AMAR NATH GOENKA,DELHI vs. ACIT, CIRCLE-20(1), NEW DELHI

5 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . Shares as exempt from taxation under section 10(38) of Income-Tax Act, 1961. The assessee at assessment proceedings furnished details of mode of acquisition of these shares, bank A/c statements where sale proceeds are credited, depository participant statements and stock broker notes to support claim of exempt LTCG. The A.O. observed from the submissions of the assessee together with facts and circumstances of case in general and those surrounding the share transactions of M/s Esteem Bio Organic Food Processing Ltd (“EBFL”) in particular and noted that the events are not as simple as described in assessee's submissions. There are several important circumstantial as well as direct evidences that lead to the conclusion that the exempt Long-Term Capital Gain claimed by assessee on sale of shares of EBFL is not genuine but is pre- arranged collusive transaction in form of accommodation entry without real substance. The A.O. noted that the assessee has earned windfall gain within a short span of time that too with the investment in a relatively unknown company. The financial

6 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . figures of the above company are noted in the Order to show that net profit on turnover have declined. There is unreasonable and inexplicable rise in the share prices of the Company within a short span. The transactions are carried-out with predetermined understanding, plan. Increase of share price of the Company did not commensurate with its financial results and fundamentals. There is unrealistic returns on the investment. The DIT (Investigation), Kolkata carried-out countrywide investigation to un-earth organized racket/ syndicate for generating bogus entries of long term capital gains which is exempt from tax. Statement of several entry operators were recorded which include statement of Shri Sanjay Vohra who has admitted in his statement that M/s. Esteem Bio Organic Food Processing Ltd., is a penny stock company whose shares have been artificially manipulated to provide long term capital gains. The assessee was given show cause notice as to why the same should not be treated as non- genuine transactions. The assessee explained before A.O. that 7 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . all evidences related to sale and purchase of shares have been provided and there is no material to hold that transactions are bogus. All the purchases have been made through banking channels and sold through stock market platform. Reason of suspicion is insufficient. The allegation that price is rigged is baseless and without any evidence. No opportunity to cross- examine have been given of the statements which are used against the assessee. The A.O. however, did not accept the contention of the assessee and by applying the test of human probability held that long term capital gains claimed by assessee is not genuine and falls within the ambit of Section 68 of the I.T. Act. Therefore, Section 115BBE of the I.T. Act is applicable and the same is taxable @ 30%. The A.O. accordingly made the addition of Rs.14,61,585/-.

5. The assessee challenged the addition before Ld. CIT(A). The written submissions of the assessee and grounds of appeals are reproduced in the appellate order in which the assessee briefly explained that cost of the acquisition of 8 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . Rs.60,000/- have not been reduced. The addition is perverse and invalid and based on irrelevant reason. The statement of Shri Sanjay Vohra was not confronted to the assessee and no right of cross-examination have been given to rebut his statement. Therefore, such statement cannot be read in evidence against the assessee. No copy of the Investigation report of SEBI have been provided to assessee. The transaction is done on online through recognized Stock Exchange through Demat account and Security Transaction Tax (“STT”) as per the contract note duly paid. The assessee produced all the documentary evidences like bank statement, contract notes, transaction statement of Demat account, copy of share certificates, financial ledger of the assessee with broker etc., to prove the transaction as genuine. No specific material have been brought against the assessee on record to disprove the claim of assessee. The amount is paid and received through banking channel. No information of any inquiry made from the broker have been provided. Oral evidence cannot prevail over

9 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . documentary evidence. M/s. Esteem Bio Organic Food Processing Ltd., has been very much a going concern company, an acting Company on MCA website allowed till recently to trade on recognized stock exchange by the SEBI. No copy of report of Investigation Wing have been provided. Assessee has no control over activity of the company in question whether its price rig etc., The SEBI after detailed investigation pronounced its order dated 06.09.2017 that there is no irregularity found in the case of M/s. Esteem Bio Organic Food Processing Ltd., Therefore, interim order was revoked. This company still listed with BSE and shares of the company are being traded regularly. The assessee purchased 6000 shares through public issue and payment for this is made through banking channel, out of which, part shares have been sold and remaining are still with the assessee. The shares were directly transferred to Demat account, copy of which is also filed. The assessee held shares for more than the period specified by the Act to claim long term capital gains.

