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#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 366,005 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

Preeti Chirania, Mumbai vs. The Income Tax Officer Ward - 28(2)(4), Navi Mumbai

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

ITA 4245/MUM/2024[2012-13]Status: DisposedITAT Mumbai10 Dec 2024AY 2012-13

Bench: Shri Sandeep Gosain & Ms. Padmavathy Svs. Ito, Ward – 28(2)(4) Preeti Chirania 309, 3Rd Floor, Tower No. Flat No.3, 1St Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. Pan/Gir No. Akbpc0636M (Applicant) (Respondent)

Section 148Section 234BSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Vs. ITO, Ward – 28(2)(4) Preeti Chirania 309, 3rd Floor, Tower No. Flat No.3, 1st Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. PAN/GIR No. AKBPC0636M (Applicant) (Respondent) Assessee by Ms. Ritu Kamal Kishore Revenue by Shri Ramakrishna Bandi, CIT(DR) सुनवाई क" तारीख/Date of Hearing 06.11.2024 घोषणा क" तारीख/Date of Pronouncement 10.12.2024 आदेश / ORDER PER SANDEEP GOSAIN, JM:…

Hiren D Kubadia HUF, Dadar West vs. Income Tax Officer, Ward 21(1)(4), Mumbai

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

ITA 3084/MUM/2023[2013-14]Status: DisposedITAT Mumbai09 Dec 2024AY 2013-14

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singhassessment Year : 2013-14 Hiren D. Kubadia Huf, Income Tax Officer, 601, Sunshine Heights, Ward-21(1)(4), 243 P.L. Kale Guruji Marg, Vs. Piramal Chamber, Dadar (West) Mumbai. Mumbai Pan : Aachh9591P (Appellant) (Respondent)

For Appellant: Shri Aakash KumarFor Respondent: Shri Hemanshu Joshi, Sr. DR

Section 10(38)Section 131Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “E” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assessment Year : 2013-14 Hiren D. Kubadia HUF, Income Tax Officer, 601, Sunshine Heights, Ward-21(1)(4), 243 P.L. Kale Guruji Marg, vs. Piramal Chamber, Dadar (West) Mumbai. Mumbai PAN : AACHH9591P (Appellant) (Respondent) Assessee by : Shri Aakash Kumar Revenue by : Shri Hemanshu Joshi, Sr. DR Date of Hearing : 29-11-2024 Date of Pronouncement : 09-12-2024 PER B.R. BASKARAN, A.M : The assessee has filed this appeal challenging the order dated 21-08-2023 pas…

Manjula H. Vira, Mumbai vs. ACIT 27(2), Mumbai, Navi Mumbai

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

ITA 2923/MUM/2023[2015-2016]Status: HeardITAT Mumbai09 Dec 2024AY 2015-2016

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaranassessment Year : 2015-16 Manjula H. Vira, Acit-27(2), 1201, Kailash Palace, Tower No. 6, 4Th Floor, Upashray Lane, Vs. Vashi Railway Station Complex, Ghatkopar (East), Vashi, Mumbai. Navi Mumbai. Pan : Anips5867Q (Appellant) (Respondent) For Assessee : Shri Neelkanth Khandelwal, For Revenue : Shri R.R. Makwana, Sr.Dr Date Of Hearing : 04-12-2024 Date Of Pronouncement : 09-12-2024 O R D E R Per B.R. Baskaran, A.M : The Assesseee Has Filed This Appeal Challenging The Order Dated 04-08-2023 Passed By The Ld.Cit(A)-Nfac, Delhi & It Relates To The Assessment Year (Ay.) 2015-16. The Assessee Is Aggrieved By The Decision Of The Ld.Cit(A) In Confirming The Addition Of Rs.3.28 Crores Relating To Sale Prices Of Shares Added By The Ao U/S 68 Of The Income Tax Act, 1961 („The Act‟) & Also The Addition Of Rs.9,83,123/- Relating To Estimated Commission Expenses Made U/S 69C Of The Act.

