Section 56(2)(vii) of the Income Tax Act
The decision most relied on for Section 56(2)(vii) is Rajeev Kumar Agarwal v. ACIT (149 ITD 363), cited in 64 of the 135 judgments on BharatTax that turn on this section.
Leading authorities on Section 56(2)(vii)
Curative amendments, such as a proviso to Section 40(a)(ia) introduced to remove undue hardship, apply retrospectively even without specific legislative declaration, rectifying shortcomings and obviating unintended difficulties.
The disallowance under section 40(a)(ia) for non-deduction or non-remittance of TDS does not apply if the assessee establishes that the recipient has already declared the corresponding income and paid tax on it, as there is no actual loss of revenue. This principle, reflected in the second proviso to section 40(a)(ia), applies retrospectively.
The intention behind Section 2(22)(e) relates to deemed dividends in the context of closely held companies.
Judgments on Section 56(2)(vii)
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