“Section 56(2)(vilb)”

Section References (mined)Section 56Section 56(2)(vilb)8 judgments

DIABETOMICS MEDICAL PRIVATE LIMITED,HYDERABAD vs. ACIT, CIRCLE-8(1), HYDERABAD

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

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita.Nos.2147, 2148 & 2149/Hyd/2025

For Appellant: CA MV Prasad AndFor Respondent: MS U Mini Chandran, CIT-DR

1 ITA.Nos.2147, 2148 and 2149/Hyd./2025 आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME ТАХ АРРELLATE TRIBUNAL Hyderabad ‘A

DIABETOMICS MEDICAL PRIVATE LIMITED,HYDERABAD vs. ACIT, CIRCLE-8(1), HYDERABAD

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

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita.Nos.2147, 2148 & 2149/Hyd/2025

For Appellant: CA MV Prasad AndFor Respondent: MS U Mini Chandran, CIT-DR

Section 56(2)(viib)

1 ITA.Nos.2147, 2148 and 2149/Hyd./2025 आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME ТАХ АРРELLATE TRIBUNAL Hyderabad ‘A

DIABETOMICS MEDICAL PRIVATE LIMITED,HYDERABAD vs. ACIT, CIRCLE-8(1), HYDERABAD

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

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita.Nos.2147, 2148 & 2149/Hyd/2025

For Appellant: CA MV Prasad AndFor Respondent: MS U Mini Chandran, CIT-DR

Section 56(2)(viib)

1 ITA.Nos.2147, 2148 and 2149/Hyd./2025 आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A

HERO FINCORP LIMITED,NEW DELHI vs. ACIT, CIRCLE 11(1), DELHI, C.R. BUILDING

ITA 2542/DEL/2024[2017-18]Status: DisposedITAT Delhi16 Jan 2026AY 2017-18

Bench: Shri Mahavir Singh, Vice Presdient (), Shri Satbeer Singh Godara & Shri Brajesh Kumar Singhआ.अ.सं/.I.T.A No.2542/Del/2024 निर्धारणवर्ष/Assessment Year:2017-18 Hero Fincop Ltd., 34 Community Centre, Basant Lok, Vasant Vihar, New Delhi-110057 बनाम Vs. Assistant Commissioner Of Income Tax, Circle-11(1) C. R. Building, New Delhi-110002 अपीलार्थी Appellant प्रत्यर्थी/Respondent Pan:Aaach0157J Assessee By Shri Rohit Jain, Adv., Shri Deepesh Jain, Adv. & Shri Himanshu Aggarwal Adv. Revenue By Ms. Pooja Swaroop, Cit(Dr) सुनवाईकीतारीख / Date Of Hearing: 14.01.2026 उद्घोषणाकीतारीख/Pronouncement On 16.01.2026 आदेश /Order Per Brajesh Kumar Singh, Am, The Assessee Is Engaged In The Business Of ‘Hire Purchase Leasing & Finance'. This Appeal Is Filed By The Assessee Against The Order Of National Faceless Appeal Center (Nfac)/(First Appellate Authority Hereinafter Referred As “Faa”), Delhi Dated 27.03.2024 Arising Out Of Assessment Order U/S 143(3) Of The Act Dated 29.12.2019For The Assessment Year 2017-18. 2. The Assessee Has Raised Following Grounds Of Appeal: “Disallowance Of Provision For Collection Charges -Rs. 9,75,00,000/-

Section 143(3)Section 154Section 251(1)Section 56(2)(viib)

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESDIENT (THIRD MEMBER), SHRI SATBEER

DCIT 1(1), BHOPAL vs. M/S. DECORE THERMAL POWER (P) LTD., BHOPAL

ITA 15/IND/2020[2016-17]Status: DisposedITAT Indore31 Jul 2023AY 2016-17

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2016-17 Dcit-1(1), M/S. Decore Thermal Power Bhopal Pvt. Ltd., Office Block 1A, 5Th Floor, बनाम/ D.B. City Corporate Park, Arera Hills, Vs. Opp. M.P. Nagar Zone-1, Bhopal (Revenue / Appellant) (Assessee / Respondent) Pan: Aafcd3868H Assessee By Shri S.S.Deshpande, C.A. Revenue By Shri P.K.Mishra, Cit Dr Date Of Hearing 02.05.2023 Date Of Pronouncement

Section 143(2)Section 143(3)Section 56(2)(vib)Section 56(2)(viib)Section 56(2)(vilb)Section 68

word share premium. 3. Whether on facts and circumstances of the case, the Ld. CIT(A) was justified in holding that provisions of section 56(2)(vilb) would get attracted when the company receives unaccounted money by way of share capital and share premium from resident shareholders, when there

RAJASTHAN TRANSMAT PRIVATE LIMITED,JAIPUR vs. INCOME TAX OFFICER ,WARD 7(2),, JAIPUR

In the result, the appeal of the assessee partly allowed

ITA 165/JPR/2023[2012-13]Status: DisposedITAT Jaipur11 Jul 2023AY 2012-13

Bench: SHRI SANDEEP GOSAIN (Judicial Member), DR MEETHA LAL MEENA (Accountant Member)

For Appellant: Mrs. Prabha Rana, AR and Shri Vinod Kumar, AdvocateFor Respondent: Mrs. Runi Pal, Addl. CIT-DR

Section 133(6)Section 142(1)Section 143(2)

High Court is summarized as under:- 16 RAJASTHAN TRANSMAT PVT LTD. VS ITO, WARD 7(2), JAIPUR "Amendment to section 56(2)(vilb) of the Act by the addition of proviso thereto took place with effect from 1st April, 2013. Therefore, it was not applicable for the subject Assessment year

DCIT, CIRCLE-14(2), NEW DELHI vs. KISSANDHAN AGRI FINANCIAL SERVICES PVT. LTD., DELHI

In the result, the appeal of the Revenue is dismissed

ITA 8734/DEL/2019[2016-17]Status: DisposedITAT Delhi15 Mar 2023AY 2016-17

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Atul Ninawat, CAFor Respondent: Shri Javed Akhtar, CIT-DR

Section 143(3)Section 56(2)(viib)

added as income u/s 56(2)(viib) of the Act. 7.1 It has been vehemently argued, as reproduced earlier that the provisions of section 56(2)(vilb) are not applicable in the case of appellant. It is contended that the valuation report has been prepared by the expert valuer/auditor

DCIT CIRCLE-15 (3), MUMBAI vs. M/S RANKIN INFRASTRUCTURE PVT LTD. , MUMBAI

In the result, Ground No. 2 and 3 raised by the revenue are dismissed

ITA 7288/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Apr 2022AY 2015-16

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – Circle – 15(3)(1) V. M/S. Rankin Infrastructure Pvt. Ltd., Room No. 451, 4Th Floor Next To Classic Marble Aayakar Bhavan, M.K. Road Subash Nagar Road, Bhandup (E) Mumbai - 400020 Mumbai -400078 Pan: Aafcs5275B (Appellant) (Respondent) Assessee By : Shri Rajiv Khandelwal Department By : Shri T. Shankar

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri T. Shankar

Section 56(2)(viib)

issue of OCRPS. 2.20) In this regard, your honour will note that the moot point to consider is whether the provisions of section 56(2)(vilb) can be considered as attracted in the year in which the said consideration is received or in the year in which the shares