892 (Gujarat) Principal Commissioner of Income-tax v. Shri Ambalal Chimanlal Patel

152 Taxmann.com 330High Court2023#8969 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 68Section 10(38)Section 147Section 148Section 143(3)Section 144BSection 133ASection 139(1)

Issues it is cited on

section 28(i)speculation lossprice riggingthird party informationbogus long term capital gainpenny stockbogus ltcgsection 10(38)shell companyprincipal commissioner of income-taxlong term capital gainsentry operator

Judgments citing 892 (Gujarat) Principal Commissioner of Income-tax v. Shri Ambalal Chimanlal Patel

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…

VIJAYA PRAKASH NAGORI ,MUMBAI vs. ITO WARD 32(2)(1), MUMBAI

ITA 3392/MUM/2025[2014-15]Status: DisposedITAT Mumbai26 Nov 2025AY 2014-15

Bench: Hon’Ble Shri Sandeep Gosain& Shri Om Prakash Kantvijaya Prakash Nagori Vs. Ito, Ward, 32(2)(1) 409/C, Abhar Jp Road, Kautilya Bhawan, C-41- Seven Bungalows, Andhere 43, Avenue, 3, Near (W), Mumbai – 400 061. Videsh Bhavan, G Block Bkc Pan/Gir No. Aekpr2943H (Applicant) (Respondent)

Section 10(38)Section 147Section 263oSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER Vijaya Prakash Nagori Vs. ITO, Ward, 32(2)(1) 409/C, Abhar JP Road, Kautilya Bhawan, C-41- Seven Bungalows, Andhere 43, Avenue, 3, Near (W), Mumbai – 400 061. Videsh Bhavan, G Block BKC PAN/GIR No. AEKPR2943H (Applicant) (Respondent) Assessee by Shri Bharat Kumar Revenue by Ms. Kavitha Kaushik, Sr. DR Date of Hearing 10.11.2025 Date of Pronouncement 26.11.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the imp…

DEVANG BHUPENDRA SHAH,MUMBAI vs. INCOME TAX OFFICER 32(1)(4), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4218/MUM/2023[2014-15]Status: DisposedITAT Mumbai13 Oct 2025AY 2014-15

Bench: Shri Sandeep Gosain & Shri Prabhash Shankardevang Bhupendra Shah, V/S. Income Tax Officer, Ward – B/9, Neminath Apt., बनाम 32(1)(4), Kautilya Bhavan, Shimpoli Road, Borivali Bandra Kurla Complex, West, Mumbai – 400 092, Bandra (East), Mumbai– Maharashtra 400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadps1211L Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Rahul Kapadia,ARFor Respondent: Shri Annavaran Kasuri, (Sr. AR)
Section 10(38)Section 143(3)Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL“D” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Devang Bhupendra Shah, v/s. Income Tax Officer, Ward – B/9, Neminath Apt., बनाम 32(1)(4), Kautilya Bhavan, Shimpoli Road, Borivali Bandra Kurla Complex, West, Mumbai – 400 092, Bandra (East), Mumbai– Maharashtra 400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADPS1211L Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Rahul Kapadia,AR Respondent by : Shri Annavaran Kasuri, (Sr. AR) Date of Hearing 11.08.2025 Date of Pronouncement 13.10.2025 आदेश…

M/S DEEPS SPECIAL STEELS LIMITED,LUDHIANA vs. DCIT, CIRCLE-1, ALWAR

ITA 1016/JPR/2024[2015-16]Status: DisposedITAT Jaipur28 Aug 2025AY 2015-16

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Pankaj Bhalla, C.AFor Respondent: Shri Rajendra Ojha, CIT
Section 115JSection 142(1)Section 143(1)Section 50C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh xxu xks;y] ys[kk lnL; ,o aJh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI GAGAN GOYAL, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 1016/JPR/2024 fu/kZkj.ko"kZ@Assessment Year : 2015-16 M/s Deeps Special Steels Limited cuke Deputy Commissioner of Vs. 320-321, Industrial Area-A, Income Tax, Ludhiana (East), Ludhiana-141003. Circle-1, Alwar. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACD6027H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Pankaj Bhalla, C…

