CIT-I v. Himan M. Vakil

41 Taxmann.com 425High Court2014#1966 most cited

What is CIT-I v. Himan M. Vakil authority for?

Where an assessee proves the genuineness of share transactions with supporting documents like contract notes, bank statements, and DMAT accounts, the Assessing Officer cannot treat the resulting capital gain as unexplained cash credit or make an addition under Section 68.

58

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Himan M. Vakil · Section 68 · Section 10(38) · genuineness of share transactions · long term capital gain · bogus capital gain · unexplained cash credit · DMAT account · contract notes · bank statement · documentary evidence.

Sections most often in play

Section 68Section 10(38)Section 143(3)Section 147Section 148Section 133(6)Section 69CSection 143(1)

Issues it is cited on

price riggingperiod of holdingpenny stockbogus long term capital gainsection 10(38)bogus ltcgentry operatorsection 254(1)long term capital gainsaddition under section 68accommodation entryshort term capital gains

Judgments citing CIT-I v. Himan M. Vakil

RAJESH SARDA,NAGPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), NAGPUR

In the result, the addition of undisclosed income under section 68 is deleted

ITA 44/NAG/2022[2015-16]Status: DisposedITAT Nagpur24 Feb 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Khettra Mohan Roy(Physical Hearing) Rajesh Sarda, Acit, Central Circle – 2(2), Nagpur 14, Daga Lay–Out, Ambazari Road, Vs Aayakar Bhawan, Civil Lines, Nagpur – 440033. Maharashtra – 440001. [Pan: Ahaps4925M] Appellant / Assessee Respondent / Revenue Assessee By Shri K.P. Dewani, Advocate Revenue By Shri Pankaj Kumar, Cit–Dr Date Of Hearing 16.02.2026 Date Of Pronouncement 24.02.2026 Order Under Section 254(1) Of Income Tax Act

Section 10(38)Section 132Section 153ASection 234ASection 254(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “NAGPUR” BENCH, NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER (Physical hearing) Rajesh Sarda, ACIT, Central Circle – 2(2), Nagpur 14, Daga Lay–out, Ambazari Road, Vs Aayakar Bhawan, Civil Lines, Nagpur – 440033. Maharashtra – 440001. [PAN: AHAPS4925M] Appellant / Assessee Respondent / Revenue Assessee by Shri K.P. Dewani, Advocate Revenue by Shri Pankaj Kumar, CIT–DR Date of hearing 16.02.2026 Date of pronouncement 24.02.2026 Order under section 254(1) of Income Tax Act PER PAWAN SINGH JUDICIAL MEMBER: 1. This appeal by assessee…

BHAVESH SUBODHBHAI SANGHAVI,SURAT vs. DCIT CIRCLE 1(3), SURAT

In the result, the appeal of the assessee is allowed

ITA 289/SRT/2025[2013-14]Status: HeardITAT Surat23 Jan 2026AY 2013-14

Bench: Dr. B.R.R. Kumar, Vice-Ms Suchitra Kamblebhavesh Subodhbhai Sanghavi, Deputy Commissioner Of Vs. 401, Rajhans Maxima, Income Tax, Nr. Raghu Ramji Party Plot, Circle-1(3), Umra, Surat. Surat-395007. [Pan : Ablps0009B] (Appellant) .. (Respondent) Appellant By : Shri Kiran K Shah, Ar Respondent By: Shri Ajay Uke, Sr. Dr Date Of Hearing 21.01.2026 Date Of Pronouncement 23.01.2026 O R D E R Per Dr. B.R.R. Kumar, Vice-:-

For Appellant: Shri Kiran K Shah, ARFor Respondent: Shri Ajay Uke, Sr. DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT Ms SUCHITRA KAMBLE, JUDICIAL MEMBER Bhavesh Subodhbhai Sanghavi, Deputy Commissioner of Vs. 401, Rajhans Maxima, Income Tax, Nr. Raghu Ramji Party Plot, Circle-1(3), Umra, Surat. Surat-395007. [PAN : ABLPS0009B] (Appellant) .. (Respondent) Appellant by : Shri Kiran K Shah, AR Respondent by: Shri Ajay Uke, Sr. DR Date of Hearing 21.01.2026 Date of Pronouncement 23.01.2026 O R D E R PER DR. B.R.R. KUMAR, VICE-PRESIDENT:- This appeal has been filed by the Assessee against the order dated 19.06.2025 passed by the Ld. C…

