CIT v. Shyam R. Pawar

54 Taxmann.com 108High Court2015#282 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 366,314 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

Issues it is cited on

Judgments citing CIT v. Shyam R. Pawar

Vasantlal Nyalchand Kikvat Through L/H Pankaj V Kikavat, Mumbai vs. Dy CIT CC 3 (4), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 7921/MUM/2019[2012-13]Status: DisposedITAT Mumbai17 Dec 2021AY 2012-13

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आिकरअपील िं./ I.T.A. Nos.7921/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) & आिकरअपील िं./ I.T.A. Nos.7922/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Shri Vasantlal Nyalchand Kikavat Dcit-Cc 3(4), 1915, 19Th Floor (Through L/H Shri Pankaj V.Kikavat) बिाम/ 1201, D-Wing, Kukreja Towers, Air India Building Vs. Garodiya Nagar, Ghatkopar (E), Nariman Point Mumbai-400 077 Mumbai-400 021 स्थािीलेखा िं./जीआइआर िं./Pan/Gir No. Aabpk-6317-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Neelkanth Khandelwal– Ld. Ar Revenue By : Ms. Usha Gaikwad– Ld. Sr. Dr ुनवाई की तारीख/ : 22/11/2021 Date Of Hearing घोषणा की तारीख / : 17/12/2021 Date Of Pronouncement

For Appellant: Shri Neelkanth Khandelwal– Ld. ARFor Respondent: Ms. Usha Gaikwad– Ld. Sr. DR
Section 143(3)Section 68

…support of various submissions, reliance was placed on various judicial pronouncements which have already been enumerated in the assessment order. Prominent amongst the same was the decision of Hon’ble Bombay High Court in the case of CIT V/s Shayam R. Pawar (54 Taxmann.com 108). 2.6 In support of transactions, the assessee had furnished copy of broker contract note for purchase as well as sale of share of Unisys along with bank statement evidencing inflow & outflow of funds through banking channels. The assessee also furnished demat account statement showing movement of shares in and from the demat account. The…