PCIT v. Swati Bajaj

Smt. Sneha Ankit Salecha, Mumbai vs. Income Tax Office, Ward, 19(3)(4), Mumbai

In the result, appeal of the assessee is allowed

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI RAJ KUMAR CHAUHAN, JM I.T.A. No. 255/Mum/2024 (Assessment Year: 2014-15) Smt. Sneha Ankit Selecha, ITO, Ward-19(3)(4) 1303,, Vastu Shilp, Gamadia Piramal Chambers, Vs. Colony, Grant Road, S.O. 400007. Mumbai-400012. PAN : AMEPJ4070D Appellant) : Respondent) Appellant/Assessee by : Shri Jalaj Prakash, Advocate Revenue/Respondent by : Shri Mahesh Parwani, Sr. DR Date of Hearing : 13.06.2024 : 27.06.2024 Date of Pronouncement O R D E R Per Padmavathy S, AM: This appeal is against the order of assessment passed by the Commission…

ACIT-19(1), Mumbai vs. Adihemshree Financial, Rockside Apartment

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

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…ts own case. It is only when the facts and circumstances in two cases are similar that the ratio of the former case becomes applicable to the latter case.” 14. In the light of the above, the decision relied by the Ld. DR in the case of Pr.CIT v. Swati Bajaj [446 ITR 56 (Calcutta)] is misplaced for the primary reason that in the case of Swati Bajaj sale/purchase was not from the Demat Accounts. In most of the cases the purchases were through private placements. Whereas, in the case on hand, the trades were made on the stock exchange. Further, in the case of Swati Bajaj (supra) there were statements recorded from…

ACIT-19(1), Mumbai vs. Adihemshree Financial, Mumbai

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

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

…ts own case. It is only when the facts and circumstances in two cases are similar that the ratio of the former case becomes applicable to the latter case.” 14. In the light of the above, the decision relied by the Ld. DR in the case of Pr.CIT v. Swati Bajaj [446 ITR 56 (Calcutta)] is misplaced for the primary reason that in the case of Swati Bajaj sale/purchase was not from the Demat Accounts. In most of the cases the purchases were through private placements. Whereas, in the case on hand, the trades were made on the stock exchange. Further, in the case of Swati Bajaj (supra) there were statements recorded from…

Shaily Prince Goyal, Mumbai vs. Income Tax Officer-27(3)(1), Navi Mumbai

In the result, the appeal of the assessee Shri Yogesh Popatlal Thakkar in ITA No

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH "G", MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA 4271/Mum/2023 (Assessment year: 2013-14) Shaily Prince Goyal, Flat No.10, Block No.77, Prabha Building, R.B. Mehta Marg, 60 Feet Road, Ghatkopar (East), Mumbai-400 077 PAN: AEDPG5633E APPELLANT VS Income-tax Officer-27(3)(3), Mumbai, Tower No.6, 4th Floor, Room No.426, Vashi Railway Station Complex, Vashi, Navi Mumbai-400 703 RESPONDENT Assessee by : Dr. K Shivaram Sr. Advocate & Shashi Bekal Respondent by : Ms. Sujatha Iyangar SR AR Date of hearing : 21/05/2024…

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

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.

…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…