How many judgments cite PCIT v. Swati Bajaj?

443 judgments on BharatTax cite PCIT v. Swati Bajaj (139 Taxmann.com 352), spanning 2022 to 2026.

Which sections of the Income Tax Act does PCIT v. Swati Bajaj come up under?

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

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 68 Section 147 Section 143(3)Section 148 Section 10(38)Section 69C Section 142(1)Section 143(2)

Read the full judgment

Issues it is cited on

price rigging section 142(3)bogus ltcg bogus long term capital gain penny stock section 142(2)onus of proof preponderance of probability section 10(38)paper company entry operator circular trading

Judgments citing PCIT v. Swati Bajaj

Shri Amit Agarwal, Kolkata vs. A.C.I.T., CC-3(4), Kolkata

In the result, all the seven appeals of the assessee are allowed for statistical purposes

ITA 2592/KOL/2019[2015-16]Status: DisposedITAT Kolkata09 Apr 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2015-16 Amit Agarwal, Assistant Commissioner Of 49A, Tollygunge Circular Road, Vs. Income Tax, Central Circle- New Alipore, Kolkata-700053. 3(4), Kolkata. (Pan: Agapa0320R) (Appellant) (Respondent)

For Appellant: Shri Miraj D. Shah & Shri S. M. Surana, AdvocateFor Respondent: Shri P. P. Barnab, Addl. CIT, Sr. DR

Section 132Section 133ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Amit Agarwal, Assistant Commissioner of 49A, Tollygunge Circular Road, Vs. Income Tax, Central Circle- New Alipore, Kolkata-700053. 3(4), Kolkata. (PAN: AGAPA0320R) (Appellant) (Respondent) & Assessment Year: 2015-16 Kishore Kumar Agarwal, Assistant Commissioner of 49A, Tollygunge Circular Road, Vs. Income Tax, Central Circle- New Alipore, Kolkata-700053. 3(4), Kolkata. (PAN: ADKPA4764D) (Appellant) (Respondent) & Assessment Year: 2015-16 Kamal Agarw…

Shri Shrey Agarwal, Kolkata vs. A.C.I.T., Circle-3(40, Kolkata

In the result, all the seven appeals of the assessee are allowed for statistical purposes

ITA 2565/KOL/2019[2015-16]Status: DisposedITAT Kolkata09 Apr 2024AY 2015-16

For Appellant: Shri Miraj D. Shah & Shri S. M. Surana, AdvocateFor Respondent: Shri P. P. Barnab, Addl. CIT, Sr. DR

Section 132Section 133ASection 143(3)

Shri Mahesh Agarwal, Kolkata vs. A.C.I.T., Central Circle-3(4), Kolkata

In the result, all the seven appeals of the assessee are allowed for statistical purposes

ITA 2539/KOL/2019[2015-16]Status: DisposedITAT Kolkata09 Apr 2024AY 2015-16

For Appellant: Shri Miraj D. Shah & Shri S. M. Surana, AdvocateFor Respondent: Shri P. P. Barnab, Addl. CIT, Sr. DR

Section 132Section 133ASection 143(3)

Shri Kishore Kumar Agarwal, Kolkata vs. A.C.I.T., Circle-3(4), Kolkata

In the result, all the seven appeals of the assessee are allowed for statistical purposes

ITA 2530/KOL/2019[2015-16]Status: DisposedITAT Kolkata09 Apr 2024AY 2015-16

For Appellant: Shri Miraj D. Shah & Shri S. M. Surana, AdvocateFor Respondent: Shri P. P. Barnab, Addl. CIT, Sr. DR

Section 132Section 133ASection 143(3)

Shri Kamal Agarwal, Kolkata vs. A.C.I.T., Central Circle-3(4), Kolkata

In the result, all the seven appeals of the assessee are allowed for statistical purposes

ITA 2522/KOL/2019[2015-16]Status: DisposedITAT Kolkata09 Apr 2024AY 2015-16

For Appellant: Shri Miraj D. Shah & Shri S. M. Surana, AdvocateFor Respondent: Shri P. P. Barnab, Addl. CIT, Sr. DR

