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“Section 56(2)(vii)(6)”

Section References (mined)Section 56Section 56(2)(vii)(6)4 judgments

The decision most relied on for Section 56(2)(vii)(6) is CIT v. Jalan Hard Coke Ltd. (95 Taxmann.com 330), cited in 17 judgments on BharatTax.

Leading authorities on Section 56(2)(vii)(6)

CIT v. Jalan Hard Coke Ltd.
95 Taxmann.com 330 · 2018 · High Court
17
citing judgments

An addition made to income for unexplained share capital is unsustainable if the assessee fails to produce the share applicants, as the assessee cannot be tasked with finding those individuals.

Judgments citing Section 56(2)(vii)(6)

Diabetomics Medical Private Limited, Hyderabad vs. ACIT, Circle-8(1), Hyderabad

In the result, all the three appeals of the Assessee

ITA 2149/HYD/2025[2018-19]Status: DisposedITAT Hyderabad11 Feb 2026AY 2018-19

Bench: Shri Vijay Pal Rao

For Appellant: CA MV Prasad AndFor Respondent: MS U Mini Chandran, CIT-DR
Section 56(2)(viib)

submission made by the appellant. In this case, the Ld. AD made an addition of Rs. 56,58,16,902/- under section 56(2)(vii)(6) towards the premium received from Wipro-Enterprise Limited(Wipro) and Ascent Private Equity Trust(Ascent). The details of shares and the valuation ... condition of being a venture capital undertaking, it falls within the ambit of the exclusionary provision contained in the first proviso to section 56(2)(vii)(6) when consideration is received from a venture capital undertaking. 6.8. In view of the above discussion, it is held that the appellant being

Diabetomics Medical Private Limited, Hyderabad vs. ACIT, Circle-8(1), Hyderabad

In the result, all the three appeals of the Assessee

ITA 2148/HYD/2025[2017-18]Status: DisposedITAT Hyderabad11 Feb 2026AY 2017-18

Bench: Shri Vijay Pal Rao

For Appellant: CA MV Prasad AndFor Respondent: MS U Mini Chandran, CIT-DR
Section 56(2)(viib)

submission made by the appellant. In this case, the Ld. AD made an addition of Rs. 56,58,16,902/- under section 56(2)(vii)(6) towards the premium received from Wipro-Enterprise Limited(Wipro) and Ascent Private Equity Trust(Ascent). The details of shares and the valuation ... condition of being a venture capital undertaking, it falls within the ambit of the exclusionary provision contained in the first proviso to section 56(2)(vii)(6) when consideration is received from a venture capital undertaking. 6.8. In view of the above discussion, it is held that the appellant being

Diabetomics Medical Private Limited, Hyderabad vs. ACIT, Circle-8(1), Hyderabad

In the result, all the three appeals of the Assessee

ITA 2147/HYD/2025[2016-17]Status: DisposedITAT Hyderabad11 Feb 2026AY 2016-17

Bench: Shri Vijay Pal Rao

For Appellant: CA MV Prasad AndFor Respondent: MS U Mini Chandran, CIT-DR
Section 56(2)(viib)

submission made by the appellant. In this case, the Ld. AD made an addition of Rs. 56,58,16,902/- under section 56(2)(vii)(6) towards the premium received from Wipro-Enterprise Limited(Wipro) and Ascent Private Equity Trust(Ascent). The details of shares and the valuation ... condition of being a venture capital undertaking, it falls within the ambit of the exclusionary provision contained in the first proviso to section 56(2)(vii)(6) when consideration is received from a venture capital undertaking. 6.8. In view of the above discussion, it is held that the appellant being

Mohammad Zahoor Qureshi, Bhopal vs. ITO-4(2), Bhopal

ITA 557/IND/2024[2014-15]Status: DisposedITAT Indore17 Mar 2025AY 2014-15

Bench: Shri Paresh M Joshi & Shri Bijayananda Prusethassessment Year: 2014-15 Mohammad Zahoor Ito 4(2), Qureshi, Bhopal House No.956, Bagh Farhat Afza Gate Ke Andar, बनाम/ Gali No.2, Vs. Near Rajesh Cycle Aishbagh Stadium, Bhopal

Section 142(1)Section 143(1)Section 144Section 147Section 148Section 250Section 253Section 50CSection 54FSection 56(2)(vii)

land for Rs. 47,65,865/- against market value of Rs. 1,32,00,000/- on 05.10.2013 and that by virtue of Section 56(2)(vii)(6) of the Act the assessee ought to have shown Rs. 84,34,135/- (Rs.1,32,00,000/- (-) Rs. 47,65,865/-) as income