How many judgments cite CIT v. Shyam R. Pawar?

279 judgments on BharatTax cite CIT v. Shyam R. Pawar (54 Taxmann.com 108), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Shyam R. Pawar come up under?

It is most often cited in judgments turning on Section 68, Section 10(38), Section 143(3), Section 147, Section 69C, Section 148.

CIT v. Shyam R. Pawar

54 Taxmann.com 108High Court2015#280 most cited

What is CIT v. Shyam R. Pawar authority for?

Transactions involving the purchase and sale of shares cannot be considered bogus where the assessee provides documentary evidence, unless the revenue brings substantial evidence on record to reject such proof. This principle is consistently applied in cases concerning claims of bogus long-term capital gains arising from penny stock transactions.

279

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Shyam R. Pawar · 54 Taxmann.com 108 · Section 68 · Section 10(38) · bogus long term capital gain · penny stock · documentary evidence · burden of proof · evidence rejection · substantial evidence

Also reported as

229 Taxmann 256

Sections most often in play

Section 68 Section 10(38)Section 143(3)Section 147 Section 69C Section 148 Section 131 Section 133(6)

Issues it is cited on

price rigging bogus long term capital gain bogus ltcg penny stock section 10(38)period of holding preponderance of probability long term capital gains circular trading entry operator colourable device long term capital gain

Judgments citing CIT v. Shyam R. Pawar

INCOME TAX OFFICER-16(3)(1), MUMBAI, MUMBAI vs. TEJPRAKASH SOHAN LAL DANGI, MUMBAI

ITA 7624/MUM/2025[2014-15]Status: DisposedITAT Mumbai25 Feb 2026AY 2014-15

Bench: Shri Amit Shukla & Shri Girish Agrawal

For Appellant: Shri Prakash JhujhunwalaFor Respondent: Shri Hemanshu Joshi, Sr. DR

Section 10(38)Section 131Section 143(3)Section 144Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 7624/MUM/2025 (Assessment Year: 2014-15) Income Tax Officer-16(3)(1), Mumbai vs Tejprakash Sohan Lal Dangi 203 Mahaver Building, 44/46 Popat Wadi, Kalbadevi Road, Mumbai - 400002 (PAN: AEEPD3015Q) Appellant Respondent Present for: Assessee by : Shri Prakash Jhujhunwala and Shri Saiprasad Ghosh, CAs Revenue by : Shri Hemanshu Joshi, Sr. DR Date of Hearing : 03.02.2026 Date of Pronouncement : 25.02.2026 ORDER PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by th…

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…

INNOVATE DERIVATIVES PVT. LTD.,AHMEDABAD vs. THE ITO, WARD-2(1)(1), AHMEDABAD

In the result, the appeal filed by the Assessee is partly allowed

ITA 31/AHD/2026[2019-20]Status: DisposedITAT Ahmedabad24 Feb 2026AY 2019-20

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 147Section 148Section 148ASection 149(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA No: 31/Ahd/2026 Assessment Year: 2019-20 Innovate Derivatives Pvt. Ltd. The ITO, 2nd Floor, Devashish, 39, Ward-2(1)(1), Sardar Patel Nagar, Vs Ahmedabad Nr. Hotel Nest, Ellis Bridge, Ahmedabad-380006 Gujarat PAN: AABCI4706M (Appellant) (Respondent) Assessee Represented: Shri S.N. Divetia, A.R. & Shri Samir Vora, A.R. Revenue Represented: Shri Suresh Chand Meena, Sr.D.R. Date of hearing : 18-02-2026 Date of pronouncement : 24-02-2026 आदेश/ORDER…

RAJ SHARADKUMAR AGARWAL,MUMBAI vs. INCOME TAX OFFICER, MUMBAI

In the result, the appeal of the assessee bearing ITA No

ITA 3290/MUM/2025[2014-15]Status: DisposedITAT Mumbai16 Feb 2026AY 2014-15

Bench: SHRI ANIKESH BANERJEE (Judicial Member), SHRI PRABHASH SHANKAR (Accountant Member)

For Appellant: Shri Priyanka Jain, Shri Pankaj Soni & Shri Rohan MittalFor Respondent: Shri Umashankar Prasad (CIT DR)