Section 132Section 133ASection 143(3)

Spectrum Foods Limited, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 38/JPR/2024[2010-11]Status: DisposedITAT Jaipur08 Apr 2024AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anup Singh (Addl. CIT)

Section 143(3)Section 147Section 148

…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. 38/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke M/s Spectrum Foods Limited The Income Tax Officer, Vs. L-5, B-II, Surya House, Krishna Jaipur Marg, C-Scheme, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCS 3704 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh…

Lalitaben Pravin Shah, Mumbai vs. Commissioner of Income Tax (Appeals), Delhi

In the result, the appeal of the assessee is allowed

ITA 2008/MUM/2023[2014-2015]Status: DisposedITAT Mumbai05 Apr 2024AY 2014-2015

Bench: Justice (Retd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 10(38)Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “A” Bench, Mumbai. Before Justice (Retd.) C.V. Bhadang (President) & Shri B.R. Baskaran (AM) I.T.A. No. 2008/Mum/2023 (A.Y. 2014-15) Lalitaben Pravin Shah Vs. CIT(A) 25, Harhar Wala Building, S.V. P. Road Opp. Moti Talkies Mumbai-400 004. PAN : ABIPS1884R (Appellant) New Delhi. (Respondent) Assessee by Department by Shri K. Gopal & Ms. Neha Paranjpe Shri Manoj Kumar Sinha Date of Hearing 17.01.2024 Date of Pronouncement 05.04.2024 ORDER Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the order dated 28.4.2023 passed by the learned CIT(A), Nationa…

Ajay Shankarlal Bankda, Mumbai vs. DCIT, Circle 16(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2484/MUM/2023[2014-15]Status: DisposedITAT Mumbai22 Mar 2024AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2484/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Ajay Shankarlal Bankda बिधम/ Dcit, Circle-16(2) B Wing 4301, Db Woods, Aayakar Bhavan, Vs. Gokuldham, Goregaon East, Maharshi Karve Marg Mumbai-400063. Road, New Marine Lines, Churchagate, Mumbai- 400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Adhpb2851J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Anuj Kisnadwala Revenue By: Shri Anil Sant (Sr. Dr) सुनवाई की तारीख / Date Of Hearing: 08/03/2024 घोषणा की तारीख /Date Of Pronouncement: 22/03/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 21.06.2023 For The Assessment Year 2014-15. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Addition Of Rs.88,06,950/- Made By The Ao U/S 68 Of The Income Tax Act, 1961 (Hereinafter “The Act”).

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Anil Sant (Sr. DR)

Section 10(38)Section 131Section 143(1)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.2484/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2014-15) Ajay Shankarlal Bankda बिधम/ DCIT, Circle-16(2) B Wing 4301, DB Woods, Aayakar Bhavan, Vs. Gokuldham, Goregaon East, Maharshi Karve Marg Mumbai-400063. Road, New Marine Lines, Churchagate, Mumbai- 400020. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ADHPB2851J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Anuj Kisnadwala Revenue by: Shri Anil Sant (Sr. DR) सुनवाई की तारीख / Date of Hearing: 08/03/2024…

Rajat Commercial Enterprises Pvt Ltd, Mumbai vs. DCIT Cir 11(1)(1), Mumbai

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

ITA 30/MUM/2023[2012-13]Status: DisposedITAT Mumbai21 Mar 2024AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68Section 7

…ppeal was also dismissed. With respect to the addition of *2,53,74,801/-, the learned CIT (A) examine the reasons given by the learned Assessing Officer and following the decision of the Hon'ble Kolkata HC in case of Swati Bajaj Taxmann.com 352/288 Taxman 403/446 ITR 56 (Cal.), confirmed the addition. Accordingly, the appeal of the assessee was dismissed. 07. Therefore, assessee is in appeal before us. At the time of hearing, the assessee raised an additional ground of appeal stating that notice issued under Section 148 of the Act is invalid notice, as it was issued by the Income Tax Officer, who was not having j…

