issue is with regard to the reference of valuation of the land to the Valuation Officer to estimate the fair market value in order to determine the correct capital gain.