How many judgments cite PCIT v. Parasben Kasturchand Kochar?

54 judgments on BharatTax cite PCIT v. Parasben Kasturchand Kochar (130 Taxmann.com 176), spanning 2022 to 2026.

Which sections of the Income Tax Act does PCIT v. Parasben Kasturchand Kochar come up under?

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

PCIT v. Parasben Kasturchand Kochar

130 Taxmann.com 176High Court2021#2120 most cited

What is PCIT v. Parasben Kasturchand Kochar authority for?

This case establishes principles for evaluating the genuineness of long-term capital gains claimed under Section 10(38), particularly when allegations of bogus transactions, price rigging, or penny stock schemes arise. It clarifies the department's burden of proof in demonstrating, based on a preponderance of probability, that an assessee used a colourable device to claim exempt income.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Parasben Kasturchand Kochar · Section 10(38) · bogus long term capital gain · penny stock · price rigging · preponderance of probability · colourable device · Section 147 · Section 68 · third party information

Sections most often in play

Section 10(38)Section 68 Section 147 Section 69C Section 143(3)Section 133(6)Section 148 Section 271(1)(c)

Issues it is cited on

price rigging bogus long term capital gain bogus ltcg period of holding penny stock section 10(38)closely held company third party information preponderance of probability long term capital gains colourable device circular trading

Judgments citing PCIT v. Parasben Kasturchand Kochar

RAJESH SARDA,NAGPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), NAGPUR

In the result, the addition of undisclosed income under section 68 is deleted

ITA 44/NAG/2022[2015-16]Status: DisposedITAT Nagpur24 Feb 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Khettra Mohan Roy(Physical Hearing) Rajesh Sarda, Acit, Central Circle – 2(2), Nagpur 14, Daga Lay–Out, Ambazari Road, Vs Aayakar Bhawan, Civil Lines, Nagpur – 440033. Maharashtra – 440001. [Pan: Ahaps4925M] Appellant / Assessee Respondent / Revenue Assessee By Shri K.P. Dewani, Advocate Revenue By Shri Pankaj Kumar, Cit–Dr Date Of Hearing 16.02.2026 Date Of Pronouncement 24.02.2026 Order Under Section 254(1) Of Income Tax Act

Section 10(38)Section 132Section 153ASection 234ASection 254(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “NAGPUR” BENCH, NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER (Physical hearing) Rajesh Sarda, ACIT, Central Circle – 2(2), Nagpur 14, Daga Lay–out, Ambazari Road, Vs Aayakar Bhawan, Civil Lines, Nagpur – 440033. Maharashtra – 440001. [PAN: AHAPS4925M] Appellant / Assessee Respondent / Revenue Assessee by Shri K.P. Dewani, Advocate Revenue by Shri Pankaj Kumar, CIT–DR Date of hearing 16.02.2026 Date of pronouncement 24.02.2026 Order under section 254(1) of Income Tax Act PER PAWAN SINGH JUDICIAL MEMBER: 1. This appeal by assessee…

ARVIND BHAGUJI KANGANE,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX, CIRCLE-27(1), MUMBAI, MUMBAI

In the result, ground no. 2 and 3 of appeal are

ITA 4158/MUM/2025[2016-17]Status: DisposedITAT Mumbai22 Jan 2026AY 2016-17

Bench: Shri Pawan Singh & Ms. Padmavathy S(Physical Hearing) Arvind Bhanguji Kangane Dcit, Circle – 27(1), Mumbai Shreyas Building, 11Th Road, Plot No. 4Th Floor, Tower No. 6, Vashi Vs 553, Flat No. 901, 9Th Floor, Opp. Railway Station Building, Navi Heritage Pride Building, Chembur, Mumbai – 400703. Mumbai – 400026. [Pan: Afypk1856R] Appellant / Assessee Respondent / Revenue

Section 10(38)Section 143(1)Section 144BSection 147Section 148Section 151ASection 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER (Physical hearing) Arvind Bhanguji Kangane DCIT, Circle – 27(1), Mumbai Shreyas Building, 11th Road, Plot No. 4th Floor, Tower No. 6, Vashi Vs 553, Flat No. 901, 9th Floor, Opp. Railway Station Building, Navi Heritage Pride Building, Chembur, Mumbai – 400703. Mumbai – 400026. [PAN: AFYPK1856R] Appellant / Assessee Respondent / Revenue Assessee by Shri Prakash Jhunjhunwala, CA Revenue by Shri Surendra Mohan, Sr. DR Date of Institution 19.06.2025 Date of hearing 12.11.2025 Date of…

