PCIT v. Smt. Renu Agarwal

153 Taxmann.com 578High Court2023#6267 most cited

What is PCIT v. Smt. Renu Agarwal authority for?

Additions made by the Assessing Officer alleging penny stock transactions and bogus long-term capital gains are rightly deleted if there is no adverse comment from the stock exchange or the company, and no material relating to the assessee is found in the Investigation Wing Report.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.

Also referred to as

PCIT v. Smt. Renu Agarwal · 10(38) · 143(3) · bogus LTCG · penny stock · stock exchange comments · investigation wing report · accommodation entry · section 10(38)

Sections most often in play

Section 10(38)Section 68Section 69CSection 147Section 143(3)Section 148Section 153ASection 132

Issues it is cited on

fresh tangible materialsection 2(40)bogus ltcgbogus long term capital gainprice riggingmaterial facts necessary for assessmentfull and true disclosurepenny stocksection 10(38)live linkentry operatorkelvinator

Judgments citing PCIT v. Smt. Renu Agarwal

REEMA AGARWAL,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(3), HYDERABAD

ITA 353/HYD/2021[2014-15]Status: DisposedITAT Hyderabad26 Feb 2026AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं / Ita No.353/Hyd./2021

For Appellant: CA P Murali Mohan RaoFor Respondent: Dr. Narendra Kumar Naik, CIT-DR
Section 111ASection 139(1)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G. ACCOUNTANT MEMBER आ.अपी.सं / ITA No.353/Hyd./2021 Assessment Year 2014-2015 Smt. Reema Agarwal, Hyderabad - 500 034. Telangana. (Appellant) vs. The ACIT, Central Circle-2(3), Hyderabad. (Respondent) निर्धारिती द्वारा / Assessee by: CA P Murali Mohan Rao राजस्व द्वारा / Revenue by: Dr. Narendra Kumar Naik, CIT-DR सुनवाई की तारीख/Date of hearing: 22.01.2026 घोषणा की तारीख / Pronouncement: 26.02.2026 आदेश/ORDER PER VIJAY PAL RAO, V.P. : This appeal by…

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…

DEPUTY COMMISSIONER OF INCOME TAX, JALGAON vs. TARADEVI RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 497/PUN/2025[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT
Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1555, 1560, 1561 & 1565/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 | ACIT, Circle -1, Jalgaon | Vs. | Sidharth Ratanlal Bafna | (Appellant) | | 91, Nayantara, Subhash Chowk, | | | Jalgaon – 425001 | | | PAN : ALGPB5972R | | | (Respondent) CO Nos.5, 3, 4 & 2/PUN/2025 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 | Sidharth Ratanlal Bafna | Vs. | ACIT, Circle -1, Jalgaon | (Appellant) | | 91, Nayantara, Subhash Chowk, | | | Jalgaon - 42500…

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1565/PUN/2024[2018-19]Status: DisposedITAT Pune27 Oct 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: S/Shri Suchek Anchaliya andFor Respondent: Shri Amit Bobde, CIT
Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1555, 1560, 1561 & 1565/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 | ACIT, Circle -1, Jalgaon | Vs. | Sidharth Ratanlal Bafna | | 91, Nayantara, Subhash Chowk, | | Jalgaon – 425001 | | PAN : ALGPB5972R (Appellant) | | (Respondent) CO Nos.5, 3, 4 & 2/PUN/2025 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 | Sidharth Ratanlal Bafna | Vs. | ACIT, Circle -1, Jalgaon | 91, Nayantara, Subhash Chowk, | | Jalgaon - 425001 | | PAN : ALGPB5972R | (…

ASSISTANT COMMISSIONER OF INCOME TAX, JALGAON vs. SIDHARTH RATANLAL BAFNA, JALGAON

In the result, all the above 6 appeals filed by the Revenue are dismissed and

ITA 1555/PUN/2024[2013-14]Status: DisposedITAT Pune27 Oct 2025AY 2013-14

Bench: Shri R. K. Panda & Ms Astha Chandra

For Respondent: S/Shri Suchek Anchaliya and
Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1555, 1560, 1561 & 1565/PUN/2024 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 | ACIT, Circle -1, Jalgaon | Vs. | Sidharth Ratanlal Bafna | | (Appellant) | | 91, Nayantara, Subhash Chowk, | | | | Jalgaon – 425001 | | | | PAN : ALGPB5972R | | | | (Respondent) CO Nos.5, 3, 4 & 2/PUN/2025 Assessment years : 2013-14, 2014-15, 2015-16 & 2018-19 | Sidharth Ratanlal Bafna | Vs. | ACIT, Circle -1, Jalgaon | | (Appellant) | | (Respondent) | 91, Nayantara, Subhash Chow…

INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs. ASHISH OMPRAKASH MANTRI, JALNA

In the result, all the appeals filed by the Revenue are dismissed

ITA 148/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

INCOME TAX OFFICER, WARD -1, JALNA, JALNA vs. PRAMILA OMPRAKASH MANTRI, JALNA

In the result, all the appeals filed by the Revenue are dismissed

ITA 146/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs. PRAMILA OMPRAKASH MANTRI, JALNA

In the result, all the appeals filed by the Revenue are dismissed

ITA 145/PUN/2024[2011]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs. ATUL OMPRAKASH MANTRI, JALNA

In the result, all the appeals filed by the Revenue are dismissed

ITA 143/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs. ATUL OMPRAKASH MANTRI, JALNA