10 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . The assessee has sold the shares through recognized stock exchange as governed by the SEBI on which STT has been paid. The contract note issued by the stock exchange/broker cannot be doubted. The assessee relied upon several decisions in support of the contention that assessee entered into genuine transaction. The assessee relied upon Judgment of Hon’ble Delhi High Court in the case of Pr. CIT-5 vs. Jatin Investment Pvt. Ltd., in ITA.No.43 & 44 of 2016, Dated 18.01.2017 approving the Order of ITAT, Delhi Bench in the case of ITO, Ward-4(2), New Delhi vs. Jatin Investment Pvt. Ltd., New Delhi in ITA.No.4325 & 4326/Del./2009. The Ld. CIT(A), however, did not accept the contention of assessee and dismissed the appeal of assessee. The Ld. CIT(A), more or less on the same reasoning as given by the A.O. noted that there is strong circumstantial evidence against the assessee and that transaction is an accommodation entry, therefore, following the rule of preponderance of probability decided the issue against the assessee. It is also observed that A.O. is not under 11 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . obligation to allow cross-examination of any person. The appeal of assessee was accordingly dismissed by the Ld. CIT(A).

7. On the other hand, Ld. D.R. relied upon the Orders of the authorities below.

8. I have considered the rival submissions and perused the material on record. The ITAT, Delhi Bench in the case of Smt. Shikha Dhawan, Gurgaon vs. ITO, Ward-4(2), Gurgaon (supra) in paras 6 to 10 noted the submissions of both the parties and decided the issue in favour of the assessee. The findings are reproduced as under : 6. Ld. Counsel for the assessee reiterated the submissions made before the authorities below and 14 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . submitted that an inquiry conducted in the cases of other assessees and statements referred to by the AO in the assessment order have not been confronted to the assessee. The assessee has not been named by any of these persons for indulging in taking accommodation entries. He has, therefore, submitted that such evidence cannot be read in evidence against the assessee and relied upon the decision of the Hon'ble Supreme Court in the case of Kishan Chand Chela Ram 125 ITR 713 (SC). He has submitted that for claiming exemption u/s 10(38) of the Act, the assessee shall have to prove twin conditions i.e. the income arise from the transfer of long term capital asset and being equity share in a company where the transfer of sale of such equity share is entered into on or after the date of which Chapter-VII of the Finance Act, 2004 comes into force and such transaction is chargeable to security transaction tax under that Chapter. In the case of the assessee, both twin conditions are satisfied. He has 15 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . filed copy of the shares certificate with transfer form, copy of debit note issued by Shreeji Broking (P) Ltd., copy of cash receipt of Shreeji Broking (P) Ltd., copy of ledger account of Indus Portfolio (P) Ltd., Page | 18 copy of form for evidence for payment of securities transaction tax on transaction entered in a recognized stock exchange and copy of the bank statement of the assessee in the Paper Book. He has further submitted that on identical facts, ITAT SMC Bench, Delhi in the case of Meenu Goel vs ITO in ITA No.6235/Del/2017 for AY 2014-15 vide order dated 19.03.2018 relying upon the decision of Hon'ble Punjab & Haryana High Court in the case of Pr.CIT vs Prem Pal Gandhi in ITA No.95-2017 vide order dated 18.01.2018, allowed the claim of the assessee. The findings of the Tribunal in para 6 to 8 are reproduced as under:-

