Commissioner of Income-tax-I v. Himani M Vakil

10 Taxmann.com 326High Court2013#10926 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 10(38)Section 143(3)Section 23(4)Section 24 Section 244A Section 263 Section 68 Section 10(38) of the Act

Issues it is cited on

price rigging bogus long term capital gain penny stock section 10(38)entry operator long term capital gains long term capital gain genuineness of the transaction section 26 unexplained cash credit section 10 section 68

Judgments citing Commissioner of Income-tax-I v. Himani M Vakil

Asst. Commissioner of Income-Tax-Circle-6(1)(2), Mumbai vs. Kamlesh Inderpal Kumar, Mumbai

In the result, the appeal is allowed

ITA 3851/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Mar 2025AY 2012-13

Bench: Hon’Ble Shri Sandeep Gosain

Section 10(38)Section 148Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER I.T.A. No. 3851/Mum/2024 Assessment Year: 2012-13 ACIT, Circle – 6(1)(2) Vs. Kamlesh Inderpal Room No. 506, 5th Floor, Kumar Aayakar Bhavan, MK 2003 Kiran Towers, Road, Mumbai – 400 Plot No. 45, Pali Hill, 020. Bhandra, Mumbai – 400050. (Appellant) PAN – ANMPK7585P (Respondent) Appellant by Shri Kiran Unavekar, Sr. DR Respondent by Shri Dharan Gandhi Date of Hearing 11.03.2025 Date of Pronouncement 21.03.2025 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.: The present appeal has been filed by the revenue challengi…

Late Smt. Priti A. Gandhi L/R. Shri Anilbhai A. Gandhi, Rajkot vs. The Pr. CIT-1, Rajkot

ITA 57/RJT/2021[2015-16]Status: DisposedITAT Rajkot17 Mar 2025AY 2015-16

Section 10(38)Section 143(3)Section 24Section 244ASection 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं./ITA Nos.51/RJT/2021 (निर्धारणवर्ष / Assessment Year: (2015-16) Pari Anil Gandhi, "Gandhi House:, Shanti Niketan Society, Kalawad Road, Rajkot 360001 Vs. (Physical Hearing) The Pr. CIT, Rajkot - 1 स्थायीलेखासं./जीआइआरसं./PAN/GIR No.: BAHPG7804E (Appellant) (Respondent) आयकर अपीलसं./ITA Nos.57/RJT/2021 (निर्धारणवर्ष / Assessment Year: (2015-16) Late Smt. Priti Anil Gandhi, L/h. Shri Anilbhai A. Gandhi, "Gandhi House", Shanti Niketan Soceity, Kalawad Road,…

Miss Pari Anil Gandhi, Rajkot vs. The Pr. CIT-1, Rajkot

ITA 51/RJT/2021[2015-16]Status: DisposedITAT Rajkot17 Mar 2025AY 2015-16

Section 10(38)Section 143(3)Section 24Section 244ASection 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपीलसं./ITA Nos.51/RJT/2021 (निर्धारणवर्ष / Assessment Year: (2015-16) (Physical Hearing) Pari Anil Gandhi, Vs. The Pr. CIT, "Gandhi House:, Shanti Niketan Rajkot - 1 Society, Kalawad Road, Rajkot 360001 स्थायीलेखासं./जीआइआरसं./PAN/GIR No.: BAHPG7804E (Appellant) (Respondent) आयकर अपीलसं./ITA Nos.57/RJT/2021 (निर्धारणवर्ष / Assessment Year: (2015-16) Late Smt. Priti Anil Gandhi, Vs. The Pr. CIT, L/h. Shri Anilbhai A. Gandhi, Rajkot - 1 "Gandhi House", Shanti Ni…

Meena Hasmukh Savla, Matunga Mumbai vs. Assessment Unit, National Faceless Assessment Centre

In the result the appeal filed by the assessee is

ITA 2910/MUM/2024[2016-17]Status: DisposedITAT Mumbai18 Feb 2025AY 2016-17

Bench: Hon’Ble Shri Sandeep Gosain

Section 10Section 10(38)Section 143Section 143(1)Section 143(2)Section 147Section 148Section 151Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No. 2910/Mum/2024 (Assessment Year: 2016-17) Meena Hasmukh Savla 702, Pranav Residency, 302 Bhimani Street, Matunga, Mumbai. Vs. ITO – 27(2)(1) Vashi Railway Stn Bldg, Vashi. PAN/GIR No. AADPS1482K (Applicant) (Respondent) Assessee by Shri Satyaprakash Singh Revenue by Shri Sunny Kachhwaha, Sr. DR Date of Hearing 23.01.2025 Date of Pronouncement 18.02.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned order 13.05.2024 passed u/s 2…

