How many judgments cite PCIT v. Smt. Renu Aggarwal?

57 judgments on BharatTax cite PCIT v. Smt. Renu Aggarwal (456 ITR 249), spanning 2023 to 2026.

Which sections of the Income Tax Act does PCIT v. Smt. Renu Aggarwal come up under?

It is most often cited in judgments turning on Section 68, Section 10(38), Section 69C, Section 147, Section 143(3), Section 148.

PCIT v. Smt. Renu Aggarwal

456 ITR 249Supreme Court of India2023#2003 most cited

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

Additions for alleged bogus long term capital gain from penny stocks are not sustainable if based solely on third-party statements without establishing the assessee's direct nexus to price rigging, especially when share transactions are through banking channels and held for a reasonable period.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2026.

Also referred to as

PCIT v. Smt. Renu Aggarwal · Section 68 · Section 10(38) · Section 69C · bogus long term capital gain · penny stock · price rigging · third party statement · deletion of addition · share transactions

Sections most often in play

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

Issues it is cited on

price rigging bogus long term capital gain bogus ltcg penny stock section 10(38)principal officer fresh tangible material section 2(40)period of holding long term capital gains material facts necessary for assessment section 111a

Judgments citing PCIT v. Smt. Renu Aggarwal

Amit Sajjan Kumar Gupta, Mumbai vs. DCIT 8(2)(1), Mumbai

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

ITA 1378/MUM/2024[2015-16]Status: DisposedITAT Mumbai10 Oct 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalamitsajjankumargupta, Dcit-8(2)(1), 110, Ashirwad, Roomno.624, बनाम/ Ahmedabad Street, Aayakar Bhavan, Vs. Carnac Bunder, M.K.Road, Mumbai-400009. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abrpg2852N (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) Assessee By : Shri Ravikant Pathak.Ar Revenue By : Shri Manoj Kumar Sinha, Sr. Dr सुनवाई की तारीख / Date Of Hearing 08/08/2023 घोषणा की तारीख /Date Of Pronouncement 10/10/2024 आदेश / Order Per Pavan Kumar Gadale - Jm: The Appeal Is Filed By The Assesse Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi / Cit(A) Passed U/Sec 143(3) & U/Sec 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal: 1. On The Facts & In The Circumstances Of The Case & In Law, The Learned Cit (A) Nfac, Erred In Confirming Order Made U/S. 143(3) Of The Income Tax Act, 1961 Which Is Bad In Law, Ultra Vires & Without Appreciating The Facts, Submission & Evidences In The Proper Perspective, Without Providing Copies Of Material Used Against The Appellant & Without Providing Opportunity Of Cross Examination, Is Liable To Be Annulled.

For Appellant: Shri Ravikant Pathak.ARFor Respondent: Shri Manoj Kumar Sinha, Sr. DR

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER AmitSajjanKumarGupta, DCIT-8(2)(1), 110, Ashirwad, RoomNo.624, बनाम/ Ahmedabad Street, Aayakar Bhavan, Vs. Carnac Bunder, M.K.Road, Mumbai-400009. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABRPG2852N (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) Assessee by : Shri Ravikant Pathak.AR Revenue by : Shri Manoj Kumar Sinha, Sr. DR सुनवाई की तारीख / Date of Hearing 08/08/2023 घोषणा की तारीख /Date of Pronouncement 10/10/2024 आदेश / ORDER PER PAVAN KUMAR GADALE -…

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

…all the evidence of rigging of prices of shares in question. 8.6 the AR also has relied upon the following decision of the jurisdictional High Court’s and Supreme Court’s A Y : 2014–15 Income Tax Officer Versus Seema Narendra Bapna 1. PCIT versus Renu Agarwal 456 ITR 249 (SC) 2. PCIT versus Indravadan Jain HUf 3. DCIT versus Parasben K Kochar 130 taxmann.com 177 (SC) 4. ITO versus Jamnadev Aggarwal 328 ITR 656 (Bom) 5. CIT versus Shyam R Pawar 229 taxman 256 (Bom) 8.7 in the case of PCIT versus Rima. No other was (supra) honourable Supreme Court held that when there is no adverse comment from the stock exchange…

