Chandan Gupta v. CIT

340 ITR 161High Court2012#3105 most cited

What is Chandan Gupta v. CIT authority for?

An assessee fails the 'Human Probability Test' when they cannot establish the genuineness of a claim for exempt income under section 10(38) and attempt to conceal unaccounted cash. Share transaction profits credited to an assessee's bank account must be added as income under section 68 if the receipt cannot be explained.

38

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

Chandan Gupta v. CIT · 340 ITR 161 · section 10(38) · section 68 · bogus long term capital gain · price rigging · colourable device · Human Probability Test · unexplained cash · accommodation entry

Sections most often in play

Section 10(38)Section 68Section 131Section 142(1)Section 143(2)Section 143(3)Section 148Section 250(6)

Issues it is cited on

price riggingbogus ltcgbogus long term capital gainpenny stockcolourable devicesection 10(38)entry operatorlong term capital gainsprincipal commissioner of income-taxlong term capital gainaccommodation entryunexplained expenditure

Judgments citing Chandan Gupta v. CIT

Kamal Singh Kundalia, Siliguri vs. I.T.O., Ward - 1(4), Siliguri

Appeal is allowed

ITA 2359/KOL/2017[2014-15]Status: DisposedITAT Kolkata08 May 2019AY 2014-15

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2014-15 Kamal Sinigh Kundalia V/S. Income Tax Officer, C/O Pradip Lakhotia, 2Nd Ward-1(4), Aayakar Floor, Metro Plaza, Sf Bhawana, Matigara, Road, Siliguri-734005 Siliguri-734010 [Pan No.Akupk 1029 R] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dhiraj Lakhotia, Ar अपीलाथ" क" ओर से/By Appellant Shri Robin Choudhury, Addl-Cit-Dr ""यथ" क" ओर से/By Respondent 07-02-2019 सुनवाई क" तार"ख/Date Of Hearing 08-05-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal Arises Against The Commissioner Of Income Tax (Appeals)-Siliguri’S Order Dated 29.08.2017 Passed In Case No.49/Cit(A)/Slg/2016-17, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. The Assessee’S Detailed Paper Book Comprising Of Bank Statement (For The Period Of 01.04.2011 To 31.03.2012), Share Certificate In This Taxpayer’S Name Dated 31.12.2011, Allotment Letter Of 15,000 Shares Of Cressanda Solutions After Due Approval Of Hon'Ble Bombay High Court Dated 21.02.2013, Show-Cause Notice, Demat Account With The Broker Firm & Contract Notes Etc.; Stands Perused.

Section 143(3)Section 68

…er it is a sham or make-believe transactions or one which is genuine. 14. Learned. ‘DR’ placed reliance on the decision of the jurisdictional High Court in the case of Somnath Maini V CIT (2008) 306 ITR 411 (P&H) and Balbir Chand Maini V CIT & another (12012) 340 ITR 161 (P&H) and contended that the issue in question is covered by these decisions. We have carefully perused and considered the facts and the ratio of the decisions of the jurisdictional High Court, in the case of Balbir Chand Maini (supra) and Somnath Maini V CIT (supra) and found thaat the facts of the present case are squarely covered by this decis…

Soumitra Choudhury, Kolkata vs. ACIT, Circle - 22, Kolkata

ITA 256/KOL/2019[2012-13]Status: DisposedITAT Kolkata15 Mar 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Years :2012-13 Soumitra Choudhury V/S. Acit, Circle-12 28C, Satish Mukherjee 54/1, Rafi Ahmed Road, Kolkata-700026 Kidwai Road, [Pan No.Acnpc 4627 Q] Kolkarta-16 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Miraj D Shah, Advocate अपीलाथ" क" ओर से/By Appellant Shri Sankar Halder, Jcit-Sr-Dr ""यथ" क" ओर से/By Respondent 13-03-2019 सुनवाई क" तार"ख/Date Of Hearing Assessment Year :2015-16 Purushottam Das Agarwal V/S. Income Tax Officer, C/O Balaji Enterprises, Ward-35(1), Aayakar 83/85 N.S. Road, Ground Bhawan Porva, 110, Floor, Kolkata Shantipally, Kokata- [Pan No.Actpa 9138 Q] 107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Subash Agarwal Advocate अपीलाथ" क" ओर से/By Appellant Shri Sankar Halder, Jcit-Sr-Dr ""यथ" क" ओर से/By Respondent 14-03-2019 सुनवाई क" तार"ख/Date Of Hearing 15-03-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- These Two Assessees Have Filed Their Instant Appeal(S) For Assessment Year(S) 2012-13 & 2015-16 Against The Commissioner Of Income Tax

