PCIT v. Indravadan Jain HUF

156 Taxmann.com 605High Court2023#2325 most cited

What is PCIT v. Indravadan Jain HUF authority for?

Capital gains from share transactions cannot be added as unexplained cash credit under section 68 if shares were purchased on the stock exchange floor, payment was through banking channels, shares were held in a demat account for over a year, contract notes were issued, and sales were made on the stock exchange.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Also referred to as

PCIT v. Indravadan Jain HUF · section 68 · unexplained cash credit · bogus long term capital gain · penny stock · shares purchased on stock exchange · banking channel payment · demat account · contract notes

Sections most often in play

Section 68Section 10(38)Section 147Section 143(3)Section 148Section 69CSection 133(6)Section 250

Issues it is cited on

price riggingsection 142(3)preponderance of probabilitybogus long term capital gainpenny stockbogus ltcgsection 10(38)section 2(40)section 28(i)speculation losssection 142(2)long term capital gains

Judgments citing PCIT v. Indravadan Jain HUF

ACIT-27(3), Mumbai vs. Simon Poulose Puthanangady, Mumbai

In the result, the appeal filed by the Revenue Department stands dismissed

ITA 5521/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 May 2025AY 2016-17

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2016-17

For Appellant: Shri Jigar Mehta, Ld. A.RFor Respondent: Shri Leyaqat Ali Aafaqui, Ld. D.R
Section 10(38)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assessment Year: 2016-17 ACIT-27(3) Mr. Simon Poulose 4th Floor, Room No. 423, Puthanangady, Vashi Station Complex, Vs. Prop Precision Mould Craft Vashi-400703. 37 Shah Ind Estate, Deonar-400088. PAN: AAKPP9332L (Appellant) (Respondent) Present for: Assessee by : Shri Jigar Mehta, Ld. A.R. Revenue by : Shri Leyaqat Ali Aafaqui, Ld. D.R. Date of Hearing : 17.04.2025 Date of Pronouncement : 27.05.2025 O R D E R Per : Narender Kumar Choudhry, Judicial…

ITO-19(3)(1), Mumbai vs. Raichand Parasmal Chokshi, Mumbai

In the result, both the appeals by the revenue are dismissed

ITA 1486/MUM/2024[2017-18]Status: DisposedITAT Mumbai22 Apr 2025AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18 Income Tax Officer 19(3)(1) Raichand Parasmal Chokshi 405, Piramal Chambers, 305, Ashirwad Building, Lalabaug 10Th Khetwadi Lane, Vs. Mumbai 400012 Mumbai 400004. (Pan: Aaapc6486C) (Appellant) (Respondent) Assessment Year: 2017-18 Income Tax Officer 19(3)(1) Raichand Parasmal Chokshi 405, Piramal Chambers, Huf Lalabaug 305, Ashirwad Building, Mumbai 400012 Vs. 10Th Khetwadi Lane, Mumbai 400004. (Pan: Aaahr1005A) (Appellant) (Respondent) Present For: Assessee : Shri Umang Shah, Ca Revenue : Shri R.R. Makwana, Addl. Cit Date Of Hearing : 23.01.2025 Date Of Pronouncement : 22.04.2025 O R D E R Per Girish Agrawal: These Two Appeals Filed By The Revenue Are In The Case Of An Individual & Huf Against The Order Of Ld. Cit(A), National Faceless Appeal Centre (Nfac) Delhi, Vide Order No. Itba/Nfac/S/250/2023- Ay 2017-18 24/1060184522(1) Dated 29.01.2024 For Individual & Order No. Itba/Nfac/S/250/2024-25/1064573907(1), Dated 02.05.2024 For The Huf, Passed Against The Assessment Orders By Income Tax Officer 19(3)(1), Mumbai U/S. 144 R.W.S 147 Of The Income-Tax Act (Hereinafter Referred To As The “Act”), Dated 29.05.2023 & 21.04.2023, Respectively For Individual & Huf For Assessment Year 2017-18. 2. Appeal In Ita No. 1486/Mum/2024 Is By The Individual & That In Ita No. 3374/Mum/2024 Is By The Huf With The Present Individual As Its Karta. Common Issue Is Involved In Both The Appeals By The Revenue, Raising Identical Grounds Except For Variation In The Quantum Of Addition Made By The Ld. Assessing Officer. Accordingly, Grounds Taken By The Revenue In The Case Of Individual In Ita No. 1486/Mum/2024 Are Reproduced As Under:

For Appellant: Shri Umang Shah, CAFor Respondent: Shri R.R. Makwana, Addl. CIT
Section 10Section 10(38)Section 144Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL D” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Income Tax Officer 19(3)(1) Raichand Parasmal Chokshi 405, Piramal Chambers, 305, Ashirwad Building, Lalabaug 10th Khetwadi Lane, Vs. Mumbai 400012 Mumbai 400004. (PAN: AAAPC6486C) (Appellant) (Respondent) Assessment Year: 2017-18 Income Tax Officer 19(3)(1) Raichand Parasmal Chokshi 405, Piramal Chambers, HUF Lalabaug 305, Ashirwad Building, Mumbai 400012 Vs. 10th Khetwadi Lane, Mumbai 400004. (PAN: AAAHR1005A) (Appellant) (Respondent) Present for: As…

Income Tax Officer -19(2)(2), Mumbai vs. Mitesh Mehta HUF, Mumbai

In the result, appeal of the revenue is dismissed

ITA 2280/MUM/2024[2015]Status: DisposedITAT Mumbai07 Apr 2025

Bench: Shri Saktijit Dey & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Mitesh Mehta, CAFor Respondent: Shri R. R. Makwana, Addl. CIT
Section 143(3)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Income Tax Officer- 19(2)(2), Mitesh Mehta HUF, Mumbai 432, Lamington Road, Shigney Building, Vs. Opera House, Mumbai – 400004 (PAN : AADHM4374A) (Appellant) (Respondent) Present for: Assessee : Shri Mitesh Mehta, CA Revenue : Shri R. R. Makwana, Addl. CIT Date of Hearing : 09.01.2025 Date of Pronouncement : 07.04.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the order of Ld. CIT(A), National…

Dilip Kumar Hazarimal Ahuja, Mumbai vs. Income Tax Officer, Ward, 27(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 2452/MUM/2024[2016-17]Status: DisposedITAT Mumbai04 Apr 2025AY 2016-17

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2016-17

For Appellant: Ms. Ritika Agarwal, AdvocateFor Respondent: Shri R.R. Makwana, Sr. DR
Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2016-17 Dilipkumar Hazarimal Ahuja Commissioner of Income- D-2, Plot No.145 tax(Appeal), Gold Mine, Sector – 21 National Faceless Appeal Centre Vs. Nerul, Navi Mumbai-400706 Navi Mumbai (PAN:ACJPA1575F) (Appellant) (Respondent) Present for: Assessee : Ms. Ritika Agarwal, Advocate Revenue : Shri R.R. Makwana, Sr. DR Date of Hearing : 23.01.2025 Date of Pronouncement : 04.04.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the as…

Rekha Rajesh Jogani, Mumbai vs. ITO 19(3)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 2916/MUM/2023[2014-15]Status: DisposedITAT Mumbai28 Mar 2025AY 2014-15

Bench: Shri Saktijit Dey, Hon’Ble & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Shri. Sashank Mehta, CAFor Respondent: Mr. R. R. Makwana, Addl. CIT
Section 10(38)Section 143(3)Section 274Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Rekha Rajesh Jogani Income Tax Officer Ward 259 Shanti Sadan, 3rd Floor 19(3)(1), Room No.23, Mumbai Vs. Lamington Road, Grant Road Mumbai – 400 007 (PAN : ADHPJ9155H) (Appellant) (Respondent) Present for: Assessee : Shri. Sashank Mehta, CA Revenue : Mr. R. R. Makwana, Addl. CIT Date of Hearing : 07.01.2025 Date of Pronouncement : 28.03.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 526/NAG/2024[2016-17]Status: DisposedITAT Nagpur21 Mar 2025AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 525/NAG/2024[2015-16]Status: DisposedITAT Nagpur21 Mar 2025AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 524/NAG/2024[2014-15]Status: DisposedITAT Nagpur21 Mar 2025AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

Income Tax Officer, Mumbai vs. Priti Nilesh Jain Daga, Mumbai

In the result the appeal filed by the assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 4616/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Mar 2025AY 2014-15

Bench: Shri Sandeep Gosain, () & Shri Prabhash Shankar, ()

