“Section 52(2)(viib)”

Section References (mined)Section 52Section 52(2)(viib)2 judgments

Judgments citing Section 52(2)(viib)

Chemitech Engineers Pvt Ltd, New Delhi vs. ACIT Circle-6(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 9074/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Jun 2024AY 2015-16

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Sh. Sanjay Kumar, Chartered AccountantFor Respondent: Ms. Sarita Kumar, CIT-DR

Section 143(3)Section 263Section 56(2)(viib)

make fresh assessment de novo after making suitable inquiries towards determination of Fair Market Value (FMV) of shares issued and consequent taxability under Section 52(2)(viib) of the Act. 6. Aggrieved by the aforesaid action of the Pr.CIT, the assessee is in appeal before the Tribunal. 7. Assailing

Tiki Tar Industries Baroda Ltd, Vadodara vs. The Pr. CIT-2, Vadodara

In the result, the appeal of the assessee is allowed as above

ITA 166/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad24 Jan 2024AY 2014-15

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year :2014-15 Tiki Tar Industries Baroda Ltd. Pr.Cit-2 8Th Floor, Neptune Tower Vs Vadodara. Baroda Productivity Council Alkapuri, Vadodara Pan : Aadct 8382 Q

For Appellant: Shri Akhilendra Pratap Yadav, CIT-DR

Section 143(2)Section 143(3)Section 263Section 263oSection 3

challenging the validity of the revisionary order of the ld.Pr.CIT passed under section 263 of the Act and invocation of provisions of section 52(2)(viib) of the Act by debunking the calculation of fair market value of shares done by the assessee and accepted by the AO, under Rule