Amarjit Singh Bakshi (HUF) v. ACIT

80 TTJ 69Income Tax Appellate Tribunal#8545 most cited

What is Amarjit Singh Bakshi (HUF) v. ACIT authority for?

The ITAT decision in Amarjit Singh Bakshi (HUF) v. ACIT is cited as authority for the proposition that additions to income can be made based on specific legal precedents.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Also referred to as

Amarjit Singh Bakshi (HUF) v. ACIT · 80 TTJ 69 · peak credit theory · section 65b · section 65 · section 131(1a) · short term capital gains · panchnama · section 132(4a) · section 34 · section 292c · child · application of income · short term capital gain

Issues it is cited on

peak credit theorysection 65bsection 65section 131(1a)short term capital gainspanchnamasection 132(4a)section 34section 292cchildapplication of incomeshort term capital gain

Judgments citing Amarjit Singh Bakshi (HUF) v. ACIT

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., New Delhi

In the result, the appeals in ITA No

ITA 59/DEL/2022[2018-19]Status: DisposedITAT Delhi17 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., New Delhi

In the result, the appeals in ITA No

ITA 58/DEL/2022[2017-18]Status: DisposedITAT Delhi17 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., Delhi

In the result, the appeals in ITA No

ITA 57/DEL/2022[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1824/DEL/2021[2018-19]Status: DisposedITAT Delhi17 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1823/DEL/2021[2017-18]Status: DisposedITAT Delhi17 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1822/DEL/2021[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Opg Securities Private Limited, New Delhi vs. DCIT- CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1821/DEL/2021[2015-16]Status: DisposedITAT Delhi17 Oct 2023AY 2015-16

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1820/DEL/2021[2014-15]Status: DisposedITAT Delhi17 Oct 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1819/DEL/2021[2013-14]Status: DisposedITAT Delhi17 Oct 2023AY 2013-14

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1818/DEL/2021[2012-13]Status: DisposedITAT Delhi17 Oct 2023AY 2012-13

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…2 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g) Kences Foundation (P) Limited: 289 ITR 509 (Mad) h) SP Goval vs. DCIT. 82 ITD 85 (Mum.) (TM) i) Nem Chand Dagar v. ACIT: [2004] 1 SOT 515 (Del) j) Dinesh K. Shah: 92 TTJ 109 (Bang.) k) Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang.) l) Calcutta Bench of the Tribuna…

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3994/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Dec 2020AY 2014-15

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…of India: 394 ITR 220 (SC). It has also been submitted that any allegation of movement of money must be corroborated by evidence supporting such allegation for making addition, in absence of which no addition could be made [Shankerlal Nebhumal (HUF) V. DCIT: 80 TTJ 69 (Ahd.) affirmed in DCIT V. Jivanlal Nebhumal (HUF): 182 CTR 370, Kences Foundation (P) Limited: 289 ITR 509 (Mad), Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang)]. 45 I.T.As. No.3993 & 3994/DEL/2019 59. We have heard the rival submissions and perused the relevant finding given in the impugned order as well as the material referred to before us, the ad…

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3993/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Dec 2020AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…of India: 394 ITR 220 (SC). It has also been submitted that any allegation of movement of money must be corroborated by evidence supporting such allegation for making addition, in absence of which no addition could be made [Shankerlal Nebhumal (HUF) V. DCIT: 80 TTJ 69 (Ahd.) affirmed in DCIT V. Jivanlal Nebhumal (HUF): 182 CTR 370, Kences Foundation (P) Limited: 289 ITR 509 (Mad), Ramesh K. Shah v. DCIT: 82 TTJ 827 (Bang)]. 45 I.T.As. No.3993 & 3994/DEL/2019 59. We have heard the rival submissions and perused the relevant finding given in the impugned order as well as the material referred to before us, the ad…

Vijay Aggarwal, Delhi vs. ITO, Ward- 48(5), New Delhi

In the result, all the appeals of different assessees are partly allowed

ITA 1077/DEL/2019[2010-11]Status: DisposedITAT Delhi30 May 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahuassessment Year: 2010-11

Section 147Section 148Section 56(2)(vii)Section 68

…invoke provisions of section 69B. As nothing had been proved to show that any other amount than admitted had been paid by the assessee in order to buy shares, the Commissioner (Appeals) was justified in deleting the addition. 7.3 Further Hon’ble Tribunal in 80 TTJ 69 AFFIRMED BY GUJ HC IN 182 CTR 370, held that “However, the fact remains that the AO has not brought any material on record to indicate that the assessees involved in these appeals who admittedly belong to Uttamchandani family who is having 50 per cent share in M/s JJ Corporation, have in tact paid any "on money" to M/s JJ Corporation in respect of…

Amarjit Singh Bakshi (HUF) v. ACIT (80 TTJ 69) — Cited in 13 Judgments | BharatTax