Section 10(38)Section 131Section 133(6)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Raj Shardakumar Agarwal vs Income Tax Officer Ward 42(1)(4) B-1704, DB Woods, Krishna AO Number-94, Range Code-431, Vatika Road, Gokuldham, Ward 42(1)(4), KautilyaBhavan, Goregaon East S.O. Mumbai- BandraKurla Complex, Mumbai- 400063 400051 PAN:AEJPA6636H APPELLANT RESPONDENT Assessee by :Shri Priyanka Jain, Shri Pankaj Soni & Shri Rohan Mittal Respondent by :Shri Umashankar Prasad (CIT DR) Date of hearing : 16/01/2026 Date of pronouncement : 16/02/2026 O R D E…

DCIT (CC)-8(4), MUMBAI vs. REENA RATNESH JAIN , MUMBAI

In the result, the appeal is dismissed

ITA 3888/MUM/2025[2016-17]Status: DisposedITAT Mumbai06 Feb 2026AY 2016-17

Bench: Shri Saktijit Dey & Shri Makarand Vasant Mahadeokardcit(Cc)-8(4) Reena Ratnesh Jain Room No. 659, 6Th Floor, 902/903, A Wing, Kalinga Tower, Aayakar Bhavan, M. K. Road, Vs. Nirmal Nagar, Near D-Mart, Mumbai-400 020 Mulund (W), Mumbai-400 080 Pan/Gir No. Aeapj 6605 C (Appellant) : (Respondent) Appellant By : Shri Bhadresh Doshi Respondent By : Shri Annavaram Kosuri (Sr. Ar) Date Of Hearing : 03.02.2026 Date Of Pronouncement : 06.02.2026 O R D E R Per Saktijit Dey: This Is An Appeal By The Department, Against Order Dated 26.03.2025 Of Learned Commissioner Of Income Tax (Appeals), Mumbai (‘Ld.Cit(A) For Short), Pertaining To The Assessment Year (A.Y.) 2016-17. 2. Though, The Department Has Raised Multiple Grounds, However, The Dispute In Short Is In Relation To Deletion Of Addition Made Of Rs.80,23,019/-, Being Bogus Long Term Capital Gain (‘Ltcg’ For Short) Added U/S. 68 Of The Income Tax Act, 1961 (‘The Act’ For Short) & Addition Of An Amount Of Rs.80,230/-, Being Commission Paid By The Assessee For Arranging The Accommodation Entry Of Bogus Ltcg.

For Appellant: Shri Bhadresh DoshiFor Respondent: Shri Annavaram Kosuri (Sr. AR)

Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER DCIT(CC)-8(4) Reena Ratnesh Jain Room No. 659, 6th Floor, 902/903, A Wing, Kalinga Tower, Aayakar Bhavan, M. K. Road, Vs. Nirmal Nagar, Near D-Mart, Mumbai-400 020 Mulund (W), Mumbai-400 080 PAN/GIR No. AEAPJ 6605 C (Appellant) : (Respondent) Appellant by : Shri Bhadresh Doshi Respondent by : Shri Annavaram Kosuri (Sr. AR) Date of Hearing : 03.02.2026 Date of Pronouncement : 06.02.2026 O R D E R Per Saktijit Dey, Vice President: This is an appeal by the department,…

JAY HANSRAJ CHHEDA,MUMBAI vs. INCOME TAX OFFICER WARD 19(2)(1), MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 2656/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Jan 2026AY 2015-16

Bench: Ms. Kavitha Rajagopal, Jm & Shri. Prabhash Shankar, Am Mr. Jay Hansraj Chheda Income Tax Officer Ward 19(2)(1) Room No. 61, 4Th Floor, Vasant Villa, Matru Mandir, Room No. 221, Behnama Hall Lane, Prarthna Samaj, Vs. Tardeo Road, Mumbai – 400007. Mumbai – 400006. Pan/Gir No. Ajlpc9910H (Assessee) (Respondent) : Income Tax Officer Jay Hansraj Chheda Room No. 61, 4Th Floor, Vasant Room No. 502, Piramal Chamber, Lalbaug, Parel, Mumbai – 400012. Vs. Villa, Behnama Hall Lane, Prarthna Samaj, Mumbai – 400006. Pan/Gir No. Ajlpc9910H (Assessee) : (Respondent)

For Appellant: Shri. Manoj Pandit

Section 10(38)Section 143(2)Section 143(3)Section 250Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI. PRABHASH SHANKAR, AM Mr. Jay Hansraj Chheda Income Tax Officer Ward 19(2)(1) Room No. 61, 4th Floor, Vasant Villa, Matru Mandir, Room No. 221, Behnama Hall Lane, Prarthna Samaj, Vs. Tardeo Road, Mumbai – 400007. Mumbai – 400006. PAN/GIR No. AJLPC9910H (Assessee) (Respondent) : Income Tax Officer Jay Hansraj Chheda Room No. 61, 4th Floor, Vasant Room No. 502, Piramal Chamber, Lalbaug, Parel, Mumbai – 400012. Vs. Villa, Behnama Hall Lane, Prarthna Samaj, Mumbai – 400006. PAN/GIR No. AJLPC9910H (Assessee) : (Respondent)…

