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.

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 108)

Dy Commissioner of Income Tax, Central Circle-6(3), Mumbai vs. Pankaj Kantilal Shah, Mumbai

In the result, the appeal filed by the revenue is dismissed and both the appeals of the assessee are allowed

ITA 898/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Jun 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 576/Mum/2022 (A.Y. 2015-16) I.T.A. No. 574/Mum/2022 (A.Y. 2016-17) Vs. DCIT, CC-6(3) Pankaj Kantilal Shah G-5, 1st Floor Mumbai Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) I.T.A. No. 898/Mum/2022 (A.Y. 2015-16) Vs. Pankaj Kantilal Shah DCIT, CC-6(3) Mumbai G-5, 1st Floor Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) PAN : AKQPS8236A Assessee by Shri Mani Jain & Shri Prateek Jain Department by Ms. Riddhi M…

Pankaj Kantilal Shah, Mumbai vs. DCIT CC-6(3), Mumbai

In the result, the appeal filed by the revenue is dismissed and both the appeals of the assessee are allowed

ITA 576/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Jun 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 576/Mum/2022 (A.Y. 2015-16) I.T.A. No. 574/Mum/2022 (A.Y. 2016-17) Vs. DCIT, CC-6(3) Pankaj Kantilal Shah G-5, 1st Floor Mumbai Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) I.T.A. No. 898/Mum/2022 (A.Y. 2015-16) Vs. Pankaj Kantilal Shah DCIT, CC-6(3) Mumbai G-5, 1st Floor Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) PAN : AKQPS8236A Assessee by Shri Mani Jain & Shri Prateek Jain Department by Ms. Riddhi M…

Pankaj Kantilal Shah, Mumbai vs. DCIT CC-6(3), Mumbai

In the result, the appeal filed by the revenue is dismissed and both the appeals of the assessee are allowed

ITA 574/MUM/2022[2016-17]Status: DisposedITAT Mumbai16 Jun 2023AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 576/Mum/2022 (A.Y. 2015-16) I.T.A. No. 574/Mum/2022 (A.Y. 2016-17) Vs. DCIT, CC-6(3) Pankaj Kantilal Shah G-5, 1st Floor Mumbai Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) I.T.A. No. 898/Mum/2022 (A.Y. 2015-16) Vs. Pankaj Kantilal Shah DCIT, CC-6(3) Mumbai G-5, 1st Floor Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) PAN : AKQPS8236A Assessee by Shri Mani Jain & Shri Prateek Jain Department by Ms. Riddhi M…

Ridhi Bagaria, Cuttack vs. ITO Ward-1(1), Cuttack

In the result, appeal of the assessee allowed

ITA 76/CTK/2023[2014-15]Status: DisposedITAT Cuttack18 May 2023AY 2014-15

For Appellant: Shri Keshav Dubey, CAFor Respondent: Shri Kishore Ch. Mohanty, Sr. DR

Section 10(38)

…आयकर अऩीऱीय अधधकरण, “एस.एम.सी” न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अऩीऱ सं/ITA No.76/CTK/2023 (ननधाारण वषा / Assessment Year :2014-2015) Ridhi Bagaria, Vs ITO, Ward-1(1),Cuttack C/o Ramesh Kumar Goenka, At: Naya Sarak, PO: Chandini Chowk, Cuttack-753002 PAN No. : BAQPG 4128 N (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Keshav Dubey, CA राजस्व की ओर से /Revenue by : Shri Kishore Ch. Mohanty, Sr. DR सुनवाई की तारीख / Date of Hearing : 18/05/2023 घोषणा…

Rashi Agrawal, Cuttacki vs. Income Tax Officer, Cuttack

In the result, appeal of the assessee allowed

ITA 56/CTK/2023[2014-15]Status: HeardITAT Cuttack04 May 2023AY 2014-15

For Appellant: Shri Keshav Dubey, CAFor Respondent: Shri S.C.Mohanty, Sr. DR

Section 10(38)

