Kolkata 2 214 ITR 244 CIT v. Carbo Industrial

250 ITR 539High Court2001#1281 most cited

What is Kolkata 2 214 ITR 244 CIT v. Carbo Industrial authority for?

A loss from share transactions, found by the Income Tax Appellate Tribunal to be genuine based on facts and circumstances, cannot be held erroneous or perverse by higher authorities and is eligible for deduction. The genuineness of transactions cannot be doubted merely due to non-appearance of brokers if payments are made by account payee cheques.

88

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Also referred to as

CIT v. Emerald Commercial Ltd. · 250 ITR 539 · share loss genuineness · deduction of genuine loss · Tribunal findings of fact · not erroneous or perverse · share transactions · Calcutta High Court · evidentiary value · burden of proof · 2001

Judgments citing Kolkata 2 214 ITR 244 CIT v. Carbo Industrial

M/S. M.K. Kandoi & Sons, HUF, Kolkata vs. ITO, Ward - 35(4), Kolkata

Appeals are allowed in above terms

ITA 2085/KOL/2018[2015-16]Status: DisposedITAT Kolkata22 Mar 2019AY 2015-16

Bench: Hon’Ble Shri S.S. Godara, Jm] I.T.A No. 824/Kol/2018 Assessment Year : 2012-13 Santi Ranjan Das –Vs- Dcit, Circle-51, Kolkata [Pan: Adfpd 9023 L] (Appellant) (Respondent)

For Appellant: Shri A.K. Tibrewal, FCAFor Respondent: Shri C.J. Singh, JCIT, Sr. DR
Section 10(38)Section 143(3)Section 147Section 68

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 Kiran Kothari HUF 15.11.2017 7 Navneet Agarwal vs. ITO 20.07.2018 CIT vs. Shri Mukesh Ratilal Marolia 07.09.2011 Bombay High Court PCIT vs. Prem Pal Gandhi 18.01.2018 (O&M) 10 Sanjay Mehta 28.09.2018 3 Sant…

ACIT, Circle-12(2), Kolkata vs. M/S. Simplex Infrastructure Ltd., Kolkata

In the result Ground no. 1 & 3 of the revenue are allowed in part

ITA 1765/KOL/2017[2012-13]Status: DisposedITAT Kolkata01 Mar 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara) Assessment Year: 2011-12 Assessment Year: 2012-13 M/S. Simplex Infrastructures Ltd…….............................................................……………………..Appellant 27, Shakespeare Sarani Kolkata – 700 017 [Pan : Aaecs 0765 R] Vs. Addl. Commissioner Of Income Tax, Range-12 Kolkata……...............................…….…..Respondent Assessment Year: 2011-12 Assessment Year: 2012-13

Section 133(6)Section 143(3)Section 14ASection 250Section 80

…eakage revenue. Considering the peculiar facts and circumstances of the case, we are reversing the order of the FAA.” 9.2. Similar ratios were laid down by the Hon’ble Jurisdictional High Court in the following cases:  CIT vs. Emarald Commercial Ltd. [2001] 250 ITR 539 (Cal)  CIT vs. Carbo Industrial Holdings Ltd. [2000] 244 ITR 422 (Cal) The Hon’ble Punjab and Haryana High Court in the following cases has also laid down similar propositions of law:-  CIT vs. Faqir Chaman Lal reported in 262 ITR 295 (P&H)  CIT vs. Ram Narain Goel reported in 224 ITR 180 (P&H) 10. In our view, the assessee has discharged t…

ACIT, Circle-12(2), Kolkata vs. M/S. Simplex Infrastructure Ltd., Kolkata

In the result Ground no. 1 & 3 of the revenue are allowed in part

ITA 1764/KOL/2017[2011-12]Status: DisposedITAT Kolkata01 Mar 2019AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara) Assessment Year: 2011-12 Assessment Year: 2012-13 M/S. Simplex Infrastructures Ltd…….............................................................……………………..Appellant 27, Shakespeare Sarani Kolkata – 700 017 [Pan : Aaecs 0765 R] Vs. Addl. Commissioner Of Income Tax, Range-12 Kolkata……...............................…….…..Respondent Assessment Year: 2011-12 Assessment Year: 2012-13