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…

KAMLESH KUMAR GADIYA,SURAT vs. INCOME TAX OFFICER, WARD-1(2)(2), SURAT, SURAT

In the result, ground No.1 and 2 raised by the assessee is allowed

ITA 772/SRT/2024[2014-15]Status: HeardITAT Surat19 Jan 2026AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra Kamble

For Appellant: Shri Sapnesh Sheth, AdvocateFor Respondent: Ms. Namita Patel, Sr. DR

Section 10(38)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 772/SRT/2024 (Assessment Year: 2014-15) Kamlesh Kumar Gadiya, Income Tax Officer, Vs. Flat No.7, Avenue-77, Ward-1(2)(2), Canal Road, Vesu BO, Surat Surat-395007 [PAN : ADVPJ 2044 H] (Appellant) .. (Respondent) Appellant by : Shri Sapnesh Sheth, Advocate Respondent by: Ms. Namita Patel, Sr. DR Date of Hearing 19.01.2026 Date of Pronouncement 19.01.2026 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 2…

SUDHEER CHIRANIA,MUMBAI vs. THE INCOME TAX OFFICER, WARD - 23(3)(7), MUMBAI

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

ITA 5263/MUM/2025[2012-13]Status: DisposedITAT Mumbai16 Jan 2026AY 2012-13

Bench: Shri Saktijit Dey & Shri Jagadishassessment Year: 2012-13

For Appellant: Ms. Simran Dhawan & Mr. RaviFor Respondent: Shri Arun Kanti Datta, CIT DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘G’ BENCH: MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER Assessment Year: 2012-13 Sudheer Chirania The Income Tax Officer, Ward – 301, Sona Chambers, 507/509 JSS Vs. 23(3)(7), Mumbai Road, Chira Bazar, Marine Lines- ITO, Piramal Chamber, Lalbaug East, Mumbai- 4000002 PAN: AAGPC2884A (Appellant) (Respondent) Appellant by : Ms. Simran Dhawan & Mr. Ravi Gantara, Advocate Respondent by : Shri Arun Kanti Datta, CIT DR सुनवाई की तारीख/Date of Hearing : 17.12.2025 घोषणा की तारीख /Date of Pronouncement : 16.01.2026 O R D E R PER JAGADIS…

SUMITRA SURENDRA GADODIA,MUMBAI vs. ITO 31(3)(4), BANDRA, MUMBAI

ITA 4519/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Dec 2025AY 2014-15

Section 10(26)Section 10(38)Section 143(2)Section 44ASection 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“SMC” BENCH, MUMBAI\nBEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER)\nAND\nMS. PADMATHY S. (ACCOUNTANT MEMBER)\nI.T.A. No. 4519/Mum/2025\n Assessment Year: 2014-15\nSumitra Surendra Gadodia Vs. ITO, 31(3)(4)\n903 & 904, O2 Rustomjee O Zone\nNear MTNL Officer\nGoregaon, West Mumbai\nMumbai - 400062\n[PAN: AAEPG3643F]\n(Appellant)\n(Respondent)\nAssessee by Shri Ajay Singh & Shri Akshay Pawar, ARs\nRevenue by Shri Nagnath Pasale, Sr. DR\nDate of Hearing 01.10.2025\nDate of Pronouncement 04.12.2025\nORDER\nPer Smt. Beena Pillai, JM:\nPresent appeal filed by the ass…

SHRI HARESHKUMAR MAFATLAL SHAH,MUMBAI vs. ACIT 19(1), MUMBAI, MUMBAI

In the result, appeal of the assessee ITA No

ITA 5439/MUM/2024[2014-15]Status: DisposedITAT Mumbai04 Dec 2025AY 2014-15

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjeeshri Hareshkumar Mafatlal Vs Acit 19(1), Mumbai Room No. 203, 2Nd Floor, Matru Shah, 18/9, 1St Floor, Hariharwala Mandir, Tardeo Road, Mumbai- Building, 10/11, S.V.P. Road, 400007 Mumbai-400 004 Pan: Anqps5958J Applicant Respondent

For Appellant: Shri K Gopal a/w Shri Om KhandalkarFor Respondent: Shri Hemanshu Joshi, SR DR

