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

Issues it is cited on

price riggingbogus long term capital gainbogus ltcgpenny stocksection 10(38)period of holdingpreponderance of probabilitylong term capital gainscircular tradingentry operatorcolourable devicelong term capital gain

Judgments citing CIT v. Shyam R. Pawar

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 817/DEL/2023[2014-15]Status: DisposedITAT Delhi13 Sept 2024AY 2014-15

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…

Haresh Dilip Vora, Mumbai vs. ITO, Ward-34(2)(1), Mumbai

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

ITA 3646/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Sept 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Shrigirish Agrawal

For Appellant: ShriNishit GandhiFor Respondent: ShriP.D. Chougule (Addl. CIT) SRDR
Section 10(38)Section 14Section 143(3)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRIGIRISH AGRAWAL, ACCOUNTANT MEMBER I.T.A No.3646/Mum/2024 (Assessment Year : 2014-15) Haresh Dilip Vora vs The ITO, Ward 25(2)(4),Mumbai A/15, Narendra Apartment, 2nd [At Present jurisdiction with the ITO, Floor, Sarojini Road, Vile Parle Ward 34(2)(1), Mumbai] (West), Mumbai-400 056 Kautilya Bhavan, B.K.C., Mumbai- PAN: AADPV1458Q 400 051 APPELLANT RESPONDENT Assessee by : ShriNishit Gandhi Respondent by : ShriP.D. Chougule (Addl. CIT) SRDR Date of hearing : 05/09/2024 Date of pronouncement : 1…

Amrita Abhishek Doshi, Mumbai vs. DCIT, Circle 19(1), Mumbai

ITA 1353/MUM/2024[2014-2015]Status: DisposedITAT Mumbai27 Aug 2024AY 2014-2015
Section 10(38)Section 143(3)Section 68

…2 ITA No.1353/Mum/2024 Amrita Abhishek Doshi (in short, “Ld. AO”) passed under section 143(3) of the Act, 1961 (in short, “the Act”), date of order 08/12/2016. 2. The assessee has taken the following grounds of appeal: - “1. The learned CIT(A) erred in upholding the action of the assessing officer in treating the long-term capital gains and short term capital gains accruing to the appellant as non-genuine only on the basis of general finding of Directorate of Investigation and various statements recorded by it without any cogent material on record and no nexus/ connection with the appellant being established to p…

Mansukh Arjanbhai Sureja, Mumbai vs. DCIT, Circle 42(1)(1), Mumbai

ITA 4348/MUM/2023[2011-12]Status: DisposedITAT Mumbai23 Aug 2024AY 2011-12

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bleι.Τ.Α. No. 4348 & 4347/Mum/2023

For Appellant: Shri Hariom Tulsiyan, A/RFor Respondent: Smt. Sanyogita Nagpal & Smt. Mahita Nair, Sr. D/R
Section 69C

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER Ι.Τ.Α. No. 4348 & 4347/Mum/2023 Assessment Year: 2011-12 & 2012-13 Mansukh Arjanbhai Sureja DCIT, Circle-42(1)(1), Mumbai Vs 401-402, Sunder Dham Ram Baug Lane S.V. Road, Borivali (West) Mumbai -400092 [PAN: AABPS6775P] अपीलार्थी/ (Appellant) प्रत्यर्थी/ (Respondent) Assessee by : Shri Hariom Tulsiyan, A/R Revenue by : Smt. Sanyogita Nagpal & Smt. Mahita Nair, Sr. D/R सुनवाई की तारीख/Date of Hearing : 21/08…

Mansukh Arjanbhai Sureja, Mumbai vs. DCIT, Circle 42(1)(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 4347/MUM/2023[2012-13]Status: DisposedITAT Mumbai23 Aug 2024AY 2012-13

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Hariom Tulsiyan, A/RFor Respondent: Smt. Sanyogita Nagpal & Smt. Mahita Nair, Sr. D/R
Section 69C

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 4348 & 4347/Mum/2023 Assessment Year: 2011-12 & 2012-13 Mansukh Arjanbhai Sureja DCIT, Circle-42(1)(1), Mumbai 401-402, Sunder Dham Vs Ram Baug Lane S.V. Road, Borivali (West) Mumbai -400092 [PAN: AABPS6775P] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Hariom Tulsiyan, A/R Revenue by : Smt. Sanyogita Nagpal & Smt. Mahita Nair, Sr. D/R सुनवाई की तारीख/Date of Hearing : 21/08/20…

