PCIT v. Swati Bajaj

139 Taxmann.com 352High Court2022#160 most cited

What is PCIT v. Swati Bajaj authority for?

Tax authorities are entitled to examine surrounding circumstances and apply the test of human probabilities to determine the genuineness of long-term capital gains arising from the sale of manipulated penny stock, even if prima facie documents appear to support the transaction.

443

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Swati Bajaj · Swati Bajaj · section 10(38) · long term capital gain · LTCG on penny stock · bogus capital gain · manipulated shares · surrounding circumstances · human probabilities test · genuineness of transaction · onus of proof

Also reported as

446 ITR 56288 Taxmann 403

Sections most often in play

Section 68Section 147Section 143(3)Section 148Section 10(38)Section 69CSection 142(1)Section 143(2)
Read the full judgment

Issues it is cited on

price riggingsection 142(3)bogus ltcgbogus long term capital gainpenny stocksection 142(2)onus of proofpreponderance of probabilitysection 10(38)paper companyentry operatorcircular trading

Judgments citing PCIT v. Swati Bajaj

Vikas Malu, Uae vs. DCIT, Central Circle-30, New Delhi

In the result, the appeal of the assessee in ITA 817/Del/2023 is partly allowed

ITA 817/DEL/2023[2014-15]Status: DisposedITAT Delhi13 Sept 2024AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareek

For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132Section 143(3)Section 147Section 148Section 148(1)Section 151Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITAs No.817/Del/2023 & 818/Del/2023 Assessment Years 2014-15 & 2015-16 Vikas Malu Vs. DCIT, Central Circle-30 Plot No.79, Property No. Villa 43 New Delhi Hills View, Dubai Hills, UAE TAN/PAN: ACZPM0292M (Appellant) (Respondent) Applicant by: Shri Neelkanth Khandelwal, Advocate Shri Jaind Kumar Jaiswal, Advocate Respondent by: Ms. Sapna Bhatia, CIT-DR Date of hearing: 18 07 2024 Date of pronouncement: 13 09 2024 O R D E R PER PRADIP KUMAR KEDIA - A.M.: The captioned…

Smt. Lakshmi Agarwal, Jaipur vs. ITO, Ward-4(5), Jaipur

In the result, the appeal of the assessee is dismissed with no orders as to costs

ITA 286/JPR/2024[2011-12]Status: DisposedITAT Jaipur11 Sept 2024AY 2011-12

Bench: recording satisfaction for issuance of notice since the information is specific. Thus the reasons recorded for re-opening is on borrowed satisfaction and not on any satisfaction by the AO. The

For Appellant: Shri P.C. Parwal, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 147Section 148Section 68Section 69C

…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. 286/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2011-12 cuke Smt. Lakshmi Agarwal The ITO Vs. 201, Sumangal Apartment, Ward 4(5) Near Kavantia Hospital, Shastri Nagar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGXPA 1347 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri P.C. Parwal, CA jktLo dh vksj ls@Revenue by: Mrs. Monisha Choudhary, Addl. CIT…

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

…sustain the addition without any cogent material on record. We thus find no perversity in the Impugned Order.” 7.2. The ld. CIT(A) in impugned appeal order respectfully relied on the order of Hon’ble Calcutta High Court in the case of CIT vsSwati Bajaj[2022] 446 ITR 56 (Calcutta) where on same set of facts related taxability of LTCG on sale of shares considered as manipulated penny stock & the action of the ld. AO is confirmed. But the related to scrip “Sunrise Asian Ltd” the assessee is covered by the order of the Hon’ble Gujrat High Court.Accordingly, the same would prevail on the issue before this Bench. In t…

Venkateshwara Wires Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

In the result, the appeal of the assessee is allowed

ITA 322/JPR/2024[2018-19]Status: DisposedITAT Jaipur09 Sept 2024AY 2018-19

Bench: The Ld. Ao As Well As Before The Ld. Cit(A) As The Documents Submitted Was Only In Support Of Confirmations & Other Documents Already Submitted & No New Documents Were Submitted. 2. The Assessee Craves Your Indulgence To Add Amend Or Alter All Or Any Grounds Of Appeal Before Or At The Time Of Hearing.”