Section 133(6)Section 143(3)Section 14ASection 250Section 80

…eakage revenue. Considering the peculiar facts and circumstances of the case, we are reversing the order of the FAA.” 9.2. Similar ratios were laid down by the Hon’ble Jurisdictional High Court in the following cases:  CIT vs. Emarald Commercial Ltd. [2001] 250 ITR 539 (Cal)  CIT vs. Carbo Industrial Holdings Ltd. [2000] 244 ITR 422 (Cal) The Hon’ble Punjab and Haryana High Court in the following cases has also laid down similar propositions of law:-  CIT vs. Faqir Chaman Lal reported in 262 ITR 295 (P&H)  CIT vs. Ram Narain Goel reported in 224 ITR 180 (P&H) 10. In our view, the assessee has discharged t…

M/S. Simplex Infrastructures Ltd., Kolkata vs. Addl. CIT, Range - 12, Kolkata

In the result Ground no. 1 & 3 of the revenue are allowed in part

ITA 1573/KOL/2017[2012-13]Status: DisposedITAT Kolkata01 Mar 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara) Assessment Year: 2011-12 Assessment Year: 2012-13 M/S. Simplex Infrastructures Ltd…….............................................................……………………..Appellant 27, Shakespeare Sarani Kolkata – 700 017 [Pan : Aaecs 0765 R] Vs. Addl. Commissioner Of Income Tax, Range-12 Kolkata……...............................…….…..Respondent Assessment Year: 2011-12 Assessment Year: 2012-13

Section 133(6)Section 143(3)Section 14ASection 250Section 80

…eakage revenue. Considering the peculiar facts and circumstances of the case, we are reversing the order of the FAA.” 9.2. Similar ratios were laid down by the Hon’ble Jurisdictional High Court in the following cases:  CIT vs. Emarald Commercial Ltd. [2001] 250 ITR 539 (Cal)  CIT vs. Carbo Industrial Holdings Ltd. [2000] 244 ITR 422 (Cal) The Hon’ble Punjab and Haryana High Court in the following cases has also laid down similar propositions of law:-  CIT vs. Faqir Chaman Lal reported in 262 ITR 295 (P&H)  CIT vs. Ram Narain Goel reported in 224 ITR 180 (P&H) 10. In our view, the assessee has discharged t…

M/S. Simplex Infrastructures Ltd., Kolkata vs. Addl. CIT, Range - 12, Kolkata

In the result Ground no. 1 & 3 of the revenue are allowed in part

ITA 1572/KOL/2017[2011-12]Status: DisposedITAT Kolkata01 Mar 2019AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara) Assessment Year: 2011-12 Assessment Year: 2012-13 M/S. Simplex Infrastructures Ltd…….............................................................……………………..Appellant 27, Shakespeare Sarani Kolkata – 700 017 [Pan : Aaecs 0765 R] Vs. Addl. Commissioner Of Income Tax, Range-12 Kolkata……...............................…….…..Respondent Assessment Year: 2011-12 Assessment Year: 2012-13

Section 133(6)Section 143(3)Section 14ASection 250Section 80

…eakage revenue. Considering the peculiar facts and circumstances of the case, we are reversing the order of the FAA.” 9.2. Similar ratios were laid down by the Hon’ble Jurisdictional High Court in the following cases:  CIT vs. Emarald Commercial Ltd. [2001] 250 ITR 539 (Cal)  CIT vs. Carbo Industrial Holdings Ltd. [2000] 244 ITR 422 (Cal) The Hon’ble Punjab and Haryana High Court in the following cases has also laid down similar propositions of law:-  CIT vs. Faqir Chaman Lal reported in 262 ITR 295 (P&H)  CIT vs. Ram Narain Goel reported in 224 ITR 180 (P&H) 10. In our view, the assessee has discharged t…