ARVIND BHAGUJI KANGANE,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-27(1), MUMBAI, MUMBAI

In the result, ground no. 2 and 3 of appeal are

ITA 4158/MUM/2025[2016-17]Status: DisposedITAT Mumbai22 Jan 2026AY 2016-17

Bench: Shri Pawan Singh & Ms. Padmavathy S(Physical Hearing) Arvind Bhanguji Kangane Dcit, Circle – 27(1), Mumbai Shreyas Building, 11Th Road, Plot No. 4Th Floor, Tower No. 6, Vashi Vs 553, Flat No. 901, 9Th Floor, Opp. Railway Station Building, Navi Heritage Pride Building, Chembur, Mumbai – 400703. Mumbai – 400026. [Pan: Afypk1856R] Appellant / Assessee Respondent / Revenue

Section 10(38)Section 143(1)Section 144BSection 147Section 148Section 151ASection 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER (Physical hearing) Arvind Bhanguji Kangane DCIT, Circle – 27(1), Mumbai Shreyas Building, 11th Road, Plot No. 4th Floor, Tower No. 6, Vashi Vs 553, Flat No. 901, 9th Floor, Opp. Railway Station Building, Navi Heritage Pride Building, Chembur, Mumbai – 400703. Mumbai – 400026. [PAN: AFYPK1856R] Appellant / Assessee Respondent / Revenue Assessee by Shri Prakash Jhunjhunwala, CA Revenue by Shri Surendra Mohan, Sr. DR Date of Institution 19.06.2025 Date of hearing 12.11.2025 Date of…

ARUN KUMAR GUPTA, DCIT, CIRCLE-1(3), SURAT, ADAJAN vs. CHUNIBHAI HARIBHAI GAJERA, ADARSH NAGAR SOCIETY

In the result, the appeal of the revenue is dismissed

ITA 779/SRT/2023[2014-15]Status: DisposedITAT Surat17 Nov 2025AY 2014-15

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.778 & 779/Srt/2023 Assessment Years: (2013-14 & 2014-15) (Physical Hearing) Dcit, Vs. Chunibhai Haribhai Gajera, Circle - 1(3), 67, Adarsh Nagar Society, Athwalines, Surat Surat - 395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aawpg3525A (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant By Shri Mukesh Jain, Cit-Dr Respondent By Shri Rasesh Shah, Ca Date Of Hearing 03/09/2025 Date Of Pronouncement 17/11/2025

Section 143(3)Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.778 & 779/SRT/2023 Assessment Years: (2013-14 & 2014-15) (Physical hearing) DCIT, Vs. Chunibhai Haribhai Gajera, Circle - 1(3), 67, Adarsh Nagar Society, Athwalines, Surat Surat - 395 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAWPG3525A (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant by Shri Mukesh Jain, CIT-DR Respondent by Shri Rasesh Shah, CA Date of Hearing 03/09/2025 Date of Pronouncement 17/11/2025 आदेश / O R D E R PER BENCH: These two ap…

ARUN KUMAR GUPTA, DCIT, CIRCLE-1(3), SURAT, ADAJAN vs. CHUNIBHAI HARIBHAI GAJERA, ADARSH NAGAR SOCIETY

In the result, the appeal of the revenue is dismissed

ITA 778/SRT/2023[2013-14]Status: DisposedITAT Surat17 Nov 2025AY 2013-14

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.778 & 779/Srt/2023 Assessment Years: (2013-14 & 2014-15) (Physical Hearing) Dcit, Vs. Chunibhai Haribhai Gajera, Circle - 1(3), 67, Adarsh Nagar Society, Athwalines, Surat Surat - 395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aawpg3525A (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant By Shri Mukesh Jain, Cit-Dr Respondent By Shri Rasesh Shah, Ca Date Of Hearing 03/09/2025 Date Of Pronouncement 17/11/2025