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT
Section 133(6)Section 142(1)Section 143(3)Section 68Section 801ASection 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 322/JP/2024 fu/kZkj.k o"kZ@Assessment Year: 2018-19 cuke Venkateswara Wires Pvt Ltd., Assistant Commissioner of Vs. E-55, Road No. 5, VKI Area, Income Tax, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCV 5085 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh vksj…

Amrita Abhishek Doshi, Mumbai vs. DCIT, Circle 19(1), Mumbai

ITA 1353/MUM/2024[2014-2015]Status: DisposedITAT Mumbai27 Aug 2024AY 2014-2015
Section 10(38)Section 143(3)Section 68

…2 ITA No.1353/Mum/2024 Amrita Abhishek Doshi (in short, “Ld. AO”) passed under section 143(3) of the Act, 1961 (in short, “the Act”), date of order 08/12/2016. 2. The assessee has taken the following grounds of appeal: - “1. The learned CIT(A) erred in upholding the action of the assessing officer in treating the long-term capital gains and short term capital gains accruing to the appellant as non-genuine only on the basis of general finding of Directorate of Investigation and various statements recorded by it without any cogent material on record and no nexus/ connection with the appellant being established to p…

Shailesh Subodhchandra Jhaveri, Ahmedabad vs. The Dy.CIT, Central Circle-1(1), Ahmedabad

In the result, the appeal of the assessee is dismissed for both the year under consideration

ITA 16/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad21 Aug 2024AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

For Appellant: Shri Deeapk Shah, A.RFor Respondent: Shri Ashok Kumar Suthar, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. Nos.14 to 16/Ahd/2024 (Assessment Years: 2011-12 & 2012-13) Shailesh Subodhchandra Jhaveri, Vs. The Deputy Commissioner of A/2, Manibhadra Flats, New Income Tax, Girdhar Park Society, Ambawadi, Central Circle-1(1), Ahmedabad-380015 Ahmedabad [PAN No.ADTPJ0210B] (Appellant) .. (Respondent) Appellant by : Shri Deeapk Shah, A.R. Respondent by: Shri Ashok Kumar Suthar, Sr. DR Date of Hearing 13.08.2024 Date of Pronouncement 21.08.2024 O R D E R PER SI…

Shailesh S. Jhaveri, Ahmedabad vs. The Dy.CIT, Cent. Circle-1(1), Ahmedabad

In the result, the appeal of the assessee is dismissed for both the year under consideration

ITA 15/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad21 Aug 2024AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

For Appellant: Shri Deeapk Shah, A.RFor Respondent: Shri Ashok Kumar Suthar, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. Nos.14 to 16/Ahd/2024 (Assessment Years: 2011-12 & 2012-13) Shailesh Subodhchandra Jhaveri, Vs. The Deputy Commissioner of A/2, Manibhadra Flats, New Income Tax, Girdhar Park Society, Ambawadi, Central Circle-1(1), Ahmedabad-380015 Ahmedabad [PAN No.ADTPJ0210B] (Appellant) .. (Respondent) Appellant by : Shri Deeapk Shah, A.R. Respondent by: Shri Ashok Kumar Suthar, Sr. DR Date of Hearing 13.08.2024 Date of Pronouncement 21.08.2024 O R D E R PER SI…

Shailesh Subodhchandra Jhaveri, Ahmedabad vs. The Dy.CIT, Central Circle-1(1), Ahmedabad

In the result, the appeal of the assessee is dismissed for both the year under consideration

ITA 14/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad21 Aug 2024AY 2011-12

