“Section 56(2)(vlib)”

Section References (mined)Section 56Section 56(2)(vlib)2 judgments

AMBARNUJ FINANCE & INVESTMENTS PVT LTD.,NEW DELHI vs. DCIT, CENTRAL CIRCLE-26, DELHI

In the result, the Assessee’s appeal is allowed

ITA 4127/DEL/2024[2018-19]Status: DisposedITAT Delhi09 Apr 2025AY 2018-19

Bench: Shri Shamim Yahya & Shri Sudhir Pareeka.Yr. : 2018-19 Ambarnuj Finance & Investments Pvt. Vs. Dcit, Central Circle-26, Ltd, New Delhi Shop 243, North Ex Mall, Sector-9, Rohini, Delhi – 85 (Pan: Aaaca5799F) (Appellant) (Respondent)

For Respondent: Sh. Javed Akhtar, CIT(DR)

Section 56(2)(viib)

amendment brought in Rule 11UA of the Act was introduced to mitigate the hardship faced by taxpayers by the un- intended invocation of Section 56(2)(vlib) read with rule 11UA and therefore the same is a curative amendment. In view of the of the above mentioned judgment of Apex

SAKSHI FINCAP PVT. LTD.,NEW DELHI vs. ITO WARD-22(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 8389/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Apr 2024AY 2015-16

Bench: Sh. C. N. Prasaddr. B. R. R. Kumar

For Appellant: Sh. Aman Garg, AdvFor Respondent: Sh. Vivek Vardan, Sr. DR

Section 254Section 56(2)(viib)

amendment brought in Rule 11UA of the Act was introduced to mitigate the hardship faced by taxpayers by the un-intended invocation of Section 56(2)(vlib) read with rule 11UA and therefore the same is a curative amendment. In view of the of the above mentioned judgment of Apex