330 (SC) 2. Sanjay Bimalchand Jain v. Pr. CIT

106 Taxmann.com 65High Court2019#3536 most cited

What is 330 (SC) 2. Sanjay Bimalchand Jain v. Pr. CIT authority for?

The issue of bogus long-term capital gains (LTCG) arising from penny stock transactions is frequently addressed under Section 68 and Section 10(38), with the burden of proof resting on the assessee to establish the genuineness of the transactions.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

Sanjay Bimalchand Jain · bogus LTCG · penny stock · Section 68 · Section 10(38) · long term capital gain · preponderance of probability · accommodation entry · addition u/s 68 · price rigging

Sections most often in play

Section 68Section 10(38)Section 143(3)Section 133(6)Section 143(2)Section 69CSection 115BBESection 131

Issues it is cited on

price riggingbogus long term capital gainbogus ltcgsection 10(38)preponderance of probabilitypenny stockentry operatorlong term capital gainsaccommodation entryaddition u/s 68long term capital gainsection 133

Judgments citing 330 (SC) 2. Sanjay Bimalchand Jain v. Pr. CIT

Bhawna Kapoor, New Delhi vs. ACIT Circle-62(1), New Delhi

In the result, appeal filed by the assessee is allowed

ITA 632/DEL/2020[2014-15]Status: DisposedITAT Delhi09 Apr 2026AY 2014-15

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarsmt. Bhawna Kapoor Vs. Acit Prop M/S Manish Circle 62(1) Handicraft 1196, Main Delhi Bazar, Paharganj, New Delhi 110055 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Adxpk 3853 F Appellant .. Respondent

For Appellant: Sh. Ramesh Chander, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 10(38)Section 142(1)Section 143(2)Section 143(3)Section 250(6)Section 68Section 69A

…P a g e | 1 Bhawna Kapoor (AY 2014-15) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI VIMAL KUMAR, JUDICIAL MEMBER Smt. Bhawna Kapoor Vs. ACIT Prop M/s Manish Circle 62(1) Handicraft 1196, Main Delhi Bazar, Paharganj, New Delhi 110055 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ADXPK 3853 F Appellant .. Respondent Appellant by : Sh. Ramesh Chander, Adv Respondent by : Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 29.01.2026 Date of Pronouncement 09.04.2026 O R D E R PER VIMAL KUMAR, JM: The application for condonation of delay of 349 days in filing…

Gyan Prakash Gupta, New Delhi vs. ITO Ward-10(4), New Delhi

In the result, appeal filed by the assessee is allowed

ITA 6271/DEL/2019[2015-16]Status: DisposedITAT Delhi09 Apr 2026AY 2015-16

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarlate Gyan Prakash Gupta Vs. Ito Through Legal Heir Raj Ward 10(4) Kumari Gupta New Delhi Plot No.6 & 7, Defence Enclave, Laxmi Nagar, East Delhi 110092 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Adupg 2697 N Appellant .. Respondent

For Appellant: Sh. Ajit Gandhi, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 10Section 10(38)Section 143(2)Section 143(3)Section 250Section 68

…P a g e | 1 Gyan Prakash Gupta (AY 2015-16) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI VIMAL KUMAR, JUDICIAL MEMBER Late Gyan Prakash Gupta Vs. ITO through legal Heir Raj Ward 10(4) Kumari Gupta New Delhi Plot No.6 & 7, Defence Enclave, Laxmi Nagar, East Delhi 110092 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ADUPG 2697 N Appellant .. Respondent Appellant by : Sh. Ajit Gandhi, Adv. Respondent by : Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 29.01.2026 Date of Pronouncement 09.04.2026 O R D E R PER VIMAL KUMAR, JM: The appeal filed by the asse…

A. T. Invofin Private Limited, Delhi vs. DCIT Central Circle 26, Delhi

The appeal of the assessee is allowed

ITA 1883/DEL/2025[2013-14]Status: DisposedITAT Delhi26 Nov 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwal, Accountnat Member [Assessment Year: 2013-14]

Section 10(38)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘G’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTNAT MEMBER [Assessment Year: 2013-14] A.T. Invofin India Private DCIT, Central Cirlce-26, Limited, A-60 Naraina Income Tax Office, Jhandewalan Industrial Area-1, Vs Extn., Delhi-110055 New Delhi-110028 PAN-AAACA8248B Appellant Respondent Assessee by Shri Salil Kapoor, Adv. Shri Sumit Lachandani, Adv. and Ms. Ananya Kapoor, Adv. Revenue by Shri Manish Gupta, Sr. DR Date of Hearing 18.09.2025 Date of Pronouncement 26.11.2025 ORDER PER ANUBHAV SHARMA, JM, This appeal has…