MRS. SANJANA ANIL AGARWAL ,MUMBAI vs. INCOME TAX OFFICER 18(3)(2), MUMBAI

In the result, the grounds of appeal raised

ITA 4194/MUM/2025[2014-15]Status: DisposedITAT Mumbai14 Nov 2025AY 2014-15

Bench: Shri Pawan Singh& Smt. Renu Jauhri(Physical Hearing) Mrs. Sanjana Anil Agarwal Ito, 18(3)(2), Mumbai 27/31, Botawala Building, 3Rd Floor, Vs Earnest House, Nariman Point, Old Hanuman Lane, Kalbadevi Road, Maharashtra – 400021. Maharashtra - 400002. [Pan: Abgpa3779D] Appellant / Assessee Respondent / Revenue

Section 10(38)Section 254(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT. RENU JAUHRI, ACCOUNTANT MEMBER (Physical hearing) Mrs. Sanjana Anil Agarwal ITO, 18(3)(2), Mumbai 27/31, Botawala Building, 3rd Floor, Vs Earnest House, Nariman Point, Old Hanuman Lane, Kalbadevi Road, Maharashtra – 400021. Maharashtra - 400002. [PAN: ABGPA3779D] Appellant / Assessee Respondent / Revenue Assessee by Shri Neel Khandelwal, Advocate Revenue by Shri Swapnil Choudhary, Sr. DR Date of Institution 23.06.2025 Date of hearing 01.10.2025 Date of pronouncement 14.11.2025 Order under section 254(1) of Inco…

DCIT(CC)-8(3) , MUMBAI vs. GIRRAJ KISHOR AGRAWAL, MUMBAI

In the result, the grouds of appea raised by the revenue are

ITA 3769/MUM/2025[2011-12]Status: DisposedITAT Mumbai10 Nov 2025AY 2011-12

Bench: Shri Pawan Singh& Smt. Renu Jauhri(Physical Hearing)

Section 143(1)Section 143(3)Section 148Section 151Section 254(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT. RENU JAUHRI, ACCOUNTANT MEMBER (Physical hearing) DCIT(CC) – 8(3), Mumbai Girraj Kishor Agrawal Room No. 661, 6th Floor, Aayakar Vs 1601/1602 Green Acre, Lokhandwala Bhavan, Maharshi Karve Road, Complex, Andheri (West), Mumbai – 400020. Mumbai-400053. [PAN: AABPA4928N] Appellant / Revenue Respondent / Assessee C.O. No. 215/MUM/2025 (AY: 2011-12) (Arising out of ITA No. 3769/Mum/2025) Girraj Kishor Agrawal DCIT (CC) – 8(3), Mumbai Room No. 661, 6th Floor, Aayakar 1601/1602 Green Acre, Likhandwala Vs Complex, An…

VINOD HIRACHAND SANGHVI,MUMBAI vs. ACIT, CIRCLE-19(3), LALBAUG, MUMBAI

In the result, the grounds of appeal raised by the

ITA 4340/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 May 2025AY 2013-14

Bench: Shri Pawan Singh & Girish Agrawal(Physical Hearing) Vinod Hirachandsanghvi Acit, Circle-19(3), Mumbai 315, Gr. Floor, Gogari Mansion, Vs Piramal Chamber, Lalbaug, 1 Carpenter Street, Charni Road, Parel, Mumbai, Mumbai-400004. Maharashtra-400012. [Pan No. Afmps3101F Appellant / Assessee Respondent / Revenue

Section 10(38)Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 254(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) Vinod HirachandSanghvi ACIT, Circle-19(3), Mumbai 315, Gr. Floor, Gogari Mansion, Vs Piramal Chamber, Lalbaug, 1 Carpenter Street, Charni Road, Parel, Mumbai, Mumbai-400004. Maharashtra-400012. [PAN No. AFMPS3101F Appellant / Assessee Respondent / Revenue Assessee by Shri Raj Kumar Singh (ITP)/AR Revenue by Shri Rajesh Meshram, Sr. DR Date of institution of appeal 30.11.2023 Date of hearing 25.03.2025 Date of pronouncement 27.05.2025 Order under section 254(1)…