Section 10(38)Section 131Section 133(6)Section 143(3)Section 148Section 68

…Chandan Gupta Vs CIT (2015)229 Taxman 173 (P&H) Where the assessee could not explain receipt of alleged share transaction profits credited in his bank accounts, then sale proceeds had to be added as income under section 68. 2. Bazpir Chand Maini Vs CIT (2012) 340 ITR 161 (P&H) ITA No.256/Kol/2019 & 2421/Kol/2018 A.Ys 12-13 & 15-16 Soumitra Choudhury Vs. ACIT, Cir-22, Kol Purushottam Das Agarwal Vs. ITO Wd-35(1) Kol. Page 7 Section 69 of the Income-tax Act, 1961 - Unexplained investment - Assessment year 1998-99 - During assessment proceedings, Assessing Officer found that assessee had purchased certain shares of…

Purushottam Das Agarwal, Kolkata vs. ITO, Ward - 35(1), Kolkata

ITA 2421/KOL/2018[2015-16]Status: DisposedITAT Kolkata15 Mar 2019AY 2015-16

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Years :2012-13 Soumitra Choudhury V/S. Acit, Circle-12 28C, Satish Mukherjee 54/1, Rafi Ahmed Road, Kolkata-700026 Kidwai Road, [Pan No.Acnpc 4627 Q] Kolkarta-16 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Miraj D Shah, Advocate अपीलाथ" क" ओर से/By Appellant Shri Sankar Halder, Jcit-Sr-Dr ""यथ" क" ओर से/By Respondent 13-03-2019 सुनवाई क" तार"ख/Date Of Hearing Assessment Year :2015-16 Purushottam Das Agarwal V/S. Income Tax Officer, C/O Balaji Enterprises, Ward-35(1), Aayakar 83/85 N.S. Road, Ground Bhawan Porva, 110, Floor, Kolkata Shantipally, Kokata- [Pan No.Actpa 9138 Q] 107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Subash Agarwal Advocate अपीलाथ" क" ओर से/By Appellant Shri Sankar Halder, Jcit-Sr-Dr ""यथ" क" ओर से/By Respondent 14-03-2019 सुनवाई क" तार"ख/Date Of Hearing 15-03-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- These Two Assessees Have Filed Their Instant Appeal(S) For Assessment Year(S) 2012-13 & 2015-16 Against The Commissioner Of Income Tax

Section 10(38)Section 131Section 133(6)Section 143(3)Section 148Section 68

…Chandan Gupta Vs CIT (2015)229 Taxman 173 (P&H) Where the assessee could not explain receipt of alleged share transaction profits credited in his bank accounts, then sale proceeds had to be added as income under section 68. 2. Bazpir Chand Maini Vs CIT (2012) 340 ITR 161 (P&H) ITA No.256/Kol/2019 & 2421/Kol/2018 A.Ys 12-13 & 15-16 Soumitra Choudhury Vs. ACIT, Cir-22, Kol Purushottam Das Agarwal Vs. ITO Wd-35(1) Kol. Page 7 Section 69 of the Income-tax Act, 1961 - Unexplained investment - Assessment year 1998-99 - During assessment proceedings, Assessing Officer found that assessee had purchased certain shares of…

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…

Sanjeev Jain, Saharanpur vs. ITO, Saharanpur

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

ITA 3381/DEL/2017[2013-14]Status: DisposedITAT Delhi15 Jan 2019AY 2013-14

Bench: Sh. R.K. Pand & Ms. Suchitra Kambleassessment Year: 2013-14

Section 10(38)

…and Jain L/H Shantidev Bimlachand Vs. PCIT (ITA No.18/2017 Bombay High Court (Nagpur Bench) 2. Abhimanyu Soin Vs. ACIT 2018 TIOL 733 ITAT CHD 3. Chandan Gupta Vs. CIT [201554 taxman.com 10 (Punjab & Haryana)/[2015] 229 Taxman 173 4. Balbir Chand Maini Vs. CIT 340 ITR 161 5. Usha Chandresh Shah Vs ITO [2014 TIOL 1459 – ITAT Mum] 6. Ratnakar M Pujari Vs. ITO [2-16 TIOL 1746 ITAT MUM] 7. Arvind M Kariya Vs. ACIT (ITA No.7024/Mum/2010) 8. Hon’ble ITAT Mumbai in the case of ITO Vs. Shamim M. Bharwani (2016) (69 Taxmann.com 65) 9. Mr. Pankaj Agarwal & Sons (HUF) Vs. ITO and batch of other appeals vide ITA No.1413/CHNY/…

