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

Income-tax Act, 2025: s.92

Section 56(2)(vii)(b)(ii) 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.

128 judgments on BharatTax turn on Section 56(2)(vii)(b)(ii).

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

Maya Devi, Manoharpur, Chaibasa vs. ITO Ward 2(1), Jamshedpur

In the result, all the captioned appeals are allowed

ITA 296/RAN/2024[2017-18]Status: DisposedITAT Ranchi11 Sept 2025AY 2017-18

Bench: Shri Sonjoy Sarma, Jm & Shri Ratnesh Nandan Sahay, Am (Through Hybrid Mode) आयकर अपील सं./Ita No.296-298/Ran/2024 ("नधा"रण वष" / Assessment Year :2017-2018) Maya Devi, Vs. Ito-Ward-2(1), Nandpur, Jharkhand-833104 Jamshedpur "थायी लेखा सं./Pan No. :Bgwpd 1450 J (अपीलाथ" /Appellant) .. (""यथ" / Respondent) िनधा"रती की ओर से /Assessee By : Shri Sumit Mittal, Ar राज"व क" ओर से /Revenue By : Shri Khubchand T Pandya, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 03/09/2025 घोषणा क" तार"ख/Date Of Pronouncement : 11/09/2025 आदेश / O R D E R Per Sonjoy Sarma, Jm : These Three Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed By The Ld. Commissioner Of Income Tax (Appeals), All Dated 14.05.2024 For The Assessment Year 2017-2018. 2. Ita No.296/Ran/2024 Is Relating To Assessment Made U/S.147 R.W.S.144 Of The Act. Ita No.297/Ran/2024 Is Relating To Penalty Order Passed In The Case Of The Assessee U/S.271Aac(1) Of The Act & Ita No.298/Ran/2024 Is Relating To The Penalty Order Passed U/S.270A Of The Act. 3. Since The Issues Involved In All These Appeals Are Common Except For Variations In Figures, Therefore, All The Three Appeals Are Heard Together & Disposed Of By This Consolidated Order For The Sake Of Convenience. First We

For Appellant: Shri Sumit Mittal, ARFor Respondent: Shri Khubchand T Pandya, Sr. DR
Section 147Section 270ASection 271ASection 56(2)(vii)Section 69

Sternal Buildcon Private Limited, New Delhi vs. Deputy Commissioner of Income Tax, Circle 24(2), Delhi, New Delhi

Appeal is allowed

ITA 99/DEL/2025[2017-18]Status: DisposedITAT Delhi10 Sept 2025AY 2017-18

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Smt. Ananya KapoorFor Respondent: Shri Ajay Kumar Arora, Sr. DR
Section 143(3)Section 196Section 40

Suman Jain, Sagar vs. Income Tax Officer Ward-1, Sagar

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

ITA 99/JAB/2024[2017-18]Status: DisposedITAT Jabalpur01 Sept 2025AY 2017-18

Bench: Shri Anadee Nath Misshra

Section 144Section 147Section 249(2)Section 249(3)Section 56(2)(vii)

Savaligayya Basayya Gaddagimath, Dharwad vs. ITO, Ward 1(1), Hubli

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

ITA 1011/BANG/2025[2017-18]Status: DisposedITAT Bangalore26 Aug 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2017-18

For Appellant: Shri Deepak Gunashekhar, ARFor Respondent: Shri Ganesh R Ghale, Standing Counsel for Department
Section 133(6)Section 148Section 56(2)(vii)

Sushma Haresh Ubale, Mumbai vs. ITO Ward 41(2)(5), Mumbai

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

ITA 1274/MUM/2025[2017-18]Status: DisposedITAT Mumbai23 Jul 2025AY 2017-18

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Anikesh Banerjee, Hon’Ble

For Appellant: Shri Rajesh Shah, A/RFor Respondent: Shri Swapnil Choudhary, Sr. D/R
Section 147Section 148Section 249(4)Section 56(2)(vii)Section 69