ITO, MUMBAI vs. BHUMIKA RAJESH VATNANI, MUMBAI

In the result, the appeal filed by the Revenue is dismissed

ITA 5177/MUM/2024[2013-14]Status: DisposedITAT Mumbai10 Mar 2025AY 2013-14

Bench: Shri B.R. Baskaran & Shri Sandeep Gosainassessment Year : 2013-14 Income Tax Officer-24(1)(1), Bhumika Rajesh Vatnani, Piramal Chambers, 2601/02, Royal Empire, Lalbaugh, Parel, Vs. Shashtri Nagar, Mumbai Andheri West, Mumbai Pan :Admpv7590F (Appellant) (Respondent)

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Leyaqat Ali Aafaqui
Section 10(38)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Assessment Year : 2013-14 Income Tax Officer-24(1)(1), Bhumika Rajesh Vatnani, Piramal Chambers, 2601/02, Royal Empire, Lalbaugh, Parel, vs. Shashtri Nagar, Mumbai Andheri West, Mumbai PAN :ADMPV7590F (Appellant) (Respondent) Assessee by : Shri Bhupendra Shah Revenue by : Shri Leyaqat Ali Aafaqui Date of Hearing : 05-03-2025 Date of Pronouncement : 10-03-2025 O R D E R PER B.R. BASKARAN, A.M : The Revenue has filed this appeal challenging the order dated 07-08-20…

INCOME TAX OFFICER, MUMBAI vs. PRITI NILESH JAIN DAGA, MUMBAI

In the result the appeal filed by the assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 4616/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Mar 2025AY 2014-15

Bench: Shri Sandeep Gosain, () & Shri Prabhash Shankar, ()

Section 10(38)Section 139(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, (JUDICIAL MEMBER) & SHRI PRABHASH SHANKAR, (ACCOUNTANT MEMBER) I.T.A. No.4507/Mum/2024 Assessment Year: 2014-15 Pritin Nilesh Jain Daga Vs. Income Tax Officer 1804, Shreepati Arcade, Ward 19(2)(4), August Kranti Marg Mumbai Govaliya Tank, Income Tax Mumbai-400036. Department, Primal PAN: ACFPJ3136R Chambers, Dr SS Rao Marg, Parel, Mumbai-400012 (Appellant) (Respondent) I.T.A. No.4616/Mum/2024 Assessment Year: 2014-15 Income Tax Officer Ward Vs. Pritin Nilesh Jain 19(2)(4), Mumbai Daga Income Tax Department, 1804, Shreepati Prim…

PRITI NILESH JAIN DAGA ,MUMBAI vs. INCOME TAX OFFICER 19(2)(4), MUMBAI

In the result the appeal filed by the assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 4507/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Mar 2025AY 2014-15

Bench: Shri Sandeep Gosain, () & Shri Prabhash Shankar, ()

Section 10(38)Section 139(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, (JUDICIAL MEMBER) & SHRI PRABHASH SHANKAR, (ACCOUNTANT MEMBER) I.T.A. No.4507/Mum/2024 Assessment Year: 2014-15 Pritin Nilesh Jain Daga Vs. Income Tax Officer 1804, Shreepati Arcade, Ward 19(2)(4), August Kranti Marg Mumbai Govaliya Tank, Income Tax Mumbai-400036. Department, Primal PAN: ACFPJ3136R Chambers, Dr SS Rao Marg, Parel, Mumbai-400012 (Appellant) (Respondent) I.T.A. No.4616/Mum/2024 Assessment Year: 2014-15 Income Tax Officer Ward Vs. Pritin Nilesh Jain 19(2)(4), Mumbai Daga Income Tax Department, 1804, Shreepati Prim…