16 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . “6. I have heard both the parties and perused the relevant records available with me, especially the orders of the revenue authorities and the case law cited by both the parties. I note that assessee has earned Long Term Capital Gain amounting to Rs.18,46,600/- during the financial year 2013-14 and the same has been claimed exempt under Section 10(38) of Income Tax Act, 1961. The assessee had purchased of 45,000/- shares of Unisys Software Holding Industries Ltd amounting Rs. 9,38,600/- at a premium of Rs. 20.85 per share in physical form. Out of the aforesaid 45000/- Shares assessee sold of 8000 Shares only i.e. 17.77%. Thus, the major part of the Shares i.e. 82.33% are still in the hand of the assessee. In my view the assessee just wanted to enter into the transaction to earn exempted capital gain, but the 17 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . assessee did not sell all the share 45000 shares instead of sale of a part i.e. 8000 shares only when that time was the best price ever. All the transaction were made through account payee cheque/banking channel and assessee had purchased share in financial year 2009- 10 and sold the same in the financial year 2013-14 resulting in Long Term Capital Gain. The assessee has submitted various documentary evidences to prove the genuineness of the transaction of sale and purchase of shares which includes a copy of purchase bill dated 22.02.2010; a copy of share transfer form in the favour of the assessee; Copy of bank statement highlighting the payment made against the share purchased; Transaction statement of the stock broker i.e. Pace Stock Broking Services (P) Ltd., account; copy of bank statement in which sale proceed from the sale 18 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . of shares received; copy of calculation of long term capital gain, which was not faulted by the AO. However, the lower authorities have not considered the aforesaid documents and rejected all the claims made by the assessee by relying on the report of the Investigation Wing and thereby made the addition, which is not sustainable in the eyes of law. I further find that the AO has given detailed explanation in the order regarding the modus operandi of bogus LTCG scheme but failed to substantiate how the assessee fell in the purview of the same without bringing any material on record and proving that the assesssee was directly involved in the so called bogus transaction. I further note that the addition in dispute made by the AO and upheld by the Ld. CIT(A) u/s 68 as unexplained credit instead of long term capital gain 19 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . as claimed by the assessee, however, the source identity and genuineness of the transaction having been established by documentary evidences and there is no case for making addition u/s 68 of the Act, hence, the same deserve to be deleted. I note that in most of the case laws of the Hon'ble High Courts referred by the Ld. DR the reason on the basis of addition was confirmed was that the assessee had not tendered cogent evidence with regard to share transaction, however, in the present the case assessee has submitted all the documents / evidences, therefore, the case laws relied by the Ld. DR are based on distinguished facts and circumstances, hence, the said case laws are not applicable in the present case. However, in my considered opinion, the issue in dispute is squarely covered by the various decisions 20 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . of the ITAT and the Hon'ble High Courts including the recent decision dated 18.1.2018 of the Hon'ble High Court i.e. Hon'ble High Court of Punjab & Haryana in the case of PCIT (Central), Ludhiana vs. Prem Pal Gandhi passed in of 2017.

Decision dated 18.1.2018 of the Hon'ble High Court of Punjab & Haryana in the case of PCIT (Central), Ludhiana vs. Prem Pal Gandhi passed in of 2017 wherein it has been held as under:-

"2. The following questions of law have been raised:-

(i) Whether on the facts and in the circumstances of the case, the Hon'ble Income Tax Appellate Tribunal has erred in upholding the order of the CIT(A) deleting 21 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . the addition of Rs. 4,11,77,474/- made by the AO on account of sham share transactions ignoring an important aspect that the transaction of shares showing their purchase price at Rs. 11,00,000/- and sale consideration at Rs. 4,23,45,295/- within a period of less than two years / purchases of shares made in cash not cheque that too before shares got dematerialized / worth of the company at the time of purchase / sale of shares not proved- All suggest non- genuineness of the said transaction?

(ii) Whether on the facts and in the circumstances of the case, the Hon'ble Income Tax Appellate Tribunal has erred in law in upholding the order of the CIT(A) deleting the addition of Rs. 4,11,77,474/- 22 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . made by the AO on account of sham share transactions, whereas the CIT(A) himself had held that the assessee had not been able to substantiate the source of investment of Rs.11,00,000/- in the said shares purchased during the financial year 2005-06 and the AO was directed to reopen the case of the assessee for the assessment year 2006-07 on this issue? iii) Whether the Hon'ble ITAT has erred in ignoring and important aspect that in such cases of sham transactions of shares showing abnormal hike in their value, where the facts themselves speak loud and clear, the AO is justified to even draw an inference from the attendant circumstances ?

