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

Aakruti Ketan Mehta, Mumbai vs. ITO, Ward-35(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 53/MUM/2023[2014-2015]Status: DisposedITAT Mumbai31 Jan 2024AY 2014-2015

Bench: SHRI AMIT SHUKLA (Judicial Member), MS. PADMAVATHY S (Accountant Member)

Section 10(38)Section 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Aakruti Ketan Mehta Vs. ITO, Ward-35(1)(1) 2501/2502, Ashok Tower Kautilya Bhavan Dr. S.S. Rao Road Bandra Kurla Complex Parel, Mumbai-400 012 Mumbai-400 051 PAN/GIR No.BAVPM3711N (Appellant) .. (Respondent) Assessee by Shri Pradip Kapasi Revenue by Shri A.S. Sant Date of Hearing 28/12/2023 Date of Pronouncement 31/01/2024 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against the order dated 02/12/2022 passed by ld. CIT(A)-57, Mu…

ACIT, CC-2(1), Kol, Kolkata vs. Shalimar Hatcheries Limited, Kolkata

In the result, the appeal of the Revenue is allowed and the Cross Objection filed by the assessee is dismissed

ITA 546/KOL/2023[2012-13]Status: DisposedITAT Kolkata24 Jan 2024AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Girish Agrawali.T.A. No. 546/Kol/2023) Assessment Year: 2012-2013 Assistant Commissioner Of Income Tax,....Appellant Central Circle-2(1), Kolkata, Aayakar Bhawan Poorva, 3Rd Floor, 110, Shanti Pally, Kolkata-700107 -Vs.- Shalimar Hatcheries Ltd.,......................Respondent 46C, Chowringhee Road, Park Street, 17Th Floor, Everest House, Kolkata-700071 [Pan: Aadcs6537J] - A N D - C.O. No. 13/Kol/2023 (In I.T.A. No. 546/Kol/2023) Assessment Year: 2012-2013 Shalimar Hatcheries Ltd.,..................Cross Objector 46C, Chowringhee Road, Park Street, Kolkata-700071 [Pan: Aadcs6537J] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Central Circle-2(1), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, Kolkata-700107 Appearances By: Shri P.P. Barman, Addl. Cit, Appeared On Behalf Of The Revenue

Section 132Section 139Section 143(2)Section 143(3)Section 147Section 148Section 153ASection 35(1)(ii)

…ITA No. 546/KOL/2023 Assessment Year: 2012-2013 & C.O. No. 13/KOL/2023 (in ITA No. 546/KOL/2023) Shalimar Hatcheries Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Girish Agrawal, Accountant Member I.T.A. No. 546/KOL/2023) Assessment Year: 2012-2013 Assistant Commissioner of Income Tax,....Appellant Central Circle-2(1), Kolkata, Aayakar Bhawan Poorva, 3rd Floor, 110, Shanti Pally, Kolkata-700107 -Vs.- Shalimar Hatcheries Ltd.,......................Respondent 46C, Chowringhee Road, Park Street, 17th Floor, EVEREST HOUSE, Kolkata-700071 [PAN…

M/S. Bmm Ispat Limited, Hospet vs. Assistant Commissioner of Income Tax, Circle-1(1)(2), Bangalore

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

ITA 381/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jan 2024AY 2016-17

Bench: Shri George George K. & Shri Chandra Poojariassessment Year: 2016-17

For Appellant: Shri K.R. Pradeep & Ms. Giriji G.P., A.RsFor Respondent: Shri Senthil Kumar N., D.R

Section 115BSection 142(1)Section 143(2)Section 234BSection 250Section 68Section 92C

…. Though the lower authorities noted the various shortcomings in the compliance made by the assessee, the lower authorities has not carried out the enquiry to the full extent. 6.4 As observed by Hon’ble Kolkata High Court in the case of PCIT Vs. Swathi Bajaj (446 ITR 56) (Kol) where their Lordship referred the judgement in the case of NR Portfolio Ltd. (2ITR-OL 68) (Del) wherein held that the AO is both an investigator and an adjudicator. The AO can also refer to incriminating material or evidence available with him and call upon the assessee to file their response and a general and universal procedure or method…