INCOME TAX OFFICER, WARD 3(1), KALYAN, KALYAN vs. KUMARPAL MAHENDRAKUMAR SHAH, KALYAN

In the result, the appeal filed by the Revenue Department stands dismissed

ITA 5030/MUM/2024[2012-13]Status: DisposedITAT Mumbai31 Jan 2025AY 2012-13

Bench: Shri Narender Kumar Choudhryassessment Year: 2012-13

For Appellant: Ms. Ritu Punjabi, Ld. Adv./ARFor Respondent: Shri Srinivas P., Ld. Sr. D.R
Section 144Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2012-13 Income Tax Officer-(2)(1), Mr. Kumarpal Ward 3(1), Mahendrakumar Shah, 2nd Floor, Rani Mansion, 304, 4th Floor, Murbad Road, Kalyan West, Vs. Zozwala Shopping Complex, Maharashtra – 421 301 Agra Road, Kalyan West, Dist- Thane, Maharashtra – 421 301 PAN: ALZPS8291D (Appellant) (Respondent) Present for: Assessee by : Ms. Ritu Punjabi, Ld. Adv./AR (Ld. Amicus Curiae) Revenue by : Shri Srinivas P., Ld. Sr. D.R. Date of Hearing : 28.11.2024 Date of Pronouncement : 31.01…

ASSISTANT COMMISSIONER OF INCOME TAX, DELHI vs. VIREET INVESTMENTS PRIVATE LIMITED, DELHI

In the result, the appeal filed by the revenue is partly allowed

ITA 938/DEL/2024[2004-05]Status: DisposedITAT Delhi06 Nov 2024AY 2004-05

Bench: Shri S.Rifaur Rahman & Shri Sudhir Kumaracit, Circle 17 (1) Vs. Vireet Investments Pvt. Ltd., Delhi. 21D, Friends Colony West, New Delhi – 110 065. (Pan : Aaacv2033M) (Appellant) (Respondent) Assessee By : Shri Manish Jain, Ca Revenue By : Ms. Sapna Bhatia, Cit Dr Date Of Hearing : 04.09.2024 Date Of Order : 06.11.2024 Order Per S.Rifaur Rahman,Am: 1. The Appeal Has Been Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), Delhi/National Faceless Appeal Centre (Nfac) [“Ld. Cit(A)”, For Short] Dated 28.12.2023 For The Assessment Year 2004-05. 2. Brief Facts Of The Case Are, Assessee Filed Its Return Of Income For Assessment Year 2004-05 On 31.10.2004 Declaring Income Of Rs.34,80,69,911/-. The Same Was Processed Under Section 143 (1) Of The 2 Income-Tax Act, 1961 (For Short ‘The Act’) On 28.12.2004. The Case Was Selected For Scrutiny & Notices U/S 143(2) & 142(1) Of The Act Were Issued & Served On The Assessee. In Response, Ld. Ar For The Assessee Attended From Time To Time & Submitted Relevant Information As Called For. 3. The Assessee Was Incorporated On 03.10.1983 With The Main Objects, As Per Memorandum Of Association, To Acquire & Hold Shares, Stocks, Debentures, Debenture Stocks, Bonds, Obligations & Securities Issued Or Guaranteed By Any Company Constituted Or Carried On Business In The Republic Of India. After Considering The Submissions Of The Assessee, The Assessing Officer Proceeded To Make The Following Additions In The Assessment Completed U/S 143 (3) Of The Act :-

For Appellant: Shri Manish Jain, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 143Section 143(2)Section 14ASection 48Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIAL MEMBER ACIT, CIRCLE 17 (1) vs. Vireet Investments Pvt. Ltd., Delhi. 21D, Friends Colony West, New Delhi – 110 065. (PAN : AAACV2033M) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Manish Jain, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 04.09.2024 Date of Order : 06.11.2024 ORDER PER S.RIFAUR RAHMAN,AM: 1. The appeal has been filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals), Delhi/National Faceless Appeal Centre (NFA…

