Section 56(2)(vii)(b) of the Income Tax Act

The decision most relied on for Section 56(2)(vii)(b) is CIT v. Puneet Sabharwal (338 ITR 485), cited in 69 of the 275 judgments on BharatTax that turn on this section.

Leading authorities on Section 56(2)(vii)(b)

CIT v. Puneet Sabharwal
338 ITR 485 · 2011 · High Court
69
citing judgments

The revenue must prove that an assessee received extra consideration beyond the declared value; a Departmental Valuation Officer's (DVO) report alone is insufficient to establish such receipt.

Calcutta in Reliance Jute Industries Ltd. v. Income Tax Officer
150 ITR 643 · 1984 · High Court
23
citing judgments
Parekh Bros. v. CIT
150 ITR 105 · 1984 · High Court
21
citing judgments
Gateway Leasing (P.) Ltd. v. ACIT
117 Taxmann.com 442 · 2020 · High Court
20
citing judgments
Joseph Mudaliar v. DCIT
130 Taxmann.com 250 · 2021 · Reported
18
citing judgments
Dalmia v. CIT
102 Taxmann 702 · Reported
17
citing judgments
CIT v. MEGHMANI ORGANICS LTD.
221 Taxmann 25 · 2014 · High Court
16
citing judgments
Radha Kishan Kungwani v. ITO Ward
185 ITD 433 · ITAT
14
citing judgments
CIT v. Kay Arr Enterprises
299 ITR 348 · 2008 · High Court
13
citing judgments
CIT v. Kamal Behari Lal Singha
82 ITR 460 · 1971 · Reported
13
citing judgments

Judgments on Section 56(2)(vii)(b)

DCIT., CIRCLE-3(1), HYDERABAD vs. SARVEJANA HEALTHCARE PRIVATE LIMITED, HYDERABAD

In the result, the appeal of the Revenue in ITA No 1511/Hyd/2025 is partly allowed for statistical purposes

ITA 1511/HYD/2025[2020]Status: DisposedITAT Hyderabad08 Apr 2026

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1406 & 1511/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17 & 2020-21) Dy. Cit Vs. Sarvejana Healthcare Circle 3(1) Private Limited, Hyderabad Hyderabad Pan: Aamcs6700Q राज" व "ारा/Revenue By: Smt.U.Mini Chandran,Cit(Dr) िनधा""रती "ारा/Assessee By: C.A. Satya Dinakar सुनवाई की तारीख/Date Of Hearing: 24/03/2026 घोषणा की तारीख/Pronouncement: 08/04/2026 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: C.A. Satya DinakarFor Respondent: Smt.U.Mini Chandran,CIT(DR)
Section 143(3)Section 147Section 148Section 56(2)(vii)Section 69A

DCIT., CIRCLE-3(1), HYDERABAD vs. SARVEJANA HEALTHCARE PVT. LTD., HYDERABAD

In the result, the appeal of the Revenue in ITA No 1511/Hyd/2025 is partly allowed for statistical purposes

ITA 1406/HYD/2025[2016-17]Status: DisposedITAT Hyderabad08 Apr 2026AY 2016-17

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1406 & 1511/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17 & 2020-21) Dy. Cit Vs. Sarvejana Healthcare Circle 3(1) Private Limited, Hyderabad Hyderabad Pan: Aamcs6700Q राज" व "ारा/Revenue By: Smt.U.Mini Chandran,Cit(Dr) िनधा""रती "ारा/Assessee By: C.A. Satya Dinakar सुनवाई की तारीख/Date Of Hearing: 24/03/2026 घोषणा की तारीख/Pronouncement: 08/04/2026 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: C.A. Satya DinakarFor Respondent: Smt.U.Mini Chandran,CIT(DR)
Section 143(3)Section 147Section 148Section 56(2)(vii)Section 69A

RENU LATA BHATIA,RAIPUR vs. INCOME TAX OFFICER, WARD 3(1), RAIPUR, RAIPUR

In the result, appeal of the assessee is allowed as per afore-stated terms

ITA 191/RPR/2026[2016-17]Status: DisposedITAT Raipur06 Apr 2026AY 2016-17

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.191/Rpr/2026 "नधा"रण वष" /Assessment Year : 2016-17 Renu Lata Bhatia D-407/5, Tagore Nagar, Raipur (C.G.)-492 001 Pan: Ahhpb4779K