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri R.R. Makwana, Sr.DR

Section 10(38)Section 131Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE JUSTICE (RETD.) SHRI C.V. BHADANG, PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2015-16 Manjula H. Vira, ACIT-27(2), 1201, Kailash Palace, Tower No. 6, 4th Floor, Upashray Lane, vs. Vashi Railway Station Complex, Ghatkopar (East), Vashi, Mumbai. Navi Mumbai. PAN : ANIPS5867Q (Appellant) (Respondent) For Assessee : Shri Neelkanth Khandelwal, For Revenue : Shri R.R. Makwana, Sr.DR Date of Hearing : 04-12-2024 Date of Pronouncement : 09-12-2024 O R D E R PER B.R. BASKARAN, A.M : The assesseee has filed this appeal challeng…

Income Tax Officer- 10(1)(1), Mumbai vs. Manoj Kumar Agarwal, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 4456/MUM/2024[2014-15]Status: DisposedITAT Mumbai03 Dec 2024AY 2014-15

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaranassessment Year : 2014-15 Income Tax Officer-10(1)(1), Manoj Kumar Agarwal, Room No. 509, 5Th Floor, 4, Kingston, Aayakar Bhavan, Vs. Lokhandwala Complex, M.K. Road, Shashtri Nagar, Mumbai. Andheri (West), Mumbai. Pan : Aabpa4070D (Appellant) (Respondent) For Assessee : Shri Prakash Jhunjhunwala, For Revenue : Shri R.R. Makwana, Sr.Dr Date Of Hearing : 03-12-2024 Date Of Pronouncement : 03-12-2024 O R D E R Per B.R. Baskaran, A.M :

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri R.R. Makwana, Sr.DR

Section 10(38)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE JUSTICE (RETD.) SHRI C.V. BHADANG, PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 Income Tax Officer-10(1)(1), Manoj Kumar Agarwal, Room No. 509, 5th Floor, 4, Kingston, Aayakar Bhavan, vs. Lokhandwala Complex, M.K. Road, Shashtri Nagar, Mumbai. Andheri (West), Mumbai. PAN : AABPA4070D (Appellant) (Respondent) For Assessee : Shri Prakash Jhunjhunwala, For Revenue : Shri R.R. Makwana, Sr.DR Date of Hearing : 03-12-2024 Date of Pronouncement : 03-12-2024 O R D E R PER B.R. BASKARAN, A.M : The Revenue has filed this…

Aakash Dilip Doshi, Mumbai vs. ITO-19(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 4703/MUM/2023[2014-15]Status: DisposedITAT Mumbai26 Nov 2024AY 2014-15

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhanassessment Year : 2014-15 Aakash Dilip Doshi, Income Tax Officer–19(1)(1), 408/409, 4Th Floor, 2Nd Floor, Jivan Vihar, Vs. Matru Mandir, Manav Mandir Road, Tardeo, Malbar Hill, Mumbai Walkeshwar, Mumbai Pan : Ailpd8283D (Appellant) (Respondent) Assessee By : Shri Dharmesh Shah Revenue By : Shri Sunil Shinde, Sr.Dr Date Of Hearing : 12/11/2024 Date Of Pronouncement : 26/11/2024

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Sunil Shinde, Sr.DR

Section 10(38)Section 131Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “A” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year : 2014-15 Aakash Dilip Doshi, Income Tax Officer–19(1)(1), 408/409, 4th Floor, 2nd Floor, Jivan Vihar, vs. Matru Mandir, Manav Mandir Road, Tardeo, Malbar Hill, Mumbai Walkeshwar, Mumbai PAN : AILPD8283D (Appellant) (Respondent) Assessee by : Shri Dharmesh Shah Revenue by : Shri Sunil Shinde, Sr.DR Date of Hearing : 12/11/2024 Date of Pronouncement : 26/11/2024 PER B.R. BASKARAN, A.M : The assessee has filed this appeal challenging the order dat…

Assistant Commissioner of Income Tax, Mumabi vs. Mohammed Ali Ebrahim Gheewala, Mumbai

In the result, both the appeals of the Revenue and the cross objection filed by the assessee are dismissed

