How many judgments cite PCIT v. Krishna Devi?

249 judgments on BharatTax cite PCIT v. Krishna Devi (126 Taxmann.com 80), spanning 2021 to 2026.

Which sections of the Income Tax Act does PCIT v. Krishna Devi come up under?

It is most often cited in judgments turning on Section 10(38), Section 68, Section 143(3), Section 147, Section 69C, Section 133(6).

PCIT v. Krishna Devi

126 Taxmann.com 80High Court2021#346 most cited

What is PCIT v. Krishna Devi authority for?

The genuineness of share transactions, particularly those generating long-term capital gains, cannot be rejected solely based on general investigation reports, third-party statements, or a mere increase in share price, when the assessee provides comprehensive documentary evidence, without the Revenue bringing substantial evidence to the contrary.

249

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

PCIT v. Krishna Devi · Section 10(38) · Section 68 · Section 143(3) · long term capital gains · bogus share transactions · penny stock · documentary evidence · genuineness of transactions · investigation report · third party information · preponderance of probability

Sections most often in play

Section 10(38)Section 68 Section 143(3)Section 147 Section 69C Section 133(6)Section 148 Section 131

Issues it is cited on

price rigging bogus ltcg preponderance of probability section 142(2)bogus long term capital gain penny stock section 10(38)third party information entry operator period of holding long term capital gains live link

Judgments citing PCIT v. Krishna Devi

Vicky Rajesh Jhaveri, Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 426/AHD/2023[2010-11]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Deepak R Shah, A.RFor Respondent: Shri Atul Pandey, C.I.T DR

Section 132(4)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Assessment ITA No. Name of Appellant Name of Respondent Sr. Year No. Vicky Rajesh Jhaveri, 21, Tapovan Society, The Deputy Nos.426 to 2010-11 Nehrunagar, Commissioner of 1-3. 428/Ahd/2023 to Ambawadi Income Tax, 2012-13 Ahmedabad-380015. Central Circle-1(1), Ahmedabad PAN: ADVPJ4127F Sagar Rajesh Jhaveri, 21, Tapovan Society, The Deputy Nos.423 to 2010-11 Nehrunagar, Commissioner of 4-6. 425/Ahd/2023 to Ambawadi Income Tax, 2012-13 A…

Sagar Rajesh Jhaveri, Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 425/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Deepak R Shah, A.RFor Respondent: Shri Atul Pandey, C.I.T DR

Section 132(4)

Sagar Rajesh Jhaveri, Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 424/AHD/2023[2011-12]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Deepak R Shah, A.RFor Respondent: Shri Atul Pandey, C.I.T DR

Section 132(4)

Sagar Rajesh Jhaveri, Ahmedabad vs. The DCIT, Cent. Cir. 1(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 423/AHD/2023[2010-11]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Deepak R Shah, A.RFor Respondent: Shri Atul Pandey, C.I.T DR

Section 132(4)

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…

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

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

ITA 3879/MUM/2023[2014-15]Status: DisposedITAT Mumbai10 Jun 2024AY 2014-15

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

Shaily Prince Goyal, Mumbai vs. Income Tax Officer-27(3)(1), Navi Mumbai

In the result, the appeal of the assessee Shri Yogesh Popatlal Thakkar in ITA No

ITA 4271/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 May 2024AY 2013-14

For Appellant: Dr. K Shivaram Sr. Advocate & Shashi BekalFor Respondent: Ms. Sujatha Iyangar SR AR

Section 10(38)Section 143(3)Section 148Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH "G", MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA 4271/Mum/2023 (Assessment year: 2013-14) Shaily Prince Goyal, Flat No.10, Block No.77, Prabha Building, R.B. Mehta Marg, 60 Feet Road, Ghatkopar (East), Mumbai-400 077 PAN: AEDPG5633E APPELLANT VS Income-tax Officer-27(3)(3), Mumbai, Tower No.6, 4th Floor, Room No.426, Vashi Railway Station Complex, Vashi, Navi Mumbai-400 703 RESPONDENT Assessee by : Dr. K Shivaram Sr. Advocate & Shashi Bekal Respondent by : Ms. Sujatha Iyangar SR AR Date of hearing : 21/05/2024…

