Anil Nandkishore Goyal v. ACIT

29 Taxmann.com 402High Court2013#3950 most cited

What is Anil Nandkishore Goyal v. ACIT authority for?

Where an assessee has filed all documents evidencing purchase and sale of shares, and statements relied upon by the authorities do not name the assessee, the revenue's appeal is dismissed.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Also referred to as

Anil Nandkishore Goyal · CIT vs. Sudeep Goenka · accommodation entry · bogus long term capital gain · penny stock · section 10(38) · genuineness of the transaction · long term capital gains · evidence · purchase and sale of shares

Issues it is cited on

price riggingbogus long term capital gainpenny stocksection 10(38)long term capital gainsaccommodation entrylong term capital gaingenuineness of the transactionunexplained cash creditsection 10salaryincome from other sources

Judgments citing Anil Nandkishore Goyal v. ACIT

RAJRAJESHWARI GUPTA ,KOTA vs. ITO , WARD 1(1),KOTA, KOTA

In the result, the appeal of the assessee is allowed with no orders as to costs

ITA 245/JPR/2024[2012-13]Status: DisposedITAT Jaipur07 Aug 2024AY 2012-13

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rajendra Sisodia AdvFor Respondent: Shri Rajesh Kumar Meena, Addl. CIT-DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 245/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2012-13 Shri Raj Rajeshwari Gupta cuke The ITO Vs. 205-C, Talwandi Ward 1(1) Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPG 2155K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Rajendra Sisodia Adv. jktLo dh vksj ls@Revenue by: Shri Rajesh Kumar Meena, Addl. CIT-DR lquokbZ dh rkjh[k@Date of Hearing :…

NAWAL BASUDEO AGARWAL,MUMBAI vs. NATIONAL FACELESS APPEAL CENTRE (NFAC), DELHI

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

ITA 4419/MUM/2023[2014-15]Status: DisposedITAT Mumbai10 May 2024AY 2014-15

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

Section 10(38)Section 143(3)Section 234ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, “B” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER I.T.A. No.4419/MUM/2023 (A.Y.2014-15) ITO,Ward-24(3)(1), NawalBasudeoAgarwal, Vs. Room.no.415,4 th Floor, 1601, Kanchan Ganga, Piramal chambers, Manish Nagar, Lalbaug, J.P.Road, Andheri (W), Parel, Mumbai-400053. Mumbai-400012. PAN/GIR No. AABPA1746L (अपीलाथ"/Applicant) (""यथ"/Respondent) Assessee by Shri.Vimal Punmiya.AR Revenue by Shri.Ashish Kumar.Sr.DR सुनवाई क" तार"ख/Date of Hearing 01.05.2024 घोषणा क" तार"ख/Date of Pronouncement 10.05.2024 ORDER PER PAVAN KUMAR GADA…

SANJAY BASUDEO AGARWAL,MUMBAI vs. INCOME TAX OFFICER 25(1)(1), BANDRA KURLA COMPLEX

In the result, the appeal filed by the assessee is allowed”

ITA 2398/MUM/2023[2014-15]Status: DisposedITAT Mumbai12 Dec 2023AY 2014-15

Bench: Shri Pavan Kumar Gadalesanjay Basudeo Agarwal, Vs Ito, Ward - 25(1)(1), 1601, Kanchan Ganga, Kautilya Bhawan, J.P Road, Manishnagar, G- Block,Bkc, Andheri (W), Bandra Kurla Complex, Mumbai-400053. Mumbai-400051. Pan/Gir No. : Aabpa1748E Appellant .. Respondent

For Appellant: Shri Vimal Punmiya.ARFor Respondent: Shri.UjjawalkumarChavhanSr.DR
Section 10(38)Section 143(3)Section 234ASection 271(1)(c)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Sanjay Basudeo Agarwal, Vs ITO, Ward - 25(1)(1), 1601, Kanchan Ganga, Kautilya Bhawan, J.P Road, ManishNagar, G- Block,BKC, Andheri (W), Bandra Kurla complex, Mumbai-400053. Mumbai-400051. PAN/GIR No. : AABPA1748E Appellant .. Respondent Assessee by : Shri Vimal Punmiya.AR Revenue by : Shri.UjjawalkumarChavhanSr.DR Date of Hearing 08.12.2023 Date of Pronouncement 21.12.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The appeal is filed by the assessee against the order of the National Faceless Appeal Cen…

NISHAT ARA,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-II, KANPUR

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

ITA 65/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…filed by the assessees and has allowed relief to the assessees under similar facts and circumstances. 2.2 Further reliance was placed on an order of Hon'ble Allahabad High Court which is a jurisdictional High Court in the case of CIT vs. Sudeep Goenka [2013] 29 Taxmann.com 402 where, under similar facts and circumstances, Hon'ble High Court had dismissed the appeal of the Revenue. 2.3 Learned counsel for the assessee further submitted that coupled with the fact, that the assessee had filed all the documents, evidencing purchase and sale of shares, the authorities below have relied on the statement of certain per…