…आयकर अऩीऱीय अधधकरण, “एस.एम.सी” न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अऩीऱ सं/ITA No.56/CTK/2023 (ननधाारण वषा / Assessment Year :2014-2015) Rashi Agrawal, Vs ITO, Ward-1(1), Cuttack C/o: Ramesh Enterprises, At-Naya Sarak, PO: Chandni Chowk Cuttack-753002 PAN No. : AJGPG 2032 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Keshav Dubey, CA राजस्व की ओर से /Revenue by : Shri S.C.Mohanty, Sr. DR सुनवाई की तारीख / Date of Hearing : 04/05/2023 घोषणा की तारीख/…

Dy CIT CC 4(3), Mumbai vs. Shri. Rajesh Omprakash Agrawal, Thane

In the result ground number 1

ITA 1284/MUM/2020[2015-16]Status: DisposedITAT Mumbai01 May 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Dcit(Cc)4(3) Rajesh Omprakash Agrawal R No. 1921, 19Th Floor, Air 16 Sai Shyam Chhaya Kopar India Bldg, Nariman Point, Road, Dombivali West, Vs. Thane-421202 Mumbai-400 021 (Appellant) (Respondent) Dcit(Cc)4(3) Rajesh Omprakash Agrawal R No. 1921, 19Th Floor, Air 16 Sai Shyam Chhaya Kopar India Bldg, Nariman Point, Road, Dombivali West, Vs. Thane-421202 Mumbai-400 021 (Appellant) (Respondent) Pan No. Adypa5448F Assessee By : Shri. Ajay Daga, Ashok Bansal Revenue By : Ms Ridhi Mishra (Cit Dr) Date Of Hearing: 02.02.2023 Date Of Pronouncement : 01.05.2023

For Appellant: Shri. Ajay Daga, Ashok BansalFor Respondent: Ms Ridhi Mishra (CIT DR)

Section 10Section 132Section 133ASection 142Section 143Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM DCIT(CC)4(3) Rajesh Omprakash Agrawal R No. 1921, 19th Floor, Air 16 Sai Shyam Chhaya Kopar India Bldg, Nariman Point, road, Dombivali West, Vs. Thane-421202 Mumbai-400 021 (Appellant) (Respondent) DCIT(CC)4(3) Rajesh Omprakash Agrawal R No. 1921, 19th Floor, Air 16 Sai Shyam Chhaya Kopar India Bldg, Nariman Point, road, Dombivali West, Vs. Thane-421202 Mumbai-400 021 (Appellant) (Respondent) PAN No. ADYPA5448F Assessee by : Shri. Ajay Daga, Ashok Bansal Revenue by : Ms Ridhi Mishra (CIT DR…

Shri Ashnuth Goyal, Jaipur vs. ACIT, Ward -1(3), Jaipur

In the result, the appeal of the assessee is allowed

ITA 276/JPR/2020[2015-16]Status: DisposedITAT Jaipur03 Apr 2023AY 2015-16

Bench: Him. Thus, The Addition Of Rs. 30,04,864/- So Uphold Deserves To Be Deleted. Shri Ashnuth Goyal Vs Acit, Ward 1(3), Jaipur

For Appellant: Shri Manish Agarwal, CAFor Respondent: Smt. Monisha Choudhary, JCIT

Section 10(38)Section 68

…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.276/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Ashnuth Goyal The ACIT 141, Vidyut Nagar-A, Prince Road Vs. Ward 1(3) Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEYPG 6337 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary, JCIT lquokbZ dh rkjh[k@ Date of He…

Shri Arnav Goyal, Jaipur vs. ITO, Ward-2(4), Jaipur

In the result, the appeal of the assessee is allowed

ITA 275/JPR/2020[2015-16]Status: DisposedITAT Jaipur03 Apr 2023AY 2015-16

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

For Appellant: Shri Manish Agarwal, CAFor Respondent: Shri Chandra Prakash Meena,Addl.CIT

Section 10(38)Section 68

…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.275/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Arnav Goyal The ITO 141, Vidyut Nagar-A, Prince Road , Vs. Ward 2(4) Ajmer Road,Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ARBPG 7921 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by: Shri Chandra Prakash Meena,Addl.CIT lquokbZ dh r…