Anju Chirania, Mumbai vs. The Income Tax Officer, Ward - 4(1)(3), Mumbai

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

ITA 3158/MUM/2024[2015-16]Status: DisposedITAT Mumbai25 Sept 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale, Judicialmember & Shri Girish Agrawalanju Chirania, Vs. Ito, Ward –4(1)(3), 301, Sona Chambers, Room No. 637, 507/509, Jss Road, Aayakar Bhavan, Chira Bazar, Marine Lines, M.K.Road, Mumbai – 400 002. Mumbai-400020. Pan/Gir No. Afcpc9073Q (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 133(6)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIALMEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Anju Chirania, Vs. ITO, Ward –4(1)(3), 301, Sona Chambers, Room No. 637, 507/509, JSS Road, Aayakar Bhavan, Chira bazar, Marine Lines, M.K.Road, Mumbai – 400 002. Mumbai-400020. PAN/GIR No. AFCPC9073Q (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by Ms.Ritu Kamal Kishore & Shri.Ravi Ganatra. AR Respondent by Shri Manoj Kumar Sinha.Sr.DR सुनवाई क" तार"ख/Date of Hearing 07.08.2024 घोषणा क" तार"ख/Date of Pronouncement 25.09.2024 ORDER PER PAVAN KUMAR GADALE, JM: The as…

Haresh Dilip Vora, Mumbai vs. ITO, Ward-34(2)(1), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 3646/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Sept 2024AY 2014-15

Bench: Shri Anikesh Banerjee & Shrigirish Agrawal

For Appellant: ShriNishit GandhiFor Respondent: ShriP.D. Chougule (Addl. CIT) SRDR

Section 10(38)Section 14Section 143(3)Section 250Section 68Section 69C

…re is no nexus with the assessee with price rigging and no adverse observation from stock exchange. The addition simply on third party statement is uncalled for. We respectfully relied on the order of Hon’ble Supreme Court in PCIT vs Smt. Renu Aggarwal [2023] 456 ITR 249 (SC). We respectfully rely on the orders of the Hon’ble Apex Court, Jurisdictional High Court and Coordinate Bench of ITAT Mumbai which has similar in the factual matrix with the impugned issue.The grounds of appeal of the assessee are upheld. We set aside the impugned appeal order. The additions amount to Rs. Rs.47,51,164/- U/s 68 of the Act an…

Nitesh Rajhans Singh, Mumbai vs. The Income Tax Officer -26(2)(3), Mumbai

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

ITA 4114/MUM/2023[BAMPS4588L]Status: DisposedITAT Mumbai15 Jul 2024

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

For Appellant: Shri Rajiv Khandelwal &For Respondent: Shri Laxmi Kant.Sr.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER ITA No.4114 & 4115/Mum/2023 (Assessment Year: 2013-14 & 2014-15) Nitesh Rajhans Singh, ITO- 26(2)(3), 13/14, Indra Bhavan, Kautilya Bhavan, बनाम/ Patel Wadi, Pipeline, BKC, Bandra (East), Vs. Kurla(West), Mumbai-400051. Mumbai-400070. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : BAMPS4588L (""थ" / Respondent) (अपीलाथ" /Appellant) Appellant by : Shri Rajiv Khandelwal & Shri Akash Kumar.AR Respondent by : Shri Laxmi Kant.Sr.DR सुनवाई की तारीख / Date of Hearing 08/05/2024 घोषणा क…

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…

Ketan Harilal Mehta HUF by Its Karta Ketan H Mehta, Mumbai vs. ITO Ward-33(2)(2) Mumbai Presently Juridiction With ITO 42(1)(1) Mumbai, Mumbai

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

ITA 770/MUM/2023[2014-15]Status: DisposedITAT Mumbai03 Jun 2024AY 2014-15

Bench: Shri B R Baskaran & Shri Pavan Kumar Gadaleketan Harilal Mehta Huf Vs. Ito-42(1)(1), (By Its Karta Kautilya Bhavan, Ketanmehta)No.B/1101, Bkc,Bandra(E), Siddhi Vinayak Tower, Mumbai-400051. Opp Phoenix Hospital, Chikuwadi, Mumbai-400092. Pan/Gir No. : Aaehk3266N Appellant .. Respondent Appellant By : Shri. Nishit Gandhi.Ar Respondent By : Shri. P.D. Chougule.Sr.Dr Date Of Hearing 02.04.2024 Date Of Pronouncement 03.06.2024 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac)(Cit(A)) Delhi Passed U/Sec 143(3) & U/Sec250 Of The Income Tax Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri. Nishit Gandhi.ARFor Respondent: Shri. P.D. Chougule.Sr.DR

