CIT v. Emerald Commercial Ltd.

120 Taxmann 282High Court2002#9330 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2023.

Issues it is cited on

onus of proofbogus long term capital gainlive linkpenny stocksection 10(38)amalgamationaddition u/s 68tangible materialaccommodation entrylong term capital gaingenuineness of the transactionsection 10

Judgments citing CIT v. Emerald Commercial Ltd.

Ankur Agrawal, Indore vs. ITO-5(1), Indore

In the result, all three appeals of two assessee are allowed

ITA 217/IND/2019[2015-16]Status: DisposedITAT Indore21 Jun 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 10(38)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 ITA Nos.215 & 216/Ind/2019 (Assessment Years:2014-15 & 2015-16 ) Smt. Sheela Agrawal, ITO-5(5), 10/1 Ankur Villa, Indore Vs. Dr. R.S Bhandari Marg, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ABTPA 5415 D Shri Ankur Agrawal, ITO-5(5), 10/1 Ankur Villa, Indore Dr. R.S Bhandari Marg, Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ADZPA 2154 M Assessee by Shri Hitesh Chimnani & Yash Kukreja ARs Revenue by Shri…

Smt. Sheela Agrawal, Indore vs. ITO-5(5), Indore

In the result, all three appeals of two assessee are allowed

ITA 216/IND/2019[2015-16]Status: DisposedITAT Indore21 Jun 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 10(38)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 ITA Nos.215 & 216/Ind/2019 (Assessment Years:2014-15 & 2015-16 ) Smt. Sheela Agrawal, ITO-5(5), 10/1 Ankur Villa, Indore Vs. Dr. R.S Bhandari Marg, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ABTPA 5415 D Shri Ankur Agrawal, ITO-5(5), 10/1 Ankur Villa, Indore Dr. R.S Bhandari Marg, Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ADZPA 2154 M Assessee by Shri Hitesh Chimnani & Yash Kukreja ARs Revenue by Shri…

Smt. Sheela Agrawal, Indore vs. ITO-5(5), Indore

In the result, all three appeals of two assessee are allowed

ITA 215/IND/2019[2014-15]Status: DisposedITAT Indore21 Jun 2023AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 10(38)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 ITA Nos.215 & 216/Ind/2019 (Assessment Years:2014-15 & 2015-16 ) Smt. Sheela Agrawal, ITO-5(5), 10/1 Ankur Villa, Indore Vs. Dr. R.S Bhandari Marg, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ABTPA 5415 D Shri Ankur Agrawal, ITO-5(5), 10/1 Ankur Villa, Indore Dr. R.S Bhandari Marg, Vs. Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: ADZPA 2154 M Assessee by Shri Hitesh Chimnani & Yash Kukreja ARs Revenue by Shri…

Pravina Navin Dedhia, Mumbai vs. CIT (A) NFAC, Mumbai

In the result the appeal of the assessee is allowed

ITA 1701/MUM/2021[2012-13]Status: DisposedITAT Mumbai30 May 2023AY 2012-13
For Appellant: Shri Maulik ChoksiFor Respondent: Shri Anil Gupta
Section 147Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.1701/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) Pravina Navin Dedhia बिधम/ CIT(A)/NFAC 501, Chandak Heritage, Delhi. Vs. Goraswadi, Malad (W), Mumbai-400064. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ADOPD9490J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Maulik Choksi Revenue by: Shri Anil Gupta सुनवाई की तारीख / Date of Hearing: 01/03/2023 घोषणा की तारीख /Date of Pronouncement: 30/05/2023 आदेश / O R D E R PER ABY T. VARKEY, JM: This is an appeal preferred by the asse…

