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

The decision most relied on for Section 56(2)(x)(b) is ACIT v. Sunil B Dalal (145 Taxmann.com 313), cited in 9 of the 35 judgments on BharatTax that turn on this section.

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

ACIT v. Sunil B Dalal
145 Taxmann.com 313 · 2022 · ITAT
9
citing judgments
Sandeep Kumar Poddar v. ITO
151 Taxmann.com 18 · 2023 · ITAT
8
citing judgments

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

SMT SURUCHI SATISH SARMALKAR,MUMBAI vs. ITO WARD-32(1)(1), MUMBAI

In the result, the appeal of assessee is allowed for statistical purposes, in terms of our aforesaid observations

ITA 5943/MUM/2025[2020-21]Status: DisposedITAT Mumbai17 Apr 2026AY 2020-21

Bench: Shri Narender Kumar Choudhry, Jm & Shri Arun Khodpia, Am

For Appellant: Shri Ajay Singh a/w Shri AkshayFor Respondent: Assessee by
Section 143(3)Section 154Section 56(2)(x)

SHRI VIPUL OTARMAL JAIN ,MUMBAI vs. ASSESSING OFFICER 19.3.1, MUMBAI

In the result, the appeal by the assessee is allowed

ITA 439/MUM/2026[2020 - 2021]Status: DisposedITAT Mumbai08 Apr 2026

Bench: Shri Sandeep Singh Karhailshri Jagadish

For Appellant: Shri Hansraj SanghviFor Respondent: Shri Abhirama Karthikeyan, SR. DR
Section 143(2)Section 143(3)Section 234ASection 250Section 56(2)(x)

ASGARALI MAZHARALI MANIHAR,ANKLESHWAR vs. ITO, WARD 2(1), BHARUCH, BHARUCH

ITA 1323/SRT/2025[2020-21]Status: DisposedITAT Surat13 Mar 2026AY 2020-21

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 143(3)Section 144BSection 56(2)(x)

MR. SHRIDHAR GANGARAM ANUMANDALA ,MUMBAI vs. ITO WARD 22(3)(6), MUMBAI

In the result, the appeal of the assessee bearing ITA No

ITA 8391/MUM/2025[2020-21]Status: DisposedITAT Mumbai13 Mar 2026AY 2020-21

Bench: SHRI ANIKESH BANERJEE (Judicial Member), SHRI JAGADISH (Accountant Member)

For Appellant: NoneFor Respondent: Shri S. Anbuselvan (Sr. DR)
Section 139(1)Section 143Section 143(3)Section 234ASection 234BSection 250Section 50Section 55ASection 56(2)(x)Section 69

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)

VIKAS SATISH KHANNA,MUMBAI vs. INCOME-TAX OFFICER, CIRCLE 13(3)(2), AAYKAR BHAWAN

In the result, the appeal of the assessee is allowed

ITA 7146/MUM/2025[2018-19]Status: DisposedITAT Mumbai26 Feb 2026AY 2018-19

Bench: Shri Sandeep Gosain & Shri Bijayananda Prusethvikas Satish Khanna, Vs. Income-Tax Officer, Circle 13(3)(2), 102, Green Acres Apartment, 61/B, Aaykar Bhawan, Mumbai-400020. Pali Hill Road, Bandra West, Mumbai-400050. Pan/Gir No: Ahzpk7423R (Appellant) (Respondent) Appellant By Shri Ashwin Chhag Respondent By Shri Akhtar H. Ansari (Sr. Dr) Date Of Hearing 26.02.2026 Date Of Pronouncement 11.03.2026 O R D E R Per Bijyananda Pruseth, Am:

Section 143(3)Section 250Section 50Section 50CSection 56(2)(x)

RENU BOTHRA,KOLKATA vs. DCIT, CIRCLE 46,, KOLKATA

In the result, appeal of the assessee is allowed

ITA 2687/KOL/2025[2018-2019]Status: DisposedITAT Kolkata14 Jan 2026AY 2018-2019

Bench: SHRI GEORGE MATHAN (Judicial Member)

For Appellant: Shri Anil Kochar, ARFor Respondent: Smt. Sima Das Biswas, Sr. DR
Section 56(2)(x)

MEENA ARJUN NARANG,MUMBAI vs. ACIT, CIRCLE 27(2), MUMBAI, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 6651/MUM/2025[2018-19]Status: DisposedITAT Mumbai24 Dec 2025AY 2018-19

