“Section 56(2)(viii)(b)”

Section References (mined)Section 56Section 56(2)(viii)(b)2 judgments

ASSISTANT COMMISSIONER OF INCOME TAX, PUDUCHERRY vs. VELAYUDAME PONNAMBALAME RAMALINGAME, PUDUCHERRY

In the result, the appeal filed by the Revenue is partly allowed and the C

ITA 2515/CHNY/2024[2018-19]Status: DisposedITAT Chennai23 May 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.2515/Chny/2024 & C.O No.77/Chny/2024 िनधा<रण वष< /Assessment Year: 2018-19 The Asst. Commissioner Of Velayudame Ponnambalame Income Tax, Vs. Ramalingame, Circle-1, 72-74, Perumal Koil Street, Puducherry. Puducherry – 605001. [Pan: Aaipr 7831G]

For Respondent: Ms. Sheila Parthasarthy, CIT

Section 143(3)Section 37(1)Section 56(2)(vii)

आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक

RUMANA BANO SHAIKH,MUMBAI vs. MUM-C-(401)(91), MUMBAI

Appeal is allowed for statistical purposes in above terms

ITA 1376/MUM/2024[2017-18]Status: DisposedITAT Mumbai10 Jul 2024AY 2017-18

Bench: Shri Satbeer Singh Godara (Jm) & Shri Girish Agrawal (Am)

Section 115BSection 143(3)Section 250(6)Section 56(2)(viii)Section 69

short (the “Act”). Heard both the parties at length. Case file perused. 2. Coming to both learned lower authorities action making section 56(2)(viii)(b) read with section 69 read with section 115BBE addition of Rs. 58,99,000/- representing undisclosed investment(s), it emerges at the outset with