ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR vs. SMT. SAROJ PARWAL, JAIPUR
What did the Tribunal hold?
The Tribunal held that the CIT(A) was justified in deleting the additions made by the AO. The AO's reliance on a retracted statement without corroborating evidence was found to be insufficient to disallow the claim.
What were the facts?
The assessee claimed Long Term Capital Gains (LTCG) as exempt income under Section 10(38) from the sale of shares. Following a search and seizure action, the Assessing Officer (AO) made additions on account of bogus LTCG and unexplained commission expenditure.
What were the issues?
Whether LTCG claimed as exempt is bogus and whether a retracted statement can be the sole basis for assessment.
Which sections of the Income-tax Act were involved?
Section 10(38),Section 68,Section 69C,Section 132(4),Section 131,Section 153A
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Cases cited in this judgment(24)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- CIT v. Sinhgad Technical Education Society1,589 citing96 Taxmann.com 468 · 2017 · SC
- Andaman Timber Industries v. CCE1,335 citing127 DTR 241 · 2015 · SC
- All Cargo Global Logistics Ltd. v. DCIT907 citing137 ITD 287 · 2012 · ITAT
- PCIT v. Best Infrastructure (India) (P.) Ltd.786 citing397 ITR 82 · 2017 · HC
- Lalchand Bhagat Ambica Ram v. CIT570 citing37 ITR 288 · 1959 · SC
- CIT v. Daulat Ram Rawatmull525 citing87 ITR 349 · 1973 · SC · Read judgment
- CIT v. Sunil Agarwal (254 citing369 ITR 171 · 2014 · HC
- B Kishore Kumar v. DCIT135 citing234 Taxmann 771 · 2015 · SC
- GTC Industries Ltd. v. ACIT119 citing164 ITD 1 · 1998 · ITAT
- CIT v. P. Balasubramanian59 citing354 ITR 116 · 2013 · HC
- CIT v. Smt. Sumitra Devi53 citing102 DTR 342 · 2014 · HC
- Mantri Share Brokers v. CIT52 citing96 Taxmann.com 279 · 2018 · HC
- (ⅲ)Pooja Bhatt v. ACIT40 citing73 ITD 205 · 2000 · ITAT
- CIT v. N. Swamy38 citing241 ITR 363 · 2000 · HC
- D.N. Kamani (HUF) v. DCIT34 citing70 ITD 77 · 1999 · ITAT
- A.S. Sivan Pillai v. CIT31 citing34 ITR 328 · 1958 · HC
- Jai Lokenath Oil Extraction P. Ltd. v. DCIT28 citing251 Taxmann 22 · 2017 · HC
- Gajjam China Yellappa v. ITO27 citing370 ITR 671 · 2015 · HC
- 70 ITD 77 (Pat.) (TM), Pooja Bhatt v. Asstt. CIT23 citing104 ITD 166 · 2007 · ITAT
- (Sivan v. CIT18 citing117 ITR 371 · 1979 · HC
- Jai Lokenath Oil Extraction P. Ltd. v. DCIT15 citing166 ITD 161 · 2017 · ITAT
- CIT v. Kabul Chawla Delhi High11 citing380 ITR 5733 · 2016 · HC
- Kalva v. Union of India11 citing49 ITR 165 · 1963 · SC
- (Hira Bai v. CIT7 citing4 ITR 95 · 1936 · HC
Heard together (3 matters)
Read from the judgment's own cause title. This page is filed under one of them.
आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” VC JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 753/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2011-12. cuke Asstt. Commissioner of Income-tax, Smt. Saroj Parwal, Vs.
Central Circle-3, 376, Nahargarh Road, Jaipur.
Chandpole Bazar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. ADYPP 8357N vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 748/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2011-12. cuke Asstt. Commissioner of Income-tax, M/s. Hari Narain Parwal, HUF, Vs.
Central Circle-3, 376, Nahargarh Road, Jaipur.
Chandpole Bazar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AABHH 6685K vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 750/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2011-12. cuke Asstt. Commissioner of Income-tax, M/s. Bitthal Das Parwal, HUF Vs.
Central Circle-3, 376, Nahargarh Road, Jaipur.
Chandpole Bazar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AACHB 8343P vihykFkhZ@Appellant izR;FkhZ@Responden
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