Sumati Kumar Lunia, Kolkata vs. ITO, Ward - 36(4), Kolkata

Appeal is allowed

ITA 457/KOL/2018[2009-10]Status: DisposedITAT Kolkata28 Feb 2019AY 2009-10

Bench: Hon’Ble Shri S.S. Godara, Jm] I.T.A No. 457/Kol/2018 Assessment Year : 2009-10 Sumati Kumar Lunia Vs. I.T.O Ward 36(4), Kolkata Pan: Aavpl 7736 M (Appellant) (Respondent)

For Appellant: Shri Subash Agarwal, Advocate, ld.ARFor Respondent: Shri C.J. Singh, JCIT, ld. Sr.DR
Section 143(1)(a)Section 147Section 148

…ot be a factor for such purpose. Having regard to the facts and circumstances of the case, the view taken by the Tribunal allowing share loss cannot be said to be erroneous or perverse.--CIT vs. Emerald Commercial Ltd. & Anr. (2001) 171 CTR (Cal) 193 : (2001) 250 ITR 539 (Cal), CIT vs. Dhawan Investment & Trading Co. Ltd. (1999) 238 ITR 486 (Cal) and CIT vs. Currency Investment Co. Ltd. (2000) 158 CTR (Cal) 361 : (2000) 241 ITR 494 (Cal) relied on." Respectfully following the same, we hold that the impugned loss claimed by assessee is genuine loss in the above facts and circumstances of the case and therefore eli…

Rajesh Kumar Agarwal, Kolkata vs. ITO, Ward - 22(4), Kolkata

In the result, appeal of the assessee is allowed

ITA 1962/KOL/2018[2014-15]Status: DisposedITAT Kolkata20 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1962/Kol/2018 Assessment Year: 2014-15 Rajesh Kumar Agarwal…........…………………………………....………………...…………………….….Appellant [Pan :Acqpa 6300 D] Ito, Ward - 22(4), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 3 I.T.A. No. 1962/Kol/2018 Assessment Year: 2014-15 Rajesh Kumar Agarwal 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratila…

Paarth Somani Minor Beneficiary Trust, Kolkata vs. ITO, Ward - 35(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 2323/KOL/2018[2015-16]Status: DisposedITAT Kolkata06 Feb 2019AY 2015-16

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravii.T.A. No. 2323/Kol/2018 Assessment Year: 2015-16 Paarth Somani Minor Beneficiary Trust……………....………………...…………………….….Appellant [Pan : Aactp 2267 L] Ito, Ward-35(1), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Rakesh Jain & B. C. Jain, Fca, Appeared On Behalf Of The Appellant Shri Saurav Kumar, Addl. Cit, Sr. Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 3 Paarth Somani Minor Beneficiary Trust I.T.A. No. 2323/Kol/2018 Assessment Year: 2015-16 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. S…

Arun Kumar Bagri, Kolkata vs. ITO, Ward - 46(2), Kolkata

In the result, all these appeals of the assessee are allowed

ITA 1949/KOL/2018[2014-15]Status: DisposedITAT Kolkata06 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1947/Kol/2018 Assessment Year: 2014-15 Smt. Santosh Devi Bagri…................…………………………………....………………...…………………….….Appellant 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Adapb 2100 P] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1948/Kol/2018 Assessment Year: 2014-15 Amit Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Ajupb 2840 G] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1949/Kol/2018 Assessment Year: 2014-15 Arun Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Advpb 8036 D] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratilal Marolia 07.09.2011 Bombay High Court PCIT vs. Prem Pal Gandhi 18.01.2018…

Amit Kumar Bagri, Kolkata vs. ITO, Ward - 46(2), Kolkata

In the result, all these appeals of the assessee are allowed

ITA 1948/KOL/2018[2014-15]Status: DisposedITAT Kolkata06 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1947/Kol/2018 Assessment Year: 2014-15 Smt. Santosh Devi Bagri…................…………………………………....………………...…………………….….Appellant 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Adapb 2100 P] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1948/Kol/2018 Assessment Year: 2014-15 Amit Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Ajupb 2840 G] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1949/Kol/2018 Assessment Year: 2014-15 Arun Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Advpb 8036 D] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratilal Marolia 07.09.2011 Bombay High Court PCIT vs. Prem Pal Gandhi 18.01.2018…

