Section 90(1)(b) in The Income Tax Act, 2025

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Union of India - Subsection

Section 90(1)(b) in The Income Tax Act, 2025

(b)in relation to any other capital asset,—

(i)if the capital asset became the property of the previous owner or the assessee before the 1st April, 2001, means all expenditure of a capital nature incurred on or after the said date in making any additions or alterations to the capital asset by the previous owner or the assessee; and

(ii)in any other case, means all expenditure of a capital nature incurred in making any additions or alterations to the capital asset by the assessee after it became his property, and, where the capital asset became the property of the assessee by any of the modes specified in section 73 (Table: Sl. No. 1), by the previous owner.

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Union of India - Subsection

Section 90(1)(b) in The Income Tax Act, 2025