CIT v. Chandrakumar Jethmal Kochar

DCIT CENTRAL, BHOPAL vs. SHARAD SHARMA, BHOPAL

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniit(Ss)A No. 29/Ind/2023 (Ay: 2010-11) It(Ss)A No. 32/Ind/2023 (Ay: 2015-16) Shri Sharad Sharma, Acit, Central, बनाम/ H-3B, Nishant Colony, Gwalior Vs. 74 Bunglows, (Stationed At Bhopal) Tt Nagar, Bhopal (Pan: Amzps9791D) (Assessee/Appellant) (Revenue/Respondent)

…ission was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted Page 28 of 64 Shri Sharad Sharma IT(SS)A Nos. 29 & 32/Ind/2023 and ITA Nos. 309 & 304/Ind/2023- A.Y.2010-11, 2012-13,…

DCIT CENTRAL, BHOPAL vs. SHARAD SHARMA, BHOPAL

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniit(Ss)A No. 29/Ind/2023 (Ay: 2010-11) It(Ss)A No. 32/Ind/2023 (Ay: 2015-16) Shri Sharad Sharma, Acit, Central, बनाम/ H-3B, Nishant Colony, Gwalior Vs. 74 Bunglows, (Stationed At Bhopal) Tt Nagar, Bhopal (Pan: Amzps9791D) (Assessee/Appellant) (Revenue/Respondent)

…ission was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted Page 28 of 64 Shri Sharad Sharma IT(SS)A Nos. 29 & 32/Ind/2023 and ITA Nos. 309 & 304/Ind/2023- A.Y.2010-11, 2012-13,…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, JABALPUR vs. SHRI SAURBAH BADERIA, JABALPUR

In the result, the appeal of the Revenue is dismissed

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

…IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH ‘DB’, JABALPUR Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 02/JAB/2021 : Asstt. Year: 2016-17 The DCIT, Central Circle, Vs Saurabh Baderia, Jabalpur 1752, Saraswati Colony, Near Parijat Colony, Baldeobagh, Jabalpur, MP (APPELLANT) (RESPONDENT) PAN No. AHIPB 3208 Q Assessee by : Sh. Rahul Bardia, CA Revenue by : Smt. Garima Chaudhary, CIT-DR Date of Hearing: 22.11.2023 Date of Pronouncement: 23.11.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by Revenue against the orders o…

DEPUTY COMMISSIONER OF INCOME TAX (CENTRAL) , JABALPUR vs. M/S. JABALPUR HOSPITAL & RESEARCH CENTER, JABALPUR

In the result, the appeal filed by the revenue is dismissed and the Cross objections filed by the assessee are partly allowed

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadaledcit, Vs. Jabalpur Hospital & Central Circle, Researchcentre,Pvtltd Ramnath Russel Crossing, Building,Napier Town, Napier Town, Jabalpur-482001, Jabalpur-482001 Madhya Pradesh. Madhya Pradesh Pan/Gir No. : Aabcj1959K Appellant .. Respondent Co.No.04/Jab/2019 (A.Y. 2016-17) (In Ita No.19/Jab/2019) Jabalpur Hospital & Vs. Dcit, Research Centre Pvt Ltd, Central Circle, Russel Crossing, Ramnath Napier Town, Building,Napier Town, Jabalpur-482001. Jabalpur-482001. Madhya Pradesh. Madhya Pradesh. Pan/Gir No. : Aabcj1959K Appellant .. Respondent

…019 & CO. 04/JAB/2019 M/s Jabalpur Hospital & Research Centre, Jabalpur. admission to show that it was incorrect. However, reliance is placed on the judgment of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandra kumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis o admission that few benami concerns were being run by assessee could not be basis for making the assessee liable for at and the assessee retracted from such ss and revenue could not furnish any corroborative evidence in support of such evidence. It was further urged by the that…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI vs. ROHIT JAIN, SHILLONG

In the result, the appeals filed by the Revenue are dismissed

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

…dmission was permissible in law and it was open to the person who made the admission to show that it was incorrect”. Reliance was also placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat). Similarly reliance was also placed on the judgment of Hon’ble Gujarat High Court in the case Page 26 of 29 I.T.A. Nos.: 338 & 339/GTY/2019 Assessment Years: 2016-17 & 2017-18 Rohit Jain. of Kailashben Mangarial Chokshi vs. CIT - (2008) 14 DTR 257 (Guj.), wherein it was held that “merely on the basis of admission, the assessee…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI vs. ROHIT JAIN, SHILLONG