SUNITA SARDA,NEW DELHI vs. ACIT CIRCLE 71(1), NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2215/DEL/2023[2011-12]Status: DisposedITAT Delhi14 May 2025AY 2011-12

Bench: Shris.Rifaur Rahmansunita Sarda, Vs. Acit, Circle 71 (1), 5/5761, Dev Nagar, Karol Bagh, New Delhi. New Delhi – 110 005. (Pan : Aanps7143M) (Appellant) (Respondent) Assessee By : Ms. Vidhi Mangla, Advocate Revenue By : Shri Sanjay Kumar, Sr. Dr Date Of Hearing : 12.03.2025 Date Of Order : 14.05.2025 O R D E R 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax Appeals/National Faceless Appeal Centre (Nfac), Delhi (Hereinafter Referred To ‘Ld. Cit (A)’) Dated 06.06.2023 For Assessment Year 2011-12. 2. Brief Facts Of The Case Are, Assessee Has Filed Her Return Of Income For The Year Under Consideration On 29.09.2011 Declaring Total Income Of Rs.4,42,000/-. The Department Has Received Information From Office Of Ddit (Inv.), Unit 6 (3), New Delhi On 06.03.2018 That The Assessee Has Taken Bogus Accommodation Entry Amounting To Rs.17,25,000/- During Fy 2010-11 By Trading In The Penny Scrip I.E. M/S. Global Capital

For Appellant: Ms. Vidhi Mangla, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR

Section 10Section 10(38)Section 115BSection 142(1)Section 143(2)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER Sunita Sarda, vs. ACIT, Circle 71 (1), 5/5761, Dev Nagar, Karol Bagh, New Delhi. New Delhi – 110 005. (PAN : AANPS7143M) (APPELLANT) (RESPONDENT) ASSESSEE BY : Ms. Vidhi Mangla, Advocate REVENUE BY : Shri Sanjay Kumar, Sr. DR Date of Hearing : 12.03.2025 Date of Order : 14.05.2025 O R D E R 1. This appeal is filed by the assessee against the order of ld. Commissioner of Income-tax Appeals/National Faceless Appeal Centre (NFAC), Delhi (hereinafter referred to ‘ld. CIT (A)’) dated 06.06.2023 for Assessmen…

GENERAL MOTORS TECHNICAL CENTRE INDIA PVT LTD,GURUGRAM vs. ACIT,CIRCLE, 1(1) , GURUGRAM

In the result, appeal filed by the assessee is allowed

ITA 2215/DEL/2022[2018-19]Status: DisposedITAT Delhi24 Apr 2025AY 2018-19

For Appellant: Ms. Vidhi Mangla, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR

Section 10Section 10(38)Section 115BSection 142(1)Section 143(2)Section 148Section 68

ASST. COMMISSIONER OF INCOME-TAX-CIRCLE-6(1)(2), MUMBAI vs. KAMLESH INDERPAL KUMAR, MUMBAI

In the result, the appeal is allowed

ITA 3851/MUM/2024[2012-13]Status: DisposedITAT Mumbai21 Mar 2025AY 2012-13

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

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“SMC” BENCH, MUMBAI\nBEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER\nI.T.A. No. 3851/Mum/2024\n Assessment Year: 2012-13\nACIT, Circle – 6(1)(2)\nVs.\nKamlesh Inderpal\nRoom No. 506, 5th Floor,\nKumar\nAayakar Bhavan, MK\n2003 Kiran Towers,\nRoad, Mumbai – 400\nPlot No. 45, Pali Hill,\n020.\nBhandra,\nMumbai – 400050.\n(Appellant)\nPAN – ANMPK7585P\n(Respondent)\nAppellant by\nShri Kiran Unavekar, Sr. DR\nRespondent by\nShri Dharan Gandhi\nDate of Hearing\n11.03.2025\nDate of Pronouncement\n21.03.2025\nORDER\nPer: SHRI. SANDEEP GOSAIN, J.M.:\nThe prese…

