ITO, 19(3) (4) Mumbai v. Shamim M Bharwani

69 Taxmann.com 65Reported decision2016#711 most cited

What is ITO, 19(3) (4) Mumbai v. Shamim M Bharwani authority for?

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

142

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

ITO vs Shamim M Bharwani · 69 Taxmann.com 65 · Section 68 · Section 10(38) · bogus long term capital gains · penny stock transactions · accommodation entry operators · unexplained cash credit addition · genuineness of share transactions · price rigging · investigation wing report

Sections most often in play

Section 68Section 10(38)Section 143(2)Section 142(1)Section 143(3)Section 250Section 131Section 133(6)

Issues it is cited on

price riggingbogus ltcgpenny stocksection 10(38)entry operatoraddition under section 68long term capital gainslong term capital gainaccommodation entrygenuineness of the transactionsection 10section 68

Judgments citing ITO, 19(3) (4) Mumbai v. Shamim M Bharwani

Praveen Kumar Otmalji (HUF), Chennai vs. ITO Non Corporate Ward 5(50, Chennai

In the result, appeal filed by the assessee is treated as partly

ITA 3143/CHNY/2018[2010-11]Status: DisposedITAT Chennai11 Dec 2019AY 2010-11

Bench: Shri George Mathan & Shri S.Jayaraman

Section 10

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S.JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3143/Chny/2018 "नधा"रण वष" /Assessment Year: 2010-11 M/s.Praveen Kumar Otmalji,(HUF) Vs. The Income Tax Officer, 119,Audiappa Naicken Street, Non-Corporate Ward 5(5), Sowcarpet, Chennai 600 079 16,Greams Road,Chennai-6. [PAN:AAFHP 5927 A] (अपीलाथ&/Appellant) ('(यथ&/Respondent) : Mr.I.Dinesh,Advocate अपीलाथ& क) ओर से/ Appellant by : '(यथ& क) ओर से /Res…

Pramila Patel, Chennai vs. ITO, Ncw - 10 (3), Chennai

In the result, the appeal filed by the assessee stands

ITA 1827/CHNY/2019[2009-10]Status: DisposedITAT Chennai05 Dec 2019AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. No.1827/Chny/2019. "नधा"रण वष" /Assessment Year : 2009-2010. Vs. The Income Tax Officer, Pramila Patel, No.27, Gnt Road, Non Corporate Ward 10(3) Puzhal, Chennai. Chennai 600 066. [Pan Aeipp 1044H] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: NoneFor Respondent: Ms. R. Anitha, IRS, JCIT
Section 148

…sh Chajjed Vs ITO, Chennai) where facts are same, reopening proceedings in this case are valid. In the case of back dated contract note and purchase of shares by cash, on similar facts of that of appellant, ITAT Mumbai in the case of ITO vs Shamim M.Bharwoni 69 Taxmann.com 65(2016) held that AO rightly rejected assessee’s claim and added amount in question to his taxable income under section 68. Cases of such accommodation entries have been examined by High Court of Allahabad while confirming penalty u/s 271(1)(c) in the case of Rajnish Jam vs CIT, 88 Taxmann.com 220(2017). ITA No.1827 /2019 :- 8 -: 5.15. As…

Late Sanjay Agarwal, Rep by Bapita Agarwal, Chennai vs. DCIT Non Corporate Ward 5(1), Chennai

In the result, the assessee’s appeal is treated as partly allowed for statistical purposes

ITA 1322/CHNY/2019[2013-14]Status: DisposedITAT Chennai18 Nov 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri N. Arjun Raj, CA for Shri S. Sridhar, AdvocateFor Respondent: Shri G.D. Jayanthi Angayarkanni
Section 10

…आयकर आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1322/Chny/2019 "नधा"रण वष" /Assessment Year: 2013-14 Late Sanjay Agarwal, Vs. The DCIT, Rep. by Bapita Agarwal, Non Corporate Ward – 5(1), 195/93, Govindappa Naicken Street, Chennai. Sowcarpet, Chennai – 600 001. PAN: ABBPS 7936H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri N. Arjun Raj, CA for Shri S. Sridhar, Ad…

