(i) PCIT (Central), Ludhiana v. Prem Pal Gandhi
49 Taxmann.com 37High Court2014#1668 most cited
What is (i) PCIT (Central), Ludhiana v. Prem Pal Gandhi authority for?
Mere reliance on SIT reports, stock market movements, or the theory of preponderance of probability is insufficient to sustain additions for bogus long-term capital gains.
68
judgments rely on this decision, according to BharatTax’s citation analysis of 366,406 Indian tax judgments — from 2017 to 2025.
Also referred to as
PCIT (Central) · Ludhiana v. Prem Pal Gandhi · section 10(38) · bogus long term capital gain · penny stock · genuineness of transaction · accommodation entry · long term capital gains · reassessment · section 147 · section 148 · section 133(6) · section 68