Section 56(2)(vii)(a) of the Income Tax Act
Income-tax Act, 2025: s.92
Section 56(2)(vii)(a) falls under section 56 of the Income-tax Act, 1961, which corresponds to section 92 (Income from other sources) of the Income-tax Act, 2025.
Read section 92 of the 2025 Act
Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.
The decision most relied on for Section 56(2)(vii)(a) is Ltd. v. ACIT (149 Taxmann.com 248), cited in 11 of the 42 judgments on BharatTax that turn on this section.
Leading authorities on Section 56(2)(vii)(a)
Ltd. v. ACIT
149 Taxmann.com 248 · 2023 · High Court
11
citing judgments
The Assessing Officer must provide the assessee with a copy of the reasons recorded for reopening the assessment, the approval of the competent authority, and the information based on which the notice under section 148 was issued.
G.R. Viswanath v. ITO
29 ITD 142 · 1989 · ITAT
3
citing judgments