23 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . (iv) Whether on the facts and in the circumstances of the case, the Hon'ble Income Tax Appellate Tribunal has erred in law in upholding the order of the CIT(A) deleting the addition of Rs.12,59,000/- made by the AO on the basis of seized document on the grounds that the AO has not pointed out as to how the figures of Rs. 12.59 lacs has been worked out ignoring the fact that the assessee himself in his reply to the AO had tried to explain the source of the receipts of Rs. 12,59,000/- instead of challenging the working out of the said figure by the A.O. ?

24 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . Commissioner of Income Tax (Central), Ludhiana vs. Sh. Hitesh Gandhi, Bhatti Colony, Chandigarh Road, Nawanshahar.

4. The issue in short is this : The assessee purchased shares of a company during the assessment year 2006-07 at Rs. 11/- and sold the same in the assessment year 2008-09 at Rs. 400/- per share. In the above case, namely, ITA 18- 2017 also the assessee had purchased and sold the shares in the same assessment years. The AO in both the cases added the appreciation to the assessees' income on the suspicion that these were fictitious transactions and that the appreciation actually represented the assessee's income from undisclosed sources. In ITA- 18-2017 also the CIT(Appeals) and the Tribunal held that the AO had not produced any evidence 25 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . whatsoever in support of the suspicion. On the other hand, although the appreciation is very high, the shares were traded on the National Stock Exchange and the payments and receipts were routed through the bank. There was no evidence to indicate for instance that this was a closely held company and that the trading on the National Stock Exchange was manipulated in any manner.

6. Question (iv) has been dealt with in detail by the CIT(A) and the Tribunal. Firstly, the documents on which the AO relied upon the appeal were not put to the Assessee during the assessment proceedings. The 26 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . CIT(A) nevertheless considered them in detail and found that there was no co- relation between the amounts sought to be added and the entries in those documents. This was on an appreciation of facts. There is nothing to indicate that the same was perverse or irrational. Accordingly, no question of law arises.

7. In the circumstances, the appeal is dismissed." 7. Keeping in view of the facts and circumstances of the case as explained above and respectfully following the precedent, as aforesaid, the addition amounting Rs.18,46,600/- made by the AO and confirmed by the Ld. CIT(A) is hereby deleted and ground raised by the assessee is allowed.

27 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . 6.1. He has, therefore, submitted that the issue is covered in favour of the assessee by above decision. The assessee entered into genuine transaction, therefore, no addition u/s 68 of the Act be made against the assessee.

8. I have heard the rival submissions and perused the material available on record. The assessee placed sufficient documentary evidences before the AO which are copy of the shares certificates with transfer form, copy of debit note issued by Shreeji Broking (P) Ltd., copy of cash receipt of Shreeji Broking (P) Ltd., copy of the account statement of the assessee in the books of the broker, copy of ledger account of Indus Portfolio (P) Ltd., copy of evidence for payment of securities transaction tax and copy of the bank statement of the assessee to show that the assessee had entered into genuine transaction of 28 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . purchase of share which were later on sold through the broker on recognized stock exchange after payment of STT. The claim of the assessee for sale of shares has been supported by the documentary evidences which have not been rebutted by the authorities below. Whatever inquiry was conducted in the cases of other parties and statement recorded of several persons namely Sh. Anil Khemka, Sh. Sanjay Vohra and Sh. Bidyoot Sarkar as referred in the assessment order and the report of the Investigation Wing were not confronted to the assessee and above statements were also not subject to cross-examination on behalf of the assessee. Therefore, such evidences cannot be read in evidence against the assessee. The order of the SEBI was also not confronted to the assessee. AO did not mention any such fact in assessment order. More so in those reports and statements, the name of the assessee has not been referred to. Ld. Counsel for the assessee, therefore, rightly contended that the twin conditions of section 10(38)