ITA 1503/MUM/2024[2011-12]Status: DisposedITAT Mumbai11 Nov 2024AY 2011-12

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ashish Kumar, Sr.DR

Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “F” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA Nos. 1487/Mum/2024 : A.Y. : 2011-12 1503/Mum/2024 : A.Y. : 2011-12 C.O. No. 91/Mum/2024 : A.Y. : 2011-12 (Arising out of ITA No. 1503/M/24) Asst. Commissioner of Income Tax, Vs. Mrs. Rehana Mohammed Ali Piramal Chambers, Gheewala, (Legal heir of Lalbaugh, Parel, Mohammed Ali Ebrahim Mumbai. Gheewala), (Appellant) 202, Bombay Market, Mumbai Central, TARDEO, Mumbai. PAN : AEIPG5619P (Respondent/Cross Objector) For Assessee : Shri Vimal Punmiya For Revenu…

Assisstant Commissioner of Income Tax, Lalbaug vs. Mohammed Ali Ebrahim Gheewala, Mumbai

In the result, both the appeals of the Revenue and the cross objection filed by the assessee are dismissed

ITA 1487/MUM/2024[2011-12]Status: DisposedITAT Mumbai11 Nov 2024AY 2011-12

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ashish Kumar, Sr.DR

Section 10(38)Section 143(3)

Ahmed P. Surani, Mumbai vs. ACIT 3(1)(1), Mumbai

ITA 361/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Oct 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

Section 10Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 361/MUM/2024 (A.Y.2015-16) Ahmed P. Surani, B-403, Carnation CHS Ltd, Off Yari Road, Versova, Andheri (W), Mumbai -400061. Vs. ACIT - 3(1)(1), Aayakar Bhavan, M.K.Road, Mumbai-400020. PAN/GIR No. AKYPS0271R (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Appellant by Shri Vimal Punmiya.AR Respondent by Shri Manoj Kumar Sinha.Sr. DR सुनवाई की तारीख/Date of Hearing 01.08.2024 घोषणा की तारीख/Date of Pronouncement 30.09.2024 ORDER PER PAVAN KUMAR GADALE, JM: The appeal i…

Dharamendra Bhandari (HUF), Gurgaon vs. Assistant Commissioner of Income Tax, Delhi

In the result, the appeal of the assessee is allowed

ITA 3787/DEL/2023[2013-14]Status: DisposedITAT Delhi28 Oct 2024AY 2013-14

Bench: Shri M. Balaganesh & Ms Madhumita Roydharamendra Bhandari (Huf), Vs. Cit(A), A-126, Sushant Lok-1, National Faceless Appeal Gurgaon, Haryana Centre, Delhi (Appellant) (Respondent) Pan:Aadhd2238J Assessee By : Shri R. S. Ahuja, Ca Shri Pushpdeep Singh, Adv Revenue By: Shri T James Singson, Cit Dr Date Of Hearing 02/08/2024 Date Of Pronouncement 28/10/2024

For Appellant: Shri R. S. Ahuja, CAFor Respondent: Shri T James Singson, CIT DR

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

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND MS MADHUMITA ROY, JUDICIAL MEMBER Dharamendra Bhandari (HUF), Vs. CIT(A), A-126, Sushant Lok-1, National Faceless Appeal Gurgaon, Haryana Centre, Delhi (Appellant) (Respondent) PAN:AADHD2238J Assessee by : Shri R. S. Ahuja, CA Shri PUshpdeep Singh, Adv Revenue by: Shri T James Singson, CIT DR Date of Hearing 02/08/2024 Date of pronouncement 28/10/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.3787 /Del/2023 for AY 2013-14, arises out of the order of the National Faceless Appeal Centre (NFAC…

Bhavana Lalit Jain, Navi Mumbai vs. Income Tax Officer, WD-15(1)(1), Mumbai

The appeals are allowed

ITA 1016/MUM/2024[2014-15]Status: DisposedITAT Mumbai15 Oct 2024AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shriraj Kumar Chauhan, Jm