Smt. Santosh Devi Bagri, Kolkata vs. ITO, Ward - 46(2), Kolkata

In the result, all these appeals of the assessee are allowed

ITA 1947/KOL/2018[2014-15]Status: DisposedITAT Kolkata06 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1947/Kol/2018 Assessment Year: 2014-15 Smt. Santosh Devi Bagri…................…………………………………....………………...…………………….….Appellant 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Adapb 2100 P] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1948/Kol/2018 Assessment Year: 2014-15 Amit Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Ajupb 2840 G] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent I.T.A. No. 1949/Kol/2018 Assessment Year: 2014-15 Arun Kumar Bagri…………..................…………………………………....………………...…………………….….Appellant C/O Commercial Enterprises 138, Canning Street Bura Bazar Kolkata – 700 001 [Pan : Advpb 8036 D] Income Tax Officer, Ward-46(2), Kolkata……….........................................…....….…………..…...Respondent Appearances By: Shri S.M. Surana, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratilal Marolia 07.09.2011 Bombay High Court PCIT vs. Prem Pal Gandhi 18.01.2018…

Kanwarlal Agarwal (HUF), Kolkata vs. ITO, Ward - 44(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 711/KOL/2018[2014-15]Status: DisposedITAT Kolkata01 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 711/Kol/2018 Assessment Year: 2014-15 Kanwarlal Agarwal (Huf)......…………………………………....………………...…………………….….Appellant [Pan : Aachk 5186 P] Ito, Ward - 44(2), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Subash Agarwal, Advocate, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 3 Kanwarlal Agarwal (HUF) I.T.A. No. 711/Kol/2018 Assessment Year: 2014-15 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Rati…

Mahavir Jhanwar, Kolkata vs. ITO, Ward - 35(4), Kolkata

In the result, appeal of the assessee is allowed

ITA 2474/KOL/2018[2014-15]Status: DisposedITAT Kolkata01 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 2474/Kol/2018 Assessment Year: 2014-15 Mahavir Jhanwar…................…………………………………....………………...…………………….….Appellant [Pan :Actpj 9228 J] Ito, Ward 35(4), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Suraj J Jhanwar, Ca, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 3 Mahavir Jhanwar I.T.A. No. 2474/Kol/2018 Assessment Year: 2014-15 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratilal Mar…

Shekhar Agarwal, Siliguri vs. ITO, Ward - 2(3), Siliguri

In the result, appeals of the assessee are allowed

ITA 1974/KOL/2018[2015-16]Status: DisposedITAT Kolkata01 Feb 2019AY 2015-16

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1973/Kol/2018 Assessment Year: 2015-16 Jagdish Kumar Agarwal........…………………………………....………………...…………………….….Appellant [Pan : Acgpa 7387 Q] Ito, Ward - 1(4), Siliguri………............................................................…....….…………..…...Respondent & I.T.A. No. 1974/Kol/2018 Assessment Year: 2015-16 Shekhar Agarwal………........…………………………………....………………...…………………….….Appellant [Pan : Apppa 8906 D] Ito, Ward - 2(3), Siliguri………............................................................…....….…………..…...Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…& 1974/Kol/2018 Assessment Year: 2015-16 Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratilal Marolia 07.09.2011 Bombay High Court PCIT vs. Prem Pal Gandhi 18.01.2018…

Jagdish Kumar Agarwal, Siliguri vs. ITO, Ward - 1(4), Siliguri

In the result, appeals of the assessee are allowed

ITA 1973/KOL/2018[2015-16]Status: DisposedITAT Kolkata01 Feb 2019AY 2015-16

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1973/Kol/2018 Assessment Year: 2015-16 Jagdish Kumar Agarwal........…………………………………....………………...…………………….….Appellant [Pan : Acgpa 7387 Q] Ito, Ward - 1(4), Siliguri………............................................................…....….…………..…...Respondent & I.T.A. No. 1974/Kol/2018 Assessment Year: 2015-16 Shekhar Agarwal………........…………………………………....………………...…………………….….Appellant [Pan : Apppa 8906 D] Ito, Ward - 2(3), Siliguri………............................................................…....….…………..…...Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…& 1974/Kol/2018 Assessment Year: 2015-16 Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratilal Marolia 07.09.2011 Bombay High Court PCIT vs. Prem Pal Gandhi 18.01.2018…

