P Mohankala 291 ITR 278 (SC): Diza Holdings 255 ITR 573 (Ker): CIT v. Precision Finance

208 ITR 265High Court#11298 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing P Mohankala 291 ITR 278 (SC): Diza Holdings 255 ITR 573 (Ker): CIT v. Precision Finance

AGRAWAL INFRABUILD PRIVATE LIMITED ,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-II, RAIPUR

In the result, both appeals of the assessee are allowed

ITA 11/RPR/2020[2014-15]Status: DisposedITAT Raipur30 Mar 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.10 & 11/Rpr/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs Acit, Central Circle-Ii, Raipur 1St Floor, V.R.Plaza, Bilaspur Pan No. :Aafca 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Sumit Nema & Gagan Tiwari, AdvsFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 153A(1)Section 68

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़वऩया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA Nos.10 & 11/RPR/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs ACIT, Central Circle-II, Raipur 1st Floor, V.R.Plaza, Bilaspur PAN No. :AAFCA 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Sumit Nema & Gagan Tiwari, Advs. & Shri Bikram Jain, CA राजस्व की ओर से /Revenue by :…

AGRAWAL INFRABUILD PRIVATE LIMITED ,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-II, RAIPUR

In the result, both appeals of the assessee are allowed

ITA 10/RPR/2020[2013-14]Status: DisposedITAT Raipur30 Mar 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.10 & 11/Rpr/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs Acit, Central Circle-Ii, Raipur 1St Floor, V.R.Plaza, Bilaspur Pan No. :Aafca 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Sumit Nema & Gagan Tiwari, AdvsFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 153A(1)Section 68

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़वऩया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA Nos.10 & 11/RPR/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs ACIT, Central Circle-II, Raipur 1st Floor, V.R.Plaza, Bilaspur PAN No. :AAFCA 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Sumit Nema & Gagan Tiwari, Advs. & Shri Bikram Jain, CA राजस्व की ओर से /Revenue by :…

DAMODARAN & SONS,CHENNAI vs. ITO NON CORPORATE WARD 9(5), CHENNAI

In the result all the appeals raised by the assessees in ITA

ITA 2179/CHNY/2018[2014-15]Status: DisposedITAT Chennai07 Dec 2018AY 2014-15

Bench: Shri Joginder Singh & Shri A.Mohan Alankamony

For Appellant: Shri N. Vijay Kumar, CAFor Respondent: Shri B. Sagadevan, JCIT
Section 10(38)Section 143(3)Section 234BSection 250(6)Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ (एस एम सी) "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ (SMC) BENCH, CHENNAI "ी जो"गंदर "संह, उपा"य" एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI JOGINDER SINGH, VICE PRESIDENT AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.2175/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2014-15) Vs The Income Tax Officer, Smt. Gayathri Devi, Non-Corporate Ward – 9(3), No.2A/27, Venkatammal Chennai. Samathi Street, Kosapet, Chennai – 600 007. PAN: AAGPG1105J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.No.2176CHNY/2018 ("नधा"रण वष" / Assessment Yea…

LAXMI DEVI MAHESWARI,CHENNAI vs. ITO NON CORPORATE WARD 9(1), CHENNAI

In the result all the appeals raised by the assessees in ITA

ITA 2178/CHNY/2018[2014-15]Status: DisposedITAT Chennai07 Dec 2018AY 2014-15

Bench: Shri Joginder Singh & Shri A.Mohan Alankamony

For Appellant: Shri N. Vijay Kumar, CAFor Respondent: Shri B. Sagadevan, JCIT
Section 10(38)Section 143(3)Section 234BSection 250(6)Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ (एस एम सी) "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ (SMC) BENCH, CHENNAI "ी जो"गंदर "संह, उपा"य" एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI JOGINDER SINGH, VICE PRESIDENT AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.2175/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2014-15) Vs The Income Tax Officer, Smt. Gayathri Devi, Non-Corporate Ward – 9(3), No.2A/27, Venkatammal Chennai. Samathi Street, Kosapet, Chennai – 600 007. PAN: AAGPG1105J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.No.2176CHNY/2018 ("नधा"रण वष" / Assessment Yea…

VIJAY KUMAR MAHESWARI,CHENNAI vs. ITO NON CORPORATE WARD 9(4), CHENNAI

In the result all the appeals raised by the assessees in ITA

ITA 2177/CHNY/2018[2014-15]Status: DisposedITAT Chennai07 Dec 2018AY 2014-15

Bench: Shri Joginder Singh & Shri A.Mohan Alankamony

For Appellant: Shri N. Vijay Kumar, CAFor Respondent: Shri B. Sagadevan, JCIT
Section 10(38)Section 143(3)Section 234BSection 250(6)Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ (एस एम सी) "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ (SMC) BENCH, CHENNAI "ी जो"गंदर "संह, उपा"य" एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI JOGINDER SINGH, VICE PRESIDENT AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.2175/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2014-15) Vs The Income Tax Officer, Smt. Gayathri Devi, Non-Corporate Ward – 9(3), No.2A/27, Venkatammal Chennai. Samathi Street, Kosapet, Chennai – 600 007. PAN: AAGPG1105J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.No.2176CHNY/2018 ("नधा"रण वष" / Assessment Yea…