Income Tax Officer Ward 23(2)(6), Mumbai vs. Manisha Narpatkumar Chopra, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 2443/MUM/2023[2015-16]Status: DisposedITAT Mumbai20 Aug 2024AY 2015-16

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaran: A.Y : 2015-16

For Appellant: Ms. Ridisha JainFor Respondent: Smt. Mahita Nair, Sr.DR
Section 10(38)Section 131Section 143(1)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 : A.Y : 2015-16 Income Tax Officer, Vs. Manisha Narpatkumar Chopra, Ward-23(2)(6), Flat No. 1701, OG II, Earnest House, Nariman Point, Oberoi Garden,Thakur Village Mumbai. off WE Highway, (Appellant) Kandivali (E), Mumbai. PAN : ACTPC4078P (Respondent) Assessee by : Ms. Ridisha Jain Revenue by : Smt. Mahita Nair, Sr.DR Date of Hearing : 09/07/2024 Date of Pronouncement : 20/08/2024 O R D E R PER B.R. BASKARAN, A.M : The Revenue has filed this appeal cha…

Priyanka Om Prakash Bajaj, Mumbai vs. ITO 34 (3) (2), Mumbai

In the result, appeal of the assesseeITA No

ITA 2929/MUM/2023[2015-16]Status: DisposedITAT Mumbai13 Aug 2024AY 2015-16

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

For Appellant: ShriRushabh MehtaFor Respondent: Shri Yogendra T.Wakare (Sr. DR)
Section 10(38)Section 133(6)Section 143(3)Section 250oSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.2929/Mum/2023 (Assessment Year: 2015-16) Smt. Priyanka Om Prakash vs Income Tax Officer-25(3)(2), Bajaj, Mumbai (Old Ward) [New Ward – 1, Pramukh 19 Friends Society, Income Tax Officer-34(3)(2), N.S. Road, J.V.P.D. Vile Parle Mumbai, (West), Mumbai-400056 Room No.834, Kautilya Bhavan, G PAN: AGCPB6476D Block, BKC, Bandra East Mumbai-400 051 APPELLANT RESPONDENT Assessee by : ShriRushabh Mehta Respondent by : Shri Yogendra T.Wakare (Sr. DR) Date of hear…

ITO-24(3)(1), Mumbai, Piramal Chamber vs. Rama Rajiv Jagdale, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3131/MUM/2023[2014-15]Status: DisposedITAT Mumbai08 Aug 2024AY 2014-15

Bench: Ms. Kavitha Rajagopal & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Shri Haridas Bhat, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Income Tax Officer, Rama Rajiv Jagdale, B/2203, Oberoi Springs, Ward – 24(3)(1), Link Road, Andheri (West), Mumbai Vs. Mumbai – 400053 (PAN :ACSPJ0091Q) (Appellant) (Respondent) Present for: Assessee : Shri Haridas Bhat, CA Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 26.06.2024 Date of Pronouncement : 08.08.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the order of ld. CIT(A), Nati…

Rajrajeshwari Gupta, Kota vs. ITO, Ward 1(1), Kota

In the result, the appeal of the assessee is allowed with no orders as to costs

ITA 245/JPR/2024[2012-13]Status: DisposedITAT Jaipur07 Aug 2024AY 2012-13

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rajendra Sisodia AdvFor Respondent: Shri Rajesh Kumar Meena, Addl. CIT-DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 245/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2012-13 Shri Raj Rajeshwari Gupta cuke The ITO Vs. 205-C, Talwandi Ward 1(1) Kota Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPG 2155K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Rajendra Sisodia Adv. jktLo dh vksj ls@Revenue by: Shri Rajesh Kumar Meena, Addl. CIT-DR lquokbZ dh rkjh[k@Date of Hearing :…