DCIT CC 8(1), Mumbai vs. M/S Jainam Investments, Mumbai

In the result, appeals filed by the revenue are hereby dismissed

ITA 4474/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 Feb 2021AY 2016-17
For Appellant: Shri Suchek Anchaliya (AR)For Respondent: Shri Rahul Raman (DR)
Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. Nos. 4286 & 4474/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2011-12 & 2016-17) DCIT, CC-8(1) बिधम/ M/s. Jainam Investments 11A, 5th Floor, Rockside Aayakar Bhavan, M. K. Vs. Road, Mumbai-400020. Apartment, A Wing, Walkeshwar Road, Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAHFJ1230A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Rahul Raman (DR) Assessee by: Shri Suchek Anchaliya (AR) सुनवाई की तारीख / Date of Hearing: 16/02/2021 घोषणा की तारीख /D…

Kamlesh Shantilal Jain, Chennai vs. ACIT, Chennai

In the result, appeal filed by assessee is allowed

ITA 3335/CHNY/2018[2015-16]Status: DisposedITAT Chennai23 Feb 2021AY 2015-16

Bench: Shri V.Durga Rao & Shri G.Manjunatha

For Respondent: 10.02.2021
Section 147

…आयकर अपील"य अ"धकरण,‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V.DURGA RAO,JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.Nos.3335/Chny/2018 ("नधा"रणवष" / Assessment Year: 2015-16) Vs Assistant Commissioner of Mr. Kamalesh Shantilal Jain, 7/1 -20, 4th floor, Waddels Road, Income Tax, Non-Corporate Circle-10(1) Kilpauk, Chennai-600 010. Chennai-600 034. PAN:AAFPJ 2745J (अपीलाथ"/Appellant) ""यथ"/Respondent/ : Mr.S.Sankaralingam, IRS CIT (Retd) अपीलाथ"क"ओरसे/ Appellant by Mr.…

ACIT, Cir-4, Kolkata vs. M/S R. K. Commercial Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1330/KOL/2014[2007-2008]Status: DisposedITAT Kolkata04 Jun 2019AY 2007-2008

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1330/Kol/2014 ("नधा"रणवष" / Assessment Year:2007-08)

For Appellant: Shri A. K. Nayak, CIT DRFor Respondent: Shri J.P. Khaitan, Advocate & Shri Sujoy Sen, Advocate
Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI A.T.VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1330/Kol/2014 ("नधा"रणवष" / Assessment Year:2007-08) DCIT, Circle-4, Kolkata Vs. M/s R.K. Commercial Ltd. 41, Chowringhee Road, Kolkata- 700001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR 2036 D (Assessee) .. (Revenue) Assessee by : Shri A. K. Nayak, CIT DR Respondent by : Shri J.P. Khaitan, Advocate & Shri Sujoy Sen, Advocate सुनवाईक"तार"ख/ Date of Hearing : 10/04/2019 घोषणाक"तार"ख/Date of Pronouncement : 04/06/2019 आदेश / O R D E R Per Dr. A. L. Saini: The captioned appeal filed by the…

Jagmohan Agarwal, Kolkata vs. ACIT, Circle - 35, Kolkata

ITA 604/KOL/2018[2014-15]Status: DisposedITAT Kolkata05 Sept 2018AY 2014-15

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am]

Section 133(6)Section 68

…1 Jagmohan Agarwal, AY 2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA (सम")Before "ी ऐ. ट". वक", "यायीक सद"य एवं/and "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, JM & Shri M. Balaganesh, AM] I.T.A. No. 604/Kol/2018 Assessment Year: 2014-15 Jagmohan Agarwal Vs. Assistant Commissioner of Income- (PAN: ACGPA6150K) tax, Circle-35, Kolkata. Appellant Respondent Date of Hearing 21.06.2018 Date of Pronouncement 05.09.2018 For the Appellant Shri Miraj D. Shah, AR For the Respondent Shri Saurabh Kumar, Addl. CIT ORDER Per Shri A.T.Varkey, JM This…

