“Section 56(2)(viii)(c)”

Bench: This Tribunal. 2. Since, The Facts Are The Identical Across All The Appeals / For All The Assessment Years, Except For The Nature Of The Additions / Disallowances Varying In Few Of The Assessment Year(S) Before This Tribunal In The Present Batch Of 6 Appeals, The Appeal Arising From The A.Y. 2012-13 Is Being Taken Up As The Lead Case With The Consent Of The Both The Ld. Ar As Well As The Departmental Representatives. 3. The Brief Fact Of The Present Case Is That The Assessee, Shri Thanushkodi Narayanan, Is The Managing Director Of M/S.Annai Builders Real Estates Pvt Ltd. The Assessee Filed His Original Return Of Income For The A.Y. 2012-13 On 27.09.2012 In Declaring A Total Income Of Rs.24,87,430/-. 4. A Search & Seizure Operation Was Carried Out In Terms Of Section 132 Of The Act On 04.10.2017 In The Residential Premises Of The Assessee & Also In The Premises Of M/S.Annai Builders Real Estates Pvt. Ltd. In Which The Assessee Is The Managing Director. 5. Thereafter, A Notice U/S.153A Of The Act For The A.Y.2012-13 Was Issued On 25.09.2018 To The Assessee By The Assessing Officer (In Short “Ao”) & In Response To The Same, The Assessee Had Filed E-Return Of Income For The A.Y. 2012-13 On 17.08.2019 In Declaring Total Income Of Rs.14,53,440/-. :-3-:

Section 132Section 142Section 142(1)Section 143(2)Section 153A

:-2-: ITA Nos: 2569, 2570, 2571, 2573 to 2577/Chny/2025 PER BENCH: ITA No(s). 2571, 2573 - 2577/CHNY/2025 for the Assessment

JOTHI NARAYANAN,CHENNAI vs. DCIT, CENTRAL CIRCLE-2(2), CHENNAI

ITA 2569/CHNY/2025[2011-12]Status: DisposedITAT Chennai09 Mar 2026AY 2011-12

Section 132Section 142Section 142(1)Section 143(2)Section 153A

{ "clean_text": "ITA Nos: 2569, 2570, 2571,\n2573 to 2577/Chny/2025\n\nPER BENCH:\n\nITA No(s). 2571, 2573 - 2577/CHNY/2025

ACIT CIRCLE-28(1), NEW DELHI vs. AJAY SINGH, NEW DELHI

In the result, appeal of Revenue is allowed for statistical purpose

ITA 912/DEL/2020[2015-16]Status: DisposedITAT Delhi30 May 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.912/िद"ी/2020(िन.व. 2015-16) Assistant Commissioner Of Income Tax, Circle 28(1), R. No. 1001, 10Th Floor, E-2, Block, Pratyaksh Kar Bhawan, Civic Centre, ...... अपीलाथ"/Appellant J L Nehru Marg, New Delhi 110002 बनाम Vs. Ajay Singh, B-1, Kalindi Colony, New Delhi 110065 ..... "ितवादी/Respondent Pan: Abjps-9222-J Assessee By : None Department By : Shri Javed Akhtar, Cit(Dr) सुनवाई क" ितिथ/ Date Of Hearing : 03.03.2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 30.05.2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-10, New Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 06.12.2019, For Assessment Year 2015-16. 2. The Revenue In Appeal Has Assailed The Order Of Cit(A) By Raising Following Grounds:-

For Appellant: NoneFor Respondent: Shri Javed Akhtar, CIT(DR)

Section 147Section 56(2)(vii)Section 56(2)(viii)

Spicejet Ltd. shares on BSE on 17.03.2015 was Rs.22.88 per share, therefore, Fair Market Value on date of transfer as per section 56(2)(viii)(c) r.w.r. 11UA is Rs.22.88 per share. Thus, the AO made addition of Rs.798,97,95,628/-. Aggrieved by the assessment order dated 31.12.2018 passed

ACIT CENTRAL CIRCLE-1, FARIDABAD vs. KRISHAN SINGLA, NEW DELHI

In the result, the appeal of the Revenue in ITA No

ITA 8435/DEL/2019[2012-13]Status: DisposedITAT Delhi28 Nov 2024AY 2012-13

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri G.C. Srivastava, AdvFor Respondent: Shri Dayainder Singh Sidhu, CIT-DR

Section 132Section 139Section 143(1)Section 153ASection 56(2)(viii)

IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT, AND SHRI NAVEEN

SILLS KARINGATTIL JOSE,NEDUMKANDOM vs. ITO WARD 2, THODUPUZHA

Appeal is partly allowed for statistical purpose

ITA 132/COCH/2023[2016-17]Status: DisposedITAT Cochin19 Nov 2024AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singhsils Karingattil Jose Income Tax Officer Np 3/406, Karingattil Ward - 2, House, Munnar Road Thodupuzha Vs. Nedumkandom P.O. [Pan: Afopj8789C] (Appellant) (Respondent)

For Appellant: Shri P. M. Veeramani, CAFor Respondent: Smt. V. Swarnalatha, Sr. D.R

Section 2(47)Section 2(47)(V)Section 250Section 50CSection 53ASection 56(2)(vii)

shares, the name of wife and father of the assessee would also not be hit by the provisions of section 56(2)(viii)(c) as both of them would be covered by the definition of relative covered in the exemption of relative, and therefore, the provisions of section 56 would