Section 10(38)Section 143(3)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Shri Hareshkumar Mafatlal vs ACIT 19(1), Mumbai Room No. 203, 2nd Floor, Matru Shah, 18/9, 1st Floor, Hariharwala Mandir, Tardeo Road, Mumbai- Building, 10/11, S.V.P. Road, 400007 Mumbai-400 004 PAN: ANQPS5958J APPLICANT RESPONDENT Assessee by : Shri K Gopal a/w Shri Om Khandalkar Respondent by : Shri Hemanshu Joshi, SR DR Date of hearing : 19/11/2025 Date of pronouncement : 04/12/2025 O R D E R Per Shri Anikesh Banerjee, JM: Instant appeal of the assesse…

YASHWANT RAJ LALCHAND BAMBOLI,MUMBAI vs. INCOME TAX OFFICER, WD-27(3)(5), MUMBAI, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 4373/MUM/2025[2014-15]Status: DisposedITAT Mumbai03 Dec 2025AY 2014-15

Bench: Shri Sandeep Singh Karhail & Shri Prabhash Shankaryashwant Raj Lalchand V/S. Income Tax Officer, Ward – Bamboli बनाम 27(3)(5), 4Th Floor, Tower 7, Trimurti Building, 105-A, No. 6, Vashi Station N.G. Acharaya Marg, Complex, Mumbai –400703, Chembur, Mumbai - 400 071, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aijpb5149A Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Prakash Jhunjhunwala,ARFor Respondent: Shri Swapnil Choudhary, (Sr.DR)

Section 10(38)Section 143(3)Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Yashwant Raj Lalchand v/s. Income Tax Officer, Ward – Bamboli बनाम 27(3)(5), 4th Floor, Tower 7, Trimurti Building, 105-A, No. 6, Vashi Station N.G. Acharaya Marg, Complex, Mumbai –400703, Chembur, Mumbai - 400 071, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AIJPB5149A Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Prakash Jhunjhunwala,AR Respondent by : Shri Swapnil Choudhary, (Sr.DR) Date of Hearing 07.10.2025 Date of Pronoun…

VIJAYA PRAKASH NAGORI ,MUMBAI vs. ITO WARD 32(2)(1), MUMBAI

ITA 3392/MUM/2025[2014-15]Status: DisposedITAT Mumbai26 Nov 2025AY 2014-15

Bench: Hon’Ble Shri Sandeep Gosain& Shri Om Prakash Kantvijaya Prakash Nagori Vs. Ito, Ward, 32(2)(1) 409/C, Abhar Jp Road, Kautilya Bhawan, C-41- Seven Bungalows, Andhere 43, Avenue, 3, Near (W), Mumbai – 400 061. Videsh Bhavan, G Block Bkc Pan/Gir No. Aekpr2943H (Applicant) (Respondent)

Section 10(38)Section 147Section 263oSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER Vijaya Prakash Nagori Vs. ITO, Ward, 32(2)(1) 409/C, Abhar JP Road, Kautilya Bhawan, C-41- Seven Bungalows, Andhere 43, Avenue, 3, Near (W), Mumbai – 400 061. Videsh Bhavan, G Block BKC PAN/GIR No. AEKPR2943H (Applicant) (Respondent) Assessee by Shri Bharat Kumar Revenue by Ms. Kavitha Kaushik, Sr. DR Date of Hearing 10.11.2025 Date of Pronouncement 26.11.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the imp…

NARENDRA SHANTILAL BAPNA,NAVI MUMBAI vs. INCOME TAX OFFICER, WD-28(2)(3), MUMBAI, MUMBAI

In the result, appeal filed by the assessee stands allowed

ITA 4198/MUM/2025[2014-15]Status: DisposedITAT Mumbai18 Nov 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarnarendra Shantilal Bapna V/S. Income Tax Officer, Ward – Flat No. A2501, Plot No. R3 बनाम 28(2)(3) B Emerald Bay, Sector 14, 4Th Floor, Tower No. 6, Vashi Nerul, Navi Mumbai – Station Complex, Vashi, Navi 400 706, Maharashtra Mumbai– 400703, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aclpb8458J Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri Leyaqat Ali Aafaqui, (Sr.DR)

Section 131Section 143(3)Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL”B” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Narendra Shantilal Bapna v/s. Income Tax Officer, Ward – Flat No. A2501, Plot No. R3 बनाम 28(2)(3) B Emerald Bay, Sector 14, 4th Floor, Tower No. 6, Vashi Nerul, Navi Mumbai – Station Complex, Vashi, Navi 400 706, Maharashtra Mumbai– 400703, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: ACLPB8458J Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Prakash Jhunjhunwala, AR Respondent by : Shri Leyaqat Ali Aafaqui, (Sr.DR) Date of Hearing 30.09.20…