Section 143(3)Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.778 & 779/SRT/2023 Assessment Years: (2013-14 & 2014-15) (Physical hearing) DCIT, Vs. Chunibhai Haribhai Gajera, Circle - 1(3), 67, Adarsh Nagar Society, Athwalines, Surat Surat - 395 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAWPG3525A (अपीलाथ"/Appellant) (""थ" /Respondent) Appellant by Shri Mukesh Jain, CIT-DR Respondent by Shri Rasesh Shah, CA Date of Hearing 03/09/2025 Date of Pronouncement 17/11/2025 आदेश / O R D E R PER BENCH: These two ap…

MRS. SANJANA ANIL AGARWAL ,MUMBAI vs. INCOME TAX OFFICER 18(3)(2), MUMBAI

In the result, the grounds of appeal raised

ITA 4194/MUM/2025[2014-15]Status: DisposedITAT Mumbai14 Nov 2025AY 2014-15

Bench: Shri Pawan Singh& Smt. Renu Jauhri(Physical Hearing) Mrs. Sanjana Anil Agarwal Ito, 18(3)(2), Mumbai 27/31, Botawala Building, 3Rd Floor, Vs Earnest House, Nariman Point, Old Hanuman Lane, Kalbadevi Road, Maharashtra – 400021. Maharashtra - 400002. [Pan: Abgpa3779D] Appellant / Assessee Respondent / Revenue

Section 10(38)Section 254(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT. RENU JAUHRI, ACCOUNTANT MEMBER (Physical hearing) Mrs. Sanjana Anil Agarwal ITO, 18(3)(2), Mumbai 27/31, Botawala Building, 3rd Floor, Vs Earnest House, Nariman Point, Old Hanuman Lane, Kalbadevi Road, Maharashtra – 400021. Maharashtra - 400002. [PAN: ABGPA3779D] Appellant / Assessee Respondent / Revenue Assessee by Shri Neel Khandelwal, Advocate Revenue by Shri Swapnil Choudhary, Sr. DR Date of Institution 23.06.2025 Date of hearing 01.10.2025 Date of pronouncement 14.11.2025 Order under section 254(1) of Inco…

DCIT(CC)-8(3) , MUMBAI vs. GIRRAJ KISHOR AGRAWAL, MUMBAI

In the result, the grouds of appea raised by the revenue are

ITA 3769/MUM/2025[2011-12]Status: DisposedITAT Mumbai10 Nov 2025AY 2011-12

Bench: Shri Pawan Singh& Smt. Renu Jauhri(Physical Hearing)

Section 143(1)Section 143(3)Section 148Section 151Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT. RENU JAUHRI, ACCOUNTANT MEMBER (Physical hearing) DCIT(CC) – 8(3), Mumbai Girraj Kishor Agrawal Room No. 661, 6th Floor, Aayakar Vs 1601/1602 Green Acre, Lokhandwala Bhavan, Maharshi Karve Road, Complex, Andheri (West), Mumbai – 400020. Mumbai-400053. [PAN: AABPA4928N] Appellant / Revenue Respondent / Assessee C.O. No. 215/MUM/2025 (AY: 2011-12) (Arising out of ITA No. 3769/Mum/2025) Girraj Kishor Agrawal DCIT (CC) – 8(3), Mumbai Room No. 661, 6th Floor, Aayakar 1601/1602 Green Acre, Likhandwala Vs Complex, An…

INCOME TAX OFFICER 11(2)(1), MUMBAI, MUMBAI vs. SHREM ALLOYS PRIVATE LIMITED, MUMBAI

In the result, all the appeals filed by the Revenue stand dismissed

ITA 2192/MUM/2025[2014-15]Status: DisposedITAT Mumbai10 Sept 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 143(3)Section 147Section 148Section 153ASection 68

…com 118 (Hyderabad Tribunal) g) Sunita Jain vs. ITO ITA No. 501-502/AHD/2016 (Ahmedabad Tribunal) Everfine Alloyes Pvt. Ltd., h) Surya Prakash Toshniwal HUF vs. ITO i) Dolarrai Hemani vs. ITO ITA No. 19/Kol/2014 (Kolkata Tribunal) j) CIT vs. Himani M. Vakil** 41 Taxmann.com 425 (Gujarat High Court) k) CIT vs. Sumitra Devi** 49 Taxmann.com 37 (Rajasthan High Court) l) CIT vs. Maheshchandra G. Vakil** 40 Taxmann.com 326 (Gujarat High Court) x) Special reference has been made to the decision of Hon’ble Tribunal in the case of the director of the appellant Shri. Nitan Chhatwal, Shri. Hitesh Chhatwal and Smt. Smita Ch…

