“Section 57(2)(viib)”

Section References (mined)Section 57Section 57(2)(viib)1 judgments

Judgments citing Section 57(2)(viib)

ITO Ward -3(1), New Delhi vs. Appealing Infrastructure Pvt Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1958/DEL/2019[2015-16]Status: DisposedITAT Delhi23 May 2023AY 2015-16

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 1958/Del/2019 : Asstt. Year : 2015-16 Income Tax Officer, Vs M/S Appealing Infrastructure Pvt. Ltd. 921A, 9Th Floor, Devika Tower, Ward-3(1), New Delhi-110002 Nehru Place, New Delhi-110019 (Appellant) (Respondent) Pan No. Aaica8767B

For Appellant: Sh. V. K. Agarwal, AR &For Respondent: Sh. P. Praveen Sidharth, CIT DR

Section 42Section 56(2)(viib)Section 57(2)(viib)

2. Whether on the facts and in the circumstances of the case, the ld. CIT(A) has failed to appreciate that provisions of Section 57(2)(viib) of the Income Tax Act, 1961 are applicable in the year in which are allotted at a premium and not in the year