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

Income-tax Act, 2025: s.92

Section 56(2)(x) 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)(x) is ACB India Ltd. v. ACIT (374 ITR 108), cited in 364 of the 565 judgments on BharatTax that turn on this section.

Leading authorities on Section 56(2)(x)

ACB India Ltd. v. ACIT
374 ITR 108 · 2015 · High Court
364
citing judgments

When computing disallowance under Section 14A of the Income-tax Act using Rule 8D of the Income-tax Rules, only investments that have actually yielded exempt income during the relevant previous year are to be considered for the calculation.

TM) Vishnu Jaiswal v. CIT
357 ITR 146 · 2013 · High Court
272
citing judgments

If the Assessing Officer has not conducted any investigation and thus has not discharged their burden of proof, any addition made by the AO is unsustainable and must be deleted.

CIT v. Ashwani Gupta
322 ITR 396 · 2010 · High Court
262
citing judgments

Proceedings become fatal if principles of natural justice are violated, such as when seized material is not provided to the assessee or cross-examination of a person whose statement the Assessing Officer relies upon is denied.

Mahindra & Mahindra Ltd. v. CIT
261 ITR 501 · 2003 · High Court
147
citing judgments

Section 41(1) of the Income-tax Act cannot be invoked if the assessee has not been granted a deduction for the relevant liability in earlier years.

CIT v. Naresh Khattar (HUF)
261 ITR 664 · 2003 · High Court
75
citing judgments

An adverse inference cannot be drawn against an assessee solely based on uncorroborated loose papers found during a search or on a statement made during the search that is later retracted, unless the Assessing Officer conducts independent enquiry to establish the facts.

CIT v. Dinesh Jain HUF (Delhi HC)
352 ITR 629 · 2013 · High Court
71
citing judgments

To make an addition under Section 69B for undisclosed investment, the Revenue must first prove that an understatement of investment has occurred and that the assessee made the undisclosed investment. The burden of proof lies with the Revenue, and additions cannot be based merely on presumptions or assumptions without corroborative material.

Maria Fernandes Cheryl v. ITO (International Taxation)
123 Taxmann.com 252 · 2021 · ITAT
65
citing judgments

The amendment introducing a tolerance band (safe harbour) under section 50C, allowing a difference of up to 10% between actual sale consideration and stamp duty valuation, applies retrospectively. If the difference falls within this limit, the actual sale consideration is adopted as the full value of consideration for computing capital gains.

Allied Motors v. CIT
297 ITR 322 · 2008 · Supreme Court
59
citing judgments

An amendment to a section is declaratory and clarifies the existing legal position, rather than introducing a new rule.

PCIT v. Krishna Devi (Delhi HC)
149 TTJ 165 · ITAT
48
citing judgments

Additions made by the Assessing Officer are unsustainable and deserve to be deleted when no appropriate investigation has been carried out and the burden of proof has not been discharged.

PCIT v. Jaypee Financial Services Ltd.
280 Taxmann 147 · 2021 · High Court
44
citing judgments

Statements recorded after an impugned search cannot be considered as incriminating material seized during the search for the purpose of proceedings under section 153A.

Judgments on Section 56(2)(x)

Naveen Singh, Jamshedpur vs. Deputy Commissioner of Income Tax, Circle - 1, Jamshedpur

In the result, the appeal of the assessee is allowed

ITA 413/RAN/2024[2017-18]Status: DisposedITAT Ranchi06 Jan 2026AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.413/Ran/2024 Assessment Year: 2017-18 Naveen Singh………...…………….…….…............................……….……Appellant M-9 Old, Adityapur Jamshedpur, Jharkhand- 831013. [Pan: Adkps4229A] Vs. Dcit, Circle-1, Jamshedpur.….....…..…..….........……........……...…..…..Respondent Appearances By: Shri P. S. Paul, Ca, Appeared On Behalf Of The Appellant. Shri Sumit Dasgupta, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 18, 2025 Date Of Pronouncing The Order : January 06, 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 12.09.2024 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”). 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For Assessment Year 2017–18 Declaring A Total Income Of ₹43,99,340/- Under Section 139(1) Of The Act. The Return Was Processed Under Section 143(1) Accepting The Income As Declared. Subsequently, The Ao Issued A Notice Under Section 148 Of The Act After Recording Reasons & Obtaining Sanction From The Competent Authority. The Assessee Did Not Respond To The Notice Under Section 148. Thereafter, Multiple Notices Under Section 142(1) Were Issued, Including Final Opportunity Notices, Which Were Duly Served But Remained Unanswered.

Section 139(1)Section 142(1)Section 143(1)Section 144Section 147Section 148Section 250Section 56(2)(x)

Shankar Polmersetty, Bagbera Kitadih vs. ITO Ward 3(1), Jamshedpur

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

ITA 454/RAN/2024[2018-19]Status: DisposedITAT Ranchi18 Dec 2025AY 2018-19

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.454/Ran/2024 Assessment Year: 2018-19 Shankar Polmersetty.... …………….…….…............................……….……Appellant H.No.12, Gel Church Mohlla, Gurudwara Road, Tatanagar, Ps Bagbera, Kitadih, Jharkhand- 831002. [Pan: Ajspp1582B] Vs. Ito, Ward-3(1), Jamshedpur.….....….…..….........……........……...…..…..Respondent Appearances By: Shri Shrawan Kr. Jha, Adv., Appeared On Behalf Of The Appellant. Shri Sumit Dasgupta, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 17, 2025 Date Of Pronouncing The Order : December 18, 2025 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 12.11.2024 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”). 2. Brief Facts Of The Case Are That The Assessment In The Case Of The Assessee Was Completed By Making An Addition Of ₹12,21,500 Under Section 56(2)(X) Of The Income-Tax Act, 1961. The Assessing Officer Noted That The Assessee Purchased A Flat For A Consideration Of ₹9,35,000, Whereas The Stamp Duty Value Adopted By The Stamp Valuation Authority Was ₹21,56,500. Accordingly, The Difference Was Treated As Income Under Section 56(2)(X) Of The Act. The Assessee Submitted That The Booking Of The Flat Was Made On 28.06.2010 & An Advance Payment Of ₹51,000 Was Made Through Account Payee Cheque On The Date Of Agreement. It Was Further Contended That The Property Is Situated In A Rural Area & The Stamp Duty Value As On The Date Of Agreement Was Much Lower Than

Section 250Section 56(2)(x)