Naz Shazia, Moradabad vs. ITO Ward 1(1), Moradabad

In the result, the appeal of the assessee is allowed

ITA 1831/DEL/2023[2014-15]Status: DisposedITAT Delhi18 Jan 2024AY 2014-15

Bench: Shri M. Balaganeshnaz Shazia, Vs. Ito, Anwar House, Ground Ward-1(1), Floor, Pandit Nagla Mini Moradabad Bye Pass Road, Moradabad Pan: Bbwps217R Assessee By : Shri V. K. Tulsian, Ca Revenue By: Shri Om Parkash, Sr. Dr Date Of Hearing 15/01/2024 Date Of Pronouncement 18/01/2024

For Appellant: Shri V. K. Tulsian, CAFor Respondent: Shri Om Parkash, Sr. DR

Section 10(38)Section 143(1)Section 143(3)Section 147Section 148Section 234BSection 69A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER Naz Shazia, Vs. ITO, Anwar House, Ground Ward-1(1), Floor, Pandit Nagla Mini Moradabad Bye Pass Road, Moradabad PAN: BBWPS217R Assessee by : Shri V. K. Tulsian, CA Revenue by: Shri Om Parkash, Sr. DR Date of Hearing 15/01/2024 Date of pronouncement 18/01/2024 O R D E R 1. The appeal in ITA No. 1831/Del/2023 arises out of the order of National Faceless Appeal Centre (NFAC), Delhi [hereinafter referred to as „ld. CIT(A)‟, in short] in Appeal No. ITBA/NFAC/S/250/2023-14/1052537146(1) dated 02.05.2023 against the…

Brajesh Narnolia, Jharkhand vs. ITO, WD-1(1), Asansol.

In the result, the appeal of the assessee is dismissed

ITA 799/KOL/2023[2015-16]Status: DisposedITAT Kolkata17 Jan 2024AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Girish Agrawali.T.A. No. 799/Kol/2023 Assessment Year: 2015-2016 Brajesh Narnolia,…………………………..........Appellant 419, City Center, Luby Circular Road, Dhanbad-826001, Jhankhand [Pan: Aczpn0347G] -Vs.- Income Tax Officer,.................................Respondent Ward-1(1), Asansol, Aayakar Bhawan, Room No. 3, Ground Floor, 116, Vivekananda Sarani, Kanyapur, Asansol-713341, West Bengal Appearances By: Shri S.S. Gupta, A.R., Appeared On Behalf Of The Assessee Shri B.K. Singh, Jcit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : January 15, 2024 Date Of Pronouncing The Order : January 17, 2024 O R D E R

Section 10(38)Section 143(2)

…ITA No. 799/KOL/2023 Assessment Year: 2015-2016 Brajesh Narnolia IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Girish Agrawal, Accountant Member I.T.A. No. 799/KOL/2023 Assessment Year: 2015-2016 Brajesh Narnolia,…………………………..........Appellant 419, City Center, Luby Circular Road, Dhanbad-826001, Jhankhand [PAN: ACZPN0347G] -Vs.- Income Tax Officer,.................................Respondent Ward-1(1), Asansol, Aayakar Bhawan, Room No. 3, Ground Floor, 116, Vivekananda Sarani, Kanyapur, Asansol-713341, West Bengal Appearances by: Shri S.S. Gupt…

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

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.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:…

Piyush Jaiswal, Kolkata vs. ITO, Kolkata

In the result, the appeal of the assessee is dismissed

ITA 351/KOL/2023[2014-15]Status: DisposedITAT Kolkata11 Jan 2024AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Girish Agrawali.T.A. No. 351/Kol/2023 Assessment Year: 2014-2015 Piyush Jaiswal,.....................................Appellant 49/5/2G, Karl Marx Sarani, Khiddirpore, Kolkata-700023 [Pan: Ahvpj6669C] -Vs.- Income Tax Officer,..............................Respondent Ward-28(2), Kolkata, Aayakar Bhawan Dakshin, Room No. 3, 3Rd Floor, 2, Gariahat Road (South), Kolkata-700031 Appearances By: Shri Rajesh Kumar Mishra, Advocate, Appeared On Behalf Of The Assessee Shri Avijit Adhikari, Jcit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : January 10, 2024 Date Of Pronouncing The Order : January 11, 2024 O R D E R