MEENA HASMUKH SAVLA,MATUNGA MUMBAI vs. ASSESSMENT UNIT, NATIONAL FACELESS ASSESSMENT CENTRE

In the result the appeal filed by the assessee is\nallowed

ITA 2910/MUM/2024[2016-17]Status: DisposedITAT Mumbai18 Feb 2025AY 2016-17

Section 10Section 10(38)Section 143Section 143(1)Section 143(2)Section 147Section 148Section 151Section 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n\"SMC\" BENCH MUMBAI\nBEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER\n\nITA No. 2910/Mum/2024\n(Assessment Year: 2016-17)\n\nMeena Hasmukh Savla\n702, Pranav Residency, 302\nBhimani Street, Matunga,\nMumbai.\nVs. ITO – 27(2)(1)\nVashi Railway Stn Bldg,\nVashi.\n\nPAN/GIR No. AADPS1482K\n(Applicant)\n(Respondent)\n\nAssessee by Shri Satyaprakash Singh\nRevenue by Shri Sunny Kachhwaha, Sr. DR\n\nDate of Hearing\n23.01.2025\nDate of Pronouncement\n18.02.2025\n\nआदेश / ORDER\n\nPER SANDEEP GOSAIN, JM:\n\nThe present appeal has been filed by the assessee ch…

HITESH MANGILAL JAIN,MUMBAI vs. ITO - 19(1)(5), MUMBAI

ITA 262/MUM/2024[2014-15]Status: DisposedITAT Mumbai31 Dec 2024AY 2014-15

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms. Ridisha Jain / Shri Karan JainFor Respondent: Shri Himanshu Joshi (Sr. DR)

Section 10(38)Section 143(3)Section 147Section 271(1)Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.262/MUM/2024 (A.Y. 2014-15) Hitesh Mangilal Jain v/s. Income Tax Officer Ward, 2405 Panchratna M.P. Marg, बनाम 19(1)(5), 502, 5th Floor, Opera House, Charni Road, Piramal Chamber, Lalbaug, Mumbai - 400004, Maharashtra Parel, Mumbai - 400 012, Maharashtra स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AABPJ2835R Appellant/अपीलार्थी .. Respondent/प्रतिवादी Income Tax Officer, 502, 5th v/s. Hitesh Mangilal Jain Floor, Piramal Chamber, बनाम 2405 Panchratna M.P. Marg, Lalbaug,…

HITESH MANGILAL JAIN,MUMBAI vs. ITO 19(1)(5), MUMBAI

Appeals of the assessee are partly allowed

ITA 261/MUM/2024[2015-16]Status: DisposedITAT Mumbai31 Dec 2024AY 2015-16

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms. Ridisha Jain / Shri Karan JainFor Respondent: Shri Himanshu Joshi (Sr. DR)

Section 10(38)Section 143(3)Section 147Section 271(1)Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.261/MUM/2024 (A.Y. 2015-16) ITA No.262/MUM/2024 Hitesh Mangilal Jain (A.Y. 2014-15) v/s. Income Tax Officer Ward, 2405 Panchratna M.P. Marg, Opera House, Charni Road, Mumbai - 400004, Maharashtra 19(1)(5), 502, 5th Floor, Piramal Chamber, Lalbaug, Parel, Mumbai - 400 012, Maharashtra स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AABPJ2835R Appellant/अपीलार्थी .. Respondent/प्रतिवादी ITA No.257/MUM/2024 (A.Y. 2015-16) Income Tax Officer, 502, 5th v/s. Hitesh Mangilal Jain F…

INCOME TAX OFFICER, MUMBAI vs. HITESH MANGILAL JAIN, MUMBAI

ITA 257/MUM/2024[2015-16]Status: DisposedITAT Mumbai31 Dec 2024AY 2015-16

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Ms. Ridisha Jain / Shri Karan JainFor Respondent: Shri Himanshu Joshi (Sr. DR)

Section 10(38)Section 143(3)Section 147Section 271(1)Section 68Section 69C

DCIT CENTRAL CIRCLE 2(1), MUMBAI, MUMBAI vs. ARIHANT SURESH JAIN, MUMBAI

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

ITA 3147/MUM/2024[2012-13]Status: DisposedITAT Mumbai29 Nov 2024AY 2012-13

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalassessment Year: 2012-13

For Appellant: Shri J.R. Bhatt, A.RFor Respondent: Shri Asif Karmali, Sr. D.R

Section 10(38)Section 132Section 147Section 153Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J (SMC)”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 DCIT Central Circle 2(1), Shri Arihant Suresh 804, 8th Floor, Jain, Pratishtha Bhawan, B-702, Tridev-II Vs. C.G.O. Maharshi Karve Road, Apartment, Mumbai – 400020 Bhakti Marg, Mumbai - 400080 PAN: AFXPJ1386C (Appellant) (Respondent) Present for: Assessee by : Shri J.R. Bhatt, A.R. Revenue by : Shri Asif Karmali, Sr. D.R Date of Hearing : 15.10.2024 Date of Pronouncement : 29.11.2024 O R D E R Per : Narender Kumar Choudhry,…