INCOME TAX OFFICER, MUMBAI vs. EVERFINE ALLOYS PRIVATE LIMITED, MUMBAI

In the result, all the appeals filed by the Revenue stand dismissed

ITA 2185/MUM/2025[2013-14]Status: DisposedITAT Mumbai10 Sept 2025AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 143(3)Section 147Section 148Section 153ASection 68

…com 118 (Hyderabad Tribunal) g) Sunita Jain vs. ITO ITA No. 501-502/AHD/2016 (Ahmedabad Tribunal) Everfine Alloyes Pvt. Ltd., h) Surya Prakash Toshniwal HUF vs. ITO i) Dolarrai Hemani vs. ITO ITA No. 19/Kol/2014 (Kolkata Tribunal) j) CIT vs. Himani M. Vakil** 41 Taxmann.com 425 (Gujarat High Court) k) CIT vs. Sumitra Devi** 49 Taxmann.com 37 (Rajasthan High Court) l) CIT vs. Maheshchandra G. Vakil** 40 Taxmann.com 326 (Gujarat High Court) x) Special reference has been made to the decision of Hon’ble Tribunal in the case of the director of the appellant Shri. Nitan Chhatwal, Shri. Hitesh Chhatwal and Smt. Smita Ch…

M/S DEEPS SPECIAL STEELS LIMITED,LUDHIANA vs. DCIT, CIRCLE-1, ALWAR

ITA 1016/JPR/2024[2015-16]Status: DisposedITAT Jaipur28 Aug 2025AY 2015-16

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Pankaj Bhalla, C.AFor Respondent: Shri Rajendra Ojha, CIT
Section 115JSection 142(1)Section 143(1)Section 50C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh xxu xks;y] ys[kk lnL; ,o aJh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI GAGAN GOYAL, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 1016/JPR/2024 fu/kZkj.ko"kZ@Assessment Year : 2015-16 M/s Deeps Special Steels Limited cuke Deputy Commissioner of Vs. 320-321, Industrial Area-A, Income Tax, Ludhiana (East), Ludhiana-141003. Circle-1, Alwar. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACD6027H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Pankaj Bhalla, C…

VINOD HIRACHAND SANGHVI,MUMBAI vs. ACIT, CIRCLE-19(3), LALBAUG, MUMBAI

In the result, the grounds of appeal raised by the

ITA 4340/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 May 2025AY 2013-14

Bench: Shri Pawan Singh & Girish Agrawal(Physical Hearing) Vinod Hirachandsanghvi Acit, Circle-19(3), Mumbai 315, Gr. Floor, Gogari Mansion, Vs Piramal Chamber, Lalbaug, 1 Carpenter Street, Charni Road, Parel, Mumbai, Mumbai-400004. Maharashtra-400012. [Pan No. Afmps3101F Appellant / Assessee Respondent / Revenue

Section 10(38)Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 254(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) Vinod HirachandSanghvi ACIT, Circle-19(3), Mumbai 315, Gr. Floor, Gogari Mansion, Vs Piramal Chamber, Lalbaug, 1 Carpenter Street, Charni Road, Parel, Mumbai, Mumbai-400004. Maharashtra-400012. [PAN No. AFMPS3101F Appellant / Assessee Respondent / Revenue Assessee by Shri Raj Kumar Singh (ITP)/AR Revenue by Shri Rajesh Meshram, Sr. DR Date of institution of appeal 30.11.2023 Date of hearing 25.03.2025 Date of pronouncement 27.05.2025 Order under section 254(1)…

THE DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD vs. SHRI RAJENDRA J KESHWANI (HUF), AHMEDABAD