Surendrakumar Balakishandas Agarwal, Mumbai vs. ITO Ward-19(3)(1), Mumbai

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

ITA 3779/MUM/2023[2014-15]Status: DisposedITAT Mumbai29 Apr 2024AY 2014-15

Bench: Justice (Retd.) C V Bhadang, Hon’Ble& Shri B.R. Baskaranassessment Year 2014-15

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Manoj Kumar Singh

Section 10(38)Section 143(3)Section 68

…dravadan Jain HUF (ITA No. 454 of 2018)(Bom) ii) PCIT Vs. Ziauddin A. Siddiquie (ITA No. 2012 of 2017) (Bom) iii) CIT Vs. Shyam R. Pawar (54 taxmann.com 108)(Bom) iv) CIT Vs. Smt. Jamnadevi Agrawal (20 taxmann.com 529 (Bom) v) Pr. PCIT Vs. Smt. Krishna Devi (126 Taxmann.com 80 (Del) The Ld A.R submitted that the assessee had incurred loss on sale of other shares and had set off the same against the long term capital gains earned on sale of M/s Surabhi chemicals & Investments Ltd. The AO has allowed 6 Assessment Year 2014-15 the set off so claimed by the assessee and assessed the balance amount of capital gains…

Rohit Devendra Goyal, Mumbai vs. Income Tax Officer-33(3)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 3704/MUM/2023[2014-15]Status: DisposedITAT Mumbai10 Apr 2024AY 2014-15

Section 10(38)Section 68Section 69ASection 69C

…2 ITA No. 3704/Mum/2023 Shri Rohit Devendra Goyal 2. As per the grounds of appeal, the assessee has challenged the denial of exemption of Long Term Capital Gain (LTCG) claimed under section 10(38) of the Act and loan taken from the aforesaid party along with other disallowances. The additions/ disallowances against which the assessee is in appeal before us are as under: Additions of Rs. 49,85,630/- by treating the LTCG from sale of shares as Unexplained Cash Credits. The disallowance u/s 69C of the Act made on account of commission for obtaining LTCG entry amounting to Rs.2,49,281/- The addition U/s 68 of Rs.75,0…

Sheela Ashok Bafna, Mumbai vs. ITO, Ward-20(3(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2/MUM/2023[2015-16]Status: DisposedITAT Mumbai08 Apr 2024AY 2015-16

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Nayanjyoti Nath (DR)

Section 133(6)Section 68

…19. Coming to the decision of Hon'ble Delhi High Court in the case of Suman Poddar vs ITO (112 taxmann.com 330) cited by the lower authorities, it is noted that the Hon'ble Delhi High Court in their later judgment in the case of Pr. CIT v. Smt. Krishna Devi (431 ITR 361) had considered the various proposition laid down in case of Suman Poddar (supra) and noted that the decision in that case was arrived at in light of the peculiar facts and circumstances demonstrated before the ITAT and the Court, such as, inter alia, lack of evidence produced by the Assessee therein to show actual sale of shares in that case. Th…

Ajay Shankarlal Bankda, Mumbai vs. DCIT, Circle 16(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2484/MUM/2023[2014-15]Status: DisposedITAT Mumbai22 Mar 2024AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2484/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Ajay Shankarlal Bankda बिधम/ Dcit, Circle-16(2) B Wing 4301, Db Woods, Aayakar Bhavan, Vs. Gokuldham, Goregaon East, Maharshi Karve Marg Mumbai-400063. Road, New Marine Lines, Churchagate, Mumbai- 400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Adhpb2851J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Anuj Kisnadwala Revenue By: Shri Anil Sant (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 08/03/2024 घोषणा की तारीख /Date Of Pronouncement: 22/03/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 21.06.2023 For The Assessment Year 2014-15. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Addition Of Rs.88,06,950/- Made By The Ao U/S 68 Of The Income Tax Act, 1961 (Hereinafter “The Act”).