Suman Poddar vs. Income Tax Officer

ITA/841/2019HC Delhi17 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 10

…ITA 841/2019 Page 1 of 10 $~69 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 841/2019 SUMAN PODDAR ..... Appellant Through: Mr. Arvind Kumar and Ms. Devina Sharma, Advocates. versus INCOME TAX OFFICER ..... Respondent Through: None. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 17.09.2019 C.M. No. 41505/2019 (exemption) 1. Exemption allowed, subject to all just exceptions. 2. The application stands disposed of. ITA 841/2019 3. The present appeal is directed against the order dated 25.07.2019 passed by the Income Tax Appellate Tribunal (ITAT) Delhi Bench 'G', New Delhi, i…

Nawal Kishore, Delhi vs. ACIT, Circle- 47(4), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1705/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…Chandresh Shah Vs ITO [2014]-TIQL-1459-ITAT-MUM1 (Copy Enclosed) 11. Ratnakar M Puiari Vs ITO [2016-TIQL-1746-ITAT-MUM] (Copy Enclosed) 12. Arvind M Kariva Vs ACIT (ITA No. 7024/Mum/2010 13. Hon’ble ITAT Mumbai in the case of ITO Vs Shamim M Bharwani (2016) (69 Taxmann.com 65) 5.1 The Ld. DR also provided a copy of statement of the brokers referred by the Assessing Officer in the assessment order, a copy of which was also provided to the Ld. counsel of the assessee. The Ld. DR referred to the statement dated 30/03/2015 of Sh. Pawan Kumar Kayan under section 132(4) of the Act during search and seizure action at…

Satish Kishore, Delhi vs. ITO, Ward- 47(2), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1704/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…Chandresh Shah Vs ITO [2014]-TIQL-1459-ITAT-MUM1 (Copy Enclosed) 11. Ratnakar M Puiari Vs ITO [2016-TIQL-1746-ITAT-MUM] (Copy Enclosed) 12. Arvind M Kariva Vs ACIT (ITA No. 7024/Mum/2010 13. Hon’ble ITAT Mumbai in the case of ITO Vs Shamim M Bharwani (2016) (69 Taxmann.com 65) 5.1 The Ld. DR also provided a copy of statement of the brokers referred by the Assessing Officer in the assessment order, a copy of which was also provided to the Ld. counsel of the assessee. The Ld. DR referred to the statement dated 30/03/2015 of Sh. Pawan Kumar Kayan under section 132(4) of the Act during search and seizure action at…

Ayush Jain, Chennai vs. ITO, Ncw 4(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 889/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.410/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, M/S. Hulas Kumar (Huf), L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. Pan: Aaahh0807C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.889/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Ito, Shri Ayush Jain, L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. Pan: Atapj5535G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Lakshmichand Nahata, Fca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit

For Appellant: Shri Lakshmichand Nahata, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.410/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Hulas Kumar (HUF), L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. PAN: AAAHH0807C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.889/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ITO, S…

Vinod Kumar Bantia, Chennai vs. ITO Ncw 6(4), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 882/CHNY/2019[2010-11]Status: DisposedITAT Chennai05 Sept 2019AY 2010-11

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.876/Chny/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai.

Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.876/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai. PAN: AACPN7186Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.877/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income T…

Mootha Kanjayalal Pramod Kumar HUF, Chennai vs. ITO Ncw 5(3), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 881/CHNY/2019[2013-14]Status: DisposedITAT Chennai05 Sept 2019AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.876/Chny/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai.

Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.876/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai. PAN: AACPN7186Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.877/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income T…

Vikas Kothari, Chennai vs. ITO, Ncw-6(4), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 880/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.876/Chny/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai.

Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.876/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai. PAN: AACPN7186Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.877/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income T…

Goutham Chand Munoth, Chennai vs. ITO, Ncw -9(3), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 879/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.876/Chny/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai.

Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.876/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai. PAN: AACPN7186Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.877/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income T…

Taruna Jain, Chennai vs. ITO, Ncw-9(3), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 878/CHNY/2019[2010-11]Status: DisposedITAT Chennai05 Sept 2019AY 2010-11

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.876/Chny/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai.

Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.876/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai. PAN: AACPN7186Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.877/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income T…

Narendra Kumar Jain, Chennai vs. ITO Ncw 5(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 876/CHNY/2019[2013-14]Status: DisposedITAT Chennai05 Sept 2019AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.876/Chny/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai.

Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.876/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income Tax Officer, Shri Narendra Kumar Jain, 44/39, E.K. Agraharam Street, Non-Corporate Ward 5(2), Park Town, Chennai – 600 003. Chennai. PAN: AACPN7186Q (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.877/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Vs The Income T…

Nisha, Chennai vs. DCIT Non Corp Cir-9(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 875/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.406/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai.

