Madras High Court
Smt. P.S. Vasantha vs Cit on 9 July, 2002
Equivalent citations: [2002]124TAXMAN578(MAD)
Author: V.S. Sirpurkar
Bench: V.S. Sirpurkar
ORDER V.S. Sirpurkar, J.
The question which falls for consideration in this case is as under :
"Whether, on the facts and in the circumstances of the case, the assessee is liable to be assessed in the sum of Rs. 74,775 as long-term capital gains arising on the sale of shares held by her in Anglo-French Textiles Ltd. ?"
2. At the outset the learned counsel appearing on behalf of the assessee very fairly states that the sole question is covered by a decision of this court in Venkatesh v. CIT (2001) 20 DTC 315 (Mad-HC) : (2000) 243 ITR 367 (Mad), to which one of us, N.V. Balasubramanian, J. was a party, according to which, the price paid for shares by the vendee is required to be considered for computing capital gains in the hands of the assessee. In that view, there would remain nothing in this matter and the reference is answered in favour of the revenue and against the assessee. No costs.