“Section 56(2)(b)(vii)”

Section References (mined)Section 56Section 56(2)(b)(vii)2 judgments

MANJULA HIMMATLAL JAIN,MUMBAI vs. ITO WD-20(2)(2), MUMBAI

ITA 2261/MUM/2024[2014-15]Status: DisposedITAT Mumbai12 Nov 2024AY 2014-15

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Jeetender C. LalaFor Respondent: Smt. Mahita Nair, Sr.DR

Section 142(1)Section 143(2)Section 143(3)Section 250Section 56(2)(b)Section 56(2)(vii)Section 56(2)(x)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL

SHRI BHADRESH RAMNIKLAL NAGDA,JAMNAGAR vs. THE ITO, WARD-3(1), JAMNAGAR

In the result, ground number 2 of the assessee’s appeal is allowed for statistical purposes

ITA 254/RJT/2019[2014-15]Status: DisposedITAT Rajkot31 Oct 2023AY 2014-15

Bench: Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

For Appellant: Shri Mehul Ranpura, A.RFor Respondent: Shri Abhimanyu Singh, Sr. D.R

Section 143(3)Section 56

similar grounds of appeal has taken a view that agricultural land purchased by assessee is not covered by the provisions of section 56(2)(b)(vii)(b). The relevant part of decision of Pune Bench in Mubarak Gafur Korabu vs. ITO (supra) is extracted below: “8. We have heard