Section 10(38)Section 139(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, (JUDICIAL MEMBER) & SHRI PRABHASH SHANKAR, (ACCOUNTANT MEMBER) I.T.A. No.4507/Mum/2024 Assessment Year: 2014-15 Pritin Nilesh Jain Daga Vs. Income Tax Officer 1804, Shreepati Arcade, Ward 19(2)(4), August Kranti Marg Mumbai Govaliya Tank, Income Tax Mumbai-400036. Department, Primal PAN: ACFPJ3136R Chambers, Dr SS Rao Marg, Parel, Mumbai-400012 (Appellant) (Respondent) I.T.A. No.4616/Mum/2024 Assessment Year: 2014-15 Income Tax Officer Ward Vs. Pritin Nilesh Jain 19(2)(4), Mumbai Daga Income Tax Department, 1804, Shreepati Prim…

Priti Nilesh Jain Daga, Mumbai vs. Income Tax Officer 19(2)(4), Mumbai

In the result the appeal filed by the assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 4507/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Mar 2025AY 2014-15

Bench: Shri Sandeep Gosain, () & Shri Prabhash Shankar, ()

Section 10(38)Section 139(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, (JUDICIAL MEMBER) & SHRI PRABHASH SHANKAR, (ACCOUNTANT MEMBER) I.T.A. No.4507/Mum/2024 Assessment Year: 2014-15 Pritin Nilesh Jain Daga Vs. Income Tax Officer 1804, Shreepati Arcade, Ward 19(2)(4), August Kranti Marg Mumbai Govaliya Tank, Income Tax Mumbai-400036. Department, Primal PAN: ACFPJ3136R Chambers, Dr SS Rao Marg, Parel, Mumbai-400012 (Appellant) (Respondent) I.T.A. No.4616/Mum/2024 Assessment Year: 2014-15 Income Tax Officer Ward Vs. Pritin Nilesh Jain 19(2)(4), Mumbai Daga Income Tax Department, 1804, Shreepati Prim…

Preeti Chirania, Mumbai vs. The Income Tax Officer Ward - 28(2)(4), Navi Mumbai

In the result, the appeal filed by the assessee partly allowed

ITA 4245/MUM/2024[2012-13]Status: DisposedITAT Mumbai10 Dec 2024AY 2012-13

Bench: Shri Sandeep Gosain & Ms. Padmavathy Svs. Ito, Ward – 28(2)(4) Preeti Chirania 309, 3Rd Floor, Tower No. Flat No.3, 1St Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. Pan/Gir No. Akbpc0636M (Applicant) (Respondent)

Section 148Section 234BSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Vs. ITO, Ward – 28(2)(4) Preeti Chirania 309, 3rd Floor, Tower No. Flat No.3, 1st Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. PAN/GIR No. AKBPC0636M (Applicant) (Respondent) Assessee by Ms. Ritu Kamal Kishore Revenue by Shri Ramakrishna Bandi, CIT(DR) सुनवाई क" तारीख/Date of Hearing 06.11.2024 घोषणा क" तारीख/Date of Pronouncement 10.12.2024 आदेश / ORDER PER SANDEEP GOSAIN, JM:…

Ahmed P. Surani, Mumbai vs. ACIT 3(1)(1), Mumbai

ITA 361/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Oct 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

Section 10Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 361/MUM/2024 (A.Y.2015-16) Ahmed P. Surani, B-403, Carnation CHS Ltd, Off Yari Road, Versova, Andheri (W), Mumbai -400061. Vs. ACIT - 3(1)(1), Aayakar Bhavan, M.K.Road, Mumbai-400020. PAN/GIR No. AKYPS0271R (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Appellant by Shri Vimal Punmiya.AR Respondent by Shri Manoj Kumar Sinha.Sr. DR सुनवाई की तारीख/Date of Hearing 01.08.2024 घोषणा की तारीख/Date of Pronouncement 30.09.2024 ORDER PER PAVAN KUMAR GADALE, JM: The appeal i…