ZAIN ALAM,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- II, KANPUR

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

ITA 64/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…filed by the assessees and has allowed relief to the assessees under similar facts and circumstances. 2.2 Further reliance was placed on an order of Hon'ble Allahabad High Court which is a jurisdictional High Court in the case of CIT vs. Sudeep Goenka [2013] 29 Taxmann.com 402 where, under similar facts and circumstances, Hon'ble High Court had dismissed the appeal of the Revenue. 2.3 Learned counsel for the assessee further submitted that coupled with the fact, that the assessee had filed all the documents, evidencing purchase and sale of shares, the authorities below have relied on the statement of certain per…

NAUSHEEN FARAH,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-II, KANPUR

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

ITA 63/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…filed by the assessees and has allowed relief to the assessees under similar facts and circumstances. 2.2 Further reliance was placed on an order of Hon'ble Allahabad High Court which is a jurisdictional High Court in the case of CIT vs. Sudeep Goenka [2013] 29 Taxmann.com 402 where, under similar facts and circumstances, Hon'ble High Court had dismissed the appeal of the Revenue. 2.3 Learned counsel for the assessee further submitted that coupled with the fact, that the assessee had filed all the documents, evidencing purchase and sale of shares, the authorities below have relied on the statement of certain per…

SHAHEEN RABIA,KANPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -II, KANPUR

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

ITA 62/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…filed by the assessees and has allowed relief to the assessees under similar facts and circumstances. 2.2 Further reliance was placed on an order of Hon'ble Allahabad High Court which is a jurisdictional High Court in the case of CIT vs. Sudeep Goenka [2013] 29 Taxmann.com 402 where, under similar facts and circumstances, Hon'ble High Court had dismissed the appeal of the Revenue. 2.3 Learned counsel for the assessee further submitted that coupled with the fact, that the assessee had filed all the documents, evidencing purchase and sale of shares, the authorities below have relied on the statement of certain per…

MARGHOOB ALAM,KANPUR vs. DCUT, CC-II, KANPUR, KANPUR

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

ITA 61/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…filed by the assessees and has allowed relief to the assessees under similar facts and circumstances. 2.2 Further reliance was placed on an order of Hon'ble Allahabad High Court which is a jurisdictional High Court in the case of CIT vs. Sudeep Goenka [2013] 29 Taxmann.com 402 where, under similar facts and circumstances, Hon'ble High Court had dismissed the appeal of the Revenue. 2.3 Learned counsel for the assessee further submitted that coupled with the fact, that the assessee had filed all the documents, evidencing purchase and sale of shares, the authorities below have relied on the statement of certain per…

KALANEEDHI JEWELLERS LLP,PATIALA vs. DCIT-CC, PATIALA

In the result, appeals of both the assesses are allowed

ITA 311/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी सुधांशु "ीवा"तव, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI. SUDHANSHU SRIVASTAVA, JM आयकर अपील सं./ ITA No. 310/Chd/2021 "नधा"रण वष" / Assessment Year : 2017-18 Smt Charu Aggarwal बनाम The DCIT H.No. 123-C, Model Town Central Circle Patiala-147001- Punjab Patiala-147001, Punjab "थायी लेखा सं./PAN NO: AAKPA9875F अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Priyanka…

SSMT. CHARU AGGARWAL,PATIALA vs. DCIT-CC, PATIALA

In the result, appeals of both the assesses are allowed

ITA 310/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी सुधांशु "ीवा"तव, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI. SUDHANSHU SRIVASTAVA, JM आयकर अपील सं./ ITA No. 310/Chd/2021 "नधा"रण वष" / Assessment Year : 2017-18 Smt Charu Aggarwal बनाम The DCIT H.No. 123-C, Model Town Central Circle Patiala-147001- Punjab Patiala-147001, Punjab "थायी लेखा सं./PAN NO: AAKPA9875F अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. Priyanka…

ROHIT JALAN,KOLKATA vs. ITO, WARD - 36(1), KOLKATA

In the result, the appeal of assessee is partly allowed

ITA 2205/KOL/2018[2013-14]Status: DisposedITAT Kolkata17 May 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm] I.T.A. No. 2205/Kol/2018 Assessment Year: 2013-14

Section 10(38)Section 143(1)Section 147Section 148Section 68Section 69C

…1 Rohit Jalan, AY- 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH, “SMC” AT KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri A. T. Varkey, JM] I.T.A. No. 2205/Kol/2018 Assessment Year: 2013-14 Rohit Jalan Vs. ITO, Ward-36(1), Kolkata. (PAN: AEZPJ1210L) Appellant Respondent Date of Hearing 20.02.2019 Date of Pronouncement 17.05.2019 For the Appellant Shri S. M. Surana, Advocate For the Respondent Shri Robin Choudhury, ACIT, Sr. DR ORDER This is an appeal preferred by the Assessee against the order of Ld. CIT(A) – 10, Kolkata dated 19.09.2018 for Assessment Year 2013-14. 2. Though the as…