For Appellant: Shri Praveen Goyal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 143(2)Section 271(1)(c)

NEELAM HIREN VORA,MUMBAI vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, DELHI

In the result appeal filed by the assessee is allowed for statistical purposes

ITA 7841/MUM/2025[2017-18]Status: DisposedITAT Mumbai01 Apr 2026AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain& Hon’Ble Shri Prabhash Shankarneelam Hiren Vora Vs. Assessment Unit, 1003, Dadarkar Tower, 61, Income Tax Department Tardeo Road, Mumbai- Delhi-110001 400034 Pan/Gir No. Aghpv8409M (Applicant) (Respondent) Assessee By Shri Mayur Makadia Revenue By Shri Harendra Verma, Sr. Dr Date Of Hearing 19.02.2026 Date Of Pronouncement 01.04.2026 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order 01.09.2025 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2017-18. The Following Grounds Are Reproduced Below: “Ground 1. On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Sustaining The Addition Of Rs. 27,10,078 By Passing An Ex Parte Order U/S 250. Ground 2. On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Failed To Appreciate That The Notice

Section 142ASection 148Section 151ASection 250Section 56(2)(vii)

VIJAY PAL SINGH,HARDOI vs. ASSESSMENT UNIT, NFAC

In the result, the appeal of the assessee stands allowed for statistical purposes

ITA 56/LKW/2026[2019-20]Status: DisposedITAT Lucknow30 Mar 2026AY 2019-20

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 147ASection 50CSection 50C(2)Section 55ASection 56(2)(vii)

ARUN KUMAR MAURYA,LUCKNOW vs. ITO-2(1), LUCKNOW

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 415/LKW/2023[2014-15]Status: DisposedITAT Lucknow30 Mar 2026AY 2014-15

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 143(2)Section 147Section 50CSection 56Section 56(2)Section 56(2)(vii)Section 69

TECHPARK HOTELS PVT LTD,GURGAON vs. ADDI. CIT SPECIAL RANGE-9, NEW DELHI

In the result, the appeal filed by the Assessee is allowed

ITA 9450/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Mar 2026AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumartechpark Hotels Pvt. Ltd., Addl. Cit, Ground Floor, Central Wing, Special Range-9, Thapar House 124, Janpath, Vs. New Delhi. New Delhi-110001. Pan-Aabce5833H (Appellant) (Respondent) Assessee By Shri Neeraj Jain, Adv. & Shri Tavish Verma, Adv. Ms. Harpreet Kaur Hansra Sr. Dr Department By Date Of Hearing 20.01.2026 Date Of Pronouncement 20.03.2026 O R D E R Per Vimal Kumar, Jm: The Appeal Filed By The Assessee Is Against Order Dated 11.09.2019 Of The Learned Commissioner Of Income Tax (Appeals), New Delhi [Hereinafter Referred To As ‘The Ld. Cit(A)’] Passed U/S 250 Of The Income Tax Act, 1961, [Hereinafter Referred To As ‘The Act’] Arising Out Of Assessment Order Dated 30.12.2017 Of The Ld. Assessing Officer U/S 143(3) Of The Act For Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessee Filed Return Declaring Loss Of Rs.23,06,28,106/- On 30.11.2015. Notice U/S 143(2) Dated 22.09.2016 Was Issued. Notices U/S 142(1) Were Issued. Sh. Nikhil Agarwal & Shri Nirmal Malpani, Ca Appeared & Filed Details. On Completion Of Proceedings, Ld. Ao Vide Order Dated Techpark Hotels Pvt. Ltd. Vs. Acit

Section 142(1)Section 143(2)Section 143(3)Section 154Section 234DSection 250Section 56(2)Section 56(2)(viib)

PRAVEEN SANJIV,CHENNAI vs. ITO, NCW-7(3), CHENNAI

In the result, the appeal filed by the assessee is allowed

ITA 3834/CHNY/2025[2015-16]Status: DisposedITAT Chennai17 Mar 2026AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.3834/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 Praveen Sanjiv, Vs. The Income Tax Officer, No. 45, W Block, 7Th Street, Anna Non Corporate Ward 7(3), Nagar, Chennai 600 040. Chennai. [Pan: Fzzps0216R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri D. Anand, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 18.02.2026 घोषणा की तारीख /Date Of Pronouncement : 17.03.2026 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.12.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2015-16. 2. Ground No. 1 Raised By The Assessee Is General In Nature & Requires No Adjudication.

