(a) Shri VijayrattanBalkrishnan Mittal v. DCIT

121 Taxmann.com 100Income Tax Appellate Tribunal2020#13336 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 68 Section 10(38)Section 131 Section 132 Section 143(3)Section 153A Section 69C Section 11(4)

Issues it is cited on

section 65b(4)price rigging preponderance of probability bogus ltcg bogus long term capital gain section 65b share capital and share premium penny stock section 10(38)section 254(1)entry operator long term capital gains

Judgments citing (a) Shri VijayrattanBalkrishnan Mittal v. DCIT

MUKESH VALLABHDAS SHAH,BHAYENDER vs. ITO WARD 2(5), THANE, THANE

In the result, the appeal filed by the assessee stands allowed

ITA 2052/MUM/2025[2015-16]Status: DisposedITAT Mumbai23 Sept 2025AY 2015-16

Bench: Shri Sandeep Gosain

Section 10(38)Section 250Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER I.T.A. No. 2052/Mum/2025 A.Y: 2015-16 Mukesh Vallabhdas Shah Vs ITO, Ward – 2(5) B/208, rushab Room No. 16, B Wing, Appartment, Modi Patel 6th Floor, Ashar IT Park, Road, Bhayender (W) Road No. 16Z, MIDC, PAN – AEGPS2985E Thane (W) (Appellant) (Respondent) Assessee by Shri Sunil Bhandari Revenue by Shri Kiran K. Chhatrapati, Sr. DR Date of Hearing 02.09.2025 Date of Pronouncement 23.09.2025 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.: The present appeals have been filed by the assessee challenging the impugned or…

SHRENIK KUMAR VIRCHAND MARDIA ,MUMBAI vs. ITO WARD 23(3)(6), MUMBAI

In the result, the appeal of the assessee bearing ITA 558/Mum/2025 is allowed

ITA 558/MUM/2025[2015-16]Status: DisposedITAT Mumbai24 Mar 2025AY 2015-16

Bench: the date of hearing.”

For Appellant: Shri R.M. JainFor Respondent: Ms. Kavitha Kaushik (SRDR)

Section 10(38)Section 139(1)Section 144BSection 147Section 148Section 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFOR SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND MISS PADMAVATHY S. ACCOUNTANT MEMBER Shrenik Kumar vs Income-tax Officer, Ward 22(3)(6), VirchandMardia, Mumbai, Ground Floor, 38, Champa Piramal chambers Galli, Kalbadevi, H.O. Mumbai- Dr S.S. Rao Marg, Parel, Mumbai- 400 002 400 012 PAN: AABPM7666H APPELLANT RESPONDENT Assessee by : Shri R.M. Jain Respondent by : Ms. Kavitha Kaushik (SRDR) Date of hearing : 21/03/2025 Date of pronouncement : 24/03/2025 O R D E R PER ANIKESH BANERJEE, J.M: The instant appeal of the assessee was filed against the o…

SHRI SANJAY DHANRAJ JAIN,NAGPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), NAGPUR

ITA 57/NAG/2022[2014-15]Status: DisposedITAT Nagpur25 Feb 2025AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Rajesh LoyaFor Respondent: Shri Sandipkumar Salunke

Section 132Section 133ASection 139(1)Section 143(1)Section 143(3)Section 153ASection 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.53/Nag./2022 (Assessment Year : 2010–11) Shri Sanjay Dhanraj Jain 38, Bajiprabhu Nagar, Ramnagar Nagpur 440 001 PAN – AAGPJ8601G v/s Dy. / Asstt. Commissioner of Income Tax Circle-1(3), Nagpur Appellant Respondent ITA no.54/Nag./2022 (Assessment Year : 2011-12) Shri Sanjay Dhanraj Jain 38, Bajiprabhu Nagar, Ramnagar Nagpur 440 001 PAN – AAGPJ8601G v/s Dy. / Asstt. Commissioner of Income Tax Circle-1(3), Nagpur Appellant Respondent ITA no.55/Nag./2022 (Assessment Year : 2…

