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 366,314 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

Mrs. Mamta Bansal, Tinsukia vs. Income Tax Officer, Ward-1, Tinsukia

In the result, the captioned appeals are treated as allowed for statistical purposes

ITA 253/GTY/2018[2015-16]Status: DisposedITAT Guwahati24 May 2023AY 2015-16
Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “GUWAHATI BENCH, GUWAHATI VIRTUAL HEARING AT KOLKATA "ी संजय गग", "या"यक सद"य के सम" Before Shri Sanjay Garg, Judicial Member I.T.A No.253/GTY/2018 Assessment year: 2015-16 Mrs. Mamta Bansal……………...................................................……Appellant C/o Bansal Trade & Agency, Near Overbridge, Makum Road, P.O. Tinsukia-786125. [PAN: ACAPB4268P] vs. ITO, Ward-1, Tinsukia…….…...................……........……...…..…..Respondent I.T.A No.254/GTY/2018 Assessment year: 2015-16 Mr. Anand Kumar Bansal……...................................................……Appellant C/o Bansa…

DCIT Central Circle-2(3), Mumbai vs. M/S Asian Star Company Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2778/MUM/2022[2012-13]Status: DisposedITAT Mumbai23 May 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm M/S Asian Star Company Ltd. Dcit, Central Circle-2(3) Room No.803, 8Th Floor, 114-C, Mitta Court, Pratishtha Bhavan, Vs. M.K. Road, Churchgate, Nariman Point, Mumbai-400 020 Mumbai-400 021 (Appellant) (Respondent) Pan No. Aaaca4856B Assessee By : Shri Suchek Anchaliya, Ms. Vaishali More, Ars Revenue By : Smt. Shailja Rai, Cit Dr Date Of Hearing: 28.02.2023 Date Of Pronouncement : 23.05.2023

For Appellant: Shri Suchek AnchaliyaFor Respondent: Smt. Shailja Rai, CIT DR
Section 133ASection 143Section 148

…the addition without proper verification. She further relied on the decision of honourable Gujarat High Court in case of Gujarat insecticides 40 Taxman 166. She further relied on the decision of honourable Calcutta High Court in case of CIT versus Swati Bajaj 446 ITR 56 and specifically referred to paragraph number 65 to 69. 016. The learned authorized representative referred to the order passed by the learned CIT – A and submitted that the one-to-one mapping of purchases are shown at page number 123 – 124 of the paper book he submitted that the purchases from RA distributors private limited and also purchases fr…

DCIT, New Delhi vs. M/S. Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 6534/DEL/2015[2011-12]Status: DisposedITAT Delhi23 May 2023AY 2011-12

Bench: Sh. N.K.Billaiya & Sh.Anubhav Sharmaita No. 6533/Del/2015, A.Y. 2010-11 Ita No. 6534/Del/2015, A.Y. 2011-12 Dcit Vs. M/S. Inx News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi Pan : Aabci6212J

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 6533/Del/2015, A.Y. 2010-11 ITA No. 6534/Del/2015, A.Y. 2011-12 DCIT Vs. M/s. INX News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi PAN : AABCI6212J Assesseeby Sh. Pradeep Singh Rawat, Adv. Revenue by Ms. Sarita Kumar, CIT-DR Date of hearing: 25.04.2023 Date of Pronouncement: .05.2023 ORDER Per Anubhav Sharma, JM : Both appeals have been preferred by the Revenue against the order dated 13.08.2015 of…

DCIT, New Delhi vs. M/S. Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 6533/DEL/2015[2010-11]Status: DisposedITAT Delhi23 May 2023AY 2010-11

Bench: Sh. N.K.Billaiya & Sh.Anubhav Sharmaita No. 6533/Del/2015, A.Y. 2010-11 Ita No. 6534/Del/2015, A.Y. 2011-12 Dcit Vs. M/S. Inx News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi Pan : Aabci6212J

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 6533/Del/2015, A.Y. 2010-11 ITA No. 6534/Del/2015, A.Y. 2011-12 DCIT Vs. M/s. INX News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi PAN : AABCI6212J Assesseeby Sh. Pradeep Singh Rawat, Adv. Revenue by Ms. Sarita Kumar, CIT-DR Date of hearing: 25.04.2023 Date of Pronouncement: .05.2023 ORDER Per Anubhav Sharma, JM : Both appeals have been preferred by the Revenue against the order dated 13.08.2015 of…