Section 10(38)Section 68Section 69C

…that question as pressed raises any substantial question of law. 6. The appeal is devoid of merits and it is dismissed with no order as to costs. 13. The Hon’ble Supreme Court in the case of Principal Commissioner of Income Tax Vs. Smt. Renu Aggarwal (2023) 456 ITR 249 (SC) dated 3-07- 2023 has observed as under “CASH CREDITS-TRANSACTIONS IN PENNY STOCKS-FINDING THAT THERE WAS NO ADVERSE COMMENT FROM STOCK EXCHANGE OR COMPANY WHOSE SHARES INVOLVED- Ketan Harilal Mehta, HUF,Mumbai. ASSESSING OFFICER QUOTING FACTS PERTAIN- ING TO COMPLETELY UNRELATED PERSONS NAME OF ASSESSEE NEITHER QUOTED BY ANY SUCH PERSONS NOR…

Nawal Basudeo Agarwal, Mumbai vs. National Faceless Appeal Centre (NFAC), Delhi

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

ITA 4419/MUM/2023[2014-15]Status: DisposedITAT Mumbai10 May 2024AY 2014-15

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

Section 10(38)Section 143(3)Section 234ASection 271(1)(c)Section 68

…he Income Tax Appellate Tribunal "C" Bench, Mumbai Chirag Tejprakash Dangi Versus Income Tax Officer Ward 26(1)(5), ITA No. 3256/Mum/2022 AY-2014-15 10. PCIT-31 Mumbai Vs Indravadan Jain Huf ITA NO. 454 OF 2018 dated12-07-2023. 11.PCIT VS Renu Aggarwal(2023)(456 ITR 249)(SC) 9 ITA. No. 4419/MUM/2023 (A.Y.: 2014-15) Nawal Basudeo Agarwal, Mumbai 12. Shri Abhishek Doshi Vs Acit -19(1) ITA.NO 3122/M/2022. 13..Vipul M Shah Vs. The ITO 17(3)(5) Mumbai. ITA No. 1030 /Mum/2023 14.Sanjay Basudeo Agarwal Vs ITO ward 25(1) Mumbai ITA.No.2398/Mum/2023. A.Y.2014-15. 8. Further the facts and circumstances of the present c…

Namokar Builders Pvt. Ltd., Kolkata vs. D.C.I.T., Central Circle -2(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 762/KOL/2022[2013-2014]Status: DisposedITAT Kolkata09 May 2024AY 2013-2014

Bench: Shri Rajpal Yadav & Shri Rajesh Kumar, Am]

Section 131Section 133ASection 143(1)Section 143(3)

…rvices Limited was allowed in favour of the assessee. The Ld. AR, therefore, submitted that the issue is squarely covered in favour of the assessee. In the similar facts the Ld. AR also relied on series of decisions as under: 1. Pr. CIT v. Smt. Renu Aggarwal 456 ITR 249 (SC) 2. Pr. CIT vs. Indravadan Jain (HUF), ITA No. 454 of 2018, dated 12.07.2023 (Bom.) 3. ITO vs. Indravadan Jain (HUF), ITA No. 4861 & 5168/Mum/2014, dt. 27.05.2016. 4. Pr. CIT v, Smt. Renu Aggarwal ITA 44 of 2022 dt. 06.07.2022 (All.) 5. ITO Vs. Smt. Renu Aggarwal, ITA Nos.: 204 & 20S/LKW /2020 (ITAT Luck) 6. PCIT vs. Dipansu Mahapatra 149 tax…

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

…y structured with the sole intention to evade tax. Accordingly he contended that the order passed by the learned CIT(A) should be confirmed. 8. In the rejoinder, the A.R further submitted that Hon'ble Supreme Court in the case of PCIT Vs. Smt. Renu Aggarwal (456 ITR 249) has affirmed the decision rendered by Hon'ble Allahabad High Court, wherein the Hon’ble High Court had held that the Assessing Officer could not have made the addition on the basis of the facts pertaining to completely unrelated person. In the instant case also, the Assessing Officer has drawn adverse inference on the basis of the general report…

Samrat Finvestors Private Limited., Kolkata vs. ITO, Ward- 10(2), Kolkata.

In the result, appeal of the assessee is allowed

ITA 840/KOL/2023[2014-15]Status: DisposedITAT Kolkata11 Jan 2024AY 2014-15

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 840/Kol/2023 Assessment Year: 2014-15 Samrat Finvestors Private Limited Income Tax Officer, Ward – 10(2), 20/1, Maharshi Debendra Vs Kolkata 2Nd Floor, Room No. 13A Kolkata - 700007 [Pan : Aadcs4698G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, A/R Revenue By : Shri B.K. Singh, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 14/12/2023 घोषणा क" तारीख /Date Of Pronouncement: 11/01/2024 आदेश/O R D E R Per Shri Rajesh Kumar: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, [Hereinafter The “Ld. Cit(A)”] Dt. 27/06/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2014-15. 2. The Assessee In The Instant Appeal Has Raised Two Effective Issues In The Various Grounds Before Us Which Are Summed Up As Under:- (I) That The Ld. Cit(A) Has Erred On Facts & In Law In Confirming The Disallowance Of Rs.3,98,50,208/- As Made By The Assessing Officer On Account Alleged Bogus Loss In Share Trading & In F&O Segment. (Ii) The Ld. Cit(A) Has Erred On Facts & In Law In Upholding The Addition Of Rs.11,58,944/- As Made By The Assessing