ITO-19(1)(1), Mumbai vs. Alpha Rajendra Jain, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 1922/MUM/2023[2014-15]Status: DisposedITAT Mumbai21 Mar 2024AY 2014-15

Bench: Shri B.R. Baskaran (Am) & Shri Sandeep Singh Karhail (Jm)

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “A” Bench, Mumbai. Before Shri B.R. Baskaran (AM) & Shri Sandeep Singh Karhail (JM) I.T.A. No. 1922/Mum/2023 (A.Y. 2014-15) Vs. Alpa Rajendra Jain ITO-19(1)(1) Room No. 501 2405, Panchratna 5th Floor M.P. Marg, Opera Piramal Chambers House, Mumbai-400004. Lalbaug Mumbai-400 012. PAN : ACPPJ9850N (Appellant) (Respondent) Assessee by Shri Karan Jain Department by Shri Manoj Kumar Sinha Date of Hearing 18.01.2024 Date of Pronouncement 21.03.2024 O R D E R Per B.R.Baskaran (AM) :- The revenue has filed this appeal challenging the order dated 29-03- 2023 passed by L…

Neeta Rajesh Lodha, Mumbai vs. CIT (A), NFAC, Delhi

In the result, the appeal of the assessee is allowed

ITA 408/MUM/2023[2011-12]Status: DisposedITAT Mumbai19 Mar 2024AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Ms Padmavathy S, Am आयकर अपील सं/ I.T.A. No.408/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Neeta Rajesh Lodha बिधम/ Cit(Appeals)/Nfac 20/22, Shamseth Street, National Faceless Appeal, Vs. Zaveri Bazar, Mumbai- Centre (Nfac), Delhi. 400002. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Abdpl8053A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Neelkanth Khandelwal Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 20/02/2024 घोषणा की तारीख /Date Of Pronouncement: 19/03/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 20.12.2022 For The Assessment Year 2011-12. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Upholding The Action Of The Ao By Making An Addition Of Rs.2,61,43,231/- U/S 68 Of The Income Tax Act, 1961 (Hereinafter Referred “The Act” Which According To The Assessee Ought To Have Been Held To Be Exempt U/S 10(38) Of The Act As Well As Upholding The Addition Of Rs.5,22,865/- As Commission (2% Of Sales Proceeds) For Arranging Bogus Ltcg U/S 69 Of The Act.

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Ashok Kumar Ambastha (Sr. AR)

Section 10(38)Section 147Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND MS PADMAVATHY S, AM आयकर अपील सं/ I.T.A. No.408/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Neeta Rajesh Lodha बिधम/ CIT(Appeals)/NFAC 20/22, Shamseth Street, National Faceless Appeal, Vs. Zaveri Bazar, Mumbai- Centre (NFAC), Delhi. 400002. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : ABDPL8053A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Neelkanth Khandelwal Revenue by: Shri Ashok Kumar Ambastha (Sr. AR) सुनवाई की तारीख / Date of Hearing: 20/02/2024 घोषणा की तारीख /Date of Pronouncement: 19/0…

Mr Bhavesh Kantilal Kubadia, Mumbai vs. Income Tax Officer, Ward-21(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1490/MUM/2023[2013-2014]Status: DisposedITAT Mumbai19 Mar 2024AY 2013-2014

Bench: Shri Aby T. Varkey, Jm & Ms Padmavathy S, Am आयकर अपील सं/ I.T.A. No.1490/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) Mr. Bhavesh Kantilal बिधम/ Ito, Ward-21(1)(2) Kubadia Room No. 104, 1St Floor, Vs. 7, 2Nd Floor, Neminath Piramal Chamber, Building, S. K. Bole Road, Lalbaug, Parel, Mumbai- (Dadar (W), Mumbai- 400012. 400028. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Agrpk2377D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Neelkanth Khandelwal Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 20/02/2024 घोषणा की तारीख /Date Of Pronouncement: 19/03/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi Dated 24.04.2023 For The Assessment Year 2013-14. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Upholding The Action Of The Ao Making An Addition Of Rs.77,02,597 U/S 68 Of The Income Tax Act, 1961 (Hereinafter Referred “The Act” Which According To The Assessee Ought To Have Been Held To Be Exempt U/S 10(38) Of The Act As Well As Upholding The Addition Of Rs.2,31,038/- As Commission (3% Of Ltcg) For Arranging Bogus Ltcg U/S 69 Of The Act.

