Indian Durobuild (P) Ltd., New Delhi vs. Vijay, PCIT, Delhi-04, Delhi
In the result, appeal filed by the assessee is allowed for statistical purposes
ITA 1447/DEL/2021[2015-2016]Status: DisposedITAT Delhi05 Jul 2024AY 2015-2016
Bench: Shri G. S. Pannu & Ms. Madhumita Royi.T.A. No. 1447/Del/2021 (Assessment Year : 2015-16) Indian Durobuild (P.) Ltd. Vs. Pcit Pra Tax India D-28, Delhi - 4 South Extension, Part-I, New Delhi-53 Pan: Aaacs 6592 G (Appellant) .. (Respondent)
For Appellant: Shri Rakesh Gupta, Adv. &For Respondent: Shri T. James Singson, CIT-D.R
Section 143(2)Section 143(3)Section 263Section 56(2)(viia)Section 56(2)(visa)
investment in unlisted equities during the year. This issue has two aspects ie source of funds for these investments and applicability of section 56(2)(visa) of the Act (in cases of acquisition of unlisted shares other than fresh issue by investee company). As per details filed, the assessee company
