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.

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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

Issues it is cited on

Judgments citing PCIT v. Parasben Kasturchand Kochar