In the result, the appeals filed by the Revenue are dismissed

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

…dmission was permissible in law and it was open to the person who made the admission to show that it was incorrect”. Reliance was also placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat). Similarly reliance was also placed on the judgment of Hon’ble Gujarat High Court in the case Page 26 of 29 I.T.A. Nos.: 338 & 339/GTY/2019 Assessment Years: 2016-17 & 2017-18 Rohit Jain. of Kailashben Mangarial Chokshi vs. CIT - (2008) 14 DTR 257 (Guj.), wherein it was held that “merely on the basis of admission, the assessee…

ACIT CENTRAL-2, BHOPAL vs. SHRI SANJEEV AGRAWAL, BHOPAL

Bench: Shri Chandra Mohan Garg & Shri Bhagirath Mal Biyaniassessment Year: 2012-13 The Acit (Central)-2, Shri Sanjeev Agrawal, Bhopal, Mp-462011 H.No.E-2/134, Arera Colony, Vs. Bhopal, Mp-452016 Pan Adhpa8387N (Appellant) (Respondent) For Revenue : Shri P.K. Mishra, Cit(Dr) For Assessee : Shri S. S. Deshpande, Ca Shri Satyajeet Chatterjee, Ca

…sion was permissible in law and it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted from such admission and revenue could not furnish any corroborative evidence in support of such evidence. It was further…

ASSTT. COMMR. OF INCOME TAX, CEN. CIR-1,, RAJKOT vs. RAJESHKUMAR GOVINDBHAI PATEL,, RAJKOT

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA Nos. 25 & 26/Rjt/2021 & C.O. Nos. 1 & 2/Rjt/2021 Assessment Years: 2006-07 & 2007-08 Assistant Commissioner Vs Shri Rajeshkumar of Income Tax, Govindlal Patel Central Circle-1, 4th Floor, Sita Rajkot Apartment, Nr. Pradyuman Police Station Sadar Bazar, Rajkot PAN: ABPPB7559M Shri Rajeshkumar Vs Assistant Govindlal Patel Commissioner of 4th Floor, Income Tax, Sita Apartment Central Circle-1, Nr. Pradyuman Police Rajkot…

ASSTT. COMMR. OF INCOME TAX, CEN. CIR-1,, RAJKOT vs. RAJESHKUMAR GOVINDBHAI PATEL,, RAJKOT

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA Nos. 25 & 26/Rjt/2021 & C.O. Nos. 1 & 2/Rjt/2021 Assessment Years: 2006-07 & 2007-08 Assistant Commissioner Vs Shri Rajeshkumar of Income Tax, Govindlal Patel Central Circle-1, 4th Floor, Sita Rajkot Apartment, Nr. Pradyuman Police Station Sadar Bazar, Rajkot PAN: ABPPB7559M Shri Rajeshkumar Vs Assistant Govindlal Patel Commissioner of 4th Floor, Income Tax, Sita Apartment Central Circle-1, Nr. Pradyuman Police Rajkot…

THE ACIT CENTRAL -1, BHOPAL vs. SHRI SUNIL SAHU , RAIPUR

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.156, 157 & 158/Ind/2019 & (Assessment Years: 2010-11, 2011-12 & 2012-13) Shri Sunil Sahu Vs. Assistant Commissioner of 3rd Floor, Shubham Income Tax (Central)-II, Corporate, Opposite Airtel Bhopal Office, Ring Road No.1, Raipur, Chhatishgarh PAN No. AJNPS2606L (Appellant) .. (Respondent) Assistant Commissioner of Vs. Shri Sunil Sahu 3rd Floor, Shubham Income Tax (Central)-II, Bhopal Corporate, Opposite Airtel Office, Ring Road No.1, Raipur, Chhatishgarh…

SUNIL SAHU,RAIPUR vs. ACIT(CENTRAL)-2, BHOPAL

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.156, 157 & 158/Ind/2019 & (Assessment Years: 2010-11, 2011-12 & 2012-13) Shri Sunil Sahu Vs. Assistant Commissioner of 3rd Floor, Shubham Income Tax (Central)-II, Corporate, Opposite Airtel Bhopal Office, Ring Road No.1, Raipur, Chhatishgarh PAN No. AJNPS2606L (Appellant) .. (Respondent) Assistant Commissioner of Vs. Shri Sunil Sahu 3rd Floor, Shubham Income Tax (Central)-II, Bhopal Corporate, Opposite Airtel Office, Ring Road No.1, Raipur, Chhatishgarh…

SUNIL SAHU,RAIPUR vs. ACIT(CENTRAL)-2, BHOPAL

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.156, 157 & 158/Ind/2019 & (Assessment Years: 2010-11, 2011-12 & 2012-13) Shri Sunil Sahu Vs. Assistant Commissioner of 3rd Floor, Shubham Income Tax (Central)-II, Corporate, Opposite Airtel Bhopal Office, Ring Road No.1, Raipur, Chhatishgarh PAN No. AJNPS2606L (Appellant) .. (Respondent) Assistant Commissioner of Vs. Shri Sunil Sahu 3rd Floor, Shubham Income Tax (Central)-II, Bhopal Corporate, Opposite Airtel Office, Ring Road No.1, Raipur, Chhatishgarh…

