First Global Stocking (P.) Ltd. v. ACIT

143 TTJ 500Income Tax Appellate Tribunal2012#13467 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 10(38)Section 133A Section 143(3)Section 144B Section 147 Section 148 Section 148A Section 148A(d)

Issues it is cited on

third party information price rigging bogus long term capital gain bogus ltcg penny stock section 10(38)amalgamation long term capital gains addition u/s 68 accommodation entry long term capital gain section 133a

Judgments citing First Global Stocking (P.) Ltd. v. ACIT

NIRMAL KUMAR AGRAWAL,JAIPUR vs. DCIT, CIRCLE - 4 , JAIPUR

In the result, the appeal of the assessee is allowed

ITA 1224/JPR/2024[2013-2014]Status: DisposedITAT Jaipur13 Feb 2025AY 2013-2014

For Appellant: Sh. Tarun Mittal, CAFor Respondent: Mrs. Swapnil Parihar, JCIT-DR

Section 133ASection 147Section 148Section 68Section 69C

…(Delhi) SOT 2006 94 Delhi iii. Mayur M Shah HUF Mumbai vs ITO 25(3) ITA No.2390/Mum/2013 iv. ITO v SmtKusumlata in ITA No. 387 105 TTJ (2006) 265 Jodhpur v. ChandrakantBabulal Shah vs ITO 16(2)(4) ITA No.6108/Mum/2009 vi. Dalpat Singh Choudhary vs ACIT (2012) 143 TTJ 500 (Jodhpur Trib) vii. ACIT v Shri Ravindra Kumar ToshnivallTA No. 5302/Mum/2008 viii. Jafferali K Rallonse v DCIT Central 5 in ITA No. 68/Mum/2009 ix. Mrs Rajinidevi A. Chowdhary v ITO ITA No. 6455/M/07 dated 30/04/2008 x. DCIT v Shri Pinakir L Shok in ITA No. 3030 & 3453/M/08 Dated 14/0712009 xi. CIT Vs. Shyam R. Pawar reported in [2015] 54 taxman…

AGRASEN PRIMSES PRIVATE LIMITED,JAIPUR vs. ITO WARD 5(1), JAIPUR

ITA 125/JPR/2023[2014-15]Status: DisposedITAT Jaipur30 May 2024AY 2014-15

For Appellant: Ms. Parba Rana (Adv.)&For Respondent: Shri A.S. Nehra (CIT)

Section 133ASection 142(1)Section 143(2)Section 143(3)

…176/Mum/2012. 2) ITO ward 20(1) vs Naveen Gupta in ITA No. 696 (Delhi) SOT 2006 94 Delhi. 3) Mayur M Shah HUF Mumbai v$ ITO 25<3) ITA No. 2390/MUM/2013 4) ITO vs Smt. Kusumlata in ITA No. 387 105 TTJ (2006) 265 Jodhpur 5) Dalpat Singh Choudhary vs ACIT (2012) 143 TTJ 500 (Jodhpur Trib) 6) ACIT V Shri Ravindra Kumar Toshnival ITA No. 5302/Mum/2008. 7) Mukesh R Marolia v Addl. CIT 6 SOT 247 (Mumbai HC) 8) Mrs. Rajni Devi A Choudhary v ITO ITA No. 6455/M/07 dated 30/04/2008. 11) It was therefore sincerely requested that no adverse view may kindly be formed prior to allowing a fair opportunity to the assessee to exam…

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

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

…Shah HUF Mumbai vs ITO 25(3) ITA No.2390/Mum/2013 iv. ITO v SmtKusumlata in ITA No. 387 105 TTJ (2006) 265 Jodhpur ARNAV GOYAL VS ITO, WARD 2(4), JAIPUR v. ChandrakantBabulal Shah vs ITO 16(2)(4) ITA No.6108/Mum/2009 vi. Dalpat Singh Choudhary vs ACIT (2012) 143 TTJ 500 (Jodhpur Trib) vii. ACIT v Shri Ravindra Kumar ToshnivallTA No. 5302/Mum/2008 viii. Jafferali K Rallonse v DCIT Central 5 in ITA No. 68/Mum/2009 ix. Mrs Rajinidevi A. Chowdhary v ITO ITA No. 6455/M/07 dated 30/04/2008 x. DCIT v Shri Pinakir L Shok in ITA No. 3030 & 3453/M/08 Dated 14/0712009 xi. CIT Vs. Shyam R. Pawar reported in [2015] 54 taxman…

