PCIT v. Parasben Kasturchand Kochar

130 Taxmann.com 176High Court2021#2118 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.

54

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 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 68Section 147Section 69CSection 143(3)Section 133(6)Section 148Section 271(1)(c)
Read the full judgment

Issues it is cited on

price riggingbogus long term capital gainbogus ltcgperiod of holdingpenny stocksection 10(38)closely held companythird party informationpreponderance of probabilitylong term capital gainscolourable devicecircular trading

Judgments citing PCIT v. Parasben Kasturchand Kochar

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…

DCIT Central Circle -2(2), Mumbai vs. Shri Viral Saraf Mittal, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1843/MUM/2022[2018-19]Status: DisposedITAT Mumbai23 Feb 2024AY 2018-19

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – Central Circle – 2(2) V. Viral Saraf Mittal Room No. 806, 8Th Floor 901/902, Capri Heights Old Cgo Annex Building Palli Hill, Bandra (W) M.K. Road, Mumbai - 400020 Mumbai - 400050 Pan: Azbps0317C (Appellant) (Respondent) Assessee Represented By : Shri Sidharth Kothari Department Represented By : Ms. Kavitha Kaushik

Section 10(38)Section 143(2)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 DCIT – Central Circle – 2(2) v. Viral Saraf Mittal Room No. 806, 8th Floor 901/902, Capri Heights Old CGO Annex Building Palli Hill, Bandra (W) M.K. Road, Mumbai - 400020 Mumbai - 400050 PAN: AZBPS0317C (Appellant) (Respondent) Assessee Represented by : Shri Sidharth Kothari Department Represented by : Ms. Kavitha Kaushik Date of conclusion of Hearing : 23.01.2024 Date of Pronouncement : 23.02.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal…

Sanjay Madanraj Shah, Mumbai vs. ACIT 32(3), Mumbai

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

ITA 1502/MUM/2023[2015-2016]Status: DisposedITAT Mumbai14 Nov 2023AY 2015-2016

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy Ssanjay Madanrajshah, Acit – 32(3) 316, New Link Way Kautilya Bhavan, बनाम/ Estate, Near Chincholi Bkc Complex, Vs. Fire Brigade, Bandra (E), Malad (W), Mumbai-400051. Mumbai-400064. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ajcps1858H (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Shri. Prakash Jhunjhunwala.ARFor Respondent: Shri. Manoj kumar Sinha.DR
Section 68Section 69C

…- HC 7. CIT vs. Shyam R. Pawar, 54 taxmann.com 108 (Bom-HC) 8. CIT vs. Smt. Jamnadevi Agrawal 20 Taxmann.com 529 (Bom-HC) 9. Pr. CIT vs. Prem Pal Gandhi,94 Taxmann.com 156 (P & H- HC) 10. Pr. CIT vs. Parasben Kasturchand Kochar, 130 Taxmann.com 177 (SC) & 130 Taxmann.com 176 (Guj-HC) 7. Further the facts and circumstance of the present case is similar and identical and pertains to A.Y 2015-16 in respect of sale of shares of M/s Jackson Investments Pvt Ltd dealt by the Hon’ble Tribunal of Delhi Bench in the case of Ms. Anupama Garg & Ors Vs ITO Ward 40(1), in ITA 5971to5974/Del/2018 A.Y 2015-16 dated 12.12.20…

Sh.Gaurav Aggarwal, Gurdas Pur vs. Dy.Commissioner of Income Tax, Amritsar

In the result, the appeal of assessee in ITA No

ITA 35/ASR/2019[2014-15]Status: DisposedITAT Amritsar13 Sept 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10(38)Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 32 & 33/Asr/2019 Assessment Years:2014-15 & 2015-16 M/s Raman Kumar Aggarwal Vs. Dy. Commissioner of 181, Adarsh Nagar, Gurdaspur. IncomeTax, Central [PAN: -ABEPA1443Q] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 34/Asr/2019 Assessment Years:2014-15 Deepti Aggarwal 181, Adarsh Vs. Dy. Commissioner of Nagar, Gurdaspur. Income Tax, Central [PAN: -AJLPA5745L] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 35/Asr/2019 Assessment Year…