For Appellant: Shri Soumitra Choudhury, A/RFor Respondent: Shri B.K. Singh, JCIT, Sr. D/R

Section 133(6)Section 14ASection 250

…he Tribunal in the above appeals , the loss on sale of shares/F&O segment needs to be allowed to the assessee as claimed by following the said decisions. Besides, the ld. A/R also relied on the following decisions: 1) Pr CIT vs. Smt. Renu Aggarwal reported in 456 ITR 249 (SC) 2) PCIT vs. Indravadan Jain [2023] 156 taxmann.com 605 (Bombay) 3) PCIT vs. Dipansu Mahapatra [2023] 149 taxmann.com 99 (Orissa) 4) ITO Vs. Smt. Bimla Debvi Singhania ITA Nos. 212 & 213/CKT/2019 7.1. The ld. A/R submitted that in all these judicial precedents, transactions were done by the assessees on recognised stock exchange platforms an…

Nalanda Builders Pvt. Ltd., Kolkata vs. D.C.I.T., Central Circle - 2(1), Kolkata

In the result the appeal of the assessee is allowed

ITA 763/KOL/2022[2013-2014]Status: DisposedITAT Kolkata11 Jan 2024AY 2013-2014

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 763/Kol/2022 Assessment Year: 2013-14 Nalanda Builders Pvt. Ltd. Dcit, Central Circle-2(1), Kolkata 5, Sree Charan Sarani Vs Bally Howrah – 711201 (West Bengal) [Pan : Aabcn7736Q] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, A/R Revenue By : Shri P.P. Barman, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 30/11/2023 घोषणा क" तारीख /Date Of Pronouncement: 11/01/2024 आदेश/O R D E R Per Shri Rajesh Kumar: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, [Hereinafter The “Ld. Cit(A)”] Dt. 23/11/2022, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2013-14. 2. The Issues Raised In Ground Nos. 2 To 4 Is Against The Confirmation Of Addition As Made By The Assessing Officer On Account Of Difference Between The Value Taken By The Assessee & The Fair Market Value (Fmv) U/S 50C Of The Act. 3. The Facts In Brief Are That During The Year, The Assessee Sold Two Flats For An Aggregate Consideration Of Rs.3,00,00,000/- & Accordingly Addition Of Rs.3,26,37,314/- Was Made To The Income Of The Assessee. In 2

For Appellant: Shri Soumitra Choudhury, A/RFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R

Section 131Section 133(6)Section 250Section 50CSection 56(2)(x)

…he Tribunal in the above appeals , the loss on sale of shares/F&O segment needs to be allowed to the assessee as claimed by following the said decisions. Besides, the ld. A/R also relied on the following decisions: 1) Pr CIT vs. Smt. Renu Aggarwal reported in 456 ITR 249 (SC) 2) PCIT vs. Indravadan Jain [2023] 156 taxmann.com 605 (Bombay) 3) PCIT vs. Dipansu Mahapatra [2023] 149 taxmann.com 99 (Orissa) 4) ITO Vs. Smt. Bimla Debvi Singhania ITA Nos. 212 & 213/CKT/2019 7 I.T.A. No. 763/Kol/2022 Assessment Year: 2013-14 Nalanda Builders Pvt. Ltd. 9.1. The ld. A/R submitted that in all these judicial precedents, tr…

Sanjay Basudeo Agarwal, Mumbai vs. Income Tax Officer 25(1)(1), Bandra Kurla Complex

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

ITA 2398/MUM/2023[2014-15]Status: DisposedITAT Mumbai12 Dec 2023AY 2014-15

Bench: Shri Pavan Kumar Gadalesanjay Basudeo Agarwal, Vs Ito, Ward - 25(1)(1), 1601, Kanchan Ganga, Kautilya Bhawan, J.P Road, Manishnagar, G- Block,Bkc, Andheri (W), Bandra Kurla Complex, Mumbai-400053. Mumbai-400051. Pan/Gir No. : Aabpa1748E Appellant .. Respondent