Kalptaru Infrabuild, Ahmedabad vs. PCIT-3 Ahmedabad, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 750/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad16 Jul 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Alpesh Parmar, CIT DR
Section 143(3)Section 263Section 55ASection 56(2)(vii)Section 56(2)(x)

ACIT-CC-7(3), Mumbai vs. Mangalprabhat Gumanmal Lodha, Mumbai

In the result, appeal of the revenue is dismissed

ITA 2246/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Jul 2025AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

For Appellant: Shri Niraj Seth, A/RFor Respondent: Shri Aditya M. Rai, Sr. D/R
Section 24Section 56(2)(vii)

Yogesh Kumar Verma, Raipur vs. ITO, Ward-4(5), Raipur

ITA 305/RPR/2025[2014-15]Status: DisposedITAT Raipur02 Jul 2025AY 2014-15

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 305/Rpr/2025 (िनधा"रण वष" Assessment Year: 2014-15)

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 147Section 250Section 50C(2)

Shri Kaushik Chakraborty, Kolkata vs. ITO, Ward 61(2), Kolkata

Appeal of the assessee is allowed for statistical purposes

ITA 838/KOL/2025[2015-2016]Status: DisposedITAT Kolkata30 Jun 2025AY 2015-2016

Bench: SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 250Section 56(2)(vii)

Saurabh Sharvan Gupta, New Delhi vs. Assistant Commissioner of Income Tax 52(1), New Delhi

Appeal is allowed

ITA 2345/DEL/2025[2012-13]Status: DisposedITAT Delhi04 Jun 2025AY 2012-13

Bench: Sh. Satbeer Singh Godaraita No. 2345/Del/2025 : Asstt. Year : 2012-13 Saurabh Sharvan Gupta, Vs Acit, 20, Second Floor, Hari Sadan, Circle-52(1), Ansari Road, Daryaganj, New Delhi-110002 New Delhi-110002 (Appellant) (Respondent) Pan No. Aedpg2454H Assessee By: None Revenue By : Sh. Akhilesh Kumar Yadav, Sr. Dr Date Of Hearing: 04.06.2025 Date Of Pronouncement: 04.06.2025 Order This Assessee’S Appeal For Assessment Year 2012-13, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2024-25/1071511745(1) Dated 24.12.2024, In Proceedings U/S 143(3) R.W.S. 147 Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: NoneFor Respondent: Sh. Akhilesh Kumar Yadav, Sr. DR
Section 143(3)Section 56(2)(vii)

Narayanbhai Manjibhai Bodriya, Mumbai vs. Income Tax Officer, 41(3)(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 4699/MUM/2023[2014-15]Status: DisposedITAT Mumbai30 May 2025AY 2014-15

Bench: Ms Kavitha Rajagopal & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Shri K.A. Vaidyalingan, ARFor Respondent: Shri Ram Krishn Kedia, Sr. DR
Section 133ASection 143(3)Section 50CSection 56Section 69

Mithum Kerur, Vijayapur vs. Income Tax Officer, Ward-1, Bijapur

In the result, the appeal of the assessee is allowed

ITA 151/BANG/2025[2015-16]Status: DisposedITAT Bangalore22 May 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2015-16

For Appellant: Smt. Prathibha R, AdvocateFor Respondent: Shri Subramanian, JCIT (DR)
Section 143(3)Section 50CSection 56Section 56(2)(vii)

Fakhruddin T.Malik, Mumbai vs. ITO WD.21(1)(5), Mumbai

In the result, the appeal by the assessee is allowed for statistical

ITA 6555/MUM/2024[2014-15]Status: DisposedITAT Mumbai16 May 2025AY 2014-15

Bench: Shri Sandeep Singh Karhailshri Bijayananda Pruseth

For Appellant: Shri Najamuddin MalikFor Respondent: Smt. Smitha V. Nair, CIT(DR)
Section 142(1)Section 143(2)Section 143(3)Section 250Section 254Section 56(2)Section 56(2)(vii)