DCIT - CC- 6 (3), MUMBAI vs. SHRI MANOJ M. DESAI, MUMBAI

In the result the revenues appeal stands dismissed

ITA 6301/MUM/2018[2011-12]Status: DisposedITAT Mumbai07 Dec 2020AY 2011-12

Bench: Making Addition, Despite The Fact That - A) The Assessee Has Never Made Any Request For Cross Examination During Assessment Proceeding & Thus Question Of Providing Of Opportunity Of Cross Examination Does Not Arise. B) Ld. Cit (A) Has Herself Mentioned That Shri Praveen Mishra Retracted His Statement Thereby Making Him Assessee'S Witness & Hence No Opportunity Of His Cross Examination Was Required Rather It Was Assessee'S Onus To Produce Him Before The Ao For Cross Examination.

Section 132Section 133ASection 143(1)Section 143(2)Section 143(3)Section 153Section 153ASection 69

…able since, it is a far too settled proposition of law that no addition can be made on the basis of a statement made by third party against the assessee. First Global Stocking (P.) Ltd. vs. ACIT (2008) 115 TTJ (Mum) 173, Dalpat Singh Choudhary vs. ACIT (2012) 143 TTJ 500 (Jodhpur), ACIT vs. Mrs. Uttara S. Shorewala [ITA No. 5506 9 Shri Manoj M. Desai & 5507/Mum/2009 and CO. No. 107/Mum/2010], Jafferali K. Rattonsey vs. DCIT [ITA 5068/M/2009]. Further, this finding of the Ld. CIT(A) that the addition is made simply on the basis of a statement which was rectracted is not disputed and in fact accepted in the grou…

DCIT 24(3), MUMBAI vs. INDERVADAN JAIN, MUMBAI

In the result, both appeals of the revenue are dismissed

ITA 5168/MUM/2014[2005-06]Status: DisposedITAT Mumbai27 May 2016AY 2005-06

For Appellant: Shri Pramod Kumar ParidaFor Respondent: Shri Vishwas Jadhav

Section 143(3)Section 147Section 148Section 149Section 68

…TO ward 20(1) vs Naveen Gupta in ITA No 696 (Delhi) SOT 2006 94 Delhi 3. Mayur M Shah HUF Mumbai vs ITO 25(3) 4. ITO v Smt Kusumlata in ITA No. 387 105 TTJ (2006) 265 Jodhpur 5. Chandrakant Babulal Shah vs ITO 16(2)(4) 6. Dalpat Singh Choudhary vs ACIT (2012) 143 TTJ 500 (Jodhpur Trib) 7. ACIT v Shri Ravindra Kumar ToshnivallTA No. 5302/Mum/2008 8. Jafferali K Rallonse v DCIT Central 5 in ITA No. 68/Mum/2009 9. Mukesh R Marolia v Addl CIT 6 SOT 247 10. Mrs Rajini devi A. Chowdhary v ITO ITA No. 6455/M/07 Dated 30/04/2008 11. DCIT v Shri Pinakir L Shok in ITA No. 3030 & 3453/M/08 Dated 14/0712009 In the aforesaid…

ITO 24(3)(1), MUMBAI vs. INDRAVADAN JAIN HUF, MUMBAI

In the result, both appeals of the revenue are dismissed

ITA 4861/MUM/2014[2005-06]Status: DisposedITAT Mumbai27 May 2016AY 2005-06

For Appellant: Shri Pramod Kumar ParidaFor Respondent: Shri Vishwas Jadhav

Section 143(3)Section 147Section 148Section 149Section 68