The appeal of the Revenue is dismissed

ITA 30/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad18 Feb 2025AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.30/Ahd/2021 िनधा"रण वष" /Assessment Year : 2015-16 The Dcit Shri Rajendra J. Keshwani बनाम/ Central Circle-1(1) (Huf) V/S. Ahmedabad-380 009 44, Asopalav Bungalows Nr.Muktidham Jain Temple Thaltej, Ahmedabad "थायी लेखा सं./Pan: Aaehk 1973 J अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee By : Shri M.K. Patel, Advocate Revenue By : Shri Kavan Limbasiya, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 12/02/2025 घोषणा की तारीख /Date Of Pronouncement: 18/02/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Kavan Limbasiya, Sr.DR
Section 10(38)Section 143(1)Section 143(2)Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “बी“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.30/Ahd/2021 िनधा"रण वष" /Assessment Year : 2015-16 The DCIT Shri Rajendra J. Keshwani बनाम/ Central Circle-1(1) (HUF) v/s. Ahmedabad-380 009 44, Asopalav Bungalows Nr.Muktidham Jain Temple Thaltej, Ahmedabad "थायी लेखा सं./PAN: AAEHK 1973 J अपीलाथ%/ (Appellant) &' यथ%/ (Respondent) Assessee by : Shri M.K. Pate…

DCIT, CENTRAL CIRCLE-1(1), AHMEDABAD vs. SMT. DENISHA RAJENDRA KESHWANI, AHMEDABAD

Appeal is dismissed

ITA 39/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad06 Feb 2025AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.39/Ahd/2021 िनधा"रण वष" /Assessment Year : 2015-16 The Dcit Smt. Denisha Rajendra बनाम/ Central Circle-1(1) Keshwani V/S. Ahmedabad – 380 009 44, Asopalav Bungalows Nr.Muktidham Temple Thaltej, Ahmedabad – 380 054 (Gujarat) "थायी लेखा सं./Pan: Ahzpk 0889 K (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Mehul K. Patel, Ar Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 30/01/2025 घोषणा की तारीख /Date Of Pronouncement: 06/02/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: The Present Appeal Has Been Filed By The Revenue Against The Order Of The Commissioner Of Income Tax (Appeals)-11, Ahmedabad [Hereinafter Referred To As “Cit(A)”], Dated 22.01.2021, For The Assessment Year (Ay) 2015-16, Wherein The Cit(A) Has Deleted The Addition Of Rs.1,17,78,534/- Made Under Section 68 Of The Income Tax Act, 1961 [Hereinafter Referred To As “The Act”] By The Dy. Commissioner Of Income Tax, Central Circle – 1(1), Dcit Vs. Smt. Denisha Rajendra Keshwani Asst. Year : 2015-16

For Appellant: Shri Mehul K. Patel, ARFor Respondent: Shri Rignesh Das, Sr.DR
Section 127Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “सी“,अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD "ी टी.आर. से""ल कुमार, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम!। ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.39/Ahd/2021 िनधा"रण वष" /Assessment Year : 2015-16 The DCIT Smt. Denisha Rajendra बनाम/ Central Circle-1(1) Keshwani v/s. Ahmedabad – 380 009 44, Asopalav Bungalows Nr.Muktidham Temple Thaltej, Ahmedabad – 380 054 (Gujarat) "थायी लेखा सं./PAN: AHZPK 0889 K (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Asses…

THE ITO, WARD-1(2)(3), AHMEDABAD vs. SHRI MAHESH SOMABHAI PATEL, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 1854/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad19 Jun 2024AY 2014-15

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2014-15 The ITO, Ward-1(2)(3), Shri Mahesh Ahmedabad Somabhai Patel Vs 28, Anurag Bunglow, Nr. B.R. Park, Science City, Sola, Ahmedabad-380061 (Appellant) PAN: ACCPP4215C (Respondent) Revenue Represented: Smt. Malarkodi. R. Sr. D.R. Assessee Represented: Shri Anil Kshatriya, Advocate Date of hearing : 26-03-2024 Date of pronouncement : 19-06-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the Revenue as a…

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…

NEELU MAHANSARIA,SURAT vs. INCOME TAX OFFICER, WARD - 1(3)(3), SURAT

In the result, the addition of undisclosed income under section 68 is deleted

ITA 197/SRT/2023[2014-15]Status: DisposedITAT Surat17 Aug 2023AY 2014-15

Bench: Shri Pawan Singhआ.अ.सं./Ita No.197/Srt/2023 (Ay 2011-12) (Hearing In Physical Court) Neelu Mahansaria Income Tax Officer, 304, Green Park Apartment, Ward-1(3)(3), Surat Vs City Light Road, Nr. Corner Point Complex, Surat-395007 Pan No: Adbpm 2707 Q अपीलाथ"/Appellant ""थ" /Respondent