Smt. Deepti Aggarwal, Gurdas Pur vs. Dy Commissioner of Income Tax, Amritsar

In the result, the appeal of assessee in ITA No

ITA 34/ASR/2019[2014-15]Status: DisposedITAT Amritsar13 Sept 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10(38)Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 32 & 33/Asr/2019 Assessment Years:2014-15 & 2015-16 M/s Raman Kumar Aggarwal Vs. Dy. Commissioner of 181, Adarsh Nagar, Gurdaspur. IncomeTax, Central [PAN: -ABEPA1443Q] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 34/Asr/2019 Assessment Years:2014-15 Deepti Aggarwal 181, Adarsh Vs. Dy. Commissioner of Nagar, Gurdaspur. Income Tax, Central [PAN: -AJLPA5745L] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 35/Asr/2019 Assessment Year…

Sh. Raman Kumar Aggarwal, Gurdas Pur vs. Dy. Commissioner of Income Tax, Amritsar

In the result, the appeal of assessee in ITA No

ITA 33/ASR/2019[2015-16]Status: DisposedITAT Amritsar13 Sept 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10(38)Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 32 & 33/Asr/2019 Assessment Years:2014-15 & 2015-16 M/s Raman Kumar Aggarwal Vs. Dy. Commissioner of 181, Adarsh Nagar, Gurdaspur. IncomeTax, Central [PAN: -ABEPA1443Q] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 34/Asr/2019 Assessment Years:2014-15 Deepti Aggarwal 181, Adarsh Vs. Dy. Commissioner of Nagar, Gurdaspur. Income Tax, Central [PAN: -AJLPA5745L] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 35/Asr/2019 Assessment Year…

M/S Raman Kumar Aggarwal, Gurdaspur vs. Dy. Commissioner .of. Income. Tax, Amritsar

In the result, the appeal of assessee in ITA No

ITA 32/ASR/2019[2014-15]Status: DisposedITAT Amritsar13 Sept 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10(38)Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 32 & 33/Asr/2019 Assessment Years:2014-15 & 2015-16 M/s Raman Kumar Aggarwal Vs. Dy. Commissioner of 181, Adarsh Nagar, Gurdaspur. IncomeTax, Central [PAN: -ABEPA1443Q] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 34/Asr/2019 Assessment Years:2014-15 Deepti Aggarwal 181, Adarsh Vs. Dy. Commissioner of Nagar, Gurdaspur. Income Tax, Central [PAN: -AJLPA5745L] Circle, Amritsar. (Appellant) (Respondent) I.T.A. No. 35/Asr/2019 Assessment Year…

ACIT, Cir-1(3), Surat vs. Shri Rajeshkumar Arjanbhai Vekaria, Surat

In the result, the grounds of appeal raised by the revenue are dismissed

ITA 339/SRT/2022[2014-15]Status: DisposedITAT Surat28 Aug 2023AY 2014-15

Bench: Shri Pawan Singhआ.अ.सं./Ita No.339/Srt/2022 (Ay 2014-15) (Hearing In Physical Court) Assistant Commissioner Of Shri Rajeshkumar Income Tax, Circle-1(3), Arjanbhai Vekaria, Vs Surat, Room No.301, 503, Trade Centre, 3Rd Floor, Anavil Business Ring Road, Centre, Hajira Road, Adajan, Surat-395007 Pan No: Acopv 1228 P Surat-395009 अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.339/SRT/2022 (AY 2014-15) (Hearing in Physical Court) Assistant Commissioner of Shri Rajeshkumar Income Tax, Circle-1(3), Arjanbhai Vekaria, Vs Surat, Room No.301, 503, Trade Centre, 3rd Floor, Anavil Business Ring Road, Centre, Hajira Road, Adajan, Surat-395007 PAN No: ACOPV 1228 P Surat-395009 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Suresh K. Kabra, CA राज" की ओर से /Revenue by Shri Vinod Kumar, Sr-DR सुनवाई की तारीख/Date of hear…

Neelu Mahansaria, Surat vs. Income Tax Officer, Ward - 1(3)(3), Surat

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

ITA 197/SRT/2023[2014-15]Status: DisposedITAT Surat17 Aug 2023AY 2014-15

Bench: Shri Pawan Singhआ.अ.सं./Ita No.197/Srt/2023 (Ay 2011-12) (Hearing In Physical Court) Neelu Mahansaria Income Tax Officer, 304, Green Park Apartment, Ward-1(3)(3), Surat Vs City Light Road, Nr. Corner Point Complex, Surat-395007 Pan No: Adbpm 2707 Q अपीलाथ"/Appellant ""थ" /Respondent