Manoj Kumar Agarwal HUF, Mumbai vs. Income Tax Officer, Mumbai

In the result, appeal of the assessee is allowed

ITA 4250/MUM/2023[2014-15]Status: DisposedITAT Mumbai06 Aug 2024AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Prakash Jhunjhunwala, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Manoj Kumar Agarwal Income Tax Officer, 4, Kingston, Lokhandwala Ward- 10(1)(1), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AABPA4070D) (Appellant) (Respondent) Assessment Year: 2014-15 Manoj Kumar Agarwal HUF Income Tax Officer, 4, Kingston, Lokhandwala Ward- 24(2)(4), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AALHM5311H) (Appellant) (Respondent) Present for: Assessee :…

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

In the result, appeal of the assessee is allowed

ITA 3264/MUM/2023[2015-16]Status: DisposedITAT Mumbai06 Aug 2024AY 2015-16

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Prakash Jhunjhunwala, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Manoj Kumar Agarwal Income Tax Officer, 4, Kingston, Lokhandwala Ward- 10(1)(1), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AABPA4070D) (Appellant) (Respondent) Assessment Year: 2014-15 Manoj Kumar Agarwal HUF Income Tax Officer, 4, Kingston, Lokhandwala Ward- 24(2)(4), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AALHM5311H) (Appellant) (Respondent) Present for: Assessee :…

Shri Vikram N. Chandan, Mumbai vs. ITO, 19(3)(5), Mumbai

In the result, appeal of the assessee is allowed

ITA 70/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Jul 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Neelkanth Khandelwal, CAFor Respondent: Ms. Rajeshwari Menon, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 68Section 69C

…1 Vikram N. Chandan., AY 2015-16 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Vikram N. Chandan, Income Tax Officer – 19(3)(5), Shop No.7, 56/54, Mumbai Nanubhai Desai Road, Vs. Mumbai – 400 004 (PAN : ACYPC2583N) (Appellant) (Respondent) Present for: Assessee : Shri Neelkanth Khandelwal, CA Revenue : Ms. Rajeshwari Menon, Sr. DR Date of Hearing : 28.05.2024 Date of Pronouncement : 30.07.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against…

Nitesh Rajhans Singh, Mumbai vs. The Income Tax Officer -26(2)(3), Mumbai

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

ITA 4114/MUM/2023[BAMPS4588L]Status: DisposedITAT Mumbai15 Jul 2024

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Laxmi Kant.Sr.DR
Section 10(38)Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER ITA No.4114 & 4115/Mum/2023 (Assessment Year: 2013-14 & 2014-15) Nitesh Rajhans Singh, ITO- 26(2)(3), 13/14, Indra Bhavan, Kautilya Bhavan, बनाम/ Patel Wadi, Pipeline, BKC, Bandra (East), Vs. Kurla(West), Mumbai-400051. Mumbai-400070. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BAMPS4588L (""थ" / Respondent) (अपीलाथ" /Appellant) Appellant by : Shri Rajiv Khandelwal & Shri Akash Kumar.AR Respondent by : Shri Laxmi Kant.Sr.DR सुनवाई की तारीख / Date of Hearing 08/05/2024 घोषणा क…

Jitendra Udaylal Jain, Maharashtra vs. National Faceless Appeal Centre (NFAC), Delhi

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

ITA 4543/MUM/2023[2011-12]Status: DisposedITAT Mumbai21 Jun 2024AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

Section 10(38)Section 143(1)Section 234ASection 271(1)(c)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA. No. 4543/MUM/2023 (A.Y.2011-12) ITO-26(1)(4), Jitendra Udaylal Jain, Vs 3 rd floor, 6 th Tower, Shop No.1, Muncipal Bldg, . Vashi Railywaystation, RA Kidwai Road, Wadala, Complex, Vashi, Mumbai -400037. Navi Mumbai-400703. PAN/GIR No. AABPJ5480E (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee by Shri Vimal Punmiya.AR Revenue by Ms.Rajeshwari Menon.Sr.DR सुनवाई क" तार"ख/Date of Hearing 28.05.2024 घोषणा क" तार"ख/Date of Pronouncement 25.06.2024 ORDER PER PAVAN KUMAR…