Section 10(38)Section 143(2)Section 68

…ITA No. 351/KOL/2023 Assessment Year: 2014-2015 Piyush Jaiswal IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Girish Agrawal, Accountant Member I.T.A. No. 351/KOL/2023 Assessment Year: 2014-2015 Piyush Jaiswal,.....................................Appellant 49/5/2G, Karl Marx Sarani, Khiddirpore, Kolkata-700023 [PAN: AHVPJ6669C] -Vs.- Income Tax Officer,..............................Respondent Ward-28(2), Kolkata, Aayakar Bhawan Dakshin, Room No. 3, 3rd Floor, 2, Gariahat Road (South), Kolkata-700031 Appearances by: Shri Rajesh Kumar Mishra, Adv…

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)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.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 आदे…

The Income Tax Officer, Ward-1(1)(1), Ahmedabad vs. M/S. Aashna Developers Pvt. Ltd., Ahmedabad

In the result, appeal of the Revenue is hereby dismissed

ITA 417/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad10 Jan 2024AY 2018-19

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalआयकरअपीलसं./Ita No. 417/Ahd/2022 धििाधरणवरध/Asstt. Year: 2018-2019 Income Tax Officer, M/S Aashna Developers Pvt. Ltd., Ward-1(1)(1), Vs. 301, Satkar Complex, Ahmedabad. Off C.G Road, Near Lal Bunglow, Ahmedabad-380006. Pan: Aabca9995Q

For Appellant: Shri S.N Soparkar, Sr. AdvocateFor Respondent: Dr. Darsi Suman Ratnam, CIT.D.R

Section 132(4)Section 68

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 417/AHD/2022 धििाधरणवरध/Asstt. Year: 2018-2019 Income Tax Officer, M/s Aashna Developers Pvt. Ltd., Ward-1(1)(1), Vs. 301, Satkar Complex, Ahmedabad. Off C.G Road, Near lal Bunglow, Ahmedabad-380006. PAN: AABCA9995Q (Applicant) (Respondent) Revenue by : Dr. Darsi Suman Ratnam, CIT.D.R Assessee by : Shri S.N Soparkar, Sr. Advocate सुिवाईकीतारीख/Date of Hearing : 12/12/2023 घोरणाकीतारीख/Date of Pronouncement: 10…

Manish Baid vs. Income Tax Officer, Ward 22(4) Kolkata and Ors

ITAT/239/2023HC Calcutta13 Dec 2023

Bench: : The Hon’Ble The Chief Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 13Th December, 2023 Appearance : Mr. Rajarshi Chatterjee, Adv. …For Appellant Mr. Amit Sharma, Adv ….For Respondent The Court : - We Have Heard Learned Counsel On Either Side. There Is A Delay Of 163 Days In Filing The Appeal. We Are Satisfied With The Explanation Offered By The Petitioner & The Delay In Filing The Appeal Is Condoned & The Application Ga/1/2023 Is Allowed. The Assessee Has Preferred This Appeal Under Section 260A Of The Income Tax Ac 1961 Challenging The Order Dated 10.11.2022 Passed By The Income Tax Appellate Tribunal A Bench, Kolkata (The Tribunal) In Itat No. 530/Kol/2018 For The Assessment Year 2014-15 & The Order Dated 35 Of 2023 In Ma 7/Kol/2023. The Assessee Raised The Following Substantial Questions Of Law For Consideration:

Section 260A

…O 4 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/239/2023 IA NO: GA/1/2023, GA/2/2023 MANISH BAID VS INCOME TAX OFFICER, WARD 22(4) KOLKATA AND ORS. BEFORE : THE HON’BLE THE CHIEF JUSTICE T.S. SIVAGNANAM And THE HON’BLE JUSTICE HIRANMAY BHATTACHARYYA Date : 13th December, 2023 Appearance : Mr. Rajarshi Chatterjee, Adv. …for appellant Mr. Amit Sharma, Adv ….for respondent The Court : - We have heard learned Counsel on either side. There is a delay of 163 days in filing the appeal. We are satisfied with the explanation offered by the petitioner and the delay in filing the appea…

Sarika Bindal, New Delhi vs. ITO Ward - 5(4), New Delhi

In the result, appeal of assessee is allowed

ITA 1999/DEL/2020[2015-16]Status: DisposedITAT Delhi13 Dec 2023AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kediasarika Bindal Vs. Ito 20/60, West Punjabi Bagh Ward – 5(4) New Delhi – 110 006 New Delhi Pan No. Aagpb 3973 P (Appellant) (Respondent)