Section 10Section 143Section 147Section 148Section 68

…A Y : 2014–15 Bhavna Lalit Jain Versus Income Tax Officer, Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRIRAJ KUMAR CHAUHAN, JM ITA No. A.Y.2014-15 1016/MUM/2024 Mrs. Bhavna Lalit Jain The Income Tax Plot number 21, Officer Maharashtra sector 1A Ward – 15 (1) (1) Vs. Koper Khairane Aayakar Bhavan Maharashtra 400708 Maharishi Karve Road New Marine Lines Mumbai 400020 (Appellant) (Respondent) PAN ACIPJ0205E Assessee by Shri Prakash G. Jhunjhunwala Revenue by Shri Ashok Kumar Ambastha, Sr. (DR), 25th August, 2024 Date of hearing 15th October 2024 Date of…

Amit Sajjan Kumar Gupta, Mumbai vs. DCIT 8(2)(1), Mumbai

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

ITA 1378/MUM/2024[2015-16]Status: DisposedITAT Mumbai10 Oct 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalamitsajjankumargupta, Dcit-8(2)(1), 110, Ashirwad, Roomno.624, बनाम/ Ahmedabad Street, Aayakar Bhavan, Vs. Carnac Bunder, M.K.Road, Mumbai-400009. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abrpg2852N (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) Assessee By : Shri Ravikant Pathak.Ar Revenue By : Shri Manoj Kumar Sinha, Sr. Dr सुनवाई की तारीख / Date Of Hearing 08/08/2023 घोषणा की तारीख /Date Of Pronouncement 10/10/2024 आदेश / Order Per Pavan Kumar Gadale - Jm: The Appeal Is Filed By The Assesse Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi / Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal: 1. On The Facts & In The Circumstances Of The Case & In Law, The Learned Cit (A) Nfac, Erred In Confirming Order Made U/S. 143(3) Of The Income Tax Act, 1961 Which Is Bad In Law, Ultra Vires & Without Appreciating The Facts, Submission & Evidences In The Proper Perspective, Without Providing Copies Of Material Used Against The Appellant & Without Providing Opportunity Of Cross Examination, Is Liable To Be Annulled.

For Appellant: Shri Ravikant Pathak.ARFor Respondent: Shri Manoj Kumar Sinha, Sr. DR

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER AmitSajjanKumarGupta, DCIT-8(2)(1), 110, Ashirwad, RoomNo.624, बनाम/ Ahmedabad Street, Aayakar Bhavan, Vs. Carnac Bunder, M.K.Road, Mumbai-400009. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABRPG2852N (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) Assessee by : Shri Ravikant Pathak.AR Revenue by : Shri Manoj Kumar Sinha, Sr. DR सुनवाई की तारीख / Date of Hearing 08/08/2023 घोषणा की तारीख /Date of Pronouncement 10/10/2024 आदेश / ORDER PER PAVAN KUMAR GADALE -…

ITO-28.3.1, Navi Mumbai vs. Seema Narendra Bapna, Nerul

In the result both the grounds of appeal are dismissed

ITA 1120/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Oct 2024AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm A.Y.2014-15 Ito,28.3.1, Seema Narendra Bapna, Mumbai Flat No.A 2701, Plot No. R3 B Emerald Bay, Sector Vs. 14 Nerul, Navi Mumbai, Thane 400706

Section 143Section 147Section 148

…A Y : 2014–15 Income Tax Officer Versus Seema Narendra Bapna IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAJ KUMAR CHAUHAN, JM A.Y.2014-15 ITO,28.3.1, Seema Narendra Bapna, Mumbai Flat No.A 2701, Plot No. R3 B Emerald Bay, Sector Vs. 14 Nerul, Navi Mumbai, Thane 400706 (Appellant) (Respondent) PAN ALGPS6788Q Assessee by Shri Prakash G. Jhunjhunwala Revenue by Shri Ashok Kumar Ambastha, Sr. (DR), 22ndAugust, 2024 Date of hearing Date of pronouncement 10 October 2024 O R D E R PER PRASHANT MAHARISHI, AM: 1. ITA number 1120/M/2024 is filed by The Income Tax…

Banwari Purshottam Bhargav, Andheri West Mumbai vs. ITO 24(1)(3), Piramal Chamber, Mumbai

