“Section 56(2)(b)(ii)”

Section References (mined)Section 56Section 56(2)(b)(ii)1 judgments

Judgments citing Section 56(2)(b)(ii)

Bittu Arora, Kolkata vs. ITO, Ward-29(4), Kolkata.

In the result, ITA No. 1144/KOL/2023 is allowed for statistical purposes

ITA 1144/KOL/2023[2014-15]Status: DisposedITAT Kolkata29 Feb 2024AY 2014-15

Bench: Sri Anikesh Banerjee & Sri Girish Agrawal

Section 139(1)Section 143(3)Section 24Section 250Section 56(2)(b)Section 56(2)(vii)

FNAC erred in confirming the addition of Rs.1,59,49,535 made by the Assessing Officer invoking the provisions of section 56(2)(b)(ii) of the Income Tax Act, 1961 although the said provisions were not applicable to the facts of the Appellant Assessee. 6. That the Appellant Assessee