SALONI GIRRAJKISHOR AGRAWAL,MUMBAI vs. INCOME TAX OFFICER, WARD - 25(1)(1), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 3234/MUM/2024[2013-14]Status: DisposedITAT Mumbai04 Nov 2025AY 2013-14

Bench: Justice (Retd.) C. V. Bhadang & Shri Prabhash Shankarsaloni Girrajkishor Agrawal V/S. Income Tax Officer, Ward 1601/1602, Green Acre, बनाम –25(1)(1),Kautilya Bhavan, Lokhandwala Complex, Andheri Bandra Kurla Complex, (West), Mumbai – 400 053, Bandra (East), Mumbai – Maharashtra 400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Anupa1692D Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri Swapnil Choudhary, (Sr. DR)

Section 10(38)Section 143(3)Section 148Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL“G” BENCH, MUMBAI BEFORE JUSTICE (RETD.) C. V. BHADANG, PRESIDENT & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Saloni Girrajkishor Agrawal v/s. Income Tax Officer, Ward 1601/1602, Green Acre, बनाम –25(1)(1),Kautilya Bhavan, Lokhandwala Complex, Andheri Bandra Kurla Complex, (West), Mumbai – 400 053, Bandra (East), Mumbai – Maharashtra 400051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: ANUPA1692D Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Prakash Jhunjhunwala, AR Respondent by : Shri Swapnil Choudhary, (Sr. DR) Date of Hearing 16.10.2025 Date of Pr…

SURESH MAHESHWARI,MUMBAI vs. THE DCIT, CIRCLE 19(3), MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 3370/MUM/2025[2015-16]Status: DisposedITAT Mumbai29 Oct 2025AY 2015-16

Bench: Shri Saktijit Dey & Ms. Padmavathy Ssuresh Maheshwari, The Dcit, 3Rd Floor, 16, New Silk Bazar, Circle 19(3) Vs. Gandhi Mansion, Piramal Chambers, Lalbaug, Mumbai-400002 Parel, Mumbai 400012 (Appellant) : (Respondent) Pan No. Aafpm 4397R

For Appellant: NoneFor Respondent: Shri Swapnil Choudhary, Sr. DR

Section 10(38)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Suresh Maheshwari, The DCIT, 3rd Floor, 16, New Silk Bazar, Circle 19(3) Vs. Gandhi Mansion, Piramal Chambers, Lalbaug, Mumbai-400002 Parel, Mumbai 400012 (Appellant) : (Respondent) PAN NO. AAFPM 4397R Appellant by : None Respondent by : Shri Swapnil Choudhary, Sr. DR (Appellant) (Respondent) Date of Hearing : 27.10.2025 Date of Pronouncement : 29.10.2025 O R D E R Per Saktijit Dey, Vice President: This is an appeal by the assessee against order dated 25.03.2025 passed by Nat…

DEPUTY COMMISSIONER OF INCOME TAX, JALGAON vs. TARADEVI RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 497/PUN/2025[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1565/PUN/2024[2018-19]Status: DisposedITAT Pune27 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1555/PUN/2024[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Respondent: S/Shri Suchek Anchaliya and

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

YOGESHKUMAR PRAVINKUMAR SHAH,MUMBAI vs. ASSTT. COMMISSIONER OF INCOME TAX 19(3), MUMBAI, MUMBAI

ITA 4544/MUM/2025[2014-2015]Status: DisposedITAT Mumbai22 Oct 2025AY 2014-2015

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri K. Gopal & Om KandalkarFor Respondent: 16.09.2025

Section 10(38)Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 4544/Mum/2025 (Assessment Year: 2014-15) Yogeshkumar Pravinkumar Shah, Asstt. CIT-19(3), 25, harhar Wala Building, S.V.P. Piramal Chamber, Lalbaug, Road, Opp. Moti Talkies, Vs. Mumbai-400012. Mumbai-400004. PAN: AMZPS6493A Appellant) : Respondent) Assessee / Appellant by : Shri K. Gopal & Om Kandalkar, AR : Shri Swapnil Choudhary, CIT-DR Revenue / Respondent by : 16.09.2025 Date of Hearing Date of Pronouncement : 22.10.2025 O R D E R Per Padmavathy S, AM: This appeal by the assess…

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