SUNIL SAHU,RAIPUR vs. ACIT(CENTRAL)-2, BHOPAL

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. Nos.156, 157 & 158/Ind/2019 & (Assessment Years: 2010-11, 2011-12 & 2012-13) Shri Sunil Sahu Vs. Assistant Commissioner of 3rd Floor, Shubham Income Tax (Central)-II, Corporate, Opposite Airtel Bhopal Office, Ring Road No.1, Raipur, Chhatishgarh PAN No. AJNPS2606L (Appellant) .. (Respondent) Assistant Commissioner of Vs. Shri Sunil Sahu 3rd Floor, Shubham Income Tax (Central)-II, Bhopal Corporate, Opposite Airtel Office, Ring Road No.1, Raipur, Chhatishgarh…

M/S. RAJ ENTERPRISE,,SURAT vs. THE DY. COMMISSIONER OF INCOME TAX-6,, SURAT

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.1167/AHD/2016 (AY 2010-11) (Hearing in Virtual Court) Raj Enterprises, Deputy Commissioner of 7-Nitinagar Society, Income Tax, Vs Opp. VasantVihar Society, Circle-2(3), Surat. Udhana Magdalla Road, Surat – 395007 PAN: AAKFR 6024 M The Appellant/ Revenue Respondent/ Assessee The Deputy Commissioner of Raj Enterprises, Income Tax, 7-Nitinagar Society, Vs Circle-2(3), Surat. Opp. VasantVihar Society, UdhanaMagdalla Road, Surat – 395007 PAN: AAKFR 6024 M Appellant/ Revenue…

M/S. RAJ ENTERPRISE,,SURAT vs. THE DY. COMMISSIONER OF INCOME TAX-6,, SURAT

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.1167/AHD/2016 (AY 2010-11) (Hearing in Virtual Court) Raj Enterprises, Deputy Commissioner of 7-Nitinagar Society, Income Tax, Vs Opp. VasantVihar Society, Circle-2(3), Surat. Udhana Magdalla Road, Surat – 395007 PAN: AAKFR 6024 M The Appellant/ Revenue Respondent/ Assessee The Deputy Commissioner of Raj Enterprises, Income Tax, 7-Nitinagar Society, Vs Circle-2(3), Surat. Opp. VasantVihar Society, UdhanaMagdalla Road, Surat – 395007 PAN: AAKFR 6024 M Appellant/ Revenue…

THE DY.COMMISSIONER OF INCOME TAX CIRCLE-2(3),, SURAT vs. M/S. RAJ ENTERPRISES,, SURAT

Bench: Shri Pawan Singh & Dr Arjun Lal Saini

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA No.1167/AHD/2016 (AY 2010-11) (Hearing in Virtual Court) Raj Enterprises, Deputy Commissioner of 7-Nitinagar Society, Income Tax, Vs Opp. VasantVihar Society, Circle-2(3), Surat. Udhana Magdalla Road, Surat – 395007 PAN: AAKFR 6024 M The Appellant/ Revenue Respondent/ Assessee The Deputy Commissioner of Raj Enterprises, Income Tax, 7-Nitinagar Society, Vs Circle-2(3), Surat. Opp. VasantVihar Society, UdhanaMagdalla Road, Surat – 395007 PAN: AAKFR 6024 M Appellant/ Revenue…

THE DCIT, (CENTRAL)-1, INDORE vs. SHRI DIPAK KALANI, INDORE

In the result, revenue’s appeals in IT(SS)A 104

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing

…ani 47 (SS) 99 of 2016 and others it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted from such admission and revenue could not furnish any corroborative evidence in support of such evidence. It was further…

THE DCIT, (CENTRAL)-1, INDORE vs. SHRI PANKAJ KALANI, INDORE

In the result, revenue’s appeals in IT(SS)A 104

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing

…ani 47 (SS) 99 of 2016 and others it was open to the person who made the admission to show that it was incorrect. However, reliance is placed on the judgement of the Hon'ble Gujarat High Court rendered in the case of CIT Vs. Chandrakumar Jethmal Kochar (2015) 55 Taxmann.com 292 (Gujarat), wherein it has been held that merely on the basis of admission that few benami concerns were being run by assessee, assessee could not be basis for making the assessee liable for tax and the assessee retracted from such admission and revenue could not furnish any corroborative evidence in support of such evidence. It was further…