For Appellant: Shri D. Anand, AdvocateFor Respondent: Ms. Gouthami Manivasagam, Addl. CIT
Section 144Section 148Section 148ASection 250(6)Section 251(1)(a)Section 56(2)(vii)Section 69

MAHMOOD HUSSAIN SYED,HYDERABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-6(1), HYDERABAD

ITA 541/HYD/2023[2014-15]Status: DisposedITAT Hyderabad13 Mar 2026AY 2014-15

Bench: SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON'BLE (Accountant Member)

Section 143(3)Section 50CSection 56(2)Section 56(2)(vii)

SUJATA PRAKASH JAWALE,MUMBAI vs. ITO WARD 42(3)(4), MUMBAI

In the result, the appeal filed by the assessee stands allowed

ITA 7572/MUM/2025[2014-15]Status: DisposedITAT Mumbai13 Mar 2026AY 2014-15

Bench: Smt. Beena Pillai ()

Section 143(2)Section 147Section 56(2)(vii)

ABBAS FAKHRUDDIN,MUMBAI vs. INCOME TAX OFFICER 20(1)(1), MUMBAI

ITA 8297/MUM/2025[2017-18]Status: DisposedITAT Mumbai12 Mar 2026AY 2017-18

Bench: Shri Narender Kumar Choudhryshri Jagadish

For Appellant: Ms. Rupal Kaku, Ld. ARFor Respondent: Shri Surendra Mohan (Sr. DR.)
Section 144Section 147Section 148Section 148ASection 250Section 56(2)(vii)Section 69

NOORUL HASAN SHAIKH,MUMBAI vs. ITO-WARD 25(3)(1), MUMBAI

In the result appeal filed by the assessee is allowed

ITA 7206/MUM/2025[2015-16]Status: DisposedITAT Mumbai10 Mar 2026AY 2015-16

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Prabhash Shankarnoorul Hasan Shaikh Vs. Ito- Ward 25(3)(1) 4, Laxmi Bhavan, P.D’Mello Room 118, 1St Floor, Road. Kautilya Bhavan, Carnac Bunder, Bandra Kurla Complex Mumbai - 400001 Bandra (East), Mumbai Pan/Gir No. Apaps5077A (Applicant) (Respondent) Assessee By Ms. Dinkle H. Hariya – Advocate Revenue By Shri Brajendra Kumar (Sr. Dr.) Date Of Hearing 12.02.2026 Date Of Pronouncement 10.03.2026 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order 23.12.2024 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2014-15. The Following Grounds Are Reproduced Below: “1. The Order Is Bad In Law, Illegal & Without Jurisdiction

Section 144Section 147Section 250Section 56(2)(vii)

VIKAS BEDPRAKASH PANDEY,MUMBAI vs. INCOME TAX OFFICER, WARD 41(4)(4), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 646/MUM/2026[2017-18]Status: DisposedITAT Mumbai09 Mar 2026AY 2017-18

Bench: Shri Beena Pillai & Shri Bijayananda Prusethvikas Bedprakash Pandey, Vs. Income Tax Officer, Ward 1102 Riddhi Tower, Riddhi Garden 41(4)(4),Kautilya Bhavan, Mumbai- Film City Road, Malad E Mumbai- 400051. 400097. Pan/Gir No: Anwpp9823B (Appellant) (Respondent) Appellant By Ms. Dinkle Hariya, Adv. Respondent By Shri Pankaj Kumar (Cit-Dr) Date Of Hearing 09.03.2026 Date Of Pronouncement 10.03.2026 O R D E R Per Bijyananda Pruseth, Am:

Section 147Section 148Section 250Section 50Section 50CSection 56(2)(vii)Section 56(2)(x)

RAVI VIJAYALAKSHMI,ATHIPATTU vs. ITO, NCW-6(1), CHENNAI

ITA 2887/CHNY/2025[2016-17]Status: DisposedITAT Chennai04 Mar 2026AY 2016-17

Bench: Shri Aby T Varkey & Shri S. R. Raghunatha

For Appellant: Shri. Y. Sridhar, F.C.AFor Respondent: Ms. R. Anitha, Addl. CIT
Section 143(3)Section 271(1)(c)Section 56(2)(vii)