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 261/VIZ/2020[2015-16]Status: DisposedITAT Visakhapatnam23 May 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.256/Viz/2020 to 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 to 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [PAN : AHWPR5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 to 21…

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 260/VIZ/2020[2014-15]Status: DisposedITAT Visakhapatnam23 May 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.256/Viz/2020 to 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 to 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [PAN : AHWPR5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 to 21…

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 259/VIZ/2020[2013-14]Status: DisposedITAT Visakhapatnam23 May 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.256/Viz/2020 to 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 to 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [PAN : AHWPR5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 to 21…

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 258/VIZ/2020[2012-13]Status: DisposedITAT Visakhapatnam23 May 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.256/Viz/2020 to 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 to 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [PAN : AHWPR5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 to 21…

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 257/VIZ/2020[2011-12]Status: DisposedITAT Visakhapatnam23 May 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.256/Viz/2020 to 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 to 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [PAN : AHWPR5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 to 21…

Manepalli Ranadheer, Vijayawada vs. The Income Tax Officer, Ward-3(1), Vijayawada

In the result, appeals filed by the assessees for the A

ITA 256/VIZ/2020[2010-11]Status: DisposedITAT Visakhapatnam23 May 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.256/Viz/2020 To 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 To 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [Pan : Ahwpr5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 To 21/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2011-12, 2012-13 & 2015-16) Late M.Pushpalatha Vs. Income Tax Officer Rep. By L/R Manepalli Ranadheer Ward-3(1) D.No.28-15-4, Arundalpet Vijayawada Vijayawada [Pan : Auepm8062C] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यधथी की ओर से / Respondent By : Shri Mn Murthy Naik, Cit(Dr) सुनवधई की तधरीख / Date Of Hearing : 20.04.2023 घोर्णध की तधरीख/Date Of Pronouncement : 23.05.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessees Against The Orders Of The Principal Commissioner Of Income Tax (Appeals) [Pcit], Vijayawada Dated 19.02.2020 For The Assessment Year (A.Y.) 2010-11 To 2015-16 & The Order Dated 03.03.2020 For The A.Y. 2011-12, 2012-13 & 2015-16. 2

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri MN Murthy Naik, CIT(DR)
Section 143(3)Section 148Section 263

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.256/Viz/2020 to 261/Viz/2020 (ननधधारण वर्ा / Assessment Year : 2010-11 to 2015-16) Manepalli Ranadheer Vs. Income Tax Officer D.No.28-15-4, Arundalpet Ward-3(1) Vijayawada Vijayawada [PAN : AHWPR5952K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.19/Viz/2021 to 21…

Ridhi Bagaria, Cuttack vs. ITO Ward-1(1), Cuttack

In the result, appeal of the assessee allowed

ITA 76/CTK/2023[2014-15]Status: DisposedITAT Cuttack18 May 2023AY 2014-15
For Appellant: Shri Keshav Dubey, CAFor Respondent: Shri Kishore Ch. Mohanty, Sr. DR
Section 10(38)

…आयकर अऩीऱीय अधधकरण, “एस.एम.सी” न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अऩीऱ सं/ITA No.76/CTK/2023 (ननधाारण वषा / Assessment Year :2014-2015) Ridhi Bagaria, Vs ITO, Ward-1(1),Cuttack C/o Ramesh Kumar Goenka, At: Naya Sarak, PO: Chandini Chowk, Cuttack-753002 PAN No. : BAQPG 4128 N (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Keshav Dubey, CA राजस्व की ओर से /Revenue by : Shri Kishore Ch. Mohanty, Sr. DR सुनवाई की तारीख / Date of Hearing : 18/05/2023 घोषणा…

Sangeeta Devi Jhunjhunwala, New Delhi vs. ITO, Ward-70(1), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 747/DEL/2022[2015-16]Status: DisposedITAT Delhi18 May 2023AY 2015-16