29 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . of the Act have been satisfied in the case of the assessee. The assessee has been able to prove that she has entered into the genuine transaction of purchase and sale of shares and the sale consideration is received from broker through banking channel. The brokers have not denied the transaction with the assessee. The assessee rooted the transaction of sale of shares through recognized stock exchange after making payment of STT. In similar circumstances, ITAT SMC Bench, Delhi in the case of Meenu Goel vs ITO (supra) following the decision of Jurisdictional Hon'ble P&H High Court in the case of Pr.CIT vs Prem Pal Gandhi (supra) deleted the similar addition. Therefore, the issue is covered in favour of the assessee by the order of ITAT, Delhi Bench in the case of Meenu Goel vs ITO (supra) followed by judgment of Jurisdictional P&H High Court which is binding. There is no other material available on record to rebut the claim of the assessee of exemption claimed u/s 10(38) of the Act.

30 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . 9. Keeping in view of the above discussion and the material on record, in the light of the order of the Tribunal in the case of Meenu Goel vs ITO (supra), I set aside the orders of the authorities below and delete the addition of Rs.19,51,357/-. The appeal of the assessee is, accordingly, allowed.

8.1. The ITAT, Delhi SMC Bench, in the case of Arun Kumar, Delhi vs. ACIT, Circle-1, Noida (supra) following several decisions of various Benches of the Tribunal and following the decision of ITAT, Delhi Bench in the case of ITO, Ward-4(2), New Delhi vs. Jatin Investment Pvt. Ltd., New Delhi and Judgment of Hon’ble Delhi High Court in the same case (supra) allowed the appeal of assessee on identical facts. The Hon’ble Bombay High Court in the case of CIT-13 vs. Shyam R. Pawar (2015) 229 Taxman 256 (Bom.) held as under :

31 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . “Where DMAT account and contract note showed details of share transaction, and Assessing Officer had not proved said transaction as bogus, capital gain earned on said transaction could not be treated as unaccounted income under section 68.”

8.2. ITAT, Hyderabad Bench in the case of ITO, Ward-2, Nizamabd vs. Smt. Aarati Mittal (2014) 149 ITD 728 (Hyd.) (Trib.) held as under :

Where assessee having purchased shares in physical form, converted them in D-Mat form and thereupon sale of those shares was carried out through recognized stock exchange after paying securities transaction tax, said transactions were to be regarded as genuine in nature and, therefore, assessee's claim for exemption under section 10(38) was to be allowed.

8.3. ITAT, Delhi Bench in the case of ITO, Ward-4(2), New Delhi vs. Jatin Investment Pvt. Ltd., New Delhi in 32 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . ITA.No.4325 & 4326/Del./2009 vide Order Dated 27.05.2015 in paras 12 to 14 held as under :

“12. We have considered the submissions of both the parties and gone through the material available on the record. In the present case, it is noticed that the assessee purchased the shares in earlier years which were shown as investment in the books of accounts and reflected in the "Asset Side" of the "Balance Sheet", out of those investments (copy which is placed at page no. 23 and 24 of the assessee's paper book), the assessee sold certain investments and accounted for the profit / loss and offered the same for taxation. In the present case, the amount in question was neither a loan or the deposit , it was also not on account of share application money, the said amount was on account of sale of investment therefore the provisions of Section 68 of the Act were not applicable and the AO was not justified in making the addition. In our 33 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . opinion, the Ld. CIT(A) rightly deleted the addition made by the AO.

13. On a similar issue the Hon'ble Jurisdictional High Court in the case of CIT vs. Vishal Holding and Capital Pvt. Ltd. vide order dated 9th August, 2010 upheld the order dated 30.7.2009 of the ITAT in for the assessment year 2000-2001 wherein the order of the Ld. CIT(A) making the similar deletion was upheld by observing in para 6 as under :- "We are of the view that the assessee had produced copies of accounts, bills and contract notes issued by M/s. MKM Finsec Pvt. Ltd., and had been maintaining books of account as per Companies Act. The assessee had also demonstrated the purchase and sale of shares over a period of time as seen from the balance sheet's. In our opinion, the Assessing Officer has 34 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . simply acted on the information received from the Investigation Wing without verifying the details furnished by the assessee. The assessee has also produced best possible evidence to support its claim. Consequently the addition made by the Assessing Officer cannot be sustained."

