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 366,314 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

Shriya Devi 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 1523/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…

Gopal Chand Mundhra and Sons, New Delhi vs. ITO, Ward-55(5), New Delhi

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

ITA 1375/DEL/2019[2011-121]Status: DisposedITAT Delhi21 Aug 2019AY 2011-121

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…

Damyanti 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 1721/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…

Gopal Chand 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 1524/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…

Sandeep Bhargava, New Delhi vs. ACIT, Circle-60(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 420/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Aug 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Sandeep Bhargava, Vs. Acit, Flat No. 97, Samrat Circle-60(1), New Delhi Apartments, Vasundhara, Enclave, New Delhi Pan :Aarpb2053P (Appellant) (Respondent) Appellant By S/Shri B.L. Mittal & Ankur Mittal, Adv. Respondent By Shri N.K. Bansal, Sr. Dr

Section 10(38)Section 143(3)Section 69

…L-1459- ITAT-MUM]; 10. Ratnakar M Pujari Vs. Income Tax Officer [2016-TIOL-1746-ITAT- MUM]; 11. Arvind M Kariya Vs. Asstt. Commissioner of Income Tax (ITA No. 7024/Mum/2010); and 12. ITAT Mumbai in the case of Income Tax Officer Vs. Shamim M. Bharwani (2016) (69 Taxmann.com 65) 5. We have heard the submission of both the parties and perused the relevant material on record including the decisions relied upon by the parties. We find that the issue in dispute is regarding benefit of section 10(38) of the Act availed by the assessee on sale of shares of ‘HP Bioscience’. For claiming exemption under section 10(38) of…

Ashok Makwana (HUF), Chennai vs. ITO Non Corporate Ward 9(1), Chennai

In the result, the appeal filed by the each of the above assessee is dismissed

ITA 747/CHNY/2019[2015-16]Status: DisposedITAT Chennai16 Aug 2019AY 2015-16

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.746 /Chny/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Shri Ashok Batuklal Makwana, Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Admpm1490R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.747/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, M/S. Ashok Makwana (Huf) Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Aaiha5661B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Guru Bashyam, Jcit

For Appellant: NoneFor Respondent: Shri Guru Bashyam, JCIT
Section 10Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी धु"वु" आर.एल रे"डी, "याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.746 /CHNY/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Shri Ashok Batuklal Makwana, Flat No.E062, Door No.49, Non-Corporate Ward 9(1), DLF Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. PAN: ADMPM1490R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.747/CHNY/2019 ("नधा"रण…

Ashok Batuklal Makwana, Chennai vs. ITO Non Corporate Ward 9(1), Chennai

In the result, the appeal filed by the each of the above assessee is dismissed

ITA 746/CHNY/2019[2012-13]Status: DisposedITAT Chennai16 Aug 2019AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.746 /Chny/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Shri Ashok Batuklal Makwana, Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Admpm1490R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.747/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, M/S. Ashok Makwana (Huf) Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Aaiha5661B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Guru Bashyam, Jcit

For Appellant: NoneFor Respondent: Shri Guru Bashyam, JCIT
Section 10Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी धु"वु" आर.एल रे"डी, "याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.746 /CHNY/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Shri Ashok Batuklal Makwana, Flat No.E062, Door No.49, Non-Corporate Ward 9(1), DLF Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. PAN: ADMPM1490R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.747/CHNY/2019 ("नधा"रण…

Mukesh K.Jain, Chennai vs. ITO Non Corporate Ward 5(3), Chennai

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

ITA 2430/CHNY/2018[2013-14]Status: DisposedITAT Chennai05 Aug 2019AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2430/Chny/2018 ("नधा"रण वष" / Assessment Year: 2013-14) Shri Mukesh K Jain, Vs The Income Tax Officer, Flat No.504, Tower 2, Ananda Non Corporate Ward – 5(3), Door No.4,5,6 & 7, Chennai. Stepenson Road, North Town, Perambur Barracks, Chennai – 600 012. Pan: Aaipm5894Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri H. Yeshwanth Kumar, Ca ""यथ" क" ओर से/Respondent By : Shri S. Bharath,Cit

For Appellant: Shri H. Yeshwanth Kumar, CAFor Respondent: Shri S. Bharath,CIT
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.2430/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2013-14) Shri Mukesh K Jain, Vs The Income Tax Officer, Flat No.504, Tower 2, Ananda Non Corporate Ward – 5(3), Door No.4,5,6 & 7, Chennai. Stepenson Road, North Town, Perambur Barracks, Chennai – 600 012. PAN: AAIPM5894Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri H. Yeshw…

Mohit Doshi, Chennai vs. ITO, Non Corp Ward -9(2), Chennai

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

ITA 822/CHNY/2019[2014-15]Status: DisposedITAT Chennai31 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Heerachand Lalitha Devi, Chennai vs. ITO Non Corporate Ward 5(2), Chennai

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

ITA 821/CHNY/2019[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Gawtam Chand Sethiya, Chennai vs. DCIT, Non Corp Cir-8(1), Chennai

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

ITA 820/CHNY/2019[2015-16]Status: DisposedITAT Chennai31 Jul 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Rishab G, Chennai vs. DCIT, Non Corp Cir -8(1), Chennai

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

ITA 819/CHNY/2019[2015-16]Status: DisposedITAT Chennai31 Jul 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Nita Devi, Chennai vs. ITO Non Corporate Ward 5(2), Chennai

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

ITA 2663/CHNY/2018[2011-12]Status: DisposedITAT Chennai31 Jul 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

H.Kishore Jain HUF, Chennai vs. ITO Non Corporate Ward 5(1), Chennai

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

ITA 2662/CHNY/2018[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

Jugrajji Babulal, Chennai vs. ITO Non Corporate Ward 4(5), Chennai

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

ITA 2661/CHNY/2018[2013-14]Status: DisposedITAT Chennai31 Jul 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

Sangeetha, Chennai vs. ITO Non Corporate Ward 6(3), Chennai

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

ITA 2660/CHNY/2018[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

Nirmala Devi Suresh Kumar, Chennai vs. ITO Non Corporate Ward 5(2), Chennai

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

ITA 2659/CHNY/2018[2012-13]Status: DisposedITAT Chennai31 Jul 2019AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

Jugrajji Babulal, Chennai vs. ITO Non Corporate Ward 4(5), Chennai

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

ITA 2658/CHNY/2018[2012-13]Status: DisposedITAT Chennai31 Jul 2019AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

Khushbu Jain, Chennai vs. ITO Non Corporate Ward 5(1), Chennai

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

ITA 2657/CHNY/2018[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

Sajan Kumar Jain, Delhi vs. DCIT, Central Circle-25, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5949/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Jul 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumar

Section 127Section 132Section 153ASection 153C

…(Punjab and Haryana). ix) Usha Chandresh Shah vs. ITO (2014-TIOL-1459-ITAT- Mum) x) Ratnakar M. Pujari vs. ITO (2016-TIOL-1746-ITAT- Mum). xi) Arvind M Kariya vs. ACIT (ITA No. 7024/Mum/2010). xii) ITAT, Mumbai in the case of ITO vs. Shamim M. Bharwani (2016) 69 Taxmann.com 65). 4.1 Ld. CIT(DR) further submitted that following decisions may kindly be considered with regard to validity of proceedings u/s. 153A of the Act. i) EN Gopalkumar vs. CIT (2016) 75 taxmann.com 215 (Kerala). ii) CIT vs. Raj Kumaer Arora (2014) 52 taxmann.com 172 (Allahabad) iii) CIT vs. Kesarwani Zarda Bhandar Sahson All. (ITA No. 270 of 2…