Amit Sajjan Kumar Gupta, Mumbai vs. DCIT 8(2)(1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1378/MUM/2024[2015-16]Status: DisposedITAT Mumbai10 Oct 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalamitsajjankumargupta, Dcit-8(2)(1), 110, Ashirwad, Roomno.624, बनाम/ Ahmedabad Street, Aayakar Bhavan, Vs. Carnac Bunder, M.K.Road, Mumbai-400009. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abrpg2852N (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) Assessee By : Shri Ravikant Pathak.Ar Revenue By : Shri Manoj Kumar Sinha, Sr. Dr सुनवाई की तारीख / Date Of Hearing 08/08/2023 घोषणा की तारीख /Date Of Pronouncement 10/10/2024 आदेश / Order Per Pavan Kumar Gadale - Jm: The Appeal Is Filed By The Assesse Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi / Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal: 1. On The Facts & In The Circumstances Of The Case & In Law, The Learned Cit (A) Nfac, Erred In Confirming Order Made U/S. 143(3) Of The Income Tax Act, 1961 Which Is Bad In Law, Ultra Vires & Without Appreciating The Facts, Submission & Evidences In The Proper Perspective, Without Providing Copies Of Material Used Against The Appellant & Without Providing Opportunity Of Cross Examination, Is Liable To Be Annulled.

For Appellant: Shri Ravikant Pathak.ARFor Respondent: Shri Manoj Kumar Sinha, Sr. DR
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER AmitSajjanKumarGupta, DCIT-8(2)(1), 110, Ashirwad, RoomNo.624, बनाम/ Ahmedabad Street, Aayakar Bhavan, Vs. Carnac Bunder, M.K.Road, Mumbai-400009. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABRPG2852N (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) Assessee by : Shri Ravikant Pathak.AR Revenue by : Shri Manoj Kumar Sinha, Sr. DR सुनवाई की तारीख / Date of Hearing 08/08/2023 घोषणा की तारीख /Date of Pronouncement 10/10/2024 आदेश / ORDER PER PAVAN KUMAR GADALE -…

Anju Chirania, Mumbai vs. The Income Tax Officer, Ward - 4(1)(3), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 3158/MUM/2024[2015-16]Status: DisposedITAT Mumbai25 Sept 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale, Judicialmember & Shri Girish Agrawalanju Chirania, Vs. Ito, Ward –4(1)(3), 301, Sona Chambers, Room No. 637, 507/509, Jss Road, Aayakar Bhavan, Chira Bazar, Marine Lines, M.K.Road, Mumbai – 400 002. Mumbai-400020. Pan/Gir No. Afcpc9073Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 133(6)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIALMEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Anju Chirania, Vs. ITO, Ward –4(1)(3), 301, Sona Chambers, Room No. 637, 507/509, JSS Road, Aayakar Bhavan, Chira bazar, Marine Lines, M.K.Road, Mumbai – 400 002. Mumbai-400020. PAN/GIR No. AFCPC9073Q (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by Ms.Ritu Kamal Kishore & Shri.Ravi Ganatra. AR Respondent by Shri Manoj Kumar Sinha.Sr.DR सुनवाई क" तार"ख/Date of Hearing 07.08.2024 घोषणा क" तार"ख/Date of Pronouncement 25.09.2024 ORDER PER PAVAN KUMAR GADALE, JM: The as…

Komal Kumarpal Shah, Kalyan Thane vs. Income Tax Officer, Kalyan

In the result, the appeal is allowed

ITA 2856/MUM/2023[A.Y.2011-12]Status: DisposedITAT Mumbai22 Aug 2024

Bench: Ms Kavitha Rajagopal & Shri Ratnesh Nandan Sahayassessment Year: 2011-12 Komal Kumarpal Shah Income Tax Officer 403, Zozwala Complex, Ward 3 (2) Vs. Agra Road, Rani Mansion, Kalyan. - 421301 Murbad Road- 421301. Pan: Azups5227N (Appellant) (Respondent) Present For : Assessee By : Shri Subodh Ratnaparkhi, C. A. : Shri R. R. Makwana- Sr. D.R. Revenue By : 23 . 07 . 2024 Date Of Hearing : 22 . 08 . 2024 Date Of Pronouncement

For Appellant: Shri Subodh Ratnaparkhi, C. AFor Respondent: 23 . 07 . 2024
Section 10(38)Section 143(3)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE MS KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Assessment Year: 2011-12 Komal Kumarpal Shah Income Tax Officer 403, Zozwala Complex, Ward 3 (2) Vs. Agra Road, Rani Mansion, Kalyan. - 421301 Murbad Road- 421301. PAN: AZUPS5227N (Appellant) (Respondent) Present for : Assessee by : Shri Subodh Ratnaparkhi, C. A. : Shri R. R. Makwana- SR. D.R. Revenue by : 23 . 07 . 2024 Date of Hearing : 22 . 08 . 2024 Date of Pronouncement O R D E R Per: Ratnesh Nandan Sahay, Accountant Member: 1. This appeal has been…