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

ITA 2182/MUM/2024[2014-15]Status: DisposedITAT Mumbai09 Oct 2024AY 2014-15

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhanassessment Year 2014-15 Banwari Purshottam Bhargav, Income Tax Officer-24(1)(3), Flat No. 202, Panch Amrut, Piramal Chamber, Panch Complex, Off. Yari Road, Vs. Lalbaug, Versova, Andheri West, Mumbai Mumbai Pan : Aabpb7453M (Appellant) (Respondent) Assessee By: Shri Vimal Punmiya, Revenue By: Shri Ashok Kumar Ambastha, Sr.Dr Date Of Hearing : 11/07/2024 Date Of Pronouncement : 09/10/2024

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ashok Kumar Ambastha, Sr.DR

Section 10(38)Section 131Section 133(6)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year 2014-15 Banwari Purshottam Bhargav, Income Tax Officer-24(1)(3), Flat No. 202, Panch Amrut, Piramal Chamber, Panch Complex, Off. Yari Road, vs. Lalbaug, Versova, Andheri West, Mumbai Mumbai PAN : AABPB7453M (Appellant) (Respondent) Assessee by: Shri Vimal Punmiya, Revenue by: Shri Ashok Kumar Ambastha, Sr.DR Date of Hearing : 11/07/2024 Date of Pronouncement : 09/10/2024 PER B.R. BASKARAN, A.M : The assessee has filed this appeal challenging the…

Assistant Commissioner of Income Tax, Mumbai vs. Keshavji Nongha Shah, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 862/MUM/2024[2014-15]Status: DisposedITAT Mumbai01 Oct 2024AY 2014-15

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singhassessment Year : 2014-15 Asst.Commissioner Of Income Keshavji Nongha Shah, Tax, M/S. Ankur Harganga Mahal, Piramal Chambers, Vs. Khodad Circle, Dadar T.T., Lalbaug, Mumbai Mumbai. Pan : Aaeps6097B (Appellant) (Respondent) For Assessee : Shri Nishit Gandhi, For Revenue : Shri P.D. Chougule,(Addl.Cit) Sr.Dr Date Of Hearing : 16-07-2024 Date Of Pronouncement : 01-10-2024 Order Per B.R. Baskaran, A.M :

For Appellant: Shri Nishit GandhiFor Respondent: Shri P.D. Chougule,(Addl.CIT) Sr.DR

Section 10(38)Section 131Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “E” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assessment Year : 2014-15 Asst.Commissioner of Income Keshavji Nongha Shah, Tax, M/s. Ankur Harganga Mahal, Piramal Chambers, vs. Khodad Circle, Dadar T.T., Lalbaug, Mumbai Mumbai. PAN : AAEPS6097B (Appellant) (Respondent) For Assessee : Shri Nishit Gandhi, For Revenue : Shri P.D. Chougule,(Addl.CIT) Sr.DR Date of Hearing : 16-07-2024 Date of Pronouncement : 01-10-2024 ORDER PER B.R. BASKARAN, A.M : The Revenue has filed this appeal challenging the order dated 0…

Anju Chirania, Mumbai vs. The Income Tax Officer, Ward - 4(1)(3), Mumbai

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

ITA 3158/MUM/2024[2015-16]Status: DisposedITAT Mumbai25 Sept 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale, Judicialmember & Shri Girish Agrawalanju Chirania, Vs. Ito, Ward –4(1)(3), 301, Sona Chambers, Room No. 637, 507/509, Jss Road, Aayakar Bhavan, Chira Bazar, Marine Lines, M.K.Road, Mumbai – 400 002. Mumbai-400020. Pan/Gir No. Afcpc9073Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 133(6)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIALMEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Anju Chirania, Vs. ITO, Ward –4(1)(3), 301, Sona Chambers, Room No. 637, 507/509, JSS Road, Aayakar Bhavan, Chira bazar, Marine Lines, M.K.Road, Mumbai – 400 002. Mumbai-400020. PAN/GIR No. AFCPC9073Q (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by Ms.Ritu Kamal Kishore & Shri.Ravi Ganatra. AR Respondent by Shri Manoj Kumar Sinha.Sr.DR सुनवाई क" तार"ख/Date of Hearing 07.08.2024 घोषणा क" तार"ख/Date of Pronouncement 25.09.2024 ORDER PER PAVAN KUMAR GADALE, JM: The as…