Bench: Shri Amit Shukla, Jm & Shri Arun Khodpia, Am

For Appellant: Shri Dhaval Shah, ARFor Respondent: Assessee by
Section 147Section 56(2)(x)

RAGHVENDRA SINGH,HOWRAH vs. INCOME TAX OFFICER, BAMBOO VILLA, CALCUTTA

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

ITA 1763/KOL/2025[2018-19]Status: DisposedITAT Kolkata09 Dec 2025AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) I.T.A. No. 1763/Kol/2025 Assessment Year: 2018-2019 Raghvendra Singh,……………….………...……Appellant 13, Burnt Salt Gola Lane, Howrah-711101, West Bengal [Pan:Bjhps6740J] -Vs.- Income Tax Officer,…………………………..…..Respondent Ward-62(1), Kolkata, Bamboo Villa, 169, A.J.C. Bose Road, Kolkata-700014 Appearances By: Shri Vidyut Sethi, C.A., Appeared On Behalf Of The Assessee Shri Kallol Mistry, Jcit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing: November 13, 2025 Date Of Pronouncing The Order: December 09, 2025 O R D E R

Section 142(1)Section 143(2)Section 270ASection 56(2)(x)

KANCHAN LALWANI,VIZIANAGARAM vs. INCOME TAX OFFICER, WARD-1, VIZIANAGARAM

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

ITA 484/VIZ/2025[2021-22]Status: DisposedITAT Visakhapatnam31 Oct 2025AY 2021-22

Bench: SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

Section 142(1)Section 143(2)Section 143(3)Section 234ASection 56(2)(x)Section 68

JAVIDBHAI AHEMADBHAI MANSURI,PATAN vs. THE ITO, WARD-1, PATAN

In the result, the appeal of the assessee is allowed

ITA 1194/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad25 Sept 2025AY 2020-21

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblejavidbhai Ahemadbhai Mansuri, Income Tax Officer, Vs. Prop. Aamil Surgical Hospital, Ward -1, Subhadranagar, Near C.T. Point, Patan Patan-384265 [Pan : Agnpm 6086 B] (Appellant) .. (Respondent) Appellant By : Shri Ganta Manoj Kumar G., Ca Respondent By: Shri B.P. Srivastava, Sr Dr Date Of Hearing 23.09.2025 Date Of Pronouncement 25.09.2025 O R D E R Per Dr. B.R.R. Kumar, Vice-:-

For Appellant: Shri Ganta Manoj Kumar G., CAFor Respondent: Shri B.P. Srivastava, Sr DR
Section 250Section 56(2)Section 56(2)(x)

MAHESH ROCHIRAM (HUF),MUMBAI vs. INCOME TAX OFFICER, PIRAMAL CHAMBERS

In the result, the appeal of the assessee is allowed

ITA 3524/MUM/2025[2017-18]Status: DisposedITAT Mumbai25 Sept 2025AY 2017-18
Section 254(1)Section 56(2)(vii)

SILVERTON PULP AND PAPERS PRIVATE LIMITED,MUZAFFARNAGAR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, DEHRADUN

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

ITA 212/DDN/2024[2021-22]Status: DisposedITAT Dehradun12 Sept 2025AY 2021-22

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwal

Section 56(2)(x)

KETAN PRIYAVADAN SHAH,AHMEDABAD vs. THE ITO, WARD-1(2)(3), AHMEDABAD

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

ITA 734/AHD/2025[2020-21]Status: DisposedITAT Ahmedabad14 Aug 2025AY 2020-21

Bench: Ms. Suchitra R. Kamble & Makarand V.Mahadeokarasstt.Year : 2020-2021 Ketan Priyavadan Shah The Ito, Ward-1(2)(3) 6, Vidyanagar Co-Op Hsg. Society Vs. Vejalpur Ashram Road, Usmanpura Ahmedabad. Ahmedabad. Pan : Afgps 3703 K (Applicant) (Responent) : Shri Parin Shah, Ar Assessee By : Shri Atul Pandey, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 12/08/2025 घोषणा क" तारीख /Date Of Pronouncement: 14/08/2025

For Appellant: Shri Atul Pandey, Sr.DR
Section 143(3)Section 144BSection 234ASection 270ASection 271ASection 56(2)(x)Section 69