SRI KUSH NAHATA ,KOLKATA vs. ITO, WARD - 35(3), KOLKATA , KOLKATA

ITA 1899/KOL/2018[2014-15]Status: DisposedITAT Kolkata08 May 2019AY 2014-15

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1899/Kol/2018 (िनधा"रणवष" / Assessment Year: 2014-15) Shri Kush Nahata Vs. Ito, Ward-35(3), Kolkata

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Robin Choudhury, Addl. CIT DR
Section 10(38)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1899/Kol/2018 (िनधा"रणवष" / Assessment Year: 2014-15) Shri Kush Nahata Vs. ITO, Ward-35(3), Kolkata 1st Floor, Jyoti Chhaya, 121, Rashbehari Avenue, Gariahat, Kolkata-700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : ADDPN 1413 C (Appellant) .. (Respondent) Appellant by : Shri Sunil Surana, FCA Respondent by :Shri Robin Choudhury, Addl. CIT DR सुनवाईकीतारीख/ Date of Hearing : 23/04/2019 घोषणाकीतारीख/Date of Pronouncement : 08/05/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, AM: The captioned…

M/S BIHARI LAL MALPANI,KOLKATA vs. ITO, WARD 43(1), KOLKATA, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 527/KOL/2017[2013-14]Status: DisposedITAT Kolkata05 Apr 2019AY 2013-14

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.527/Kol/2017 (Assessment Year 2013-14) M/S Bihari Lal Malpani Ito, Ward-43(1), Kolkata. -Vs- [Pan :Adupm 6438 R]

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

…IN THE INCOME TAX APPELLATE TRIBUNAL Kolkata Bench, Kolkata (Bench – “C”) BEFORE SHRI ABY. T. VARKEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER I.T.A. No.527/Kol/2017 (Assessment year 2013-14) M/s Bihari Lal Malpani ITO, Ward-43(1), Kolkata. -Vs- [PAN :ADUPM 6438 R] (Appellant) .. (Respondent) For the Appellant Shri Subash Agarwal, Advocate For the Respondent Shri Sankar Halder, JCIT, Sr. DR. Date of Hearing 02.04.2019 Date of Pronouncement 05.04.2019 ORDER Per M. Balaganesh: This appeal of the assessee arises out of the order of the Learned Commissioner of Income Tax (Appeals) -13, Kolkata […

HARI RAM AGARWAL ,KOLKATA vs. ITO, WARD - 22(4) , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 2363/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.2363/Kol/2018 (Assessment Year 2014-15) Hari Ram Agarwal Ito, Ward-22(4), Kolkata. -Vs- [Pan :Acdpa 1946 N]

Section 10(38)Section 133(6)Section 143(3)Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Kolkata Bench, Kolkata (Bench – “B”) BEFORE SHRI ABY. T. VARKEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER I.T.A. No.2363/Kol/2018 (Assessment year 2014-15) Hari Ram Agarwal ITO, Ward-22(4), Kolkata. -Vs- [PAN :ACDPA 1946 N] (Appellant) .. (Respondent) For the Appellant Shri M. D. Shah, AR For the Respondent Shri Robin Choudhury, Addl. CIT- Sr. DR. Date of Hearing 28.03.2019 Date of Pronouncement 03.04.2019 ORDER Per M. Balaganesh: This appeal of the assessee arises out of the order of the Learned Commissioner of Income Tax (Appeals) -6, Kolkata [ in sho…

SMT. SUSHILA DEVI KAJARIA,KOLKATA vs. ACIT, CIRCLE - 36, KOLKATA , KOLKATA

ITA 1255/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri S.S, Godara

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “SMC” KOLKATA Before Shri S.S, Godara, Judicial Member ITA No.1254-1255/Kol/2018 Assessment Year:2014-15 Naveen Kumar Kajaria ACIT, Circle-35, बनाम / 32, Armenian Street, Aayakar Bhawan, V/s. Kolkata-700001 Poorva, 110, Shantipally, 7th Floor, [PAN No.AGDPK 0069 N] Kolkakta-107 Smt. Sushila Devi Kajaria, बनाम / 32, Armenian Street, ACIT, Circle-36, V/s. Kolkata-001 Aaykar Bhawa, Poorva 110, Shantipally, 7th [PAN No.AFYPK 7990 Q] Floor, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Sunin Surana, Advocate & आवेदक क" ओर से/By Assessee Shri S.M. Surana, A…