DCIT, CC-1, Kanpur vs. Shri Abhishek Saraf, Gorakhpur

ITA 93/LKW/2021[2017-2018]Status: HeardITAT Lucknow22 May 2025AY 2017-2018

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 143(3)Section 69A

…I.T.A. No.93/Lkw/2021 C.O.No.12/Lkw/2021 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH 'B', LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.93/Lkw/2021 Assessment Year: 2017-18 Vs. Dy.C.I.T., Central Circle-1, Lucknow. (Appellant) Shri Abhishek Saraf, Saraf Sadan, Gandhi Nagar, Golghar, Gorakhpur. PAN:AFUPS7328Q (Respondent) C.O.No.12/Lkw/2021 (I.T.A. No.93/Lkw/2021) Assessment Year: 2017-18 Shri Abhishek Saraf, Saraf Sadan, Gandhi Nagar, Golghar, Gorakhpur. PAN:AFUPS7328Q (Appellant) Vs. Dy.C.I.T., Central Circle-1, Lucknow. (Respondent) Revenue by…

Rose Serviced Apartments (India) Pvt. Ltd, New Delhi vs. ACIT, Circle-21(2), New Delhi

In the result, the appeal of assessee is partly allowed as above

ITA 4041/DEL/2019[2015-16]Status: DisposedITAT Delhi20 May 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 115BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No. 4041/Del/2019, A.Y. 2015-16 Rose Serviced Apartments Assistant Commissioner (India) Pvt. Ltd., of Income Tax, 5-E, Local shopping Centre, v/s Circle-21(2), Masjid Moth, Greater Kailash, C. R. Building, I P Estate Part-II, New Delhi New Delhi PAN: AAACP2712M (Appellant) (Respondent) Appellant by Shri Abhishek Kumar Jain, CA Sh. Shivam Bansal, CA Respondent by Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 20/02/2025 Date of Pronouncement 20/05/202…

Shilpa Khandelwal, Bareilly vs. Deputy Commissioner of Income Tax-2, Bareilly

In the result, the appeal of the assessee is partly allowed

ITA 313/LKW/2023[2015-2016]Status: DisposedITAT Lucknow24 Apr 2025AY 2015-2016

Bench: Shri. Sudhanshu Srivastavaassessment Year: 2015-16 Smt. Shilpa Khandelwal V. The Dy. Cit-2 330, Kalibari Bareilly Bareilly (U.P) Tan/Pan:Arypk5700A (Appellant) (Respondent) Appellant By: Shri P. K. Kapoor, C.A. Respondent By: Shri Sanjeev Krishna Sharma, D.R. Date Of Hearing: 27 02 2025 Date Of Pronouncement: 24 04 2025 O R D E R

For Appellant: Shri P. K. Kapoor, C.AFor Respondent: Shri Sanjeev Krishna Sharma, D.R
Section 10(38)Section 143Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC BENCH, LUCKNOW BEFORE SHRI. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2015-16 Smt. Shilpa Khandelwal v. The Dy. CIT-2 330, Kalibari Bareilly Bareilly (U.P) TAN/PAN:ARYPK5700A (Appellant) (Respondent) Appellant by: Shri P. K. Kapoor, C.A. Respondent by: Shri Sanjeev Krishna Sharma, D.R. Date of hearing: 27 02 2025 Date of pronouncement: 24 04 2025 O R D E R This appeal has been preferred by the Assessee against the order dated 11.08.2023, passed by the ld. Commissioner of Income Tax (Appeal), National Faceless Appeal Centre (NFAC), Delhi for Assessment Year 20…

Spectrum Foods Limited, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 38/JPR/2024[2010-11]Status: DisposedITAT Jaipur08 Apr 2024AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anup Singh (Addl. CIT)
Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 38/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke M/s Spectrum Foods Limited The Income Tax Officer, Vs. L-5, B-II, Surya House, Krishna Jaipur Marg, C-Scheme, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCS 3704 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh…

Shankar Lal Agarwal, Hyderabad vs. Income Tax Officer, Ward-16(2), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 150/HYD/2018[2014-15]Status: DisposedITAT Hyderabad29 Nov 2023AY 2014-15

