“Section 56(2)(vvib)”

Section References (mined)Section 56Section 56(2)(vvib)1 judgments

Judgments citing Section 56(2)(vvib)

Uniproducts (India) Ltd., New Delhi vs. ACIT, Circle- 27(1), New Delhi

In the result, the Assessee’s appeal is allowed for statistical purposes

ITA 6596/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Sept 2025AY 2014-15

Bench: Shri Mahavir Singh & Shri Brajesh Kumar Singhuniproducts (India) Ltd., Vs. Acit, Circle 27(1), Khasra No. 360-361, Room No. 193, C.R. Bldg, Village Jonapur, New Delhi – 110 002 Mehraulli Delhi – 110 047 (Pan:Aaacu0224D) (Appellant) (Respondent) Appellant By : Sh. Sanjiv Rai Mehra, Ca Respondent By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 25.09.2025 Date Of Pronouncement 30 .09.2025

For Appellant: Sh. Sanjiv Rai Mehra, CAFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR

Section 143(3)Section 56(2)(viib)Section 56(2)(vvib)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI BRAJESH