Karishma Ajay Agarwal, Mumbai vs. Income Tax Officer, Mumbai

In the result the appeal filed by the assessee is allowed

ITA 2586/MUM/2022[2014-15]Status: DisposedITAT Mumbai09 Mar 2023AY 2014-15

Bench: Shri Prashant Maharishi & Shir Pavan Kumar Gadalekarishma Ajay Agarwal Vs. Ito, Ward – 21(2)(1) 218A/219, Shah Nahar Aayakar Bhavan, Industrial Estate, Bk M.K.Road, Kher Marg, Mumbai-400020 Lower Parel, Mumbai-400013 Pan/Gir No. : Agapa3857D Appellant .. Respondent Appellant By : Shri Prakash Jhunjhunwala.Ar Respondent By : Shri Tejinder Pal Singhanand.Dr Date Of Hearing 15.12.2022 Date Of Pronouncement 02.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The National Faceless Appeal Centre (Nfac)/Cit(A), Delhi Passed U/S 143(3) & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Prakash Jhunjhunwala.ARFor Respondent: Shri Tejinder Pal SinghAnand.DR

Section 10(38)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER Karishma Ajay Agarwal Vs. ITO, Ward – 21(2)(1) 218A/219, Shah Nahar Aayakar Bhavan, Industrial Estate, BK M.K.Road, Kher Marg, Mumbai-400020 Lower Parel, Mumbai-400013 PAN/GIR No. : AGAPA3857D Appellant .. Respondent Appellant by : Shri Prakash Jhunjhunwala.AR Respondent by : Shri Tejinder Pal SinghAnand.DR Date of Hearing 15.12.2022 Date of Pronouncement 02.03.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order o…

Minkal K. Doshi, Mumbai vs. ITO - 18(2)(2), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1093/MUM/2020[2015-16]Status: DisposedITAT Mumbai24 Feb 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.1093/Mum/2020 (निर्धारण वर्ा / Assessment Years: 2015-16) Minkal K. Doshi बिधम/ Ito-18(2)(2) Room No. 11/B, 5Th Floor, 3Rd Floor, Earnest House, Vs. Pallanji House, 35, New Nariman Point, Mumbai- Charni Road, Khetwadi, 400021. Mumbai-400004. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aiopd7813N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri B. N. Rao Revenue By: Shri Nayana K. Kumar सुनवाई की तारीख / Date Of Hearing: 29/11/2022 घोषणा की तारीख /Date Of Pronouncement: 24/02/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-29, Mumbai Dated 25.03.2019 For The Assessment Year 2015-16. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) In Upholding The Addition Of Rs.24,66,000/- Made By The Ao In Respect Of Long Term Capital Gain (Ltcg) Claimed Of Rs.20,64,793/- Being Profit On Sale Of Rs.36,000/- Shares Of M/S. Greencrest (Earlier Known As M/S. Marigold Glass Industries Ltd.) & Claimed It As An Exempt Income U/S 10(38) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 3. Brief Facts Are That The Ao Noted That The Assessee Had Filed On 25.09.2015 Return Of Income Declaring Total Income Of Rs.7,01,450/-. The Return Filed Has Been Processed U/S 143(1) Of The Act. Thereafter

For Appellant: Shri B. N. RaoFor Respondent: Shri Nayana K. Kumar

Section 10(38)Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.1093/Mum/2020 (निर्धारण वर्ा / Assessment Years: 2015-16) Minkal K. Doshi बिधम/ ITO-18(2)(2) Room No. 11/B, 5th Floor, 3rd Floor, Earnest House, Vs. Pallanji House, 35, New Nariman Point, Mumbai- Charni Road, Khetwadi, 400021. Mumbai-400004. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AIOPD7813N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri B. N. Rao Revenue by: Shri Nayana K. Kumar सुनवाई की तारीख / Date of Hearing: 29/11/2022 घोषणा की तारीख /Date of Pronouncement: 24/02/2023 आदे…