Dharmendra Jayantilal Shah, Mumbai vs. ACIT-31(1), Mumbai

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

ITA 3897/MUM/2023[2013-14]Status: DisposedITAT Mumbai10 Jun 2024AY 2013-14

Bench: Shri Narender Kumar Choudhry, Judicialmember & Shri Girish Agrawal

For Appellant: Shri Rajkumar Singh, ARFor Respondent: Smt. Mahita Nair,Sr. DR
Section 10(38)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIALMEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.3897 & 3879/MUM/2023 Assessment Year: 2013-14 & 2014-15 Dharmendra Jayantilal Shah Assistant Commissioner of 1301/4, Raheja Tipco Height, Income Tax-31(1), Rani Sati Marg, Mumbai Malad West, Vs. Maharashtra – 400 097 (PAN: ANHPS1594D) (Appellant) (Respondent) Present for: Assessee : Shri Rajkumar Singh, AR Revenue : Smt. Mahita Nair,Sr. DR Date of Hearing : 30.04.2024 Date of Pronouncement : 10.06.2024 O R D E R PER BENCH: These two appeals filed by the…

Dharmendra Jayantilal Shah, Mumbai vs. ACIT-31(1), Mumbai

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

ITA 3879/MUM/2023[2014-15]Status: DisposedITAT Mumbai10 Jun 2024AY 2014-15

Bench: Shri Narender Kumar Choudhry, Judicialmember & Shri Girish Agrawal

For Appellant: Shri Rajkumar Singh, ARFor Respondent: Smt. Mahita Nair,Sr. DR
Section 10(38)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIALMEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.3897 & 3879/MUM/2023 Assessment Year: 2013-14 & 2014-15 Dharmendra Jayantilal Shah Assistant Commissioner of 1301/4, Raheja Tipco Height, Income Tax-31(1), Rani Sati Marg, Mumbai Malad West, Vs. Maharashtra – 400 097 (PAN: ANHPS1594D) (Appellant) (Respondent) Present for: Assessee : Shri Rajkumar Singh, AR Revenue : Smt. Mahita Nair,Sr. DR Date of Hearing : 30.04.2024 Date of Pronouncement : 10.06.2024 O R D E R PER BENCH: These two appeals filed by the…

Ketan Harilal Mehta HUF by Its Karta Ketan H Mehta, Mumbai vs. ITO Ward-33(2)(2) Mumbai Presently Juridiction With ITO 42(1)(1) Mumbai, Mumbai

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

ITA 770/MUM/2023[2014-15]Status: DisposedITAT Mumbai03 Jun 2024AY 2014-15

Bench: Shri B R Baskaran & Shri Pavan Kumar Gadaleketan Harilal Mehta Huf Vs. Ito-42(1)(1), (By Its Karta Kautilya Bhavan, Ketanmehta)No.B/1101, Bkc,Bandra(E), Siddhi Vinayak Tower, Mumbai-400051. Opp Phoenix Hospital, Chikuwadi, Mumbai-400092. Pan/Gir No. : Aaehk3266N Appellant .. Respondent Appellant By : Shri. Nishit Gandhi.Ar Respondent By : Shri. P.D. Chougule.Sr.Dr Date Of Hearing 02.04.2024 Date Of Pronouncement 03.06.2024 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac)(Cit(A)) Delhi Passed U/Sec 143(3) & U/Sec250 Of The Income Tax Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri. Nishit Gandhi.ARFor Respondent: Shri. P.D. Chougule.Sr.DR
Section 10(38)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Ketan Harilal Mehta HUF Vs. ITO-42(1)(1), (By Its Karta Kautilya Bhavan, KetanMehta)No.B/1101, BKC,Bandra(E), Siddhi Vinayak Tower, Mumbai-400051. Opp Phoenix Hospital, Chikuwadi, Mumbai-400092. PAN/GIR No. : AAEHK3266N Appellant .. Respondent Appellant by : Shri. Nishit Gandhi.AR Respondent by : Shri. P.D. Chougule.Sr.DR Date of Hearing 02.04.2024 Date of Pronouncement 03.06.2024 आदेश / O R D E R PER PAVAN KUMAR GADALE, JM: The appeal is filed by the assessee against t…