Radhika Garg, Faridabad vs. ITO, Ward-11(2), Faridabad

In the result, ITA.No.2429/Del

ITA 4738/DEL/2018[2015-16]Status: DisposedITAT Delhi01 Jan 2019AY 2015-16

Bench: Shri Bhavnesh Saini

For Appellant: Shri Vivek Bansal And Shri Sanjay Goel, AdvocatesFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 68Section 69

…d relied upon the following decisions : 1. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain vs. CIT (2017) ITA.No.18 of 2017 – Bombay High Court – Nagpur Bench. 2. Chandan Gupta vs. CIT (2015) 229 Taxman 173 ( P & H) 3. Balbir Chand Maini vs. CIT (2012) 340 ITR 161 (P & H) 4. Usha Chandresh Shah vs. ITO 2014-TIOL-1459-ITAT- Mumbai. 5. Ratnakar M. Pujari vs. ITO 2016-TIOL-1746-ITAT- MUM. 6. Abhimanyu Soin vs. ACIT 2018-TIOL-733-ITAT-CHD. 7. Arvind M. Kariya vs. ACIT ITA.No.7024/Mum/2010. 8. ITO vs. Shamim M. Bharwani (2016) 69 taxmann.com 65 8. I have heard the Learned Representatives of both the parties an…

Nishika Aggarwal, Gurgaon vs. ITO, Ward- 3(1), Gurgaon

In the result, ITA.No.2429/Del

ITA 2429/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Jan 2019AY 2014-15

Bench: Shri Bhavnesh Saini

For Appellant: Shri Vivek Bansal And Shri Sanjay Goel, AdvocatesFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 68Section 69

…d relied upon the following decisions : 1. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain vs. CIT (2017) ITA.No.18 of 2017 – Bombay High Court – Nagpur Bench. 2. Chandan Gupta vs. CIT (2015) 229 Taxman 173 ( P & H) 3. Balbir Chand Maini vs. CIT (2012) 340 ITR 161 (P & H) 4. Usha Chandresh Shah vs. ITO 2014-TIOL-1459-ITAT- Mumbai. 5. Ratnakar M. Pujari vs. ITO 2016-TIOL-1746-ITAT- MUM. 6. Abhimanyu Soin vs. ACIT 2018-TIOL-733-ITAT-CHD. 7. Arvind M. Kariya vs. ACIT ITA.No.7024/Mum/2010. 8. ITO vs. Shamim M. Bharwani (2016) 69 taxmann.com 65 8. I have heard the Learned Representatives of both the parties an…

Rajesh Garg, New Delhi vs. ITO, Ward-40(2), New Delhi

In the result, ITA.No.5971/Del

ITA 5974/DEL/2018[2015-16]Status: DisposedITAT Delhi12 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini

For Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 131

….R. relied upon the following decisions. 1. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain vs. CIT (2017) ITA.No.18 of 2017 – Bombay High Court – Nagpur Bench. 2. Chandan Gupta vs. CIT (2015) 229 Taxman 173 ( P& H) 3. Balbir Chand Maini vs. CIT (2012) 340 ITR 161 (P & H) 4. Usha Chandresh Shah vs. ITO 2014-TIOL-1459-ITAT- Mumbai. 5. Ratnakar M. Pujari vs. ITO 2016-TIOL-1746-ITAT-MUM. 6. Abhimanyu Soin vs. ACIT 2018-TIOL-733-ITAT-CHD. 7. Arvind M. Kariya vs. ACIT ITA.No.7024/Mum/2010. 8. ITO vs. Shamim M. Bharwani (2016) 69 taxmann.com 65 10 I.T.A.No.5971 to 5974/Del./2018 Ms. Anupama Garg, New Delhi & Ot…

Bhushan Garg (HUF), New Delhi vs. ITO, Ward-40(1), New Delhi

In the result, ITA.No.5971/Del

ITA 5973/DEL/2018[2015-16]Status: DisposedITAT Delhi12 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini

For Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 131

….R. relied upon the following decisions. 1. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain vs. CIT (2017) ITA.No.18 of 2017 – Bombay High Court – Nagpur Bench. 2. Chandan Gupta vs. CIT (2015) 229 Taxman 173 ( P& H) 3. Balbir Chand Maini vs. CIT (2012) 340 ITR 161 (P & H) 4. Usha Chandresh Shah vs. ITO 2014-TIOL-1459-ITAT- Mumbai. 5. Ratnakar M. Pujari vs. ITO 2016-TIOL-1746-ITAT-MUM. 6. Abhimanyu Soin vs. ACIT 2018-TIOL-733-ITAT-CHD. 7. Arvind M. Kariya vs. ACIT ITA.No.7024/Mum/2010. 8. ITO vs. Shamim M. Bharwani (2016) 69 taxmann.com 65 10 I.T.A.No.5971 to 5974/Del./2018 Ms. Anupama Garg, New Delhi & Ot…

Pushpa Garg, New Delhi vs. ITO, Ward-40(2), New Delhi

In the result, ITA.No.5971/Del

ITA 5972/DEL/2018[2015-16]Status: DisposedITAT Delhi12 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini

For Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 131

….R. relied upon the following decisions. 1. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain vs. CIT (2017) ITA.No.18 of 2017 – Bombay High Court – Nagpur Bench. 2. Chandan Gupta vs. CIT (2015) 229 Taxman 173 ( P& H) 3. Balbir Chand Maini vs. CIT (2012) 340 ITR 161 (P & H) 4. Usha Chandresh Shah vs. ITO 2014-TIOL-1459-ITAT- Mumbai. 5. Ratnakar M. Pujari vs. ITO 2016-TIOL-1746-ITAT-MUM. 6. Abhimanyu Soin vs. ACIT 2018-TIOL-733-ITAT-CHD. 7. Arvind M. Kariya vs. ACIT ITA.No.7024/Mum/2010. 8. ITO vs. Shamim M. Bharwani (2016) 69 taxmann.com 65 10 I.T.A.No.5971 to 5974/Del./2018 Ms. Anupama Garg, New Delhi & Ot…

Anupama Garg, New Delhi vs. ITO, Ward-40(1), New Delhi

In the result, ITA.No.5971/Del

ITA 5971/DEL/2018[2015-16]Status: DisposedITAT Delhi12 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini

For Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 131

….R. relied upon the following decisions. 1. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain vs. CIT (2017) ITA.No.18 of 2017 – Bombay High Court – Nagpur Bench. 2. Chandan Gupta vs. CIT (2015) 229 Taxman 173 ( P& H) 3. Balbir Chand Maini vs. CIT (2012) 340 ITR 161 (P & H) 4. Usha Chandresh Shah vs. ITO 2014-TIOL-1459-ITAT- Mumbai. 5. Ratnakar M. Pujari vs. ITO 2016-TIOL-1746-ITAT-MUM. 6. Abhimanyu Soin vs. ACIT 2018-TIOL-733-ITAT-CHD. 7. Arvind M. Kariya vs. ACIT ITA.No.7024/Mum/2010. 8. ITO vs. Shamim M. Bharwani (2016) 69 taxmann.com 65 10 I.T.A.No.5971 to 5974/Del./2018 Ms. Anupama Garg, New Delhi & Ot…

Uma Singal, New Delhi vs. ACIT, Centrl Circle-3, New Delhi

ITA 1484/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR
Section 10(38)Section 143Section 153ASection 250Section 68

…aws: i. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain Vs PCIT- 1, Nagpur (2018) 89 Taxmann.com 196 (Bom.) ii. Abhimanyu Soin Vs ACIT (2018-TIOL-733-ITAT-CHD) iii. Chandan Gupta Vs CIT (2015) 54 Taxmann.com 10 (P&H) iv. Balbir Chand Maini Vs CIT (2012) 340 ITR 161 (P&H) v. Usha Chandresh Shah Vs ITO (2014-TIOL-1459-ITAT-Mum) vi. Ratnakar M Pujari Vs ITO (2016-TIOL-1746-ITAT-Mum) vii. Arvind M Kariya Vs ACIT in ITA No. 7024/Mum/2010 viii. ITO Vs Shamim M Bharwani (2016) 69 Taxmann.com 65 (Mum) ix. CIT Vs Mukundray K. Shah (2007) 290 ITR 433 (SC) x. CIT Vs S. Ajit Kumar (2018) 93 taxmann.com 294 (SC) xi. Vin…

Ritu Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1481/DEL/2018[2015-16]Status: DisposedITAT Delhi07 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR
Section 10(38)Section 143Section 153ASection 250Section 68