NUPENDRA VISHWARUP JOSHI ,MUMBAI vs. INCOME TAX OFFICER WARD 41(3)(1), MUMBAI

ITA 3960/MUM/2025[2018-19]Status: DisposedITAT Mumbai14 Aug 2025AY 2018-19

Bench: Shri Anikesh Banerjee, Jm & Shri Omkareshwar Chidara, Am

For Respondent: Shri Leyaqat Ali Aafaqui, Sr.-AR
Section 142(1)Section 144Section 148Section 56(2)(x)Section 69B

DEBDAS GHOSH,HOOGHLY vs. ITO, WARD 24(1), , HOOGHLY

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

ITA 1062/KOL/2025[2020-2021]Status: DisposedITAT Kolkata12 Aug 2025AY 2020-2021

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 155(15)Section 250Section 56(2)(x)

SIKHA AGRAWAL, RAIGARH,RAIGARH vs. INCOME TAX OFFICER, WARD-1, RAIGARH, RAIGARH

In the result, appeal of the assessee is partly allowed

ITA 235/RPR/2025[2019-20]Status: DisposedITAT Raipur28 Jul 2025AY 2019-20

Bench: Shri Partha Sarathi Chaudhuryआयकर अपील सं./Ita No.235/Rpr/2025 "नधा"रण वष" /Assessment Year : 2019-20 Shikha Agrawal A-9, Ashirbadpuram Colony, Near Dhimrapur Chowk, Raigarh (C.G.)-496 554 Pan: Cjwpa0265J .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward-1, Raigarh (C.G) ……""यथ" / Respondent

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 115BSection 271ASection 56(2)(x)Section 69Section 69A

PANDURANG KASHINATH BHILARE,PUNE vs. ITO, (IT) WARD 1, PUNE, PUNE

In the result the appeal of the Assessee is allowed

ITA 198/PUN/2025[2018-19]Status: DisposedITAT Pune21 Jul 2025AY 2018-19

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.198/Pun/2025 िनधा"रण वष" / Assessment Year: 2018-19 Pandurang Kashinath Bhilare, V The Income Tax Rh 05, Insignia, Lane 2, S Department, Ito,(It) Pashan Sus Road, N.I.A.S.O., Ward-1, Pune. Murkutenagar(N.V.), Pune – 411045. Maharashtra. Pan: Ajxpb9871A Appellant/ Assessee Respondent / Revenue Assessee By Assessee In Person Revenue By Shri Prakash L Pathade – Cit(Dr) Date Of Hearing 05/06/2025 Date Of Pronouncement 21/07/2025

Section 147Section 43CSection 56(2)(x)

KETAN HIMATLAL MEHTA,MUMBAI, MAHARASHTRA vs. NFAC, NOT APPLICABLE

Accordingly, order the CIT(A) is overturned and the addition of LTCG of INR.6,30,873/- is deleted. Thus, Ground No. 3 raised by the Assessee is allowed

ITA 2497/MUM/2024[2018-19]Status: DisposedITAT Mumbai10 Jul 2025AY 2018-19

Bench: making this addition in the Appellate Order. Reasons assigned by him are wrong and insufficient. Therefore, Appellant prays for the deletion the addition of Rs.6,30,873 as confirmed by the Learned CIT(A).

For Appellant: Shri Rakesh JoshiFor Respondent: Smt. Kavita P. Kaushik
Section 143(3)Section 144BSection 50CSection 56(2)(x)

RAMASWANI PARAMESWARAN NALLEPILLY ,MUMBAI vs. INCOME TAX OFFICER WARD -10(1)(1), MUMBAI

ITA 4241/MUM/2024[2018-19]Status: DisposedITAT Mumbai26 Jun 2025AY 2018-19

Bench: Shri Sandeep Gosain (Jm) & Shri Omkareshwar Chidara (Am) Ramaswami Parameswaran Ito Ward 10(1)(1) Nallepilly Room No. 25 Building No. F-5, Flat No. B-1 Vs. Aayakar Bhavan Vashi Sector 9, Navi Mumbai M.K. Road 400 703. Mumbai-400 020. Pan : Aacpn9909P Appellant Respondent

For Respondent: Shri Vasudev Ginde & Shri
Section 56(2)(x)

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