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

Income-tax Act, 2025: s.92

Section 56(2)(vii)(b) 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)(b) is CIT v. Puneet Sabharwal (338 ITR 485), cited in 69 of the 626 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

The Assessing Officer (AO) is not required to refer the valuation to the District Valuation Officer (DVO) if the AO has conducted a detailed inquiry and is satisfied with the cost of construction. Strict adherence to procedural requirements is essential; failure to comply with mandatory conditions renders the assessment based on such non-compliance invalid.

Parekh Bros. v. CIT
150 ITR 105 · 1984 · High Court
21
citing judgments

The Department cannot take advantage of an assessee's ignorance, especially when a surrender is made solely to achieve peace and the assessee is not an expert in income tax matters.

Gateway Leasing (P.) Ltd. v. ACIT
117 Taxmann.com 442 · 2020 · High Court
20
citing judgments

A notice under section 148 of the Income Tax Act, 1961, issued after the expiry of four years from the end of the relevant assessment year, is barred by limitation if the original assessment was completed under section 143(3).

Joseph Mudaliar v. DCIT
130 Taxmann.com 250 · 2021 · Reported
18
citing judgments

The amendment to section 50C(1) of the Income Tax Act, 1961, by inserting the third proviso through the Finance Act, 2018, is curative and applies retrospectively. This means the tolerance band for the difference between sale consideration and stamp duty value, introduced by this amendment, is applicable to earlier assessment years.

Dalmia v. CIT
102 Taxmann 702 · Reported
17
citing judgments
CIT v. MEGHMANI ORGANICS LTD.
221 Taxmann 25 · 2014 · High Court
16
citing judgments

Assessments initiated without proper jurisdiction, such as under section 153C without the necessary foundation, are null and void and must be annulled.

Radha Kishan Kungwani v. ITO Ward
185 ITD 433 · ITAT
14
citing judgments

For the purpose of determining income under Section 56(2)(vii)(b) or 56(2)(x)(b), the stamp duty value or fair market value of immovable property is to be considered as on the date of payment made by the assessee towards booking of the property, where an agreement for purchase and payment of consideration has been made prior to the date of registration.

CIT v. Kay Arr Enterprises
299 ITR 348 · 2008 · High Court
13
citing judgments

A family arrangement or settlement does not give rise to any income. This is because it represents the working out of existing rights among family members rather than a transfer of property.

CIT v. Kamal Behari Lal Singha
82 ITR 460 · 1971 · Reported
13
citing judgments

The nature of a receipt as capital or revenue is determined by its character in the hands of the recipient, not the payer.

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

Gattula Lakshmi Madhavi, Visakhapatnam vs. Assistant Commissioner of Income Tax, Central Circle-1, Visakhapatnam

The appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 384/VIZ/2025[2015-16]Status: DisposedITAT Visakhapatnam26 Nov 2025AY 2015-16

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.384/Viz/2025 (िनधा"रण वष"/Assessment Year:2015-16) Gattula Lakshmi Madhavi Vs. Assistant Commissioner Visakhapatnam. Of Income Tax, Central Circle-1, Pan: Agfpg8929H Visakhapatnam. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Gvn Hari, Advocate (Hybrid Hearing) राज" व "ारा/Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 15/10/2025 घोषणा की तारीख/Date Of 26/11/2025 Pronouncement: आदेश / Order Per. Ravish Sood, J.M: The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, Dated 28/02/2025, Which In Turn Arises From The Order Passed By The Assessing Officer (For Short, “Ao”) Under Section 144 R.W.S 147 Of The Income-Tax Act, 1961 (For Short, “Act”), Dated 16/03/2022 For The Assessment Year 2015-16. The Assessee Has Assailed The Impugned Order On The Following Grounds Of Appeal Before Us:

For Appellant: Shri GVN Hari, AdvocateFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 133ASection 142(1)Section 144Section 148Section 56(2)Section 56(2)(vii)

Vikas Ratanlal Jain, Aurangabad vs. CIT(A), Aurangabad

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

ITA 648/PUN/2025[2014-15]Status: DisposedITAT Pune29 Oct 2025AY 2014-15

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.648/Pun/2025 िनधा"रण वष" / Assessment Year : 2014-15 Vikas Ratanlal Jain, Vs. Ito, Ward-1(1), Plot No.32, Station Road, Aurangabad. Vedant Nagar, Chhatrapati Sambhajinagar, Aurangabad- 431005. Pan : Afapj5847B Appellant Respondent Assessee By : Shri Nandkishor S. Daga & Shri Nitesh N. Daga Revenue By : Shri Shashank Ojha Date Of Hearing : 18.08.2025 Date Of Pronouncement : 29.10.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 15.01.2025 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2014-15. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “01. On The Facts & Circumstances Of The Case & In Law, The Learned Ctt(A) Along With The Learned Ao Has Erred In Contending That Provisions Of S. 56(2)(Vii)(B) Is Applicable To All The Immovable Properties Even If Such Land Is Considered As Stock In Trade. As Mentioned In The Explanation To The Aforesaid Section, Property Means The ‘Capital Asset’ Of The Assessee & Hence If Land Is Considered As Stock In Trade, Provisions Of Such 2 Section Are Not Applicable To Such Purchase. Reliance Is Placed On The Various Judicial Precedents Wherein It Has Been Held That The Provisions Of S. 56(2)(Vii)(B) Are Not Applicable To Stock In Trade But Is Applicable Only To Capital Assets:  Commissioner Of Income Tax Vs. Ashok Agarwal (Huf)

For Appellant: Shri Nandkishor S. Daga &For Respondent: Shri Shashank Ojha
Section 143(3)Section 263Section 56(2)(vii)

Rahul Saini, Noida vs. Assessing Officer ITO, Delhi

Appeal of the assessee is allowed

ITA 3469/DEL/2025[2016-17]Status: DisposedITAT Delhi27 Oct 2025AY 2016-17

Bench: Shri Vikas Awasthyआअसं.3469/िद"ी/2025 (िन.व. 2016-17) Rahul Saini, Flat No. 1503, 15Th Floor, Tower-H, Exotica Fresco Plot No. 05A, Noida, ...... अपीलाथ"/Appellant Uttar Pradesh 201304 Pan: Bqpps-8886-J बनाम Vs. Income Tax Officer, Aayakar Bhawan, A 2 D, Sector-24, ..... "ितवादी/Respondent Noida,Uttar Pradesh 201307 अपीलाथ" "ारा/Appellant By : Shri Sarad Shandillya, Chartered Accountant "ितवादी"ारा/Respondent By : Ms. Sudha Gupta, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 30/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 27/10/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)’] Dated 25.05.2025, For Assessment Year 2016-17. 2. Shri Sarad Shandillya, Appearing On Behalf Of The Assessee Submits That The Assessing Officer (Ao) In Violation Of Principal Of Nature Justice Without Affording Sufficient Opportunity Of Making Submissions Has Passed Assessment Order Making The Addition Of Rs.20,14,150/- U/S.69 Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’). The Ld. Ar Submits That The Ao

For Appellant: Shri Sarad Shandillya, Chartered AccountantFor Respondent: Ms. Sudha Gupta, Sr. DR
Section 143(2)Section 147Section 56(2)(vii)Section 69