“Section 56(2)(ix)”

SAROJ DEVI HALDIYA,JAIPUR vs. ITO WARD-6(1), JAIPUR, JAIPUR

learned CIT (A)\nhas erred in confirming the addition of Rs.75,00,000/- illegally made by the\nlearned AQ under section 56(2)(ix) of the income tax Act 1961.\n5. That in the facts and circumstances of the case and in law the learned CIT (A)\nhas erred ... Rs.75,00,000/- to the\nassessee and assessee had to forfeit the same. If any action at all is required\nwr to section 56(2)(ix) the same is required to be considered in the case of\nM/s Medical Design India Pvt. Limited. The learned AO was wrong in\ntraining

ASHOK GUPTA HUF,ALWAR vs. DCIT, CENTRAL CIRCLE, ALWAR, ALWAR

In the result, the appeal filed by the assessee is disposed off for

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

amount of advance so received has been forfeited. Therefore, AO was of the opinion that in view of the provisions of section 56(2)(ix) of the Act, the amount of Rs. 20,01,000/- held as income of the assessee for the year under consideration. 6 Ashok Gupta ... returned back. This shows that the amount received as advance has been forfeited. Accordingly the Id. AO by applying the provisions of section 56(2)(ix) made the addition of Rs. 20,01,000/- The appellant has contended that the appellant has entered into an agreement with Sunil Kumar Gupta

MADAN LAL HUF,ALWAR vs. ACIT, CENTRAL CIRCLE, ALWAR, ALWAR

In the result, the appeal of the assessee is dismissed

Bench: Shri Gagan Goyal & Shri Narinder Kumarmadan Lal Huf, 9, Keshav Nagar, Alwar 301001 Pan No.:Aakhm9196B ...... Appellant Vs.

IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “B”, JAIPUR BEFORE SHRI GAGAN GOYAL, ACCOUNTANT MEMBER AND SHRI NARINDER KUMAR