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“Section 2(24)(xv)”

Section References (mined)Section 2Section 2(24)(xv)4 judgments

Judgments citing Section 2(24)(xv)

Dipti Garg, Tonk vs. ITO WD, Tonk

In the result, appeal of the assessee is partly allowed

ITA 633/JPR/2023[2014-15]Status: DisposedITAT Jaipur30 Apr 2024AY 2014-15

Bench: Dr. Manish Borad & Dr. S Seethalakshmi

Section 143(3)Section 148Section 250Section 56(2)(vii)Section 56(2)(viib)

immovable property being also ITA 300 to 302/JP/2019_ Sh. Yogesh Maheshwari Vs. DCIT & 2 Ors. 11 property read with definition of income in Section 2 (24) (xv) of the Act. Therefore, in our view, Section 56 (2) (vii) (b) of the Act is to be read with explanation (d) wherein

Phool Chand Gupta(HUF), 1/90 Vidhyadhar Nagar vs. ITO, WD-4(2), Jaipur

The appeal of the assessee is partly allowed

ITA 393/JPR/2023[2014-15]Status: DisposedITAT Jaipur16 Jan 2024AY 2014-15

Bench: The Hearing Of Appeal.”

For Appellant: Shri P.C. Jain (C.A.)
Section 142(1)Section 143(2)Section 147Section 148Section 56(2)(vii)

limits and The provisions of section 56(2)(vii)(b) is not applicable. Immovable property being also property r/w definition of income in section 2(24)(xv) so section 56(2)(vii)(b) is to be r/w explanation (d) and the mention of immovable in clause 56(2

The DCIT, Circle-2(1), Thrissur vs. Sri.K.P. Johny, Thrissur

In the result, both the assessee’s and the Revenue’s appeals are partly allowed and partly allowed for statistical purposes

ITA 254/COCH/2019[2014-15]Status: DisposedITAT Cochin09 Oct 2023AY 2014-15

Bench: Shri Sanjay Arora & Shri Manomohan Dask.P. Johny Asst. Cit, Manappuram House Circle – 2(1) Hospital Road, Chalakkudy Aayakar Bhavan Vs. Thrissur 680307 Sakthan Thampuran Nagar [Pan:Acgpj4958G] Thrissur 680001 (Appellant) (Respondent) Asst. Cit, K.P. Johny Circle – 2(1) Manappuram House Aayakar Bhavan Hospital Road, Chalakkudy Vs. Sakthan Thampuran Nagar Thrissur 680307 Thrissur 680001 [Pan: Acgpj4958G] (Appellant) (Respondent)

For Appellant: Shri T.M. Sreedharan, Sr. Advocate (with Smt. Divya Ravindran, Adv. with him)For Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 131(1)Section 133ASection 147Section 148(1)Section 69

allotment and purchase of shares is itself receipt of income to the extent of the excess value thereof over their acquisition cost, under section 2(24)(xv) of the Act. (e) There is no ‘short payment’ of sale consideration to the assessee, claimed at Rs.287.50 lakhs. The same is even

Sri.K.P. Johny, Thrissur vs. The DCIT, Circle-2(1), Thrissur

In the result, both the assessee’s and the Revenue’s appeals are partly allowed and partly allowed for statistical purposes

ITA 206/COCH/2019[2014-15]Status: DisposedITAT Cochin09 Oct 2023AY 2014-15

Bench: Shri Sanjay Arora & Shri Manomohan Dask.P. Johny Asst. Cit, Manappuram House Circle – 2(1) Hospital Road, Chalakkudy Aayakar Bhavan Vs. Thrissur 680307 Sakthan Thampuran Nagar [Pan:Acgpj4958G] Thrissur 680001 (Appellant) (Respondent) Asst. Cit, K.P. Johny Circle – 2(1) Manappuram House Aayakar Bhavan Hospital Road, Chalakkudy Vs. Sakthan Thampuran Nagar Thrissur 680307 Thrissur 680001 [Pan: Acgpj4958G] (Appellant) (Respondent)

For Appellant: Shri T.M. Sreedharan, Sr. Advocate (with Smt. Divya Ravindran, Adv. with him)For Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 131(1)Section 133ASection 147Section 148(1)Section 69

allotment and purchase of shares is itself receipt of income to the extent of the excess value thereof over their acquisition cost, under section 2(24)(xv) of the Act. (e) There is no ‘short payment’ of sale consideration to the assessee, claimed at Rs.287.50 lakhs. The same is even