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Ashok Kumar Ambastha (Sr. AR)

Section 10(38)Section 147Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND MS PADMAVATHY S, AM आयकर अपील सं/ I.T.A. No.1490/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) Mr. Bhavesh Kantilal बिधम/ ITO, Ward-21(1)(2) Kubadia Room No. 104, 1st Floor, Vs. 7, 2nd Floor, Neminath Piramal Chamber, Building, S. K. Bole Road, Lalbaug, Parel, Mumbai- (Dadar (W), Mumbai- 400012. 400028. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AGRPK2377D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Neelkanth Khandelwal Revenue by: Shri Ashok Kumar Ambastha (Sr. AR) सुनवाई की तारीख / Date of He…

M/S. B.L. Tak and Sons (HUF), Kolkata vs. ITO, Ward - 34(1), Kolkata

In the result, the appeal filed by the assessee in ITA No

ITA 2622/KOL/2018[2014-15]Status: DisposedITAT Kolkata14 Mar 2024AY 2014-15

Bench: Shri Manish Borad&Shri Anikesh Banerjee]

Section 143(3)Section 250Section 68Section 69C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी मनीष बोरड लेखा सद"य एवं "ी अ"नकेशबनज", "या"यक सद"यके सम" , [Before Shri Manish Borad, Accountant Member &Shri Anikesh Banerjee, Judicial Member] I.T.A. No. 2622/Kol/2018 Assessment Year: 2014-15 M/s B.L. Tak and Sons (HUF) Vs. ITO, Ward-34(1), Kolkata (PAN: AAEHB 2601 Q) Appellant / (अपीलाथ"( #$यथ"( ) Respondent / 31.01.2024 Date of Hearing / सुनवाई क' "त)थ Date of Pronouncement/ 14.03.2024 आदेश उ,घोषणा क' "त)थ For the Appellant/ Shri Miraj D Shah, A.R "नधा01रती क' ओर से For the Respondent/ Shri Kiran Ch…

M/S Vora Financial Services Private Limited, Mumbai vs. Deputy Commissionr of Income Tax, Circle-2(3)(1), Mumbai

In the result, appeal of assessee is partly allowed

ITA 3835/MUM/2023[2012-13]Status: DisposedITAT Mumbai08 Mar 2024AY 2012-13

Bench: Shri Vikas Awasthy& Ms. Padmavathy.Sआअसं.3835/मुं/2023 (िन.व. 2012-13) M/S.Vora Financial Services Private Limited, 081, 806, 8Th Floor, Elite Square, 274, Perin Nariman St., Bazar Gate, Fort, Mumbai – 400 001 Pan: Aaacv-1975-E ...... अपीलाथ"/Appellant बनाम Vs. Deputy Commissioner Of Income Tax, Cir. 2(3)(1) Room No.552, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai -400 020. ....."ितवादी/Respondent

For Appellant: Shri K. Gopal, Advocate with Ms. Neha ParanjpeFor Respondent: Ms. Rajeshwari Menon

Section 11(4)Section 12ASection 148

…आयकर अपीलीय अिधकरण मुंबई पीठ “एफ”,मुंबई "ी िवकास अव"थी, "ाियक सद" एवं सु"ी प"ावती. एस, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& MS. PADMAVATHY.S, ACCOUNTANT MEMBER आअसं.3835/मुं/2023 (िन.व. 2012-13) M/s.Vora Financial Services Private Limited, 081, 806, 8th Floor, Elite Square, 274, Perin Nariman St., Bazar Gate, Fort, Mumbai – 400 001 PAN: AAACV-1975-E ...... अपीलाथ"/Appellant बनाम Vs. Deputy Commissioner of Income Tax, Cir. 2(3)(1) Room No.552, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai -400 020. ....."ितवादी/Respondent अपीलाथ…