For Appellant: Shri Vimal Punmiya.ARFor Respondent: Shri.UjjawalkumarChavhanSr.DR

Section 10(38)Section 143(3)Section 234ASection 271(1)(c)Section 68Section 69

…. BOKADIA VS. ITO- 19(2)(5) ITA No. 736/Mum/2022. 6. Pankaj Kantilal Shah Vs DCIT CC-6(3) ITA NO 898/M/22. 7. CIT VS Surendra B. Jiwrajka 2431/M/2021. 8. PCIT-31 Mumbai Vs Indravadan Jain Huf ITA NO. 454 OF 2018 dated12-07-2023. 10.PCIT VS Renu Aggarwal(2023)(456 ITR 249)(SC) 11. Shri Abhishek Doshi Vs Acit -19(1) ITA.NO 3122/M/2022. 12. Vipul M Shah Vs. The ITO 17(3)(5) Mumbai. ITA No. 1030 /Mum/2023 Sanjay Basudeo Agarwal, Mumbai. 7. Further the facts and circumstances of the present case is similar and identical and pertains to the A.Y 2014-15 dealt by the Coordinate Bench of the Tribunal in ITA No. 194/Kol/2…

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

…ITA.No.1502/Mum/2023. Sanjay Madanraj Shah.Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER Sanjay 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) Assessee by : Shri. Prakash Jhunjhunwala.AR Revenue by : Shri. Manoj kumar Sinha.DR सुनवाई की तारीख / Date of Hearing 08/09/2023 घोषणा की तारीख /Date of…

M/S. Seema Holding Pvt. Ltd., Kolkata vs. A.C.I.T., Circle -1, Guwahati

In the result, appeal of the assessee in ITA No

ITA 69/GTY/2023[2015-16]Status: DisposedITAT Guwahati01 Sept 2023AY 2015-16

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 67/Gty/2023 Assessment Year: 2014-15 M/S. Seema Holding Pvt. Ltd. I.T.O. Ward-15(2), Kolkata Vs [Now, Acit, Central Circle-1, 89, Muktaram Babu Street Guwahati] Kolkata - 700007 [Pan : Aadcs5209H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)

For Appellant: Shri Soumitra Choudhary, AdvocateFor Respondent: Shri Chandan Dutta, D/R

Section 143(3)Section 147Section 148Section 250

…Assessment Year: 2015-16 M/s. Seema Holding Pvt. Ltd. 10 Vs Swati Bajaj 446 ITR 56 (Cal), has decided the issue against the assessee but thereafter the ld. A/R submitted that the Hon’ble Supreme Court in the case of Pr CIT vs. Smt. Renu Aggarwal reported in 456 ITR 249 (SC) has dismissed the SLP filed by the revenue against the decision of Hon’ble High Court of Allahabad. The ld. A/R further stated that where there are two constructions/interpretation of law are possible, the one which is favourable to the assessee has to be followed as held by the Hon’ble Supreme Court in the case of CIT v. Vegetable Products…

M/S. Seema Holding Pvt. Ltd., Kolkata vs. A.C.I.T., Circle -1, Guwahati

In the result, appeal of the assessee in ITA No

ITA 68/GTY/2023[2015-16]Status: DisposedITAT Guwahati01 Sept 2023AY 2015-16

For Appellant: Shri Soumitra Choudhary, AdvocateFor Respondent: Shri Chandan Dutta, D/R

Section 143(3)Section 147Section 148Section 250

…Hon’ble Supreme Court in the case of Pr CIT vs. Smt. Renu Aggarwal reported in I.T.A. No. 67/GTY/2023 Assessment Year: 2014-15 I.T.A. No. 68/GTY/2023 Assessment Year: 2015-16 I.T.A. No. 69/GTY/2023 Assessment Year: 2015-16 M/s. Seema Holding Pvt. Ltd. 10 456 ITR 249 (SC) has dismissed the SLP filed by the revenue against the decision of Hon’ble High Court of Allahabad. The ld. A/R further stated that where there are two constructions/interpretation of law are possible, the one which is favourable to the assessee has to be followed as held by the Hon’ble Supreme Court in the case of CIT v. Vegetable Products…

M/S. Seema Holding Pvt. Ltd., Kolkata vs. A.C.I.T., Circle -1, Guwahati

In the result, appeal of the assessee in ITA No

ITA 67/GTY/2023[2014-15]Status: DisposedITAT Guwahati01 Sept 2023AY 2014-15

For Appellant: Shri Soumitra Choudhary, AdvocateFor Respondent: Shri Chandan Dutta, D/R

Section 143(3)Section 147Section 148Section 250