Yogesh Mafatlal Bhansali, Ahmedabad vs. The Income Tax Officer, Ward-5(3)(1), Ahmedabad

In the result, the appeal of the assessee is hereby allowed

ITA 740/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad02 May 2025AY 2015-16

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2015-16 Yogesh Mafatlal Bhansali Ito, Ward-5(3)(1) 101, Shakuntal Appt Vs Ahmedabad. Opp: Cn Vidhyalaya Ambawadi Ahmedabad 380015. Pan : Aarpb 6394 H (Appellant) (Responent) : Assessee By Shri Tushar Hemani, Sr.Advocate Revenue By : Shri Prateek Sharma, Sr.Dr Date Of Hearing : 05/02/2025 Date Of Pronouncement: 02/05/2025

For Respondent: Shri Prateek Sharma, Sr.DR
Section 143(3)Section 144BSection 147Section 148Section 56Section 56(2)(vii)Section 64

Kanwaldeep Kaur, Chandigarh vs. DCIT, Circle 1, Chandigarh

In the result, appeal filed by the Revenue in ITA No

ITA 89/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh24 Apr 2025AY 2017-18

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Yogesh Monga, C.AFor Respondent: Shri Rohit Sharma, CIT DR
Section 147Section 56(2)Section 56(2)(vii)

Income Tax Officer, Mohali vs. Gurtej Singh, Mohali

In the result, appeal filed by the Revenue in ITA No

ITA 806/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh24 Apr 2025AY 2017-18

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Yogesh Monga, C.AFor Respondent: Shri Rohit Sharma, CIT DR
Section 147Section 56(2)Section 56(2)(vii)

Shri Ramniklal Hirji Patel, Rajkot vs. The ITO Ward-2, Bhuj, Bhuj-Kutch

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

ITA 105/RJT/2024[2014-15]Status: DisposedITAT Rajkot07 Apr 2025AY 2014-15

Bench: Dr. Arjun Lal Saini

For Appellant: Written SubmissionFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 144Section 148Section 253(5)Section 50C

Jayesh Rampal Shahu, Nagpur vs. ITO, Ward-4(3), Nagpur

In the result, assessee’s appeal is allowed for statistical purposes

ITA 591/NAG/2024[2014-15]Status: DisposedITAT Nagpur04 Apr 2025AY 2014-15

Bench: Shri V. Durga Rao

For Appellant: Shri Kapil HiraniFor Respondent: Shri Abhay Y. Marathe
Section 56(2)(vii)

Dashrath Kumar Sharma, Jpr, Jaipur vs. ITO WD 7(4), Jpr, Jaipur

ITA 647/JPR/2024[2014-15]Status: DisposedITAT Jaipur17 Mar 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 647/JP/2024 निर्धारण वर्ष / Assessment Year : 2014-15 Shri Dashrath Kumar Sharma 73, Pancholiya Ka Mohalla, Kanota, Jaipur – 303 012 बनाम The ITO Vs. Ward 7(4) Jaipur प्रत्यर्थी / Respondent स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: EAJPS 0594A अपीलार्थी / Appellant निर्धारिती की ओर से / Assessee by : Shri Mahendra Gargieya, Advocate & राजस्व की ओर से / Revenue by Shri Hemang Gargieya, Advocate :

For Appellant: Shri Mahendra Gargieya, Advocate &For Respondent: Shri Arvind Kumar, CIT-DR
Section 139(1)Section 143(2)Section 143(3)Section 234ASection 56(2)(vii)Section 68

Nitin Narayan Kadamdhad, Nagpur vs. ITO Ward 4(5) Nagpur, Nagpur

In the result, assessee’s appeal stands allowed

ITA 564/NAG/2024[2014-15]Status: DisposedITAT Nagpur05 Mar 2025AY 2014-15

Bench: Shri V. Durgarao

For Appellant: Shri Ritesh MehtaFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 56(2)(vii)