14. We, therefore, considering the totality of the facts do not see any valid ground to interfere with the findings of the Ld. CIT(A). Accordingly, we do not see any merit in this appeal of the department. In ITA no. 4326/Del./2009 of the assessment year 2004- 05 identical issue having similar facts is involved, the only difference is in the amount of addition which was deleted by the Ld. CIT(A). Therefore, our findings given in former part of this order, in respect of assessment year 2003-04, 35 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . shall apply mutatis mutandis for assessment year 2004- 05. In the result, appeals of the department are dismissed.”

8.4. The Order is confirmed by the Hon’ble Delhi High Court by dismissing the Departmental Appeal in case of PCIT vs. Jatin Investment Pvt. Ltd., in ITA.No.43 & 44 of 2016 Dated 18.01.2017 and decided the similar issue in favour of the assessee.

8.5. Considering the material on record in the light of above decisions it is clear that assessee placed sufficient documentary evidences before A.O. to prove genuineness of the transaction. The assessee purchased shares through banking channel and actually got the shares transferred in his name. Purchase was made through cheque which is supported by bank statement. The transactions of sale have been made through Demat account. The contract note along with other 36 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . details were produced to show that purchase and sale of the shares have been made through banking channel through recognized Stock Exchange through Demat account on which Security Transaction Tax have also been paid. The A.O. did not make any enquiry on the documentary evidences filed by the assessee. No material have been brought on record against the assessee to disprove the claim of assessee. It is not the case of the Revenue that amount received on sale of shares is more than what is declared by the assessee. The assessee pleaded that the Interim Order of the SEBI have been diluted by passing final order in which no adverse view have been taken against the aforesaid company. Thus, the claim of assessee of purchase and sale of shares have been supported by documentary evidences. The statement of Shri Sanjay Vohra was recorded by the Investigation Wing, Kolkata, but, the same was not confronted to the assessee and his statement was also not subjected to cross-examination on behalf of the assessee. Therefore, his statement cannot be read 37 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . in evidence against the assessee. I rely on the decision of Hon’ble Supreme Court in the case of Kishan Chand Chela Ram 125 ITR 713 (SC). The A.O. did not mention any fact as to how the claim of assessee was sham or bogus. The assessee thus, satisfied the conditions of Section 10(38) of the I.T. Act. The broker through whom transactions have been carried out have not denied the transaction conducted on behalf of the assessee. It, therefore, appears that the addition is merely made on presumption and assumptions of certain facts which are not part of the record. The issue is, therefore, covered in favour of the assessee by several Orders of the Tribunal including the case of Smt. Shikha Dhawan, Gurgaon vs. ITO, Ward-4(2), Gurgaon (supra). There is no other material available on record to rebut the claim of assessee of exemption claimed under section 10(38) of the I.T. Act. Keeping in view of the above discussion and material on record in the light of above decisions of the Tribunal and Hon’ble Delhi High Court, I set aside the Orders of the authorities below and delete the 38 ITA.No.5882, 5883, 6457 to 6459/Del./2018 Shri Amar Nath Goenka, Delhi & Others. . addition of Rs.14,61,585/-. The appeal of Assessee is accordingly allowed.

ITA.No.5883/Del./2018 – Shri Amarnath Goenka, Delhi :

10. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-7, New Delhi, Dated 08.08.2018, for the A.Y. 2015-2016 challenging the addition of Rs.7,00,793/- under section 68 of the I.T. Act on account of long term capital gains. The facts in this care are similar as have been considered in the case of Shri Amar Nath Goenka in ITA.No.5882/Del./2018 hereinabove.

ITA.No.6457/Del./2018 – Smt. Preeti Yadav, New Delhi : ITA.No.6458/Del./2018 – Smt. Sneh Yadav, New Delhi. : ITA.No.6459/Del./2018 – Smt. Pooja Yadav, New Delhi :

Order pronounced in the open Court.