“Section 2(24)(xviib)”

Section References (mined)Section 2Section 2(24)(xviib)1 judgments

Judgments citing Section 2(24)(xviib)

Vaidyanathan Kalaivani, Chennai vs. PCIT, Chennai

Appeal of the assessee stands dismissed

ITA 1542/CHNY/2024[2019-20]Status: DisposedITAT Chennai28 Oct 2024AY 2019-20

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri S.R. Raghunatha

For Appellant: Shri. A.S. Sriraman, AdvocateFor Respondent: Shri. Niay Baran Som, IRS, CIT

Section 142(1)Section 143(3)Section 2Section 263Section 56(2)

replies."The faceless Assessing Officer and the review unit have failed to look into the provisions of Section 56(2)(xi) read with section 2(24)(xviib) and also the CBDT circular No. 8 of 2018 dated 26.12.2018. Even the memorandum to the Finance Bill, 2018 explains the reasons behind