Chandrakant H. Shah v. ITO

28 SOT 315Income Tax Appellate Tribunal2009#24181 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Issues it is cited on

income from other sourcessection 142(1)section 15section 13section 143personsection 14section 143(3)total incomebusinessdocumentinterest

Judgments citing Chandrakant H. Shah v. ITO

Ajay Bakliwal, Kota vs. ACIT, Central Cirle, Kota

In the result, the appeal of the assessee is partly allowed

ITA 1277/JPR/2024[2015-16]Status: DisposedITAT Jaipur11 Apr 2025AY 2015-16
For Appellant: Shri Rajendra SisodiaFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 132Section 132(1)Section 132(4)Section 139Section 143(3)Section 153ASection 250

…ion 56(2)(v) of the Act; b) Clause (v) was inserted in Section 56(2) taxing any sum of money exceeding Rs. 25,000, received without consideration, by an individual or a Hindu Undivided Family, with certain exceptions. - (v) In Chandrakant H. Shah v. ITO[2009] 28 SOT 315 (Mum.), the objects of section 56(2)(v) was explained by ITAT as under: "11.4....From the perusal of the Hon'ble Finance Minister's speech,… it is apparent that this provision has been brought on statute to fill up the vacuum created by abolition of the Gift tax Act, 1958, in 1997…. there was a practice of bogus foreign gifts, which started with t…

Ajay Bakliwal, Kota vs. ACIT, Central Circle, Kota

ITA 1276/JPR/2024[2014-15]Status: DisposedITAT Jaipur11 Apr 2025AY 2014-15
For Appellant: Shri Rajendra SisodiaFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 132Section 132(1)Section 132(4)Section 139Section 143(3)Section 153ASection 250

…ion 56(2)(v) of the Act; b) Clause (v) was inserted in Section 56(2) taxing any sum of money exceeding Rs.25,000, received without consideration, by an individual or a Hindu Undivided Family, with certain exceptions. (v) In Chandrakant H. Shah v. ITO[2009] 28 SOT 315 (Mum.), the objects of section 56(2)(v) was explained by ITAT as under: “11.4....From the perusal of the Hon'ble Finance Minister's speech,… it is apparent that this provision has been brought on statute to fill up the vacuum created by abolition of the Gift tax Act, 1958, in 1997…. there was a practice of bogus foreign gifts, which started wi…

Narain Lal Agrawal, Jaipur vs. DCIT Circle 1 Jaipur, Jaipur

ITA 744/JPR/2023[2020-21]Status: DisposedITAT Jaipur25 Jun 2024AY 2020-21
For Appellant: Sh. Tarun Mittal (CA)For Respondent: Sh. A. S. Nehra (Addl. CIT)
Section 143(3)Section 56(2)Section 56(2)(x)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, "A" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA No. 744/JP/2023 निर्धारण वर्ष / Assessment Years : 2020-21 Narain Lal Agrawal बनाम DCIT Circle-01, Jaipur 1307 Kedia Bhawan, Gopal Ji Ka Vs. Rasta, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: ABRPA 9834 E अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by : Sh. Tarun Mittal (CA) राजस्व की ओर से / Reven…

Chandrakant H. Shah v. ITO (28 SOT 315) — Cited in 3 Judgments | BharatTax