BHAVANA LALIT JAIN,NAVI MUMBAI vs. INCOME TAX OFFICER, WD-15(1)(1), MUMBAI

The appeals are allowed

ITA 1016/MUM/2024[2014-15]Status: DisposedITAT Mumbai15 Oct 2024AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shriraj Kumar Chauhan, Jm

Section 10Section 143Section 147Section 148Section 68

…A Y : 2014–15 Bhavna Lalit Jain Versus Income Tax Officer, Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRIRAJ KUMAR CHAUHAN, JM ITA No. A.Y.2014-15 1016/MUM/2024 Mrs. Bhavna Lalit Jain The Income Tax Plot number 21, Officer Maharashtra sector 1A Ward – 15 (1) (1) Vs. Koper Khairane Aayakar Bhavan Maharashtra 400708 Maharishi Karve Road New Marine Lines Mumbai 400020 (Appellant) (Respondent) PAN ACIPJ0205E Assessee by Shri Prakash G. Jhunjhunwala Revenue by Shri Ashok Kumar Ambastha, Sr. (DR), 25th August, 2024 Date of hearing 15th October 2024 Date of…

ITO-28.3.1, NAVI MUMBAI vs. SEEMA NARENDRA BAPNA, NERUL

In the result both the grounds of appeal are dismissed

ITA 1120/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Oct 2024AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm A.Y.2014-15 Ito,28.3.1, Seema Narendra Bapna, Mumbai Flat No.A 2701, Plot No. R3 B Emerald Bay, Sector Vs. 14 Nerul, Navi Mumbai, Thane 400706

Section 143Section 147Section 148

…A Y : 2014–15 Income Tax Officer Versus Seema Narendra Bapna IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAJ KUMAR CHAUHAN, JM A.Y.2014-15 ITO,28.3.1, Seema Narendra Bapna, Mumbai Flat No.A 2701, Plot No. R3 B Emerald Bay, Sector Vs. 14 Nerul, Navi Mumbai, Thane 400706 (Appellant) (Respondent) PAN ALGPS6788Q Assessee by Shri Prakash G. Jhunjhunwala Revenue by Shri Ashok Kumar Ambastha, Sr. (DR), 22ndAugust, 2024 Date of hearing Date of pronouncement 10 October 2024 O R D E R PER PRASHANT MAHARISHI, AM: 1. ITA number 1120/M/2024 is filed by The Income Tax…

TARA SONI,DAUSA vs. ITO WARD, DAUSA, DAUSA

In the result, the appeal filed by the appellant stands allowed with no orders as to cost

ITA 13/JPR/2024[2015-16]Status: DisposedITAT Jaipur17 Sept 2024AY 2015-16

For Appellant: Shri Rohan Sogani, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT-DR

Section 10(38)Section 143(3)Section 263Section 69ASection 69C

…## आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ''SMC" JAIPUR श्री संदीप गोसाई, न्यायिक सदस्य के समक्ष BEFORE: Hon'ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आयकर अपील सं./ITA No.13/JP/2024 निर्धारण वर्ष्/Assessment Year : 2015-16 | Mrs. Tara Soni | बनाम | The ITO | | | | |------------------------------------------------------|------|-------------------------|--|--|--| | W/o Shri Jagdish Prasad Soni | Vs. | Ward-Dausa | | | | | J-423, Sangam Vihar Colony, Dausa 3033…

JITENDRA UDAYLAL JAIN,MAHARASHTRA vs. NATIONAL FACELESS APPEAL CENTRE (NFAC), DELHI

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

ITA 4543/MUM/2023[2011-12]Status: DisposedITAT Mumbai21 Jun 2024AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

