SOPNA RANI PANDHY,UTTAR PRADESH vs. INCOME TAX, OFFICER, WARD 2(2)(3),GHAZIABAD, GHAZIABAD

ITA 6453/DEL/2026Status: DisposedITAT Delhi23 September 2026AY 2016-174 pages
AI SummaryPartly Allowed

What were the facts?

The assessee acquired a plot of land in 2002 for Rs. 6,76,000 and paid an advance of Rs. 25,000. The Assessing Officer made an addition of Rs. 55,22,000 under section 56(2)(vii) which was upheld by the CIT(A)/NFAC.

What did the Tribunal hold?

The Tribunal is examining the addition made under section 56(2)(vii) concerning the acquisition of a plot of land. The assessee's counsel is arguing against this addition.

What were the issues?

The primary issue is the validity of the addition made under section 56(2)(vii) on the acquisition of a plot of land, which was previously agreed upon and partially paid for.

Which sections of the Income-tax Act were involved?

Section 56(2)(vii),Section 147,Section 144,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘G’, NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI SANJAY AWASTHI

For Appellant: CA Anil Kumar Jain
For Respondent: Shri Surbendu Thakur, Sr. DR
Hearing: 01.09.2026Pronounced: 23.09.2026

PER SATBEER SINGH GODARA, JM:

This assessee’s appeal for assessment year 2016-17, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN & Order No. ITBA/NFAC/S/250/2026-27/1089133936(1) dated 21.05.2026, involving proceedings u/s 147 r.w.s. 144 r.w.s. 144B of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’); respectively.

Heard both the parties. Case file perused.

2.

Learned counsel invites our attention to the assessee’s second substantive ground raised in the instant appeal seeking to reverse section 56(2)(vii) addition of Rs. 55,22,000/-; made in the Assessing Officer’s assessment order, as uphe

The order continues below.

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