ITO-24(3)(1), Mumbai, Piramal Chamber vs. Rama Rajiv Jagdale, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3131/MUM/2023[2014-15]Status: DisposedITAT Mumbai08 Aug 2024AY 2014-15

Bench: Ms. Kavitha Rajagopal & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Shri Haridas Bhat, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Income Tax Officer, Rama Rajiv Jagdale, B/2203, Oberoi Springs, Ward – 24(3)(1), Link Road, Andheri (West), Mumbai Vs. Mumbai – 400053 (PAN :ACSPJ0091Q) (Appellant) (Respondent) Present for: Assessee : Shri Haridas Bhat, CA Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 26.06.2024 Date of Pronouncement : 08.08.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the order of ld. CIT(A), Nati…

Manoj Kumar Agarwal HUF, Mumbai vs. Income Tax Officer, Mumbai

In the result, appeal of the assessee is allowed

ITA 4250/MUM/2023[2014-15]Status: DisposedITAT Mumbai06 Aug 2024AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Prakash Jhunjhunwala, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Manoj Kumar Agarwal Income Tax Officer, 4, Kingston, Lokhandwala Ward- 10(1)(1), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AABPA4070D) (Appellant) (Respondent) Assessment Year: 2014-15 Manoj Kumar Agarwal HUF Income Tax Officer, 4, Kingston, Lokhandwala Ward- 24(2)(4), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AALHM5311H) (Appellant) (Respondent) Present for: Assessee :…

Manoj Kumar Agarwal, Mumbai vs. Income Tax Officer, WD-10(1)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 3264/MUM/2023[2015-16]Status: DisposedITAT Mumbai06 Aug 2024AY 2015-16

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Prakash Jhunjhunwala, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Manoj Kumar Agarwal Income Tax Officer, 4, Kingston, Lokhandwala Ward- 10(1)(1), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AABPA4070D) (Appellant) (Respondent) Assessment Year: 2014-15 Manoj Kumar Agarwal HUF Income Tax Officer, 4, Kingston, Lokhandwala Ward- 24(2)(4), Complex, Mumbai Vs. Shastri Nagar, Andheri (West), Mumbai – 400 053 (PAN : AALHM5311H) (Appellant) (Respondent) Present for: Assessee :…

Shri Vikram N. Chandan, Mumbai vs. ITO, 19(3)(5), Mumbai

In the result, appeal of the assessee is allowed

ITA 70/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Jul 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Neelkanth Khandelwal, CAFor Respondent: Ms. Rajeshwari Menon, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 68Section 69C

…1 Vikram N. Chandan., AY 2015-16 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Vikram N. Chandan, Income Tax Officer – 19(3)(5), Shop No.7, 56/54, Mumbai Nanubhai Desai Road, Vs. Mumbai – 400 004 (PAN : ACYPC2583N) (Appellant) (Respondent) Present for: Assessee : Shri Neelkanth Khandelwal, CA Revenue : Ms. Rajeshwari Menon, Sr. DR Date of Hearing : 28.05.2024 Date of Pronouncement : 30.07.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against…

Dharmendra Jayantilal Shah, Mumbai vs. ACIT-31(1), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 3897/MUM/2023[2013-14]Status: DisposedITAT Mumbai10 Jun 2024AY 2013-14

Bench: Shri Narender Kumar Choudhry, Judicialmember & Shri Girish Agrawal

For Appellant: Shri Rajkumar Singh, ARFor Respondent: Smt. Mahita Nair,Sr. DR
Section 10(38)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIALMEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.3897 & 3879/MUM/2023 Assessment Year: 2013-14 & 2014-15 Dharmendra Jayantilal Shah Assistant Commissioner of 1301/4, Raheja Tipco Height, Income Tax-31(1), Rani Sati Marg, Mumbai Malad West, Vs. Maharashtra – 400 097 (PAN: ANHPS1594D) (Appellant) (Respondent) Present for: Assessee : Shri Rajkumar Singh, AR Revenue : Smt. Mahita Nair,Sr. DR Date of Hearing : 30.04.2024 Date of Pronouncement : 10.06.2024 O R D E R PER BENCH: These two appeals filed by the…