MR PANKAJ GOSHAR,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 8(4), MUMBAI

ITA 1256/MUM/2024[2015-16]Status: DisposedITAT Mumbai20 Dec 2024AY 2015-16

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singh

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Ms.Rajeshwari Menon, Sr.DR

Section 10(38)Section 131Section 132Section 132(4)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. Α.Υ. Appellant Respondent 1224/Mum/2024 2014-15 Deputy Commissioner of Income Tax, 6th Floor, Aayakar Bhavan, M.K.Road, Mumbai. Pankaj Dhanji Goshar, 1101, Mont Blanc, 550, Jam-e-Jamshed Road, Matunga East, Mumbai PAN: AACPG7709G 1223/Mum/2024 2015-16 Mr. Pankaj Goshar, 1601, Mount Pleasant, 586, Lady Jehangir Road, Matunga, Mumbai PAN: AACPG7709G Deputy Commissioner of Income Tax, Central Circle-8(4), Aayakar Bhavan, M.K.Road, Mumbai. 1256/Mum/2024 2015-1…

DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI vs. PANKAJ DHANJI GOSHAR, MUMBAI

ITA 1224/MUM/2024[2014-15]Status: DisposedITAT Mumbai20 Dec 2024AY 2014-15

For Appellant: Shri Neelkanth Khandelwal For Revenue : Ms.Rajeshwari Menon, Sr.DRFor Respondent: Ms.Rajeshwari Menon, Sr.DR

Section 10(38)Section 131Section 132Section 132(4)Section 143(3)Section 69C

DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI vs. PANKAJ DHANJI GOSHAR, MUMBAI

ITA 1223/MUM/2024[2015-16]Status: DisposedITAT Mumbai20 Dec 2024AY 2015-16

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singh

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Ms.Rajeshwari Menon, Sr.DR

Section 10(38)Section 131Section 132Section 132(4)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. Α.Υ. Appellant Respondent 1224/Mum/2024 | 2014-15 Deputy Commissioner of Income Tax, 6th Floor, Aayakar Bhavan, M.K.Road, Mumbai. Pankaj Dhanji Goshar, 1101, Mont Blanc, 550, Jam-e-Jamshed Road, Matunga East, Mumbai PAN: AACPG7709G 1223/Mum/2024 | 2015-16 Mr. Pankaj Goshar, 1601, Mount Pleasant, 586, Lady Jehangir Road, Matunga, Mumbai PAN: AACPG7709G Deputy Commissioner of Income Tax, Central Circle-8(4), Aayakar Bhavan, M.K.Road, Mumbai. 1256/Mum/2024 |…

DEEPAK VALJI KARIA,MUMBAI vs. ITO - 28(1)(3), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 259/MUM/2021[2015-16]Status: DisposedITAT Mumbai10 Mar 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Bleshri Deepak Valji Karia V. Income Tax Officer – 28(1)(3) Flat No. 2501, B Wing Room No. 327 Maroj Palm Paradise Tower No. 6, 3Rd Floor Palm Beach Road, Sector 17 Vashi Railway Station Building Complex Vashi, Navi Mumbai-400703 Sanpada, Navi Mumbai 400705 Pan: Ahfpk2679F (Appellant) (Respondent) Assessee By : Ms. Dinkle Hariya Department By Shri Sanjeev Kashyp

For Appellant: Ms. Dinkle Hariya

Section 10(38)Section 131Section 143(2)Section 143(3)

…oncerned assessee's investment was guided by information made available to him by third party. In that case also, the assessee's father was looking after his affairs of investment in shares etc. The Hon'ble Mumbai ITAT in that case in its judgment reported in 121 Taxmann.com 100 (2020) still held that such arguments are not relevant to hold the gain as manipulated and allowed the appeal.  Family's investment in shares shows that the allegation of lack of knowledge of share market is an incorrect allegation. Scrip was trading in the market around the issue price only at the time of offer being made of private pla…