NAVIN KUMAR KAJARIA,KOLKATA vs. ACIT, CIRCLE - 35, KOLKATA , KOLKATA

ITA 1254/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri S.S, Godara

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “SMC” KOLKATA Before Shri S.S, Godara, Judicial Member ITA No.1254-1255/Kol/2018 Assessment Year:2014-15 Naveen Kumar Kajaria ACIT, Circle-35, बनाम / 32, Armenian Street, Aayakar Bhawan, V/s. Kolkata-700001 Poorva, 110, Shantipally, 7th Floor, [PAN No.AGDPK 0069 N] Kolkakta-107 Smt. Sushila Devi Kajaria, बनाम / 32, Armenian Street, ACIT, Circle-36, V/s. Kolkata-001 Aaykar Bhawa, Poorva 110, Shantipally, 7th [PAN No.AFYPK 7990 Q] Floor, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Sunin Surana, Advocate & आवेदक क" ओर से/By Assessee Shri S.M. Surana, A…

RITA GOEL,GHAZIABAD vs. ITO, WARD- 2(2), GHAZIABAD

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

ITA 2929/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Feb 2019AY 2014-15

Bench: Shri Amit Shukla

For Appellant: Shri Akhilesh Kumar and Shri VipinFor Respondent: Shri S.L. Anuragi, Sr.D.R
Section 10(38)Section 115BSection 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2927/DEL/2018 Assessment Year: 2014-15 1.Smt. Madhu Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: AATPG 1691E (Appellant) (Respondent) I.T.A. No.2928/DEL/2018 Assessment Year: 2014-15 1.Smt. Anchal Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: ANNPG 9069M (Appellant) (Respondent) I.T.A. No.2929/DEL/2018 Assessment Year: 2014-15 1.Smt. Rita Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: AATPG 1691E (Appellant) (Respondent) Appellant by: Shri Akhilesh Kumar a…

ANCHAL GOEL,GHAZIABAD vs. ITO, WARD- 1(1), GHAZIABAD

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

ITA 2928/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Feb 2019AY 2014-15

Bench: Shri Amit Shukla

For Appellant: Shri Akhilesh Kumar and Shri VipinFor Respondent: Shri S.L. Anuragi, Sr.D.R
Section 10(38)Section 115BSection 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2927/DEL/2018 Assessment Year: 2014-15 1.Smt. Madhu Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: AATPG 1691E (Appellant) (Respondent) I.T.A. No.2928/DEL/2018 Assessment Year: 2014-15 1.Smt. Anchal Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: ANNPG 9069M (Appellant) (Respondent) I.T.A. No.2929/DEL/2018 Assessment Year: 2014-15 1.Smt. Rita Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: AATPG 1691E (Appellant) (Respondent) Appellant by: Shri Akhilesh Kumar a…

MADHU GOEL,GHAZIABAD vs. DCIT, CIRCLE- 1, GHAZIABAD

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

ITA 2927/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Feb 2019AY 2014-15

Bench: Shri Amit Shukla

For Appellant: Shri Akhilesh Kumar and Shri VipinFor Respondent: Shri S.L. Anuragi, Sr.D.R
Section 10(38)Section 115BSection 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.2927/DEL/2018 Assessment Year: 2014-15 1.Smt. Madhu Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: AATPG 1691E (Appellant) (Respondent) I.T.A. No.2928/DEL/2018 Assessment Year: 2014-15 1.Smt. Anchal Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: ANNPG 9069M (Appellant) (Respondent) I.T.A. No.2929/DEL/2018 Assessment Year: 2014-15 1.Smt. Rita Goel, vs. DCIT, Circle-1, Ghaziabad. Ghaziabad. TAN/PAN: AATPG 1691E (Appellant) (Respondent) Appellant by: Shri Akhilesh Kumar a…

SRI VIVEK JHUNJHUNWALA ,HOWRAH vs. ITO, WARD - 63(4), KOLKATA

In the result, the appeal of assessee is partly allowed

ITA 2333/KOL/2018[2014-15]Status: DisposedITAT Kolkata15 Feb 2019AY 2014-15

Bench: Shri A. T. Varkey, Jm]

Section 68

…1 Vivek Jhunjhunwala, AY:2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “C(SMC)” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C(SMC)” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य ) [Before Shri A. T. Varkey, JM] I.T.A. No. 2333/Kol/2018 Assessment Year: 2014-15 Shri Vivek Jhunjhunwala Vs. Income-tax Officer, Wd-63(4), Kolkata (PAN: AGTPJ1833H) Appellant Respondent Date of Hearing 18.12.2018 Date of Pronouncement 15.02.2019 For the Appellant Shri Soumitra Choudhury, Advocate For the Respondent Shri Satyajit Mondal, Addl. CIT ORDER Per Shri A.T.Varkey, JM This appeal filed by the assessee against the order of Ld.…

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