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

For Appellant: Shri Deeapk Shah, A.RFor Respondent: Shri Ashok Kumar Suthar, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. Nos.14 to 16/Ahd/2024 (Assessment Years: 2011-12 & 2012-13) Shailesh Subodhchandra Jhaveri, Vs. The Deputy Commissioner of A/2, Manibhadra Flats, New Income Tax, Girdhar Park Society, Ambawadi, Central Circle-1(1), Ahmedabad-380015 Ahmedabad [PAN No.ADTPJ0210B] (Appellant) .. (Respondent) Appellant by : Shri Deeapk Shah, A.R. Respondent by: Shri Ashok Kumar Suthar, Sr. DR Date of Hearing 13.08.2024 Date of Pronouncement 21.08.2024 O R D E R PER SI…

Mr. Sunil Kumar Ranka, Chennai vs. ITO, Non-Corporate Ward-6(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 50/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Aug 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.50/Chny/2024 िनधा"रण वष"/Assessment Year: 2014-15 V. Mr. Sunil Kumar Ranka, The Ito, Flat No.5D Prince Paradise Apt., Ncw-6(1), 75 Jermiah Road, Chennai. Vepery, Chennai-600 007. [Pan: Abcps 0212 R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 10(38)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.50/Chny/2024 िनधा"रण वष"/Assessment Year: 2014-15 v. Mr. Sunil Kumar Ranka, The ITO, Flat No.5D Prince Paradise Apt., NCW-6(1), 75 Jermiah Road, Chennai. Vepery, Chennai-600 007. [PAN: ABCPS 0212 R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent by : Shri P. Sajit…

Decent Industries P. Ltd., Bhopal vs. ITO-1(2), Bhopal

Appeal is partly allowed

ITA 356/IND/2023[2012-13]Status: DisposedITAT Indore20 Aug 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani(Virtual Hearing) Assessment Year: 2012-13 M/S Decent Industries Ito-1(2), Private Ltd, Bhopal 5Th Floor, Corporate Park, बनाम/ Db City Area Hills, Vs. Opp. M.P. Nagar Zone I, Bhopal (Assessee/Appellant) (Revenue/Respondent) Pan: Aaeca6271G Assessee By Ms. Shilpa Gupta & Shri N.K. Gupta Revenue By Shri V.K. Singh, Cit-Dr Date Of Hearing 04.06.2024 Date Of Pronouncement 20.08.2024

Section 133ASection 143(2)Section 147Section 148Section 14ASection 68

…आयकरअपीलीयअिधकरण, इंदौर"ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Virtual hearing) Assessment Year: 2012-13 M/s Decent Industries ITO-1(2), Private Ltd, Bhopal 5th floor, Corporate Park, बनाम/ DB City Area Hills, Vs. Opp. M.P. Nagar Zone I, Bhopal (Assessee/Appellant) (Revenue/Respondent) PAN: AAECA6271G Assessee by Ms. Shilpa Gupta & Shri N.K. Gupta Revenue by Shri V.K. Singh, CIT-DR Date of Hearing 04.06.2024 Date of Pronouncement 20.08.2024 आदेश/ O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved…

Smt. Pawan Paras Jain, Mumbai vs. Income Tax Officer Ward 19(2)(5), Mumbai

In the result, ground number 6 of the appeal of the assessee is allowed with above direction, in view of this, other grounds are not required to be adjudicated hence dismissed

ITA 471/MUM/2024[2015-16]Status: DisposedITAT Mumbai12 Aug 2024AY 2015-16

Bench: BeforeShri Prashant Maharishi( (Accountant Member)

Section 10Section 131Section 143Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “SMC” Bench, Mumbai. BeforeShri Prashant Maharishi(AM) I.T.A. No. 471/Mum/2024 (A.Y. 2015-16) Smt. Pawan Paras Jain Vs. ITO Ward 203-Sidhesh Darshan 19(2)(6) 20th Floor, 10thKhet wadi 5th Floor Main Road Piramal Chamber Mumbai-400 004. Lalbagh, Parel Mumbai-400 013. PAN : AAJPP6519L (Appellant) (Respondent) Assessee by Shri G.P. Mehta Department by Shri R.R. Makwana Date of Hearing 12.06.2024 Date of Pronouncement 12.08.2024 O R D E R 1. This appeal is filed by the assessee against the appellate order passed by the National faceless appeal Centre (NFAC), Delhi (the lear…