Shri Maliram Agarwal, Kolkata vs. ITO, Ward - 45(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 1966/KOL/2018[2014-15]Status: DisposedITAT Kolkata01 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1966/Kol/2018 Assessment Year: 2014-15 Shri Maliram Agarwal……........…………………………………....………………...…………………….….Appellant [Pan :Acvpa 2998 N] Ito, Ward - 45(1), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Sunil Surana, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 3 Shri Maliram Agarwal I.T.A. No. 1966/Kol/2018 Assessment Year: 2014-15 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratila…

Shyam Sundar Agarwal, Kolkata vs. ITO, Ward - 36(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 1714/KOL/2018[2014-15]Status: DisposedITAT Kolkata01 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1714/Kol/2018 Assessment Year: 2014-15 Shyam Sundar Agarwal…........…………………………………....………………...…………………….….Appellant [Pan : Actpa 5224 D] Ito, Ward - 36(2), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 3 Shyam Sundar Agarwal I.T.A. No. 1714/Kol/2018 Assessment Year: 2014-15 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratila…

Usha Singhania, Ranchi vs. ITO, Ward - 36(4), Kolkata

In the result, appeal of the assessee is allowed

ITA 1495/KOL/2018[2015-16]Status: DisposedITAT Kolkata01 Feb 2019AY 2015-16

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1495/Kol/2018 Assessment Year: 2015-16 Usha Singhania…………........…………………………………....………………...…………………….….Appellant [Pan : Alops 0285 Q ] Ito, Ward - 36(4), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 1237/KOl/2017 3 Usha Singhania I.T.A. No. 1495/Kol/2018 Assessment Year: 2015-16 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Mukesh Ratilal Maro…

Kushal Jalan, Howrah vs. DCIT, Circle - 47, Kolkata

In the result, appeals of the assessee are allowed

ITA 1761/KOL/2018[2015-16]Status: DisposedITAT Kolkata23 Jan 2019AY 2015-16

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1760 & 1761/Kol/2018 Assessment Year: 2014-15 & 2015-16 Kushal Jalan……….…................…………………………………....………………...…………………….….Appellant [Pan : Agvpj 2784 R ] Ito, Ward-47(2), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Subash Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 3 Kushal Jalan I.T.A. No. 1760 & 1761/Kol/2018 Assessment Year: 2014-15 & 2015-16 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Muk…

Kushal Jalan, Howrah vs. ITO, Ward - 47(2), Kolkata

In the result, appeals of the assessee are allowed

ITA 1760/KOL/2018[2014-15]Status: DisposedITAT Kolkata23 Jan 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1760 & 1761/Kol/2018 Assessment Year: 2014-15 & 2015-16 Kushal Jalan……….…................…………………………………....………………...…………………….….Appellant [Pan : Agvpj 2784 R ] Ito, Ward-47(2), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Subash Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…n given on this issue, are listed below:- Sl.No ITA Nos. Name of the Assessee Date of order /Judgment 1. ITA No.714 to DICT vs. Sunita Khemka 28.10.2015 718/Kol/2011 ITAT, Kolkata 2 214 ITR 244 CIT vs. Carbo Industrial Holdings Ltd. - Calcutta High Court 3. 250 ITR 539 CIT vs. Emerald Commercial Ltd. 23.03.2001 4. ITA No.1236- Manish Kumar Baid vs. ACIT 18.08.2017 3 Kushal Jalan I.T.A. No. 1760 & 1761/Kol/2018 Assessment Year: 2014-15 & 2015-16 1237/KOl/2017 5. Gautam Pincha 15.11.2017 6 ITA Kiran Kothari HUF 15.11.2017 No.443/KOl/2017 7 ITA Navneet Agarwal vs. ITO 20.07.2018 No.2281/Kol/2017 CIT vs. Shri Muk…