“Section 58(2)(vib)”

Section References (mined)Section 58Section 58(2)(vib)1 judgments

Judgments citing Section 58(2)(vib)

Mira Mahal Premises Management Pvt. Ltd., Mumbai vs. CIT (A)- 4, Mumbai

In the result, the appeal of assessee is allowed for statistical purposes

ITA 7158/MUM/2018[2014-15]Status: DisposedITAT Mumbai02 Feb 2024AY 2014-15

Bench: Shri Narender Kumar Choudhry, Jm & Ms Padmavathy S, Am

For Appellant: Shri Bhavin Gala, CAFor Respondent: Shri Mahita Nair, Sr. DR

formula as per which the fair market value of shares is required to be determined The intention behind introduction of provisions of section 58(2)(vib) and Rule 11UA is precisely to avoid any arbitrariness as it lays down certain parameters and accounting methodology to determine correctness of the share