India in Securities and Exchange Board of India and Ors. v. Kanaiyalal Baldevbhai Patel and Ors.

15 SCC 753Reported decision2017#22659 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 111ASection 115BBESection 68

Issues it is cited on

section 111asection 111price riggingpreponderance of probabilityshell companybogus long term capital gaincolourable devicebogus ltcgsection 11(1)violation of natural justiceshort term capital gainsmere change of opinion

Judgments citing India in Securities and Exchange Board of India and Ors. v. Kanaiyalal Baldevbhai Patel and Ors.

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 526/NAG/2024[2016-17]Status: DisposedITAT Nagpur21 Mar 2025AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 525/NAG/2024[2015-16]Status: DisposedITAT Nagpur21 Mar 2025AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 524/NAG/2024[2014-15]Status: DisposedITAT Nagpur21 Mar 2025AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

India in Securities and Exchange Board of India and Ors. v. Kanaiyalal Baldevbhai Patel and Ors. (15 SCC 753) — Cited in 3 Judgments | BharatTax