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“Section 56(2)(vii)(h)”

Section References (mined)Section 56Section 56(2)(vii)(h)1 judgments

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

Gaurav Rajesh Desai, Mumbai vs. ITO Ward -3(2), Mumbai

Appeal of the assessee is allowed for statistical purposes

ITA 675/MUM/2025[2015-16]Status: DisposedITAT Mumbai19 Jun 2025AY 2015-16

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri Ajay R. Singh / AkshayFor Respondent: Shri Swapnil Choudhary, Sr.DR
Section 250Section 56(2)(vii)

opinion, the assessment of the purchased land has been done correctly by the DVO. Hence the action of the AD by invoking section 56(2)(vii)(h) is valid and correct in view of the factual matrix of the present case. In The light of above discussion I am inclined