Prahlad Dutt Lata, Kolkata vs. ITO, Ward-35(1), Kolkata

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 265/KOL/2019[2014-15]Status: DisposedITAT Kolkata05 Mar 2024AY 2014-15

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 265/Kol/2019 Assessment Year: 2014-15 Prahlad Dutt Lata Income Tax Officer, Ward – Vs 35(1), Kolkata Urvashi Apartment 3, Hunger Ford Street Kolkata - 700017 [Pan : Aaxpl1559J] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : None Revenue By : Shri Raja Sengupta, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 22/02/2024 घोषणा क" तारीख /Date Of Pronouncement: 05/03/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals) – 2, Kolkata (Hereinafter The “Ld. Cit(A)”) Dt. 13/08/2018, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2014-15. 2. The Registry Has Pointed Out That There Is A Delay Of 86 Days In Filing Of This Appeal. There Is A Petition For Condonation Of Delay Along With An Affidavit & The Reason For The Said Delay Is Mainly On Account Of Old Age Of The Assessee & The Delay On The Part Of The Person Who Received The Envelope Sent From The Office Of The Ld. Cit(A) Which Was Required To Be Handed Over To The Assessee. On Perusal Of The Affidavit, We Are Convinced That The Assessee Was Prevented For Reasonable Cause

For Appellant: NoneFor Respondent: Shri Raja Sengupta, Addl. CIT, Sr. D/R

Section 10(1)Section 143(2)Section 144Section 154Section 234BSection 250

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 265/Kol/2019 Assessment Year: 2014-15 Prahlad Dutt Lata Income tax Officer, Ward – Vs 35(1), Kolkata Urvashi Apartment 3, Hunger Ford Street Kolkata - 700017 [PAN : AAXPL1559J] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : None Revenue by : Shri Raja Sengupta, Addl. CIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 22/02/2024 घोषणा क" तारीख /Date of Pronouncement: 05/03/2024 आदेश/O R D E R PER DR. MANISH…

Shanno Mohammed Yusuf Warsi, Mumbai vs. Income Tax Officer-25(1)(3), Mumbai

In the result, the appeal

ITA 1306/MUM/2023[2013-2014]Status: DisposedITAT Mumbai26 Feb 2024AY 2013-2014

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2013-14

For Appellant: Mr. Pankaj SoniFor Respondent: Mr. Manoj Kumar Singh, Sr. DR

Section 147Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2013-14 Shanno Mohammed Yusuf Warsi, Income Tax Officer-25(1)(3), 1A, 101, Sangeeta Apts, Panch 4th floor, Building C-10, Room Marg, Off Yari Road, Versova Vs. No. 404, Pratyaksha Kar Andheri West, Mumbai-400058. Bhavan, Bandra Kurla Complex, Mumbai-400051. PAN NO. AAJPW 0272 F Appellant Respondent Assessee by : Mr. Pankaj Soni Revenue by : Mr. Manoj Kumar Singh, Sr. DR Date of Hearing : 14/02/2024 : Date of pronouncement 26/02/2024 ORDER…

Vicky Fincom Private Limited., Kolkata vs. ACIT, Cir-5(2), Kolkata.

In the result, ITA No. 1362/KOL/2023 is allowed

ITA 1362/KOL/2023[2015-16]Status: DisposedITAT Kolkata22 Feb 2024AY 2015-16

Bench: Sri Rajesh Kumar & Sri Anikesh Banerjee

Section 143(3)Section 234BSection 250

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री अधिकेश बिजी, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.: 1362/KOL/2023 Assessment Year: 2015-16 Vicky Fincon Private Limited...…………....................................Appellant [PAN: AABCV 0938 J] Vs. ACIT, Circle-5(2), Kolkata.....................................................Respondent Appearances: Assessee represented by: Sh. Soumitra Choudhury, Adv. Department represented by: Sh. P.P. B…