VINAY KUMAR MAHESWARI,CHENNAI vs. ITO NON CORPORATE WARD 9(4), CHENNAI

In the result all the appeals raised by the assessees in ITA

ITA 2176/CHNY/2018[2014-15]Status: DisposedITAT Chennai07 Dec 2018AY 2014-15

Bench: Shri Joginder Singh & Shri A.Mohan Alankamony

For Appellant: Shri N. Vijay Kumar, CAFor Respondent: Shri B. Sagadevan, JCIT
Section 10(38)Section 143(3)Section 234BSection 250(6)Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ (एस एम सी) "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ (SMC) BENCH, CHENNAI "ी जो"गंदर "संह, उपा"य" एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI JOGINDER SINGH, VICE PRESIDENT AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.2175/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2014-15) Vs The Income Tax Officer, Smt. Gayathri Devi, Non-Corporate Ward – 9(3), No.2A/27, Venkatammal Chennai. Samathi Street, Kosapet, Chennai – 600 007. PAN: AAGPG1105J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.No.2176CHNY/2018 ("नधा"रण वष" / Assessment Yea…

GAYATHRI DEVI,CHENNAI vs. ITO NON CORPORATE WARD 9(3), CHENNAI

In the result all the appeals raised by the assessees in ITA

ITA 2175/CHNY/2018[2014-15]Status: DisposedITAT Chennai07 Dec 2018AY 2014-15

Bench: Shri Joginder Singh & Shri A.Mohan Alankamony

For Appellant: Shri N. Vijay Kumar, CAFor Respondent: Shri B. Sagadevan, JCIT
Section 10(38)Section 143(3)Section 234BSection 250(6)Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ (एस एम सी) "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ (SMC) BENCH, CHENNAI "ी जो"गंदर "संह, उपा"य" एवं ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI JOGINDER SINGH, VICE PRESIDENT AND SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.2175/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2014-15) Vs The Income Tax Officer, Smt. Gayathri Devi, Non-Corporate Ward – 9(3), No.2A/27, Venkatammal Chennai. Samathi Street, Kosapet, Chennai – 600 007. PAN: AAGPG1105J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपीलसं./I.T.A.No.2176CHNY/2018 ("नधा"रण वष" / Assessment Yea…

ARVIND BALKRISHNA GOREGONKAR,MUMBAI vs. ITO 21(2)(1), MUMBAI

In the result, this appeal by the assessee stands dismissed

ITA 6717/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Jan 2018AY 2008-09

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 6717/Mum/2016 ("नधा"रण वष" / Assessment Year: 2008-09) Arvind Balkrishna Goregaonkar I.T.O.-21(2)(1), B-1305, Bhavya Heights, Mumbai बनाम/ Katrak Road, Near Ram Mandir, Vs. Wadala (W), Mumbai-400 031 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaipg 6212 A (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Ajay R. Singh ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha

For Appellant: Shri Ajay R. SinghFor Respondent: Ms. N. Hemalatha
Section 143(1)Section 148Section 68

…the serious admissions made by Mukesh Chokshi duly corroborated by independent enquiries made from the main brokers M/s ISE and ISS. This view is supported by decisions in cases of P Mohankala 291 ITR 278(SC), Diza Holdings 255 ITR 573(ker), Precision finance 208 ITR 265(Cal) , 187 ITR 596(Cal) etc, wherein it has been held that mere fact that transactions are through banking channels is of no consequence by itself. 4.2.4 The decision of Mukesh R Marolia 6 SOT 247(Mum) relied by Ld ARis not applicable to the appellant because in that case the primary reason to disbelieve the appellant was earning of huge profit i…

SMT. SHUBHA V. TIWARI,MUMBAI vs. ITO - 20(3)(2), MUMBAI

ITA 2586/MUM/2013[2003-04]Status: DisposedITAT Mumbai29 Nov 2017AY 2003-04

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 2586/Mum/2013, (निर्धारणवर्ा / Assessment Year: 2003-04)

For Appellant: NoneFor Respondent: Sh. V. Justin
Section 148Section 234BSection 234DSection 68

…ies made by the Investigation Wing. In the following decisions, it has been held that mere fact that transactions are through banking channels is of no consequence by itself: - • P Mohankala 291 1TR 278(SC) • Diza Holdings 255 ITR 573(Ker) • Precision finance 208 ITR 265(Cal) 5.5 The recent decision of ITAT Mumbai in 1TA No. 7024/M/2010 dated 30.01.2013 in the case of Arvind M. Kariya, the Hon'ble Tribunal had occasion to deliberate on a similar transaction wherein accommodation entries had been obtained and the assessee had claimed LTCG on the sale proceeds received. In the said case, the appellant had pleaded b…

P Mohankala 291 ITR 278 (SC): Diza Holdings 255 ITR 573 (Ker): CIT v. Precision Finance (208 ITR 265) — Cited in 9 Judgments | BharatTax