…aws: i. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain Vs PCIT- 1, Nagpur (2018) 89 Taxmann.com 196 (Bom.) ii. Abhimanyu Soin Vs ACIT (2018-TIOL-733-ITAT-CHD) iii. Chandan Gupta Vs CIT (2015) 54 Taxmann.com 10 (P&H) iv. Balbir Chand Maini Vs CIT (2012) 340 ITR 161 (P&H) v. Usha Chandresh Shah Vs ITO (2014-TIOL-1459-ITAT-Mum) vi. Ratnakar M Pujari Vs ITO (2016-TIOL-1746-ITAT-Mum) vii. Arvind M Kariya Vs ACIT in ITA No. 7024/Mum/2010 viii. ITO Vs Shamim M Bharwani (2016) 69 Taxmann.com 65 (Mum) ix. CIT Vs Mukundray K. Shah (2007) 290 ITR 433 (SC) x. CIT Vs S. Ajit Kumar (2018) 93 taxmann.com 294 (SC) xi. Vin…

Sunita Khemka, New Delhi vs. ACIT, Central Circle- 15, Jhandewalan Extn., New Delhi

In the result, Appeal of assessee is allowed

ITA 389/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Aug 2018AY 2014-15

Bench: Shri Bhavnesh Saini

For Appellant: Shri Raj Kumar, C.A. &For Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10Section 10(38)

…the case only lead to the inference that these transactions are not genuine. Similar view has been held by the Hon'ble 35 ITA.No.389/Del./2018 Smt. Sunita Khemka, New Delhi. Jurisdictional Punjab & Haryana High Court in the case of Balbir Chand Maini V/s CIT 340 ITR 161 (P&H) 247 CTR 468 (P&H) and the Case of Som Nath Maini V/s CIT 306 ITR 484 (P&H). 3.14. Reference in this regard may also be made to the following case laws.- I. Sanjay Bimal Chand Jain L/h of Shanti Devi Bimal Chand Jain V/s CIT ITA No. 18/2017 (Mumbai High Court Nagpur Bench) II. Ratnakar M. Pujari V/s ITD ITA No. 995/Mum/2012 (res) dated 03/…

Shikha Dhawan, Gurgaon vs. ITO, Ward- 4(2), Gurgaon

In the result, the appeal of the assessee is allowed

ITA 3035/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Jun 2018AY 2014-15

Bench: Sh.Bhavnesh Saini[Assessment Year: 2014-15] Vs Smt. Shikha Dhawan, Ito, C-101, Centre Park, Ward-4(2), Sector-42, Gurgaon. Gurgaon. Pan-Ccbps1718L (Appellant) (Respondent) Appellant By Sh. Gautam Jain & Sh. Peeyush Kamal, Advocate Respondent By Sh. S.L.Anuragi, Sr.Dr Date Of Hearing 11.06.2018 Date Of Pronouncement 27.06.2018

Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”, NEW DELHI BEFORE SH.BHAVNESH SAINI, JUDICIAL MEMBER [Assessment Year: 2014-15] vs Smt. Shikha Dhawan, ITO, C-101, Centre Park, Ward-4(2), Sector-42, Gurgaon. Gurgaon. PAN-CCBPS1718L (Appellant) (Respondent) Appellant by Sh. Gautam Jain & Sh. Peeyush Kamal, Advocate Respondent by Sh. S.L.Anuragi, Sr.DR Date of Hearing 11.06.2018 Date of Pronouncement 27.06.2018 ORDER PER BHAVNESH SAINI, JUDICIAL MEMBER This appeal by the assessee has been directed against the order of Ld.CIT(A)- 1, Gurgaon dated 09.03.2018 for AY 2014-15 on the following grounds:- 1.…

ITO, New Delhi vs. Smt. Shikha Khandelwal, New Delhi

In the result, the Revenue’s appeal is dismissed

ITA 3513/DEL/2014[2008-09]Status: DisposedITAT Delhi04 Jun 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year: 2008-09

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. K. Tiwari, Sr. DR
Section 143(3)Section 54FSection 64(1)(iv)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2008-09 ITO, WARD 33(4), vs. SMT. SHIKHA KHANDELWAL ROOM NO. 1603, H-37-B, PUSA ROAD, DR. S.P. MUKHERJEE CIVIC NEW DELHI – 110 005 CENTRE, JL NEHRU MARG, NEW DELHI - 110 002 (PAN: AFBPK0139A) (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NO. 234/Del/2017 (IN ITA NO. 3513/DEL/2014) Assessment Year: 2008-09 SMT. SHIKHA KHANDEWWAL, VS. ITO, WARD 33(4), H-37-B, PUSA ROAD, NEW DELHI NEW DELHI – 110 005 (APPELLANT) (RESPONDENT) Department by : Sh. K…