Section 10(38)Section 133(6)Section 143(3)Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Sarika Bindal Vs. ITO 20/60, West Punjabi Bagh Ward – 5(4) New Delhi – 110 006 New Delhi PAN No. AAGPB 3973 P (APPELLANT) (RESPONDENT) Assessee by Shri Sandeep Sapra, Adv. Revenue by Shri Anuj Garg, Sr. D.R. Date of hearing: 18.09.2023 Date of Pronouncement: 13.12.2023 ORDER PER PRADIP KUMAR KEDIA, AM : The captioned appeal has been filed at the instance of the assessee against the first appellate order of the learned Commissioner of Income Tax (Appe…

Nahta Trading Co., Jhalawar vs. ITO Ward Jhalawar, Jhalawar

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

ITA 449/JPR/2023[2013-14]Status: DisposedITAT Jaipur30 Nov 2023AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Devang Gargieya (Adv. )For Respondent: Smt. Monisha Choudhary (Addl. CIT)

Section 142Section 147Section 148Section 234A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,o aJh jkBksM deys' kt;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 449/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2013-14 Nahta Trading Co. cuke ITO, 0 Bhawani Mandi, Vs. Ward, Jhalawar. Jhalawar-326502. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAAFN 8982 C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assesseeby : Shri Devang Gargieya (Adv. ) jktLo dh vksj ls@Revenue by : Smt. Monis…

Rajeshbhai D. Dungarani (HUF), Surat vs. Income Tax Officer, Ward -3(2)(3), Surat

In the result, the substantial ground of appeal as framed by me is allowed

ITA 561/SRT/2023[2011-12]Status: DisposedITAT Surat29 Nov 2023AY 2011-12

Bench: Shri Pawan Singh(Virtual Hearing) Rajeshbhai D Dungarani (Huf), I.T.O., 15-A, Sundaram Park Society, Ward-3(2)(3), Vs. Dabholi Road, Surat-395004 Surat. (Gujarat) Pan No. Aakhr 4970 E Appellant/ Assessee Respondent/ Revenue

Section 143(2)Section 148Section 254(1)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Rajeshbhai D Dungarani (HUF), I.T.O., 15-A, Sundaram Park Society, Ward-3(2)(3), Vs. Dabholi Road, Surat-395004 Surat. (Gujarat) PAN No. AAKHR 4970 E Appellant/ assessee Respondent/ revenue Assessee represented by Shri Keyur Sheth, Advocate Department represented by Shri Vinod Kumar, Sr. DR Appeal instituted on 14/08/2023 Date of hearing 28/11/2023 Date of pronouncement 29/11/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee i…

Anirudh Venkata Ragi, Hyderabad vs. Income Tax Officer, Ward-4(2), Hyderabad

In the result, appeal of the assessee is dismissed

ITA 352/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Nov 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri S. Rama Rao, ARFor Respondent: Ms. Sheetal Sarin, DR

Section 10(38)Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 352/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) Sri Anirudh Venkata Ragi, Vs. Income Tax Officer, Hyderabad Ward-4(2), [PAN No. AKRPA0182C] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri S. Rama Rao, AR रधजस्‍व द्वधरध/Revenue by: Ms. Sheetal Sarin, DR सुिवधई की तधरीख/Date of hearing: 02/11/2023 घोर्णध की तधरीख/Pronouncement on: 21/11/2023 आदेश…

Mohan Thakurdas Gurnani, Navi Mumbai vs. Dy CIT -CC-5(2), Mumbai

The appeal of the assessee is partly allowed for assessment year 2014 – 15 also

ITA 718/MUM/2021[2016-17]Status: DisposedITAT Mumbai17 Nov 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Pradip Kapasi CAFor Respondent: Shri Mahesh Akhade CIT DR

Section 10Section 132Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 710/Mum/2021 (Assessment Year 2011-12) ITA No. 712/Mum/2021 (Assessment Year 2013-14) ITA No. 713/Mum/2021 (Assessment Year 2015-16) Shri Mohan Gurnani Vs. The Deputy Commissioner of 2101, Moraj Casa Grande, Plot Income tax No. 57, Sector 17, Koperkhairne, CC-5(2) Maharashtra-400709 1908, 19th Floor, Air India Building, Nariman Point, Mumbai-400021 (Appellant) (Respondent) PAN No. AACPG8827D Assessee by : Shri Pradip Kapasi CA Revenue by : Shri Mahesh Akhade CIT DR Date of hearing:…