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.406/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai. PAN: AAAPH6105P (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.407/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Rajendra Kumar…

Hulas Kumar (HUF), Chennai vs. ACIT, Ncw 4(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 410/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.410/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, M/S. Hulas Kumar (Huf), L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. Pan: Aaahh0807C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.889/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Ito, Shri Ayush Jain, L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. Pan: Atapj5535G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Lakshmichand Nahata, Fca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit

For Appellant: Shri Lakshmichand Nahata, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.410/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Hulas Kumar (HUF), L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. PAN: AAAHH0807C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.889/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ITO, S…

Rajendra Kumar Hirawat (HUF), Chennai vs. ACIT Non Corporate Circle 23(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 407/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.406/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai.

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.406/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai. PAN: AAAPH6105P (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.407/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Rajendra Kumar…

Shri. Rajendra Kumar Hirawat, Chennai vs. ACIT Non Corporate Circle 23 (1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 406/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.406/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai.

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.406/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai. PAN: AAAPH6105P (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.407/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Rajendra Kumar…

Late. Navratan Lal Baid Rep by L/H Smt. Kamala Devi Baid, Chennai vs. ITO Non Corporate Ward 5(2), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 1855/CHNY/2018[2011-12]Status: DisposedITAT Chennai27 Aug 2019AY 2011-12

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.1855/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12) Vs The Income Tax Officer, Late Shri Navratan Lal Baid, Rep.By His L/H. Smt. Kamala Non-Corporate Ward – 5(2), Devi Baid, Chennai – 600 006. No.1, Kalathi Pillai Street, Chennai – 600 079. Pan: Aafpb9551N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 27.08.2019 घोषणा क" तार"ख /Date Of Pronouncement : 27.08.2019

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)Section 148

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.1855/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2011-12) Vs The Income Tax Officer, Late Shri Navratan Lal Baid, Rep.by his L/H. Smt. Kamala Non-Corporate Ward – 5(2), Devi Baid, Chennai – 600 006. No.1, Kalathi Pillai Street, Chennai – 600 079. PAN: AAFPB9551N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri D. Anand, Advoca…

Arpana Garg, Chennai vs. ITO, Ncw -(1), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 3299/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Aug 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.3299/Chny/2018 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Smt. Arpana Garg, No.3082, Tvh Lumbini Square, Non Corporate Ward – 9(1), 127A, Bricklin Road, Chennai. Purasawalkkam, Chennai – 600 007. Pan: Agtpg3331K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K. Balasubramainan, Advocate ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 26.08.2019 घोषणा क" तार"ख /Date Of Pronouncement : 26.08.2019

For Appellant: Shri K. Balasubramainan, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.3299/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Smt. Arpana Garg, No.3082, TVH Lumbini Square, Non Corporate Ward – 9(1), 127A, Bricklin Road, Chennai. Purasawalkkam, Chennai – 600 007. PAN: AGTPG3331K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri K. Balasubramainan, Advocate ""यथ" क" ओर…

Ramdev Mundhra, New Delhi vs. ITO Ward - 55(5), New Delhi

In the result, all the five appeals filed by the respective assessees are allowed

ITA 1722/DEL/2019[2011-12]Status: DisposedITAT Delhi21 Aug 2019AY 2011-12

Bench: Shri R.K. Panda

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri S.L. Anuragi, Sr.DR
Section 10(38)Section 127Section 147Section 148Section 151Section 68Section 69

…; viii) Usha Chandresh Shah vs. ITO (2014-TIOL-1459-ITAT-MUM); ix) Ratnakar M Pujari vs. ITO 2016-TIOL-1746-ITAT-MUM; x) Abhimanyu Soin vs. ACIT, 2018-TIOL-733-ITAT-CHD; xi) Arvind M Kariya vs. ACIT, ITA No.7024/Mum/2010; xii) ITO vs. Shamim M Bharwani (2016) 69 Taxmann.com 65. 17. He accordingly submitted that the order of the CIT(A) be upheld. 18. I have considered the rival arguments made by both the sides and perused the orders of the Assessing Officer and CIT(A) and the paper book filed on behalf of the assessee. I have also considered the various decisions cited before me. I find the case of the assessee…