RAMANI MATHURAPRASAD MISHRA,MUMBAI vs. ITO WARD 22(3)(6), MUMBAI

ITA 7543/MUM/2025[2017-18]Status: DisposedITAT Mumbai20 Feb 2026AY 2017-18

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)

For Appellant: Shri Naimish JoshiFor Respondent: Date
Section 143(1)(a)Section 144Section 144BSection 147Section 56(2)(vii)

RATIBHAI GIRDHARBHAI KAKANI,SURAT vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE 1(3), SURAT, SURAT

In the result, the appeal of the assessee is allowed

ITA 1025/SRT/2025[2015-16]Status: DisposedITAT Surat17 Feb 2026AY 2015-16

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

Section 250Section 55ASection 56(2)(vii)

PRAMOD SALVI,MUMBAI vs. ITO WARD 2(1)(1), MUMBAI, MUMBAI

ITA 8667/MUM/2025[2018-19]Status: DisposedITAT Mumbai16 Feb 2026AY 2018-19

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhailpramod Salvi 153, Poornanand Chs, Cr Dungarshi Road, Walkeshwar, Mumbai - 400006. ............... Appellant Pan: Aajps3189B V/S Income Tax Officer, Ward – 2(1)(1), Aaykar Bhavan, Maharishi Karve Road, ……………… Respondent Mumbai- 400020

For Appellant: Shri Tanmay Phadke, AdvFor Respondent: Shri Pravin Salunkhe, Sr. DR
Section 142(1)Section 143(2)Section 250Section 56(2)(x)

JAIDEV VINOD KUMAR GUPTA,MUMBAI vs. CIRCLE 13(2)(2), MUMBAI, MUMBAI

Accordingly, he held appeal of the assessee as liable to be dismissed

ITA 6626/MUM/2025[2017-18]Status: DisposedITAT Mumbai11 Feb 2026AY 2017-18

Bench: SHRI ANIKESH BANERJEE (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Shri Hemant Sharma, CAFor Respondent: Shri Sushil B. Shende, Sr. DR
Section 144Section 147Section 250Section 251Section 43CSection 50CSection 53A

KULDIP SINGH,RANCHI vs. DCIT/ACIT, CIRCLE-1, RANCHI

In the result, the appeal of the assessee is allowed

ITA 180/RAN/2025[14-15]Status: DisposedITAT Ranchi10 Feb 2026

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.180/Ran/2025 Assessment Year: 2014-15 Kuldip Singh…………………….……….……...................……….……Appellant The Avenue Vishnupuri Marg, Upper Burdwan Compound, Lalpur, Ranchi- 834001. [Pan: Agjps6921P] Vs. Dcit/Acit, Circle-1, Ranchi…...…..….........……........……...…..…..Respondent Appearances By: Shri Devesh Poddar, Adv., Appeared On Behalf Of The Appellant. Shri Kailash Gautam, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 05, 2026 Date Of Pronouncing The Order : February 10, 2026 Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Nfac, Delhi (Hereinafter Referred To As “Cit(A)”) Dated 06.03.2025 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”).

Section 143(2)Section 143(3)Section 147Section 148Section 250Section 56(2)(vii)

CHANDRA LALIT SANGHVI,MUMBAI vs. ITO-WARD 19(1)(1), MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 7535/MUM/2025[2017-18]Status: DisposedITAT Mumbai10 Feb 2026AY 2017-18

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhailassessment Year : 2017-18 Chandra Lalit Sanghvi, Income Tax Officer, 25-26, 6Th Floor, Ward-19(1)(1), Western Court Building, Vs. Piramal Chamber, 83, Netaji Subhash Road, Mumbai-400012. Marine Drive, Mumbai-400002. Pan : Acips3131J (Appellant) (Respondent) For Assessee : Shri Ketan Vajani For Revenue : Shri Virabhadra Mahajan, Sr.Dr Date Of Hearing : 02-02-2026 Date Of Pronouncement : 10-02-2026 O R D E R Per Vikram Singh Yadav, A.M :

For Appellant: Shri Ketan VajaniFor Respondent: Shri Virabhadra Mahajan, Sr.DR
Section 147Section 50CSection 50C(1)Section 56(2)(vii)Section 5O

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