Section 133(6)Section 143(3)Section 156Section 254(1)Section 68Section 69

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, “SMC” BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER आ.अ.सं./ITA No.197/SRT/2023 (AY 2011-12) (Hearing in Physical Court) Neelu Mahansaria Income Tax Officer, 304, Green Park Apartment, Ward-1(3)(3), Surat Vs City Light Road, Nr. Corner Point Complex, Surat-395007 PAN No: ADBPM 2707 Q अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Ramesh Malpani, AR राज" की ओर से /Revenue by Shri Vinod Kumar, Sr-DR अपील पंजीकरण/Appeal instituted on 22.03.2023 सुनवाई की तारीख/Date of hearing 17.05.2023 उद्घोषणा की तारीख/D…

Dy CIT Central Circle-6(3), Mumbai vs. Hiraben Khantilal Shah, Mumbai

In the result, all the appeals of the Revenue are dismissed

ITA 908/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Jun 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 905/Mum/2022 (A.Y. 2015-16) Vs. Disha Pankaj Shah DCIT, Central Circle-6(3) Room No. 1903 G-5, Mangal Kunj 19th Floor Jambli Gulli Air India Building Borivali West Nariman Point Mumbai-400 092. Mumbai-400 021. PAN : ALWPS7264B (Appellant) (Respondent) I.T.A. No. 899/Mum/2022 (A.Y. 2015-16) Vs. Bhavya Pankaj Shah DCIT, Central Circle-6(3) Room No. 1903 G-5, Mangal Kunj 19th Floor Jambli Gulli Air India Building Borivali West Nariman Point Mumbai-400 092. Mumbai-400 021. PAN : D…

Dy CIT Central Circle-6(3), Mumbai vs. Disha Pankaj Lshah, Mumbai

In the result, all the appeals of the Revenue are dismissed

ITA 905/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Jun 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 905/Mum/2022 (A.Y. 2015-16) Vs. Disha Pankaj Shah DCIT, Central Circle-6(3) Room No. 1903 G-5, Mangal Kunj 19th Floor Jambli Gulli Air India Building Borivali West Nariman Point Mumbai-400 092. Mumbai-400 021. PAN : ALWPS7264B (Appellant) (Respondent) I.T.A. No. 899/Mum/2022 (A.Y. 2015-16) Vs. Bhavya Pankaj Shah DCIT, Central Circle-6(3) Room No. 1903 G-5, Mangal Kunj 19th Floor Jambli Gulli Air India Building Borivali West Nariman Point Mumbai-400 092. Mumbai-400 021. PAN : D…

Dy CIT-Central Circle-6(2), Mumbai vs. Kantilal Ramniklal Shah, Mumbai

In the result, all the appeals of the Revenue are dismissed

ITA 903/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Jun 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 905/Mum/2022 (A.Y. 2015-16) Vs. Disha Pankaj Shah DCIT, Central Circle-6(3) Room No. 1903 G-5, Mangal Kunj 19th Floor Jambli Gulli Air India Building Borivali West Nariman Point Mumbai-400 092. Mumbai-400 021. PAN : ALWPS7264B (Appellant) (Respondent) I.T.A. No. 899/Mum/2022 (A.Y. 2015-16) Vs. Bhavya Pankaj Shah DCIT, Central Circle-6(3) Room No. 1903 G-5, Mangal Kunj 19th Floor Jambli Gulli Air India Building Borivali West Nariman Point Mumbai-400 092. Mumbai-400 021. PAN : D…

Dy Commissioner of Income Tax, Central Circle-6(3), Mumbai vs. Pankaj Kantilal Shah, Mumbai

In the result, the appeal filed by the revenue is dismissed and both the appeals of the assessee are allowed

ITA 898/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Jun 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 576/Mum/2022 (A.Y. 2015-16) I.T.A. No. 574/Mum/2022 (A.Y. 2016-17) Vs. DCIT, CC-6(3) Pankaj Kantilal Shah G-5, 1st Floor Mumbai Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) I.T.A. No. 898/Mum/2022 (A.Y. 2015-16) Vs. Pankaj Kantilal Shah DCIT, CC-6(3) Mumbai G-5, 1st Floor Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) PAN : AKQPS8236A Assessee by Shri Mani Jain & Shri Prateek Jain Department by Ms. Riddhi M…