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Anil Sant (Sr. DR)

Section 10(38)Section 131Section 143(1)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.2484/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Ajay Shankarlal Bankda बिधम/ DCIT, Circle-16(2) B Wing 4301, DB Woods, Aayakar Bhavan, Vs. Gokuldham, Goregaon East, Maharshi Karve Marg Mumbai-400063. Road, New Marine Lines, Churchagate, Mumbai- 400020. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ADHPB2851J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Anuj Kisnadwala Revenue by: Shri Anil Sant (Sr. DR) सुनवाई की तारीख / Date of Hearing: 08/03/2024…

Sheetal Rupesh Salva, Mumbai vs. ITO, Ward-20(3)(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 95/MUM/2023[2013-14]Status: DisposedITAT Mumbai18 Mar 2024AY 2013-14

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.95/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) Sheetal Rupesh Savla बिधम/ Ito Ward-20(3)(3) 601 Dev In Apartments, 6Th Floor, Piramal Vs. Adenwala Road, Plot-511, Chamber, Parel, Mumbai- Matunga, Mumbai-400019. 400012. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Adhpk2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Dharen V. Gandhi (Adv) Shri Dinesh Shah Revenue By: Shri Nayanjoti Nath (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 07/02/2024 घोषणा की तारीख /Date Of Pronouncement: 18/03/2024 आदेश / O R D E R Per Bench This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 09.12.2022 For The Assessment Year 2013-14. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Upholding The Action Of The Ao By Making An Addition Of Rs.3,20,97,772/- U/S 68 Of The Income Tax Act, 1961 (Hereinafter Referred “The Act” Which According To The Assessee Ought To Have Been Held To Be Exempt U/S 10(38) Of The Act.

For Appellant: Shri Dharen V. Gandhi (Adv)For Respondent: Shri Nayanjoti Nath (Sr. AR)

Section 10(38)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.95/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) Sheetal Rupesh Savla बिधम/ ITO Ward-20(3)(3) 601 Dev IN Apartments, 6th Floor, Piramal Vs. Adenwala Road, Plot-511, Chamber, Parel, Mumbai- Matunga, Mumbai-400019. 400012. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ADHPK2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Dharen V. Gandhi (Adv) Shri Dinesh Shah Revenue by: Shri Nayanjoti Nath (Sr. AR) सुनवाई की तारीख / Date of Hearing: 07/02/2024 घोषणा क…

Sheetal Rupesh Salva, Mumbai vs. ITO, Ward-20(3)(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 94/MUM/2023[2012-13]Status: DisposedITAT Mumbai18 Mar 2024AY 2012-13

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.94/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) Sheetal Rupesh Savla बिधम/ Ito Ward-20(3)(3) 601 Dev In Apartments, 6Th Floor, Piramal Vs. Adenwala Road, Plot-511, Chamber, Parel, Mumbai- Matunga, Mumbai-400019. 400012. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Adhpk2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Dharen V. Gandhi (Adv) Shri Dinesh Shah Revenue By: Shri Nayanjoti Nath (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 07/02/2024 घोषणा की तारीख /Date Of Pronouncement: 18/03/2024 आदेश / O R D E R Per Bench This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 07.12.2022 For The Assessment Year 2012-13. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Upholding The Action Of The Ao By Making An Addition Of Rs.73,11,760/- U/S 68 Of The Income Tax Act, 1961 (Hereinafter Referred “The Act” Which According To The Assessee Ought To Have Been Held To Be Exempt U/S 10(38) Of The Act.

For Appellant: Shri Dharen V. Gandhi (Adv)For Respondent: Shri Nayanjoti Nath (Sr. AR)

Section 10(38)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.94/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2012-13) Sheetal Rupesh Savla बिधम/ ITO Ward-20(3)(3) 601 Dev IN Apartments, 6th Floor, Piramal Vs. Adenwala Road, Plot-511, Chamber, Parel, Mumbai- Matunga, Mumbai-400019. 400012. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ADHPK2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Dharen V. Gandhi (Adv) Shri Dinesh Shah Revenue by: Shri Nayanjoti Nath (Sr. AR) सुनवाई की तारीख / Date of Hearing: 07/02/2024 घोषणा क…

Sheetal Rupesh Salva, Mumbai vs. ITO, Ward-20(3)(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 93/MUM/2023[2011-12]Status: DisposedITAT Mumbai18 Mar 2024AY 2011-12

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.93/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Sheetal Rupesh Savla बिधम/ Ito Ward-20(3)(3) 601 Dev In Apartments, 6Th Floor, Piramal Vs. Adenwala Road, Plot-511, Chamber, Parel, Mumbai- Matunga, Mumbai-400019. 400012. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Adhpk2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Dharen V. Gandhi (Adv) Shri Dinesh Shah Revenue By: Shri Nayanjoti Nath (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 07/02/2024 घोषणा की तारीख /Date Of Pronouncement: 18/03/2024 आदेश / O R D E R Per Bench This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 05.12.2022 For The Assessment Year 2011-12. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Upholding The Action Of The Ao Making An Addition Of Rs.3,17,12,750/- U/S 68 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) Which According To The Assessee Ought To Have Been Held To Be Exempt U/S 10(38) Of The Act.