Bench: Shri K. Narasimha Chary

For Appellant: Smt. S. Sandhya, ARFor Respondent: Ms. P. Sumitha, DR
Section 10(38)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “SMC”, HYDERABAD BEFORE SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 150/Hyd/2018 (निर्धारण वर्ा / Assessment Year: 2014-15) Sri Shankar Lal Agarwal, Income Tax Officer, Hyderabad Vs. Ward-16(2), [PAN: ADWPA8925H] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Smt. S. Sandhya, AR रधजस्‍व द्वधरध/Revenue by: Ms. P. Sumitha, DR सुिवधई की तधरीख/Date of hearing: 23/11/2023 घोर्णध की तधरीख/Pronouncement on: 29/11/2023 आदेश / ORDER Aggrieved by the order dated 20/10/2017…

Jitendra Udaylal Jain, Mumbai vs. National Faceless Assessment Centre, Delhi

In the result, appeals filed by the assessee is allowed

ITA 2042/MUM/2023[2012-2013]Status: DisposedITAT Mumbai24 Nov 2023AY 2012-2013

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blejitendra Udaylal Jain V. National Faceless Assessment Centre(Nfac) C/O. M/S. Alankar Jewellers Shop Delhi No.1 Municipal Building R.A. Kidwai Road, Wadala Mumbai- 400037 Pan: Aabpj5480E (Appellant) (Respondent) Assessee Represented By : Shri. Vimal Punmiya Department Represented By : Shri. Ujjawal Kumar Chavan

Section 10(38)Section 131Section 143(2)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Jitendra Udaylal Jain v. National Faceless Assessment Centre(NFAC) C/o. M/s. Alankar Jewellers Shop Delhi No.1 Municipal Building R.A. Kidwai Road, Wadala Mumbai- 400037 PAN: AABPJ5480E (Appellant) (Respondent) Assessee Represented by : Shri. Vimal Punmiya Department Represented by : Shri. Ujjawal Kumar Chavan Date of conclusion of Hearing : 11.10.2023 Date of Pronouncement : 24.11.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is…

Anirudh Venkata Ragi, Hyderabad vs. Income Tax Officer, Ward-4(2), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 352/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Ms. Sheetal Sarin, DR
Section 10(38)Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 352/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) Sri Anirudh Venkata Ragi, Vs. Income Tax Officer, Hyderabad Ward-4(2), [PAN No. AKRPA0182C] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri S. Rama Rao, AR रधजस्‍व द्वधरध/Revenue by: Ms. Sheetal Sarin, DR सुिवधई की तधरीख/Date of hearing: 02/11/2023 घोर्णध की तधरीख/Pronouncement on: 21/11/2023 आदेश…

Smt. Sarla Jain, Khandwa vs. ITO Ward 1 Khandwa, Khandwa

ITA 287/IND/2019[2015-16]Status: DisposedITAT Indore24 Aug 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2015-16 Smt. Sarla Jain, Ito, C/O Nakoda Marketing, Ward-1, बनाम/ Bhavani Mata Road, Khandwa Khandwa Vs. (Assessee / Appellant) (Revenue / Respondent) Pan: Abvpj1316J Assessee By Shri Pawan Ved, Advocate Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 31.05.2023 Date Of Pronouncement 24.08.2023

Section 10(38)Section 143(3)Section 153CSection 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year: 2015-16 Smt. Sarla Jain, ITO, C/o Nakoda Marketing, Ward-1, बनाम/ Bhavani Mata Road, Khandwa Khandwa Vs. (Assessee / Appellant) (Revenue / Respondent) PAN: ABVPJ1316J Assessee by Shri Pawan Ved, Advocate Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 31.05.2023 Date of Pronouncement 24.08.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 14.01.2019 passed by learned Commiss…

Hitesh Kumar Bindal, Indore vs. The DCIT Circle 1(1), Indore

ITA 352/IND/2022[2011-12]Status: DisposedITAT Indore04 Aug 2023AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 10(38)Section 143(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA Nos. 351 & 352/Ind/2022 Assessment Years:2011-12 & 2012-13 Shri Hitesh Kumar Bindal, Dy. CIT, Swastik House, Tax Circle, 1(1) बनाम/ 21/3, Ratlam Kothi, Indore. Indore Vs. (Assessee / Appellant) (Revenue / Respondent) PAN: AGGPB9228H Assessee by Ms.Nisha Lahoti, CA and Shri Vijay Bansal, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 10.05.2023 Date of Pronouncement 04.08.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Th…