Shaily Prince Goyal, Mumbai vs. Income Tax Officer-27(3)(1), Navi Mumbai

In the result, the appeal of the assessee Shri Yogesh Popatlal Thakkar in ITA No

ITA 4271/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 May 2024AY 2013-14
For Appellant: Dr. K Shivaram Sr. Advocate & Shashi BekalFor Respondent: Ms. Sujatha Iyangar SR AR
Section 10(38)Section 143(3)Section 148Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH "G", MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA 4271/Mum/2023 (Assessment year: 2013-14) Shaily Prince Goyal, Flat No.10, Block No.77, Prabha Building, R.B. Mehta Marg, 60 Feet Road, Ghatkopar (East), Mumbai-400 077 PAN: AEDPG5633E APPELLANT VS Income-tax Officer-27(3)(3), Mumbai, Tower No.6, 4th Floor, Room No.426, Vashi Railway Station Complex, Vashi, Navi Mumbai-400 703 RESPONDENT Assessee by : Dr. K Shivaram Sr. Advocate & Shashi Bekal Respondent by : Ms. Sujatha Iyangar SR AR Date of hearing : 21/05/2024…

Income Tax Officer-42(1)(2), Mumbai, Kautilya Bhawan vs. Dheeraj Babulal Shah, Mumbai

In the result, appeal of the assessee is allowed

ITA 3320/MUM/2023[2012-13]Status: DisposedITAT Mumbai27 May 2024AY 2012-13

Bench: Shri Narender Kumar Choudhry, Judicialmember & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri Rajkumar Singh, CAFor Respondent: Smt. Mahita Nair,Sr. DR
Section 143(3)Section 147Section 148Section 263Section 69Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIALMEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Income Tax Officer – 42(1)(2), Dheeraj Babulal Shah Mumbai 23/A-12, Akash CHSL, Jalawal Nagar, Ashok Nagar, Kandivali (East), Mumbai – 400101 (PAN: ARWPS1458D) (Appellant) (Respondent) Present for: Assessee : Shri Rajkumar Singh, CA Revenue : Smt. Mahita Nair,Sr. DR Date of Hearing : 30.04.2024 Date of Pronouncement : 27.05.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the order of Ld.…

Shri Nilesh Haresh Parwani, Mumbai vs. The Assistant Commissioner of Income Tax-22(2), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 2244/MUM/2023[2014-2015]Status: DisposedITAT Mumbai15 May 2024AY 2014-2015

Bench: Shri Vikas Awasthy & Shri Amarjit Singhshri Nilesh Haresh Vs. The Assistant Parwani, 501, Chumchum Commissioner Of Income Saraswati Road, Tax-22 (2) Santacruz West, Room No. 315, Piramal Mumbai – 400 064 Chamber, Lalbaug, Mumbai – 400 012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Angpp1224L Appellant .. Respondent Appellant By : Sanjay Parikh Respondent By : Anil Sant Date Of Hearing 08.03.2024 Date Of Pronouncement 15.05.2024 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Cit(A) Nfac For A.Y. 2014-15. The Assessee Has Raised The Following Grounds Before Us: “A. Addition/Disallowance Of Short Term Capital Loss Rs.1,62,91,466/- 1. The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Cit(A)] Erred On Facts & In Law In Confirming The Addition/Disallowance Of Short Term Capital Loss Of Rs. 1,62,91,466/- As Made By The Assistant Commissioner Of Income Tax, 22(2), Mumbai (Ao). 2. While Confirming The Addition/Disallowance Of The Said Loss, The Learned Cit(A) Erred In Holding That The Appellant Had Not Made Out A Case As To How Such Huge Ltcg/Stcl Has Accrued To The Appellant From Shares Of The Company Named Global Infratech Ltd.

For Appellant: Sanjay ParikhFor Respondent: Anil Sant
Section 143(2)Section 69C

…P a g e | 1 Shri Nilesh Haresh Parwani Vs. The ACIT-22(2) IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Shri Nilesh Haresh Vs. The Assistant Parwani, 501, Chumchum Commissioner of Income Saraswati Road, Tax-22 (2) Santacruz West, Room No. 315, Piramal Mumbai – 400 064 Chamber, Lalbaug, Mumbai – 400 012 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:ANGPP1224L Appellant .. Respondent Appellant by : Sanjay Parikh Respondent by : Anil Sant Date of Hearing 08.03.2024 Date of Pronouncement 15.05.2024 आदेश / O R D E R Per Amarjit S…