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…

Shri Dinesh Chhaganlal Thakkar, Ahmedabad vs. The Pr. CIT-1, Ahmedabad

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

ITA 51/AHD/2022[2015-16]Status: DisposedITAT Ahmedabad21 Nov 2022AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 51/Ahd/2020 िनधा"रण वष"/Asstt. Year: 2015-2016

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT. DR

Section 10(38)Section 142(1)Section 143(3)Section 263

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 51/AHD/2020 िनधा"रण वष"/Asstt. Year: 2015-2016 Shri Dinesh Chhaganlal Thakkar, The Principal 22, Rivera 30 Bunglow, Vs. Commissioner of Prahladnagar, Income tax, Ahmedabad-380015. Ahmedabad-1, Ahmedabad. PAN: AARPT6636J (Applicant) (Respondent) Assessee by : Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.R Revenue by : Shri Vijay Kumar Jaiswal, CIT. DR सुनवाई की तारीख/Date of Hearing : 08/09/2022 घोषण…

The DCIT, Circle-1(1)(2), Ahmedabad vs. Shri Sanjay Chimanlal Agrawal, Ahmedabad

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is hereby allowed

ITA 1580/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad30 Mar 2022AY 2013-14

Bench: Us Against The Order Of Ld. Cit(A)-1, Ahmedabad Dated 30/08/2019. The Revenue Has Raised Following Grounds Of Appeal:-

For Appellant: Ms. Nupur Shah, A.RFor Respondent: Shri Rajdeep Singh, Sr. D.R

Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2013-14 The DCIT, Shri Sanjay Circle-1(1)(2), Chimanlal Agrawal, 1st Floor, Sarthak Ahmedabad Vs (Appellant) Avenue, Nr. Fun Republic, Satellite, Ahmedabad PAN: AAVPA3448B (Respondent) Cross Objection No. 19/Ahd/2020 (in ITA No. 1580/Ahd/2019) Assessment Year 2013-14 Shri Sanjay Chimanlal The DCIT, Agrawal, 1st Floor, Circle-1(1)(2), Sarthak Avenue, Nr. Fun Vs Ahmedabad Republic, Satellite, (Respondent) Ahme…

Reeshu Goel, New Delhi vs. ITO, Ward- 34(4), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1691/DEL/2019[2013-14]Status: DisposedITAT Delhi07 Oct 2019AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Manoj Patwari, CAFor Respondent: Shri Surender Pal, Sr.D.R

Section 142(1)Section 147Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.1691/DEL/2019 Assessment Year: 2013-14 Reeshu Goel, vs. ITO, Ward-34(4), E-4, Phase-1, E Block, New Delhi. Ashok Vihar, New Delhi. TAN/PAN: AITPG 3482D (Appellant) (Respondent) Appellant by: Shri Manoj Patwari, CA Respondent by: Shri Surender Pal, Sr.D.R. Date of hearing: 30 07 2019 Date of pronouncement: 07 10 2019 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the assessee against the impugned order dated 26.11.2018, passed…

Udit Kalra, New Delhi vs. ITO, Ward- 50(1), New Delhi

In the result, the Appeal of the Assessee is dismissed

ITA 6717/DEL/2017[2014-15]Status: DisposedITAT Delhi08 Jan 2019AY 2014-15

Bench: Shri H.S. Sidhu[Assessment Year: 2014-15]

For Appellant: Sh. Dev Raj Sharma, AdvFor Respondent: Shri SL Anuragi, Sr. DR

Section 10Section 10(38)Section 115BSection 142(1)Section 143(2)Section 143(3)Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER [Assessment Year: 2014-15] UDIT KALRA, Vs. ITO, WARD-50(1), C/O DEV RAJ SHARMA, CIVIC CENTRE, ADVOCATE, NEW DELHI – 2 TA-327, 2ND FLOOR, TUGHLAKABAD EXTN., MAIN OKHLA ROAD, NEW DELHI – 110 019 (PAN: CDHPK9311E) [Appellant] [RESPONDENT] Assessee by: Sh. Dev Raj Sharma, Adv. Revenue by : Shri SL Anuragi, Sr. DR. ORDER This appeal by the assessee is preferred against the order of the Ld. Commissioner of Income Tax [Appeals]-17, New Delhi dated 25.8.2017 pertaining to assessment year 2014-15 on the…