Hitesh Kumar Bindal, Indore vs. The DCIT Circle 1(1), Indore

ITA 351/IND/2022[2011-12]Status: DisposedITAT Indore04 Aug 2023AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 10(38)Section 143(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA Nos. 351 & 352/Ind/2022 Assessment Years:2011-12 & 2012-13 Shri Hitesh Kumar Bindal, Dy. CIT, Swastik House, Tax Circle, 1(1) बनाम/ 21/3, Ratlam Kothi, Indore. Indore Vs. (Assessee / Appellant) (Revenue / Respondent) PAN: AGGPB9228H Assessee by Ms.Nisha Lahoti, CA and Shri Vijay Bansal, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 10.05.2023 Date of Pronouncement 04.08.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Th…

ITO, Bhadrak Ward, Bhadrak vs. Himansu Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 45/CTK/2020[2015-16]Status: DisposedITAT Cuttack21 Dec 2021AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…ed by the assessee are indulged in providing bogus LTCG. Reliance was placed on following decisions: 1. Suman Poddar vs. ITO (2019) 112 taxmann.com 330 (SC) 2. Sanjay Bimalchand Jain vs. Pr. CIT (2018) 89 taxmann.com 196(Bombay) 3. Pooja Ajmani vs. ITO (2019) 106 Taxmann.com 65(Delhi- Tri.) 4. Satish Kishore vs. ITO (2019) 110 taxmann.com 307 (Delhi-Tribunal.) 5. Anip Rastogi vs. ITO in ITANo.3809/Del/2018 (I.T.A.T., Delhi ) 6. CIT vs. Jasvinder Kaur (2013) 37 taxmann.com 286 (Gauhati High Court) 7. Chandan Gupta vs. CIT (2015) 54 taxmann.com 10 (Punjab & Haryana HC) 13. Per contra Ld. counsel for the assessee ve…

ITO, Bhadrak Ward, Bhadrak vs. Himansu Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 44/CTK/2020[2014-15]Status: DisposedITAT Cuttack21 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…ed by the assessee are indulged in providing bogus LTCG. Reliance was placed on following decisions: 1. Suman Poddar vs. ITO (2019) 112 taxmann.com 330 (SC) 2. Sanjay Bimalchand Jain vs. Pr. CIT (2018) 89 taxmann.com 196(Bombay) 3. Pooja Ajmani vs. ITO (2019) 106 Taxmann.com 65(Delhi- Tri.) 4. Satish Kishore vs. ITO (2019) 110 taxmann.com 307 (Delhi-Tribunal.) 5. Anip Rastogi vs. ITO in ITANo.3809/Del/2018 (I.T.A.T., Delhi ) 6. CIT vs. Jasvinder Kaur (2013) 37 taxmann.com 286 (Gauhati High Court) 7. Chandan Gupta vs. CIT (2015) 54 taxmann.com 10 (Punjab & Haryana HC) 13. Per contra Ld. counsel for the assessee ve…

ITO, Bhadrak Ward, Bhadrak vs. Deepansu Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 43/CTK/2020[2015-16]Status: DisposedITAT Cuttack21 Dec 2021AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…ed by the assessee are indulged in providing bogus LTCG. Reliance was placed on following decisions: 1. Suman Poddar vs. ITO (2019) 112 taxmann.com 330 (SC) 2. Sanjay Bimalchand Jain vs. Pr. CIT (2018) 89 taxmann.com 196(Bombay) 3. Pooja Ajmani vs. ITO (2019) 106 Taxmann.com 65(Delhi- Tri.) 4. Satish Kishore vs. ITO (2019) 110 taxmann.com 307 (Delhi-Tribunal.) 5. Anip Rastogi vs. ITO in ITANo.3809/Del/2018 (I.T.A.T., Delhi ) 6. CIT vs. Jasvinder Kaur (2013) 37 taxmann.com 286 (Gauhati High Court) 7. Chandan Gupta vs. CIT (2015) 54 taxmann.com 10 (Punjab & Haryana HC) 13. Per contra Ld. counsel for the assessee ve…

