“Section 56(2)(vu)(b)”

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

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

Mr. Shripad A. Shelar, Mumbai vs. Dy CIT - Cir_34(3), Mumbai

In the result, assessee appeal is partly allowed for statistical purpose

ITA 2023/MUM/2020[203-14]Status: DisposedITAT Mumbai12 Jan 2022

Bench: Shri Shamim Yahya

Section 142(1)Section 143(1)Section 54Section 56(2)(vii)

addition is patently illegal and invalid Your honour may be pleased to delete the addition. ii) In fact, section 56(2)(vu)(b)(ii) for the first time provided for such a presumption for addition which was introduced by the Finance