M/S Manoj Kumar Damani, Kolkata vs. ACIT(It), Cir-44, Kolkata

In the result, appeal of the assessee is partly allowed

ITA 517/KOL/2017[2008-09]Status: DisposedITAT Kolkata23 May 2018AY 2008-09

Bench: Sri Aby T. Varkey & Dr. A.L. Saini)

Section 143(3)Section 88E

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri Aby T. Varkey, Judicial Member & Dr. A.L. Saini, Accountant Member) I.T.A. No. 517/Kol/2017 Assessment Year: 2008-09 M/s. Manoj Kumar Damani.……………………..……………………………………………….…..Appellant 11B, Kalakar Street Kolkata – 700 007 [PAN : ADTPD 8356 N ] ACIT, Circle-44,Kolkata………..…………………………………………....Respondent Appearances by: Shri Rakesh Jain, AR, appeared on behalf of the assessee. Shri Saurabh Kumar, Addl. CIT, appearing on behalf of the Revenue. Date of concluding the hearing : March 28th, 2018 Date of pronouncing the order : May 23rd , 2018…

Sohanraj Uttamchand, Chennai vs. DCIT Non Corporate Circle 2, Chennai

In the result the appeal of the assessee is allowed

ITA 1787/CHNY/2017[2014-15]Status: DisposedITAT Chennai28 Feb 2018AY 2014-15

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddyआयकरअपीलसं./I.T.A.No.1787/Chny/2017 (िनधा"रणवष" / Assessment Year: 2014-15) Vs The Dcit, Shri Sohanraj Uttamchand, Non-Corporate Circle – 2, 24/12. Raghaviah Road, Chennai T. Nagar, Chennai – 600 017. Pan: Aaapu7932P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri G.M. Dass, CITFor Respondent: 21.12.2017
Section 10(38)Section 133ASection 143(2)Section 250(6)

…आयकर अपीलीय अिधकरण, ‘सी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"ी, "याियक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकरअपीलसं./I.T.A.No.1787/CHNY/2017 (िनधा"रणवष" / Assessment Year: 2014-15) Vs The DCIT, Shri Sohanraj Uttamchand, Non-Corporate Circle – 2, 24/12. Raghaviah Road, Chennai T. Nagar, Chennai – 600 017. PAN: AAAPU7932P (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Srinath Sridevan, Advocate अपीलाथ" क" ओर से/ Appellant by : Shri G.M. Dass, CIT ""यथ" क"…

Surya Prakash Toshniwal HUF, Kolkata vs. ITO, WD-41(3), Kolkata

In the result, assessee’s appeal stands allowed

ITA 1213/KOL/2016[2005-2006]Status: DisposedITAT Kolkata11 Jan 2017AY 2005-2006

Bench: Shri A.T.Varkey & Shri Waseem Ahmedassessment Year :2005-06 Surya Prakash Toshniwal V/S. Income Tax Officer, Huf, C/O. Narendra Goyal Ward-41(3), 3 & Co., 16, N.S. Road, 2Nd, Government Place, Floor, Kolkata-700 001 Kolkata-7001 [Pan No.Aaghs 7032 G] .. अपीलाथ" /Appellant ""यथ"/Respondent

Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri A.T.Varkey, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2005-06 Surya Prakash Toshniwal V/s. Income Tax Officer, HUF, C/o. Narendra Goyal Ward-41(3), 3, & Co., 16, N.S. Road, 2nd, Government Place, Floor, Kolkata-700 001 Kolkata-7001 [PAN No.AAGHS 7032 G] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Subash Agarwal, Advocate अपीलाथ" क" ओर से/By Appellant Shri Pinaki Mukherjee, JCIT-SR-DR ""यथ" क" ओर से/By Respondent 06-12-2016 सुनवाई क" तार"ख/Date of Hearing 11-01-2017 घोषणा क" तार"ख/Date of Pronouncement आद…

CIT v. Emerald Commercial Ltd. (120 Taxmann 282) — Cited in 11 Judgments | BharatTax