“Section 56(2)(vil)”

Section References (mined)Section 56Section 56(2)(vil)3 judgments

KUNAL RAJENDRA MASHRU,MUMBAI vs. ASST COMMISSIONER OF INCOME TAX CIRCLE -1, JUNAGADH

The appeal is dismissed

ITA 387/RJT/2025[2017-18]Status: DisposedITAT Rajkot03 Nov 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं/.Ita No.387/Rjt/2025 निर्धारणवर्ष / Assessment Year: 2017-18 Kunal Rajendra Mashru C/O. Pradip Corporation, D-3, Jeevan Jyot, Cawasji Patel Street, Mumbai – 400001, Maharashtra Pan : Afhpm1835K (अपीलार्थी/Appellant) बनाम Vs. Assistant Commissioner Of Income-Tax Circle-1, Junagadh : (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By : Shri Abhishek Choksy, Ar राजस्व की ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 05/08/2025 घोषणा की तारीख /Date Of Pronouncement : 03/11/2025 Order Per Dinesh Mohan Sinha: Captioned Appeal Filed By Assessee Pertaining To Assessment Year 2017-18, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By The Ld. Commissioner Of Income-Tax (Appeal), Addl/Jcit(A)-3, Chennai (In Short 'Cit(A)'), Dated 29.05.2025, Which In Turn Arises Out Of Assessment Order Passed By Assessing Officer U/S. 143(3) Of The Act On 07.11.2019.

For Appellant: Shri Abhishek Choksy, ARFor Respondent: Shri Abhimanyu Singh Yadav, Sr.DR

Section 10(2)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250Section 56Section 56(2)(vii)

आयकर अपीलीय अधिकरण, राजकोट न्यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI

INCOME TAX OFFICER, WARD-6(2) JAIPUR, NCRB, JAIPUR vs. SH. PANKAJ MEENA, JAIPUR

In the result, the Cross objection of the assessee is allowed for\nstatistical purpose and the appeal of the Revenue stands dismissed

ITA 769/JPR/2023[2016-17]Status: DisposedITAT Jaipur26 Jun 2025AY 2016-17

For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Gorav Avasthi, JCIT

Section 142(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 68

made payment on behalf of the partner or it can gifted the\nadvance payment made by it to the seller as per section 56(2)(vil) of the Income\nTax Act. 1961. The assessee submitted that the firm has made payment and the\ntransfer has been completed

RAMASAMI PALANISAMY,TIRUPUR vs. ITO, WARD-2(1), ERODE

ITA 2314/CHNY/2024[2016-17]Status: DisposedITAT Chennai25 Mar 2025AY 2016-17

आयकर अपीलीय अधिकरण, 'बी'न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH: CHENNAΙ श्री एबी टी. वर्की, न्यायिक