ITO-24(3)(1), Mumbai, Piramal Chamber vs. Rama Rajiv Jagdale, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3131/MUM/2023[2014-15]Status: DisposedITAT Mumbai08 Aug 2024AY 2014-15

Bench: Ms. Kavitha Rajagopal & Shri Girish Agrawalassessment Year: 2014-15

For Appellant: Shri Haridas Bhat, CAFor Respondent: Smt. Mahita Nair, Sr. DR
Section 10(38)Section 143(3)Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Income Tax Officer, Rama Rajiv Jagdale, B/2203, Oberoi Springs, Ward – 24(3)(1), Link Road, Andheri (West), Mumbai Vs. Mumbai – 400053 (PAN :ACSPJ0091Q) (Appellant) (Respondent) Present for: Assessee : Shri Haridas Bhat, CA Revenue : Smt. Mahita Nair, Sr. DR Date of Hearing : 26.06.2024 Date of Pronouncement : 08.08.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the order of ld. CIT(A), Nati…

Parasmal Bhandari, Jaipur vs. Income Tax Officer Ward 6(2), Jaipur

In the result, the appeal of the assessee is allowed with no orders as to costs

ITA 95/JPR/2023[2014-2015]Status: DisposedITAT Jaipur07 Aug 2024AY 2014-2015

Bench: Making The Impugned Addition & Not Providing Any Opportunity Of Cross Examination Which Is In Gross Violation Of Principle Of Natural Justice.

For Appellant: Shri Prateek Kedawat, AdvocateFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 10(38)

…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. 95/JP/2023 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Shri Parasmal Bhandari The ITO Vs. 104, Vinayak Apartment, Chomu Circle Ward 6 (2) C-Scheme, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFJPB 6961 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Prateek Kedawat, Advocate jktLo dh vksj ls@Revenue by: Mrs. Monisha Choudhary, Addl. CIT-DR l…

Dinesh Kumar Singhi, Bangalore vs. Assistant Commissioner of Income Tax, Circle-1(2)(2), Bangalore

In the result, the appeal filed by the assessee for A

ITA 481/BANG/2024[2015-16]Status: DisposedITAT Bangalore31 Jul 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Years : 2015-16

For Appellant: Shri K.R Pradeep & Ms. Girija G.PFor Respondent: Shri Subramanian S, JCIT (DR)
Section 10(38)Section 115BSection 234ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER Assessment Years : 2015-16 Dinesh Kumar Singhi, Vs. The Asst. Commissioner of 101, Pride Elite, No.10, Income-tax, Circle-1(2)(2), Museum Road, Bengaluru. Bengaluru-560 001. PAN – AEFPS 2551 F APPELLANT RESPONDENT Assessee by : Shri K.R Pradeep & Ms. Girija G.P, Revenue by : Shri Subramanian S, JCIT (DR) Date of hearing : 25.07.2024 Date of Pronouncement : 31.07.2024 O R D E R PER SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER : Present appeal filed by the asse…

Shri Vikram N. Chandan, Mumbai vs. ITO, 19(3)(5), Mumbai

In the result, appeal of the assessee is allowed

ITA 70/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Jul 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2015-16

For Appellant: Shri Neelkanth Khandelwal, CAFor Respondent: Ms. Rajeshwari Menon, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 68Section 69C

…1 Vikram N. Chandan., AY 2015-16 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Vikram N. Chandan, Income Tax Officer – 19(3)(5), Shop No.7, 56/54, Mumbai Nanubhai Desai Road, Vs. Mumbai – 400 004 (PAN : ACYPC2583N) (Appellant) (Respondent) Present for: Assessee : Shri Neelkanth Khandelwal, CA Revenue : Ms. Rajeshwari Menon, Sr. DR Date of Hearing : 28.05.2024 Date of Pronouncement : 30.07.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against…

