“Section 56(25)(viib)”

Section References (mined)Section 56Section 56(25)(viib)1 judgments

Judgments citing Section 56(25)(viib)

Vaaan Infra Private Limited, Haryana vs. Pr, CIT Delhi-7, Delhi

ITA 1102/DEL/2022[2015-16]Status: DisposedITAT Delhi24 Jan 2024AY 2015-16

Bench: PCIT, Delhi-9, however the order passed by Hon'ble PCIT, Delhi-7 on 30.03.2021.

Section 263Section 56(2)(vib)Section 56(2)(viib)Section 56(25)(viib)

claim 3. ITA No.1102/Del/2022 Vaaan Infra Private Limited vs. PCIT regarding the Fair Market Value (FMV) of the share as per Explanation to Section 56(25)(viib) of the Act. 5. 2 On the facts and circumstances of the case & in law, the Hon'ble PCIT grossly erred in applying