Udaykumar Prabhudas Shah, Mumbai vs. ITO Ward 29(3)(1), Mumbai

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

ITA 883/MUM/2023[2014-15]Status: DisposedITAT Mumbai07 Feb 2024AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleudaykumar Prabhudas Shah V. Income Tax Officer – Ward – 29(3)(1) Kautilya Bhavan 1601 Moksh Mahal Bandra Kurla Complex P.K. Road, Sarvodaynagar, Bandra (E), Mumbai - 400051 Mulund, Mumbai – 400080 Pan: Alyps8682D (Appellant) (Respondent) Assessee Represented By : Shri Dharan Gandhi Department Represented By : Ms. Kavitha Kaushik

Section 234BSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Udaykumar Prabhudas Shah v. Income Tax Officer – Ward – 29(3)(1) Kautilya Bhavan 1601 Moksh Mahal Bandra Kurla Complex P.K. Road, Sarvodaynagar, Bandra (E), Mumbai - 400051 Mulund, Mumbai – 400080 PAN: ALYPS8682D (Appellant) (Respondent) Assessee Represented by : Shri Dharan Gandhi Department Represented by : Ms. Kavitha Kaushik Date of conclusion of Hearing : 24.01.2024 Date of Pronouncement : 07.02.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This a…

Principal Commissioner of Income Tax 5 Kolkata vs. Rajesh Kumar Damani

ITAT/241/2023HC Calcutta05 Feb 2024

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE SUPRATIM BHATTACHARYA

Section 10(38)Section 147Section 260ASection 68

…OD-21 ORDER SHEET IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION(INCOME TAX) ORIGINAL SIDE ITAT/241/2023 IA NO: GA/1/2023 PRINCIPAL COMMISSIONER OF INCOME TAX-5, KOLKATA -VS- RAJESH KUMAR DAMANI BEFORE: THE HON’BLE THE CHIEF JUSTICE T.S. SIVAGNANAM AND HON’BLE JUSTICE SUPRATIM BHATTACHARYA DATE: 5TH FEBRUARY 2024. Mr. P. Dudhoria, Adv., for appellant. The Court: This appeal, filed by the revenue under section 260A of the Income Tax Act, 1961, is directed against the order dated May 4, 2023, passed by the Income Tax Appellate Tribunal, SMC Bench, Kolkata in ITA No.2187/Kol/2019 relating to the assessment year…

Shripal Sheshmal Jain, HUF, Ahmedabad vs. The Income Tax Officer, Ward-1(2)(4), Ahmedabad

Appeal of the assessee is allowed

ITA 657/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad31 Jan 2024AY 2012-13

Bench: Ms. Suchitra R. Kambleassessment Year: 2012-13 Shripal Sheshmal Jain Huf, Income Tax Officer, Vs A-6, Maskati Market, Ward-1(2)(4), Sakar Bazar, Ahmedabad-380002 Ahmedabad Pan : Aahhs 7762 L अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Aseem L. Thakkar, Ar Revenue By : Shri Aashish Rajesh Revar, Sr Dr सुनवाई की तारीख/Date Of Hearing : 24/01/2024 घोषणा की तारीख /Date Of Pronouncement : 31/01/2024

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri Aashish Rajesh Revar, Sr DR

Section 133(6)Section 142(1)Section 143(2)Section 147Section 148Section 250Section 68

…e and business income has been offered to tax by the appellant. 4. The learned Commissioner of Income Tax (Appeals), NFAC, Delhi has erred in confirming the addition made by the Assessing Officer relying on the decision in the case of Swati Bajaj reported in 446 ITR 56 (Cal) where assesse had earned LTCG as sale of shares as against business income declared on trading of shares.” Shripal Sheshmal jain HUF Vs. ITO Assessment Year: 2012-13 Page 2 of 4 3. The assessee filed return of income for AY 2012-13 on 21.07.2012 declaring total income of Rs.2,36,390/-. After receiving the information, it was observed that…