Pankaj Kantilal Shah, Mumbai vs. DCIT CC-6(3), Mumbai

In the result, the appeal filed by the revenue is dismissed and both the appeals of the assessee are allowed

ITA 576/MUM/2022[2015-16]Status: DisposedITAT Mumbai16 Jun 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 576/Mum/2022 (A.Y. 2015-16) I.T.A. No. 574/Mum/2022 (A.Y. 2016-17) Vs. DCIT, CC-6(3) Pankaj Kantilal Shah G-5, 1st Floor Mumbai Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) I.T.A. No. 898/Mum/2022 (A.Y. 2015-16) Vs. Pankaj Kantilal Shah DCIT, CC-6(3) Mumbai G-5, 1st Floor Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) PAN : AKQPS8236A Assessee by Shri Mani Jain & Shri Prateek Jain Department by Ms. Riddhi M…

Pankaj Kantilal Shah, Mumbai vs. DCIT CC-6(3), Mumbai

In the result, the appeal filed by the revenue is dismissed and both the appeals of the assessee are allowed

ITA 574/MUM/2022[2016-17]Status: DisposedITAT Mumbai16 Jun 2023AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 132Section 143(3)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Smt. Kavitha Rajagopal (JM) I.T.A. No. 576/Mum/2022 (A.Y. 2015-16) I.T.A. No. 574/Mum/2022 (A.Y. 2016-17) Vs. DCIT, CC-6(3) Pankaj Kantilal Shah G-5, 1st Floor Mumbai Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) I.T.A. No. 898/Mum/2022 (A.Y. 2015-16) Vs. Pankaj Kantilal Shah DCIT, CC-6(3) Mumbai G-5, 1st Floor Mangal Kunj Jambli Gulli Borivali West Mumbai-400 092. (Appellant) (Respondent) PAN : AKQPS8236A Assessee by Shri Mani Jain & Shri Prateek Jain Department by Ms. Riddhi M…

Shri Ashnuth Goyal, Jaipur vs. ACIT, Ward -1(3), Jaipur

In the result, the appeal of the assessee is allowed

ITA 276/JPR/2020[2015-16]Status: DisposedITAT Jaipur03 Apr 2023AY 2015-16

Bench: Him. Thus, The Addition Of Rs. 30,04,864/- So Uphold Deserves To Be Deleted. Shri Ashnuth Goyal Vs Acit, Ward 1(3), Jaipur

For Appellant: Shri Manish Agarwal, CAFor Respondent: Smt. Monisha Choudhary, JCIT
Section 10(38)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No.276/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Ashnuth Goyal The ACIT 141, Vidyut Nagar-A, Prince Road Vs. Ward 1(3) Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEYPG 6337 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary, JCIT lquokbZ dh rkjh[k@ Date of He…

Shri Arnav Goyal, Jaipur vs. ITO, Ward-2(4), Jaipur

In the result, the appeal of the assessee is allowed

ITA 275/JPR/2020[2015-16]Status: DisposedITAT Jaipur03 Apr 2023AY 2015-16

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Manish Agarwal, CAFor Respondent: Shri Chandra Prakash Meena,Addl.CIT
Section 10(38)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ‘’SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No.275/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Arnav Goyal The ITO 141, Vidyut Nagar-A, Prince Road , Vs. Ward 2(4) Ajmer Road,Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ARBPG 7921 J vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Manish Agarwal, CA jktLo dh vksj ls@ Revenue by: Shri Chandra Prakash Meena,Addl.CIT lquokbZ dh r…

DCIT, Jaipur vs. Vigyan Lodha, Jaipur

In the result, the appeal of the Department is dismissed

ITA 169/JPR/2022[2014-15]Status: DisposedITAT Jaipur20 Dec 2022AY 2014-15
For Appellant: Shri Rohan Sogani, CA &For Respondent: Shri P.R. Meena, CIT-DR
Section 10(38)Section 143(2)Section 14ASection 68Section 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 169/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke The DCIT Shri Vigyan Lodha Vs. Circle-6 A-8, Mahaveer Nagar Jaipur Tonk Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACBPL 8633 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rohan Sogani, CA & Shri Rajeev Sogani, CA jktLo dh vksj…