For Appellant: Shri Dharen V. Gandhi (Adv)For Respondent: Shri Nayanjoti Nath (Sr. AR)

Section 10(38)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.93/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Sheetal Rupesh Savla बिधम/ ITO Ward-20(3)(3) 601 Dev IN Apartments, 6th Floor, Piramal Vs. Adenwala Road, Plot-511, Chamber, Parel, Mumbai- Matunga, Mumbai-400019. 400012. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ADHPK2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Dharen V. Gandhi (Adv) Shri Dinesh Shah Revenue by: Shri Nayanjoti Nath (Sr. AR) सुनवाई की तारीख / Date of Hearing: 07/02/2024 घोषणा क…

Chirag Tejprakash Dangi, Mumbai vs. Income Tax Officer, Ward 26(1)(5), Mumbai

ITA 3256/MUM/2022[2014-15]Status: DisposedITAT Mumbai20 Feb 2024AY 2014-15

Bench: Justice (Retd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 10(38)Section 131Section 148Section 68Section 69C

…ndravadan Jain HUF (ITA No. 454 of 2018)(Bom) ii) PCIT Vs. Ziauddin A. Siddiquie (ITA No. 2012 of 2017) (Bom) iii) CIT Vs. Shyam R. Pawar (54 taxmann.com 108)(Bom) iv) CIT Vs. Smt. Jamnadevi Agrawal (20 taxmann.com 529 (Bom) v) Pr. PCIT Vs. Smt. Krishna Devi (126 Taxmann.com 80 (Del) 6. The Learned AR further submitted that the companies M/s. Radford Global Ltd. and M/s. Mishka Finance Ltd. were subjected to scrutiny by the 4 Chirag Tejprakash Dangi SEBI and Interim orders passed by the SEBI against both the above said companies, have been revoked subsequently. In respect of Surbhi Chemicals & Investment Ltd.,…

Udaykumar Prabhudas Shah, Mumbai vs. ITO Ward 29(3)(1), Mumbai

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

ITA 883/MUM/2023[2014-15]Status: DisposedITAT Mumbai07 Feb 2024AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleudaykumar Prabhudas Shah V. Income Tax Officer – Ward – 29(3)(1) Kautilya Bhavan 1601 Moksh Mahal Bandra Kurla Complex P.K. Road, Sarvodaynagar, Bandra (E), Mumbai - 400051 Mulund, Mumbai – 400080 Pan: Alyps8682D (Appellant) (Respondent) Assessee Represented By : Shri Dharan Gandhi Department Represented By : Ms. Kavitha Kaushik

Section 234BSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Udaykumar Prabhudas Shah v. Income Tax Officer – Ward – 29(3)(1) Kautilya Bhavan 1601 Moksh Mahal Bandra Kurla Complex P.K. Road, Sarvodaynagar, Bandra (E), Mumbai - 400051 Mulund, Mumbai – 400080 PAN: ALYPS8682D (Appellant) (Respondent) Assessee Represented by : Shri Dharan Gandhi Department Represented by : Ms. Kavitha Kaushik Date of conclusion of Hearing : 24.01.2024 Date of Pronouncement : 07.02.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This a…

Komal Agarwal, Mumbai vs. Dy CIT -CC-7(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 645/MUM/2021[2014-15]Status: DisposedITAT Mumbai02 Feb 2024AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No. 645/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Komal Agarwal बिधम / Dcit, Central Circle 7(3) 203, Ugam, N.S Road No.9, Room No 655, 6Th Floor, Vs. Jvpd Scheme, Juhu, Ville Ayakar Bhavan, M.K. Parle (W), Mumbai-400097 Road, Churchgate, Mumbai-400020 स्थधयी लेखध सं/.जीआइआर सं/.Pan/Gir No. : Ahwpr9295B (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) ..