KOMAL KUMARPAL SHAH,KALYAN THANE vs. INCOME TAX OFFICER, KALYAN

In the result, the appeal is allowed

ITA 2856/MUM/2023[A.Y.2011-12]Status: DisposedITAT Mumbai22 Aug 2024

Bench: Ms Kavitha Rajagopal & Shri Ratnesh Nandan Sahayassessment Year: 2011-12 Komal Kumarpal Shah Income Tax Officer 403, Zozwala Complex, Ward 3 (2) Vs. Agra Road, Rani Mansion, Kalyan. - 421301 Murbad Road- 421301. Pan: Azups5227N (Appellant) (Respondent) Present For : Assessee By : Shri Subodh Ratnaparkhi, C. A. : Shri R. R. Makwana- Sr. D.R. Revenue By : 23 . 07 . 2024 Date Of Hearing : 22 . 08 . 2024 Date Of Pronouncement

For Appellant: Shri Subodh Ratnaparkhi, C. AFor Respondent: 23 . 07 . 2024
Section 10(38)Section 143(3)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Assessment Year: 2011-12 Komal Kumarpal Shah Income Tax Officer 403, Zozwala Complex, Ward 3 (2) Vs. Agra Road, Rani Mansion, Kalyan. - 421301 Murbad Road- 421301. PAN: AZUPS5227N (Appellant) (Respondent) Present for : Assessee by : Shri Subodh Ratnaparkhi, C. A. : Shri R. R. Makwana- SR. D.R. Revenue by : 23 . 07 . 2024 Date of Hearing : 22 . 08 . 2024 Date of Pronouncement O R D E R Per: Ratnesh Nandan Sahay, Accountant Member: 1. This appeal has been…

INCOMETAX OFFICER-19(2)(2), MUMBAI, MUMBAI vs. MEHER ANOOP MALANI, MUMBAI

In the result, the appeal filed by the revenue is dismissed

ITA 4337/MUM/2023[2011-12]Status: DisposedITAT Mumbai17 May 2024AY 2011-12

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriito-19(2)(2) Vs. Meher Anoop Malani, Room No. 503, 5 Th Floor, 6, Homcruz Mansion, 2Nd Piramal Chamber, Floor, 72 Bhulabai Desai Lalbaug, Parel, Road, Mumbai-400012 Mumbai-400026 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaepm08655D Appellant .. Respondent

For Appellant: Mr. Vinod JohnFor Respondent: Shri. Himanshu Kumar
Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITO-19(2)(2) Vs. Meher Anoop Malani, Room No. 503, 5 th Floor, 6, Homcruz Mansion, 2nd Piramal Chamber, Floor, 72 Bhulabai Desai Lalbaug, Parel, Road, Mumbai-400012 Mumbai-400026 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAEPM08655D Appellant .. Respondent Appellant by : Mr. Vinod John Respondent by : Shri. Himanshu Kumar Date of Hearing 14.05.2024 Date of Pronouncement 17.05.2024 आदेश / O R D E R PER RENU JAUHRI [A.M.] :- This appeal is filed by the revenue agains…

PUNEET SINGH R. BHADOURIA,VADODARA vs. THE ITO, WARD-4(1)(9), VADODARA

In the result, appeal of the assessee is partly allowed

ITA 334/AHD/2022[2014-15]Status: DisposedITAT Ahmedabad17 Jan 2024AY 2014-15

Bench: Ms. Suchitra Kambleassessment Year: 2014-15

Section 10(38)Section 139(1)Section 142(1)Section 143(2)Section 148Section 234ASection 271(1)(c)Section 69Section 69ASection 69C

…ITA No.334/Ahd/2022 Assessment Year: 2014-15 Page 1 of 6 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2014-15 Puneet Singh R. Bhadoria, The Income Tax Officer, G-202, Darshanam Avenue, Ward – 4(1)(9), Sayajiganj, Vadodara. Vadodara – 390 020. Vs. Gujarat. [PAN – ASFPB 0400 L] (Appellant) (Respondent) Assessee by Shri Parin Shah, AR Revenue by Shri Yogesh Mishra, Sr. DR Date of Hearing 14.12.2023 Date of Pronouncement 17.01.2024 O R D E R This appeal is filed by the assessee against order dated 24.05.2022 passed by the CIT(…