Section 133(6)Section 143(3)Section 156Section 254(1)Section 68Section 69

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.197/SRT/2023 (AY 2011-12) (Hearing in Physical Court) Neelu Mahansaria Income Tax Officer, 304, Green Park Apartment, Ward-1(3)(3), Surat Vs City Light Road, Nr. Corner Point Complex, Surat-395007 PAN No: ADBPM 2707 Q अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Ramesh Malpani, AR राज" की ओर से /Revenue by Shri Vinod Kumar, Sr-DR अपील पंजीकरण/Appeal instituted on 22.03.2023 सुनवाई की तारीख/Date of hearing 17.05.2023 उद्घोषणा की तारीख/D…

THE DCIT1(1), INDORE vs. SHRI RAVI ARORA, INDORE

ITA 212/IND/2020[2011-12]Status: DisposedITAT Indore31 Jul 2023AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2011-12 Dcit-5(1), Shri Ravi Arora, Indore 1007, Khatiwala Tank, बनाम/ 236, Indraprasth Tower, 6, M.G. Road, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) Pan: Agdpa8921H Assessee By Shri Yash Kukreja, Ca & Shri Hitesh Chimnani, Adv & Ld. Ars Revenue By Shri P.K.Mishra, Cit Dr Date Of Hearing 04.05.2023 Date Of Pronouncement 31.07.2023

Section 143(2)Section 143(3)Section 40A(3)Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year:2011-12 DCIT-5(1), Shri Ravi Arora, Indore 1007, Khatiwala Tank, बनाम/ 236, Indraprasth Tower, 6, M.G. Road, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) PAN: AGDPA8921H Assessee by Shri Yash Kukreja, CA and Shri Hitesh Chimnani, Adv & Ld. Ars Revenue by Shri P.K.Mishra, CIT DR Date of Hearing 04.05.2023 Date of Pronouncement 31.07.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal…

THE DCIT, CIRCLE-1(1)(2), AHMEDABAD vs. SHRI SANJAY CHIMANLAL AGRAWAL,, AHMEDABAD

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is hereby allowed

ITA 1580/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2013-14

Bench: Us Against The Order Of Ld. Cit(A)-1, Ahmedabad Dated 30/08/2019. The Revenue Has Raised Following Grounds Of Appeal:-

For Appellant: Ms. Nupur Shah, A.RFor Respondent: Shri Rajdeep Singh, Sr. D.R
Section 143(3)Section 148Section 68

…transactions furnished by stock exchange, AO is not justified in treating capital gain arising from sale of shares as unexplained cash credit. In the similar case, Honourable Gujarat High Court in the case of Commissioner of Income Tax-1 Vs. Himani M. Vakil [41 Taxmann.com 425] has held that where assessee duly I.T.A No. 1580/Ahd/2019 & CO No. 19/Ahd/2020 A.Y. 2013-14 Page No. 8 DCIT vs. Shri Sanjay Chimanlal Agrawal prove genuineness of share transaction by bringing on record contract notes for sale and purchase, bank statement of broker and DMAT accounts showing transfer in and out of shares, AO was not just…

SARITA BAGDI ,INDORE vs. THE ITO WARD-4(1), INDORE

In the result appeal of the assessee is allowed

ITA 6/IND/2019[2011-12]Status: DisposedITAT Indore25 May 2021AY 2011-12

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Royassessment Year 2011-12

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

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER Assessment Year 2011-12 Smt. Sarita Bagdi, : Appellant 30, Shradhanand Marg, Indore PAN : AFIPB9540B V/s Income Tax Officer 4(1) Indore : Respondent Revenue by Shri Harshit Bari, Sr.DR Assessee by S/Shri Pranay Goyal & S.N. Goyal, ARs Date of Hearing 06.04.2021 Date of Pronouncement 25.05.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal filed at the instance of the assessee for Assessment Year 2011-12 is…

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CIT-I v. Himan M. Vakil (41 Taxmann.com 425) — Cited in 58 Judgments | BharatTax