ITO -24(2)(1), Mumbai, Piramal Chambers vs. Kailash Chandra Gupta, HUF, Mumbai

ITA 4013/MUM/2023[2012-13]Status: DisposedITAT Mumbai26 Jul 2024AY 2012-13
Section 10(38)Section 143(1)Section 143(2)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “E” Bench, Mumbai. Before Ms. Kavitha Rajagopal (JM) & Shri Omkareshwar Chidara (AM) Ι.Τ.Α. No. 4013/Mum/2023 (A.Y. 2012-13) ITO-24(2)(1) Vs. Kailash Chandra Gupta HUF 608, Income Tax Office C-403, Runwal Elegante Lalbaug, Parel Lokhandwala Complex Mumbai-400 012. Oshiwara, Andheri West (Appellant) Mumbai-400 053. PAN : AAAHK4439D (Respondent) Assessee by Shri Rajesh Sanghvi, CA Department by Shri P.D. Chougule Date of Hearing 01.05.2024 Date of Pronouncement 26.07.2024 ORDER Per Omkareshwar Chidara (AM) :- The appellant has filed return of income on 5.6.2012 declaring…

Kaushik Chandravadan Parikh, Mumbai vs. NFAC, Delhi

ITA 2064/MUM/2023[2011-12]Status: DisposedITAT Mumbai26 Jul 2024AY 2011-12

Bench: Ms. Kavitha Rajagopal (Jm) & Shri Omkareshwar Chidara (Am)

Section 10(38)Section 132Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “E” Bench, Mumbai. Before Ms. Kavitha Rajagopal (JM) & Shri Omkareshwar Chidara (AM) I.T.A. No. 2064/Mum/2023 (A.Y. 2011-12) Vs. ACIT-19(2) Kaushik Chandravadan Parikh 1216, Prasad Chambers Mumbai Opera House, Mumbai-400 004. PAN : AADPP1909Q (Appellant) (Respondent) Assessee by Shri B.V. Jhaveri & Ms. Bhargavi Raval Department by Shri P.D. Chougule Date of Hearing 02.05.2024 Date of Pronouncement 26.07.2024 O R D E R Per Omkareshwar Chidara (AM) :- In the above captioned appeal, the appellant raised two main grounds, first being the reopening of assessment as…

Gilt Commodities Pvt. Ltd., Kolkata vs. I.T.O., Ward-3(1), Kolkata

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

ITA 1447/KOL/2019[2014-15]Status: DisposedITAT Kolkata23 Jul 2024AY 2014-15

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

…uspicion could not substitute for hard facts placed before both the authorities below regarding the genuineness of the transaction and the genuineness of the entities involved in such transactions. d) Ld. D/R also relied on the case of Swati Bajaj reported in 446 ITR 56 (Cal) 4. We have considered the rival submissions and perused the documents placed before us. While the ld. A/R has relied on the following cases of Coordinate Benches of ITAT, Kolkata viz Nalanda Builders Pvt. Ltd. vs. DCIT in ITA No. 763/KOL/2022 order dated 11.01.2024, Vicky Fincon Pvt. Ltd. vs. ACIT in ITA No. 1362/KOL/2023 order dated 22.02.2…

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…

Shobha Tomar, Jaipur vs. DCIT, C.C.1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 373/JPR/2024[A.Y. 2017-18]Status: DisposedITAT Jaipur01 Jul 2024

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri G. M. Mehta, CAFor Respondent: Shri Anoop Singh, Addl. CIT
Section 115BSection 143(2)Section 143(3)Section 145(3)Section 44ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 373/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Shobha Tomar DCIT, Vs. B-4, Govind Marg, Adarsh C.C.1, Jaipur Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AALPT 4876 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri G. M. Mehta, CA jktLo dh vksj ls@ Revenue by : Shri Anoop Singh, Ad…