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“Section 56(2)(viic)”

Section References (mined)Section 56Section 56(2)(viic)2 judgments

DCIT CENTRAL CIRCLE 05 , DELHI vs. DEEPAK KOTHARI , KANPUR

In the result, the appeal filed by the assessee is allowed

ITA 1834/DEL/2021[20017-18]Status: DisposedITAT Delhi06 Aug 2025

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 143(3)Section 49(4)Section 56(2)(vii)

bonus shares. Hence, the Assessing Officer was not justified in making addition of Rs.11,81,85,000/- on the ground that provisions of section 56(2)(viic) are applicable to bonus shares. Accordingly, addition of Rs.11,81,85,000/- is hereby deleted and Ground

DEEPAK KATHARI,KANPUR vs. ACIT, CC-5, NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 1205/DEL/2021[2017-18]Status: DisposedITAT Delhi06 Aug 2025AY 2017-18

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 143(3)Section 49(4)Section 56(2)(vii)

bonus shares. Hence, the Assessing Officer was not justified in making addition of Rs.11,81,85,000/- on the ground that provisions of section 56(2)(viic) are applicable to bonus shares. Accordingly, addition of Rs.11,81,85,000/- is hereby deleted and Ground

Section 56(2)(viic) — 2 judgments | BharatTax | BharatTax