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“Section 56(1)(v)”

Section References (mined)Section 56Section 56(1)(v)7 judgments

MRS. SPUREET KAUR NAGI,MUMBAI vs. ACIT CC 20, MUMBAI

In the result ground number 9 of the appeal is allowed

ITA 6835/MUM/2019[2009-10]Status: DisposedITAT Mumbai31 May 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jayesh Dadia, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 143(3)Section 153ASection 37(1)Section 69A

explain, who are those relatives and on what occasions those sums have been received. In any way, under the Provisions of Section 56(1)(v) of the Act, sum of money exceeding of ₹25,000/- is only taxable. Though above provisions are applicable from 1/4/2005, but it can be used

MRS. SPUREET KAUR NAGI,MUMBAI vs. ACIT CC-20, MUMBAI

In the result ground number 9 of the appeal is allowed

ITA 6458/MUM/2019[2008-09]Status: DisposedITAT Mumbai31 May 2022AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jayesh Dadia, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 143(3)Section 153ASection 37(1)Section 69A

explain, who are those relatives and on what occasions those sums have been received. In any way, under the Provisions of Section 56(1)(v) of the Act, sum of money exceeding of ₹25,000/- is only taxable. Though above provisions are applicable from 1/4/2005, but it can be used

MRS. SPUREET NAGI,MUMBAI vs. ACIT CC-20,, MUMBAI

In the result ground number 9 of the appeal is allowed

ITA 5944/MUM/2019[2007-08]Status: DisposedITAT Mumbai31 May 2022AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jayesh Dadia, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 143(3)Section 153ASection 37(1)Section 69A

explain, who are those relatives and on what occasions those sums have been received. In any way, under the Provisions of Section 56(1)(v) of the Act, sum of money exceeding of ₹25,000/- is only taxable. Though above provisions are applicable from 1/4/2005, but it can be used

MRS. SPUREET NAGI,MUMBAI vs. ACIT CC-20,, MUMBAI

In the result ground number 9 of the appeal is allowed

ITA 5943/MUM/2019[2006-07]Status: DisposedITAT Mumbai31 May 2022AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jayesh Dadia, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 143(3)Section 153ASection 37(1)Section 69A

explain, who are those relatives and on what occasions those sums have been received. In any way, under the Provisions of Section 56(1)(v) of the Act, sum of money exceeding of ₹25,000/- is only taxable. Though above provisions are applicable from 1/4/2005, but it can be used

MRS. SPUREET NAGI,MUMBAI vs. ACIT CC-20, , MUMBAI

In the result ground number 9 of the appeal is allowed

ITA 5942/MUM/2019[2005-06]Status: DisposedITAT Mumbai31 May 2022AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jayesh Dadia, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 143(3)Section 153ASection 37(1)Section 69A

explain, who are those relatives and on what occasions those sums have been received. In any way, under the Provisions of Section 56(1)(v) of the Act, sum of money exceeding of ₹25,000/- is only taxable. Though above provisions are applicable from 1/4/2005, but it can be used

MRS. SUPREET KAUR NAGI,MUMBAI vs. ACIT CC 20, MUMBAI

In the result ground number 9 of the appeal is allowed

ITA 5941/MUM/2019[2004-05]Status: DisposedITAT Mumbai31 May 2022AY 2004-05

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jayesh Dadia, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 143(3)Section 153ASection 37(1)Section 69A

explain, who are those relatives and on what occasions those sums have been received. In any way, under the Provisions of Section 56(1)(v) of the Act, sum of money exceeding of ₹25,000/- is only taxable. Though above provisions are applicable from 1/4/2005, but it can be used

MRS. SUPREET KAUR NAGI,MUMBAI vs. ACIT CC 20, MUMBAI

In the result ground number 9 of the appeal is allowed

ITA 5940/MUM/2019[2003-04]Status: DisposedITAT Mumbai31 May 2022AY 2003-04

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jayesh Dadia, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT DR
Section 143(3)Section 153ASection 37(1)Section 69A

explain, who are those relatives and on what occasions those sums have been received. In any way, under the Provisions of Section 56(1)(v) of the Act, sum of money exceeding of ₹25,000/- is only taxable. Though above provisions are applicable from 1/4/2005, but it can be used

Section 56(1)(v) — 7 judgments | BharatTax | BharatTax