Section 10(38)Section 143(1)Section 234ASection 271(1)(c)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA. No. 4543/MUM/2023 (A.Y.2011-12) ITO-26(1)(4), Jitendra Udaylal Jain, Vs 3 rd floor, 6 th Tower, Shop No.1, Muncipal Bldg, . Vashi Railywaystation, RA Kidwai Road, Wadala, Complex, Vashi, Mumbai -400037. Navi Mumbai-400703. PAN/GIR No. AABPJ5480E (अपीलाथ"/Appellant) (""यथ"/Respondent) Assessee by Shri Vimal Punmiya.AR Revenue by Ms.Rajeshwari Menon.Sr.DR सुनवाई क" तार"ख/Date of Hearing 28.05.2024 घोषणा क" तार"ख/Date of Pronouncement 25.06.2024 ORDER PER PAVAN KUMAR…

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…

NEETA RAJESH LODHA,MUMBAI vs. CIT (A), NFAC, DELHI

In the result, the appeal of the assessee is allowed

ITA 408/MUM/2023[2011-12]Status: DisposedITAT Mumbai19 Mar 2024AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Ms Padmavathy S, Am आयकर अपील सं/ I.T.A. No.408/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Neeta Rajesh Lodha बिधम/ Cit(Appeals)/Nfac 20/22, Shamseth Street, National Faceless Appeal, Vs. Zaveri Bazar, Mumbai- Centre (Nfac), Delhi. 400002. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Abdpl8053A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Neelkanth Khandelwal Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 20/02/2024 घोषणा की तारीख /Date Of Pronouncement: 19/03/2024 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 20.12.2022 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 By Making An Addition Of Rs.2,61,43,231/- 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 As Well As Upholding The Addition Of Rs.5,22,865/- As Commission (2% Of Sales Proceeds) For Arranging Bogus Ltcg U/S 69 Of The Act.

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Ashok Kumar Ambastha (Sr. AR)

Section 10(38)Section 147Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND MS PADMAVATHY S, AM आयकर अपील सं/ I.T.A. No.408/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Neeta Rajesh Lodha बिधम/ CIT(Appeals)/NFAC 20/22, Shamseth Street, National Faceless Appeal, Vs. Zaveri Bazar, Mumbai- Centre (NFAC), Delhi. 400002. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ABDPL8053A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Neelkanth Khandelwal Revenue by: Shri Ashok Kumar Ambastha (Sr. AR) सुनवाई की तारीख / Date of Hearing: 20/02/2024 घोषणा की तारीख /Date of Pronouncement: 19/0…

MR BHAVESH KANTILAL KUBADIA,MUMBAI vs. INCOME TAX OFFICER, WARD-21(1)(2) , MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1490/MUM/2023[2013-2014]Status: DisposedITAT Mumbai19 Mar 2024AY 2013-2014

Bench: Shri Aby T. Varkey, Jm & Ms Padmavathy S, Am आयकर अपील सं/ I.T.A. No.1490/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) Mr. Bhavesh Kantilal बिधम/ Ito, Ward-21(1)(2) Kubadia Room No. 104, 1St Floor, Vs. 7, 2Nd Floor, Neminath Piramal Chamber, Building, S. K. Bole Road, Lalbaug, Parel, Mumbai- (Dadar (W), Mumbai- 400012. 400028. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Agrpk2377D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Neelkanth Khandelwal Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 20/02/2024 घोषणा की तारीख /Date Of Pronouncement: 19/03/2024 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 24.04.2023 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 Making An Addition Of Rs.77,02,597 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 As Well As Upholding The Addition Of Rs.2,31,038/- As Commission (3% Of Ltcg) For Arranging Bogus Ltcg U/S 69 Of The Act.

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Ashok Kumar Ambastha (Sr. AR)

Section 10(38)Section 147Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND MS PADMAVATHY S, AM आयकर अपील सं/ I.T.A. No.1490/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) Mr. Bhavesh Kantilal बिधम/ ITO, Ward-21(1)(2) Kubadia Room No. 104, 1st Floor, Vs. 7, 2nd Floor, Neminath Piramal Chamber, Building, S. K. Bole Road, Lalbaug, Parel, Mumbai- (Dadar (W), Mumbai- 400012. 400028. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AGRPK2377D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Neelkanth Khandelwal Revenue by: Shri Ashok Kumar Ambastha (Sr. AR) सुनवाई की तारीख / Date of He…

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