In the result, all the appeals filed by the Revenue are dismissed

ITA 142/PUN/2024[2011]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs. OMPRAKASH ASARAM MANTRI, JALNA

In the result, all the appeals filed by the Revenue are dismissed

ITA 141/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs. OMPRAKASH ASARAM MANTRI, JALNA

In the result, all the appeals filed by the Revenue are dismissed

ITA 140/PUN/2024[2011]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

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…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-15, NEW DELHI vs. DEEPTI AGRAWAL, NEW DELHI

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

ITA 224/DEL/2024[2016-17]Status: DisposedITAT Delhi29 Aug 2024AY 2016-17

Bench: Sh. Saktijit Dey & Sh. M. Balaganeshdcit Vs. Deepti Agrawal Central Circle – 15 1-A, Maharaja Lal Lane, New Delhi Civil Lines, New Delhi-110 054 Pan No. Aampa 0573 C (Appellant) (Respondent) & Co No. 48/Del/2024 (In Ita No.224/Del/2024) (Assessment Year : 2016-17) Deepti Agrawal Vs. Dcit 1-A, Maharaja Lal Lane, Central Circle – 15 Civil Lines, New Delhi New Delhi-110 054 Pan No. Aampa 0573 C (Appellant) (Respondent)

Section 10(38)Section 147Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. SAKTIJIT DEY, VICE PRESIDENT AND SH. M. BALAGANESH, ACCOUNTANT MEMBER DCIT Vs. Deepti Agrawal Central Circle – 15 1-A, Maharaja Lal Lane, New Delhi Civil Lines, New Delhi-110 054 PAN No. AAMPA 0573 C (APPELLANT) (RESPONDENT) And CO No. 48/Del/2024 (in ITA No.224/Del/2024) (Assessment Year : 2016-17) Deepti Agrawal Vs. DCIT 1-A, Maharaja Lal Lane, Central Circle – 15 Civil Lines, New Delhi New Delhi-110 054 PAN No. AAMPA 0573 C (APPELLANT) (RESPONDENT) Assessee by Shri Gautam Jain, Adv. and Shri Lalit Mohan, C.A. Revenue by Ms. Harpreet…

SHRI NILESH HARESH PARWANI,MUMBAI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX-22(2), MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 2244/MUM/2023[2014-2015]Status: DisposedITAT Mumbai15 May 2024AY 2014-2015

Bench: Shri Vikas Awasthy & Shri Amarjit Singhshri Nilesh Haresh Vs. The Assistant Parwani, 501, Chumchum Commissioner Of Income Saraswati Road, Tax-22 (2) Santacruz West, Room No. 315, Piramal Mumbai – 400 064 Chamber, Lalbaug, Mumbai – 400 012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Angpp1224L Appellant .. Respondent Appellant By : Sanjay Parikh Respondent By : Anil Sant Date Of Hearing 08.03.2024 Date Of Pronouncement 15.05.2024 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Cit(A) Nfac For A.Y. 2014-15. The Assessee Has Raised The Following Grounds Before Us: “A. Addition/Disallowance Of Short Term Capital Loss Rs.1,62,91,466/- 1. The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Cit(A)] Erred On Facts & In Law In Confirming The Addition/Disallowance Of Short Term Capital Loss Of Rs. 1,62,91,466/- As Made By The Assistant Commissioner Of Income Tax, 22(2), Mumbai (Ao). 2. While Confirming The Addition/Disallowance Of The Said Loss, The Learned Cit(A) Erred In Holding That The Appellant Had Not Made Out A Case As To How Such Huge Ltcg/Stcl Has Accrued To The Appellant From Shares Of The Company Named Global Infratech Ltd.

For Appellant: Sanjay ParikhFor Respondent: Anil Sant
Section 143(2)Section 69C

…P a g e | 1 Shri Nilesh Haresh Parwani Vs. The ACIT-22(2) IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Shri Nilesh Haresh Vs. The Assistant Parwani, 501, Chumchum Commissioner of Income Saraswati Road, Tax-22 (2) Santacruz West, Room No. 315, Piramal Mumbai – 400 064 Chamber, Lalbaug, Mumbai – 400 012 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:ANGPP1224L Appellant .. Respondent Appellant by : Sanjay Parikh Respondent by : Anil Sant Date of Hearing 08.03.2024 Date of Pronouncement 15.05.2024 आदेश / O R D E R Per Amarjit S…

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

…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.02/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) Sheela Ashok Bafna बनाम / ITO, Ward-20(3)(3) East-3004, Floor 30th, Vs. Piramal Chaber, Avighna IX, Dr. Babasaheb 614, Ambedkar Road, Lalbaug, Lalbaug, Mumbai-400012. Mumbai-400012. स्थायी लेखा सं./ जीआइआर सं./PAN/GIR No. : AALPB0753A (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) Assessee by: Shri Rajiv Khandelwal Revenue by: Shri Nayanjyoti Nath (DR) सुनवाई की तारीख / Date of Hearing: 05/02/2024 घोषणा की तारीख /Date of Pro…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND 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) .. Assessee by: Shri Harion Tulsiyan Revenue by: Shri P. D. Chougule सुनवाई की तारीख / Date of Hearing: 17/01/2024…

PCIT v. Smt. Renu Agarwal (153 Taxmann.com 578) — Cited in 18 Judgments | BharatTax