ITO v. Aarti Mittal

149 ITD 728Income Tax Appellate Tribunal2014#3769 most cited

What is ITO v. Aarti Mittal authority for?

Addition to income under section 68 for non-genuine share transactions is not justified based solely on suspicion or preponderance of probabilities. Concrete evidence is required, particularly concerning compensatory payments from seller to buyer.

31

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2023.

Also referred to as

ITO v. Aarti Mittal · section 68 · cash credits · unexplained money · share transactions · genuine · non-genuine · evidence · suspicion · preponderance of probabilities · compensatory payments

Judgments citing ITO v. Aarti Mittal

D.C.I.T., Circle-1, Dibrugarh vs. Vinod Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 66/GTY/2023[2013-14]Status: DisposedITAT Guwahati01 Sept 2023AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle-1, Dibrugarh vs. Pramod Kumar Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 65/GTY/2023[2013-14]Status: DisposedITAT Guwahati01 Sept 2023AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle-1, Dibrugarh vs. Sheetal Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 64/GTY/2023[2013-14]Status: DisposedITAT Guwahati01 Sept 2023AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle-1, Dibrugarh vs. Madan Lal Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 63/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle-1, Dibrugarh vs. Ravi Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 62/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle-1, Dibrugarh vs. Vinay Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 61/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle- 1, Dibrugarh vs. Vishal Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 60/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle- 1, Dibrugarh vs. Bhagwati Devii Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 59/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle- 1, Dibrugarh vs. Meenakshi Bamalwa Soni, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 58/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle- 1, Dibrugarh vs. Usha Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 57/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle- 1, Dibrugarh vs. Hans Raj Bamalwa (HUF), Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 56/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle- 1, Dibrugarh vs. Hans Raj Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 55/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle-1, Dibrugarh vs. Bachh Raj Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 54/GTY/2023[2015-16]Status: DisposedITAT Guwahati01 Sept 2023AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

D.C.I.T., Circle-1, Dibrugarh vs. Bachh Raj Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 53/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

DCIT, Circle-1, Dibrugarh vs. Bajrang Lal Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 52/GTY/2023[2013-14]Status: DisposedITAT Guwahati01 Sept 2023AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

DCIT, Circle-1, Dibrugarh vs. Bajrang Lal Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 51/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…IT (2018) 54 CCH 183 (Del ITAT) (2018) 54 CCH 183 (vi) AmarnathGoenka&Ors. Vs. ACIT (2018) 54 CCH 344 (Del ITAT) order dt. 12.12.2018 (vii) Meenu Goel Vs. ITO, Ward 31(1), ITA No. 6235/Del/2017 (Del ITAT) (viii) ITO Vs. Aarti Mittal (2013) 37 CCH 227 HydTrib, 149 ITD 728 (ix) Vishal Suryakant Shah &Ors Vs. ITO &Ors (2017) 49 CCH 106 (AhdTrib) (x) ITO Vs. Arvind Kumar Jain HUF (2017) 51 CCH 281 (Mum Trib) (xi) Farrah Marker Vs. Income Tax Officer (2016) 46 CCH 535 Mum Trib (xii) CIT Vs. Anirudh Narayan Agrawal (2013) 84 CCH 28 (All) (xiii) CIT Vs. Smt. Jamnadevi Agarwal &Ors (2010) 328 ITR 656 (Mum) (xiv) Kamala D…

Radhika Garg, Faridabad vs. ITO, Ward-11(2), Faridabad

In the result, ITA.No.2429/Del

ITA 4738/DEL/2018[2015-16]Status: DisposedITAT Delhi01 Jan 2019AY 2015-16

Bench: Shri Bhavnesh Saini

For Appellant: Shri Vivek Bansal And Shri Sanjay Goel, AdvocatesFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER ITA.No.4738/Del./2018 Assessment Year 2015-2016 Smt. Radhika Garg, The Income Tax Faridabad. PAN AGRPG9753D Officer, Ward-2(2), vs. C/o. Sunil Suresh & Associates, B-20/21, Fruit Faridabad. Garden, NH-5, NIT, Faridabad – 121 001. (Appellant) (Respondent) For Assessee : Shri Vivek Bansal And Shri Sanjay Goel, Advocates For Revenue : Shri S.L. Anuragi, Sr. D.R. ITA.No.2429/Del./2018 Assessment Year 2014-2015 Smt. Nishika Aggarwal, The Income Tax Gurgaon, Officer, Ward-3(1), PAN ARTPA1889P vs. C/o. RRA Tax In…

Nishika Aggarwal, Gurgaon vs. ITO, Ward- 3(1), Gurgaon

In the result, ITA.No.2429/Del

ITA 2429/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Jan 2019AY 2014-15

Bench: Shri Bhavnesh Saini

For Appellant: Shri Vivek Bansal And Shri Sanjay Goel, AdvocatesFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER ITA.No.4738/Del./2018 Assessment Year 2015-2016 Smt. Radhika Garg, The Income Tax Faridabad. PAN AGRPG9753D Officer, Ward-2(2), vs. C/o. Sunil Suresh & Associates, B-20/21, Fruit Faridabad. Garden, NH-5, NIT, Faridabad – 121 001. (Appellant) (Respondent) For Assessee : Shri Vivek Bansal And Shri Sanjay Goel, Advocates For Revenue : Shri S.L. Anuragi, Sr. D.R. ITA.No.2429/Del./2018 Assessment Year 2014-2015 Smt. Nishika Aggarwal, The Income Tax Gurgaon, Officer, Ward-3(1), PAN ARTPA1889P vs. C/o. RRA Tax In…

Pooja Yadav, New Delhi vs. ITO, Ward-33(5), New Delhi

In the result, ITA.No.5883, 6457, 6458 and 6459/Del

ITA 6459/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini

For Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 68

…nd Assessing Officer had not proved said transaction as bogus, capital gain earned on said transaction could not be treated as unaccounted income under section 68.” 8.2. ITAT, Hyderabad Bench in the case of ITO, Ward-2, Nizamabd vs. Smt. Aarati Mittal (2014) 149 ITD 728 (Hyd.) (Trib.) held as under : “Where assessee having purchased shares in physical form, converted them in D-Mat form and thereupon sale of those shares was carried out through recognized stock exchange after paying securities transaction tax, said transactions were to be regarded as genuine in nature and, therefore, assessee's claim for exempti…

Sneh Yadav, New Delhi vs. ITO, Ward-33(5), New Delhi

In the result, ITA.No.5883, 6457, 6458 and 6459/Del

ITA 6458/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini

For Respondent: Shri S.L. Anuragi, Sr. D.R
Section 10(38)Section 68

…nd Assessing Officer had not proved said transaction as bogus, capital gain earned on said transaction could not be treated as unaccounted income under section 68.” 8.2. ITAT, Hyderabad Bench in the case of ITO, Ward-2, Nizamabd vs. Smt. Aarati Mittal (2014) 149 ITD 728 (Hyd.) (Trib.) held as under : “Where assessee having purchased shares in physical form, converted them in D-Mat form and thereupon sale of those shares was carried out through recognized stock exchange after paying securities transaction tax, said transactions were to be regarded as genuine in nature and, therefore, assessee's claim for exempti…

ITO v. Aarti Mittal (149 ITD 728) — Cited in 31 Judgments | BharatTax