Aditya Baheti, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 562/JPR/2023[2014-15]Status: DisposedITAT Jaipur23 Sept 2024AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Ms. Nupur Khandelwal, C.A ( V.H.)For Respondent: Smt. Monisha Choudhary (Addl. CIT)

Section 10Section 10(38)Section 147Section 148

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 562/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2014-15 Aditya Baheti cuke Income Tax Officer, G-7, Kabir Marg, Bani Park, Vs. Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFFPB5970A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Ms. Nupur Khandelwal, C.A ( V.H.) jktLo dh vksjls@Revenue by: Smt. Mo…

DCIT 27 (2), Mumbai, Navi Mumbai vs. Narayan Tatu Rane, Chembur

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

ITA 4716/MUM/2023[2012-13]Status: DisposedITAT Mumbai19 Sept 2024AY 2012-13

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhan

For Appellant: Shri Rashmikant C. Modi &For Respondent: Shri Ashok Kumar Ambastha

Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent Narayan Tatu Rane, 4668/Mum/2023 2011-12 DCIT-27(2), HUF, 4th Floor, 9/031, A Wing, Tower No.6, Ganga Estates, Vashi Railway Atur Park, Station Complex, 5th Road, Vashi, Chembur, 4716/Mum/2023 2012-13 Navi Mumbai Mumbai PAN: AABHN4306D For Assessee : Shri Rashmikant C. Modi & Ms. Ketki Rajeshirke, For Revenue : Shri Ashok Kumar Ambastha, Sr.DR Date of Hearing : 11-07-2024 Date of Pronouncement : 19-09-2024 ORDER PER B.R. BASKA…

DCIT-27(2), Mumbai, Navi Mumbai vs. Narayan Tatu Rane, HUF, Mumbai

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

ITA 4668/MUM/2023[2011-12]Status: DisposedITAT Mumbai19 Sept 2024AY 2011-12

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhan

For Appellant: Shri Rashmikant C. Modi &For Respondent: Shri Ashok Kumar Ambastha

Section 143(1)Section 148Section 68

Tara Soni, Dausa vs. ITO Ward, Dausa

In the result, the appeal filed by the appellant stands allowed with no orders as to cost

ITA 13/JPR/2024[2015-16]Status: DisposedITAT Jaipur17 Sept 2024AY 2015-16

For Appellant: Shri Rohan Sogani, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT-DR

Section 10(38)Section 143(3)Section 263Section 69ASection 69C

…## आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ''SMC" JAIPUR श्री संदीप गोसाई, न्यायिक सदस्य के समक्ष BEFORE: Hon'ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आयकर अपील सं./ITA No.13/JP/2024 निर्धारण वर्ष्/Assessment Year : 2015-16 | Mrs. Tara Soni | बनाम | The ITO | | | | |------------------------------------------------------|------|-------------------------|--|--|--| | W/o Shri Jagdish Prasad Soni | Vs. | Ward-Dausa | | | | | J-423, Sangam Vihar Colony, Dausa 3033…

Vikas Malu, Uae vs. DCIT, Central Circle-30, New Delhi

In the result, the appeal of the assessee in ITA 817/Del/2023 is partly allowed

ITA 818/DEL/2023[2015-16]Status: DisposedITAT Delhi13 Sept 2024AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareek

For Respondent: Ms. Sapna Bhatia, CIT-DR

Section 132Section 143(3)Section 147Section 148Section 148(1)Section 151Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITAs No.817/Del/2023 & 818/Del/2023 Assessment Years 2014-15 & 2015-16 Vikas Malu Vs. DCIT, Central Circle-30 Plot No.79, Property No. Villa 43 New Delhi Hills View, Dubai Hills, UAE TAN/PAN: ACZPM0292M (Appellant) (Respondent) Applicant by: Shri Neelkanth Khandelwal, Advocate Shri Jaind Kumar Jaiswal, Advocate Respondent by: Ms. Sapna Bhatia, CIT-DR Date of hearing: 18 07 2024 Date of pronouncement: 13 09 2024 O R D E R PER PRADIP KUMAR KEDIA - A.M.: The captioned…