“Section 56(2)(vii)(ii)”

Section References (mined)Section 56Section 56(2)(vii)(ii)3 judgments

Judgments citing Section 56(2)(vii)(ii)

ACIT-CC-7(3), Mumbai vs. Mangalprabhat Gumanmal Lodha, Mumbai

In the result, appeal of the revenue is dismissed

ITA 2246/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Jul 2025AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

For Appellant: Shri Niraj Seth, A/RFor Respondent: Shri Aditya M. Rai, Sr. D/R

आयकर अपीलीय अधिकरण, मुंबई & IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI "A" BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON

Hbs View Private Limited, Mumbai vs. Pr. Commissioner of Income Tax - 8, Mumbai

In the result, appeal of the revenue is dismissed

ITA 2246/MUM/2024[2018-19]Status: DisposedITAT Mumbai01 Jan 2025AY 2018-19

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Niraj Seth, A/RFor Respondent: Shri Aditya M. Rai, Sr. D/R

Section 24Section 56(2)(vii)

| आयकर अपील"य अ"धकरण "यायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR

Kwokutla Varakanth Reddy, Ranga Reddy vs. Income Tax Officer, Ward-15(4), Hyderabad

In the result, appeal filed by the assessee is dismissed

ITA 264/HYD/2019[2014-15]Status: DisposedITAT Hyderabad21 Oct 2024AY 2014-15

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No. 264/Hyd/2019 (िनधा"रण वष"/Assessment Year: 2014-15) Shri Kwokutla Varakanth Vs. Income Tax Officer Reddy Ward 15(4) Ranga Reddy Distt. Hyderabad Pan:Airpr9829P (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A. Srinivas, Ca राज" व "ारा/Revenue By:: Shri Srinath Sadanala, Dr सुनवाई की तारीख/Date Of Hearing: 21/10/2024 घोषणा की तारीख/Pronouncement: 22/10/2024 आदेश/Order

For Appellant: Shri A. Srinivas, CAFor Respondent: : Shri Srinath Sadanala, DR

Section 142Section 56(2)(vii)

stamp duty was at Rs.3,59,98,000/-. The Assessing Officer called upon the assessee to explain as to why provisions of section 56(2)(vii)(ii) of the I.T. Act, 1961 cannot be invoked and assessed the difference in value of the property as income of the assessee ... from other sources. The Assessing Officer after considering the relevant submission of the assessee and also taken note of the provisions of section 56(2)(vii)(ii) of the Act, observed that any receipt, in any previous year, from any person or persons, consideration which is less than the stamp