ITO, Bhadrak Ward, Bhadrak vs. Deepansu Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 42/CTK/2020[2014-15]Status: DisposedITAT Cuttack21 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…ed by the assessee are indulged in providing bogus LTCG. Reliance was placed on following decisions: 1. Suman Poddar vs. ITO (2019) 112 taxmann.com 330 (SC) 2. Sanjay Bimalchand Jain vs. Pr. CIT (2018) 89 taxmann.com 196(Bombay) 3. Pooja Ajmani vs. ITO (2019) 106 Taxmann.com 65(Delhi- Tri.) 4. Satish Kishore vs. ITO (2019) 110 taxmann.com 307 (Delhi-Tribunal.) 5. Anip Rastogi vs. ITO in ITANo.3809/Del/2018 (I.T.A.T., Delhi ) 6. CIT vs. Jasvinder Kaur (2013) 37 taxmann.com 286 (Gauhati High Court) 7. Chandan Gupta vs. CIT (2015) 54 taxmann.com 10 (Punjab & Haryana HC) 13. Per contra Ld. counsel for the assessee ve…

ITO, Bhadrak Ward, Bhadrak vs. Anupama Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 41/CTK/2020[2015-16]Status: DisposedITAT Cuttack21 Dec 2021AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…ed by the assessee are indulged in providing bogus LTCG. Reliance was placed on following decisions: 1. Suman Poddar vs. ITO (2019) 112 taxmann.com 330 (SC) 2. Sanjay Bimalchand Jain vs. Pr. CIT (2018) 89 taxmann.com 196(Bombay) 3. Pooja Ajmani vs. ITO (2019) 106 Taxmann.com 65(Delhi- Tri.) 4. Satish Kishore vs. ITO (2019) 110 taxmann.com 307 (Delhi-Tribunal.) 5. Anip Rastogi vs. ITO in ITANo.3809/Del/2018 (I.T.A.T., Delhi ) 6. CIT vs. Jasvinder Kaur (2013) 37 taxmann.com 286 (Gauhati High Court) 7. Chandan Gupta vs. CIT (2015) 54 taxmann.com 10 (Punjab & Haryana HC) 13. Per contra Ld. counsel for the assessee ve…

ITO, Bhadrak Ward, Bhadrak vs. Anupama Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 40/CTK/2020[2014-15]Status: DisposedITAT Cuttack21 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…ed by the assessee are indulged in providing bogus LTCG. Reliance was placed on following decisions: 1. Suman Poddar vs. ITO (2019) 112 taxmann.com 330 (SC) 2. Sanjay Bimalchand Jain vs. Pr. CIT (2018) 89 taxmann.com 196(Bombay) 3. Pooja Ajmani vs. ITO (2019) 106 Taxmann.com 65(Delhi- Tri.) 4. Satish Kishore vs. ITO (2019) 110 taxmann.com 307 (Delhi-Tribunal.) 5. Anip Rastogi vs. ITO in ITANo.3809/Del/2018 (I.T.A.T., Delhi ) 6. CIT vs. Jasvinder Kaur (2013) 37 taxmann.com 286 (Gauhati High Court) 7. Chandan Gupta vs. CIT (2015) 54 taxmann.com 10 (Punjab & Haryana HC) 13. Per contra Ld. counsel for the assessee ve…

ITO, Bhadrak Ward, Bhadrak vs. Sitansu Sekhar Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 38/CTK/2020[2014-15]Status: DisposedITAT Cuttack21 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…ed by the assessee are indulged in providing bogus LTCG. Reliance was placed on following decisions: 1. Suman Poddar vs. ITO (2019) 112 taxmann.com 330 (SC) 2. Sanjay Bimalchand Jain vs. Pr. CIT (2018) 89 taxmann.com 196(Bombay) 3. Pooja Ajmani vs. ITO (2019) 106 Taxmann.com 65(Delhi- Tri.) 4. Satish Kishore vs. ITO (2019) 110 taxmann.com 307 (Delhi-Tribunal.) 5. Anip Rastogi vs. ITO in ITANo.3809/Del/2018 (I.T.A.T., Delhi ) 6. CIT vs. Jasvinder Kaur (2013) 37 taxmann.com 286 (Gauhati High Court) 7. Chandan Gupta vs. CIT (2015) 54 taxmann.com 10 (Punjab & Haryana HC) 13. Per contra Ld. counsel for the assessee ve…

330 (SC) 2. Sanjay Bimalchand Jain v. Pr. CIT (106 Taxmann.com 65) — Cited in 33 Judgments | BharatTax