For Appellant: Shri Harion TulsiyanFor Respondent: Shri P. D. Chougule

Section 10(38)Section 132Section 68

…24. Coming to the decision of Hon’ble Delhi High Court in the case of Suman Poddar vs ITO (112 taxmann.com 330) cited by the lower authorities, it is noted that the Hon’ble Delhi High Court in their later judgment in the case of Pr. CIT v. Smt. Krishna Devi (431 ITR 361) had considered the various proposition laid down in case of Suman Poddar (supra) and noted that the decision in that case was arrived at in light of the peculiar facts and circumstances demonstrated before the ITAT and the Court, such as, inter alia, lack of evidence produced by the Assessee therein to show actual sale of shares in that case. Th…

Naz Shazia, Moradabad vs. ITO Ward 1(1), Moradabad

In the result, the appeal of the assessee is allowed

ITA 1831/DEL/2023[2014-15]Status: DisposedITAT Delhi18 Jan 2024AY 2014-15

Bench: Shri M. Balaganeshnaz Shazia, Vs. Ito, Anwar House, Ground Ward-1(1), Floor, Pandit Nagla Mini Moradabad Bye Pass Road, Moradabad Pan: Bbwps217R Assessee By : Shri V. K. Tulsian, Ca Revenue By: Shri Om Parkash, Sr. Dr Date Of Hearing 15/01/2024 Date Of Pronouncement 18/01/2024

For Appellant: Shri V. K. Tulsian, CAFor Respondent: Shri Om Parkash, Sr. DR

Section 10(38)Section 143(1)Section 143(3)Section 147Section 148Section 234BSection 69A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER Naz Shazia, Vs. ITO, Anwar House, Ground Ward-1(1), Floor, Pandit Nagla Mini Moradabad Bye Pass Road, Moradabad PAN: BBWPS217R Assessee by : Shri V. K. Tulsian, CA Revenue by: Shri Om Parkash, Sr. DR Date of Hearing 15/01/2024 Date of pronouncement 18/01/2024 O R D E R 1. The appeal in ITA No. 1831/Del/2023 arises out of the order of National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as „ld. CIT(A)‟, in short] in Appeal No. ITBA/NFAC/S/250/2023-14/1052537146(1) dated 02.05.2023 against the…

Sunil Ghorawat, New Delhi vs. ACIT Circle-9(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 6382/DEL/2019[2013-14]Status: DisposedITAT Delhi20 Dec 2023AY 2013-14

Bench: Shri M. Balaganesh & Shri Anubhav Sharmash. Sunil Ghorawat, Vs. Acit, G-73, 2Nd Floor, Lajpat Circle-9(2), Nagar-1, New Delhi New Delhi (Appellant) (Respondent) Pan: Acspg7932M

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Anuj Garg, Sr. DR

Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Sh. Sunil Ghorawat, Vs. ACIT, G-73, 2nd Floor, Lajpat Circle-9(2), Nagar-1, New Delhi New Delhi (Appellant) (Respondent) PAN: ACSPG7932M Assessee by : Dr. Rakesh Gupta, Adv Shri Somil Agarwal, Adv Shri Shrey Jain, Adv Revenue by: Shri Anuj Garg, Sr. DR Date of Hearing 03/10/2023 Date of pronouncement 20/12/2023 O R D E R PER M. BALAGANESH, A. M.: The appeal in ITA No. 6382/Del/2019 arises out of the order of the 1. Commissioner of Income Tax (Appeals)-34, New Delhi [here…

Shankar Lal Agarwal, Hyderabad vs. Income Tax Officer, Ward-16(2), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 150/HYD/2018[2014-15]Status: DisposedITAT Hyderabad29 Nov 2023AY 2014-15

Bench: Shri K. Narasimha Chary

For Appellant: Smt. S. Sandhya, ARFor Respondent: Ms. P. Sumitha, DR

Section 10(38)

…asben Kochar vs. ITO, in ITA No.549/AHD/2018, Reshmi Sudhakaran Vs ITO, in ITA No. 353/CHNY/2018, Arun Kumar Goyal Vs ITO, in ITA No.2416/Hyd/2018, Pr. CIT Vs Jagat Paravindbhai (2022) 142 taxmann.com 247 (Gujarat) and Pr. CIT Vs Smt. Krishna Devi reported in 431 ITR 361. 13. Per contra, learned DR submitted that the assessee, when called for to prove the genuineness of the transaction in view of the surrounding suspicion attended by the abnormal returns on the sale of shares, failed to prove the same. Here it is not a case of doubting Thomas, but based on the sound investigation made by the tax department. The s…