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2015-16

For Appellant: Shri Rajiv SaxenaFor Respondent: Shri Amit Shukla, Sr. DR
Section 10(38)Section 131Section 142(1)Section 143(1)Section 69C

…nd proximate facts and circumstances surrounding the events on which the charges/allegations are founded and to reach what would appear to be reasonable conclusion therefrom. 14 16. Let us now peep into the precedents. 16.1 In Pr. CIT vs. Swati Bajaj (2022) 446 ITR 56(Cal), the AO received information from Investigation Wing that the prices of some shares of penny stock companies which included the company X in which the assessee made investment, were artificially rigged to benefit share holders through bogus claim of long term capital gain. The assessee had purchased shares of the company for Rs. 1 lakh and wh…

Rashi Agrawal, Cuttacki vs. Income Tax Officer, Cuttack

In the result, appeal of the assessee allowed

ITA 56/CTK/2023[2014-15]Status: HeardITAT Cuttack04 May 2023AY 2014-15
For Appellant: Shri Keshav Dubey, CAFor Respondent: Shri S.C.Mohanty, Sr. DR
Section 10(38)

…आयकर अऩीऱीय अधधकरण, “एस.एम.सी” न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अऩीऱ सं/ITA No.56/CTK/2023 (ननधाारण वषा / Assessment Year :2014-2015) Rashi Agrawal, Vs ITO, Ward-1(1), Cuttack C/o: Ramesh Enterprises, At-Naya Sarak, PO: Chandni Chowk Cuttack-753002 PAN No. : AJGPG 2032 B (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Keshav Dubey, CA राजस्व की ओर से /Revenue by : Shri S.C.Mohanty, Sr. DR सुनवाई की तारीख / Date of Hearing : 04/05/2023 घोषणा की तारीख/…

Rajat Kumar Majumdar, Kolkata vs. I.T.O., Ward-31(4), Kolkata

In the result, both the appeals of the assessee are dismissed

ITA 552/KOL/2022[2013-2014]Status: DisposedITAT Kolkata01 May 2023AY 2013-2014

Bench: Shri Rajpal Yadav, Vice- & Dr. Manish Borad

Section 05Section 10Section 12ASection 143(1)Section 147Section 245D(4)Section 35(1)(ii)

…ITA No. 551 & 552/KOL/2022 A.Ys. 2012-2013 & 2013-2014 Rajat Kumar Majumdar IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President & Dr. Manish Borad, Accountant Member I.T.A. Nos. 551 & 552/KOL/2022 Assessment Years: 2012-2013 & 2013-2014 Rajat Kumar Majumdar,.............................Appellant 36B, Paddapukur Road, P.O. Lala Lajpat Roy Sarani, Kolkata-700020 [PAN: AEFPM6217E] -Vs.- Income Tax Officer,................................Respondent Ward-31(4), Kolkata, 10B, Sir William Jones Sarani, Middleton Row, Park Street Area, Kolkata-700071 Appearances by: Sh…

Rajat Kumar Majumdar, Kolkata vs. I.T.O., Ward-31(4), Kolkata

In the result, both the appeals of the assessee are dismissed

ITA 551/KOL/2022[2012-2013]Status: DisposedITAT Kolkata01 May 2023AY 2012-2013

Bench: Shri Rajpal Yadav, Vice- & Dr. Manish Borad

Section 05Section 10Section 12ASection 143(1)Section 147Section 245D(4)Section 35(1)(ii)

…ITA No. 551 & 552/KOL/2022 A.Ys. 2012-2013 & 2013-2014 Rajat Kumar Majumdar IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President & Dr. Manish Borad, Accountant Member I.T.A. Nos. 551 & 552/KOL/2022 Assessment Years: 2012-2013 & 2013-2014 Rajat Kumar Majumdar,.............................Appellant 36B, Paddapukur Road, P.O. Lala Lajpat Roy Sarani, Kolkata-700020 [PAN: AEFPM6217E] -Vs.- Income Tax Officer,................................Respondent Ward-31(4), Kolkata, 10B, Sir William Jones Sarani, Middleton Row, Park Street Area, Kolkata-700071 Appearances by: Sh…

Trident Commercial Pvt. Ltd., Kolkata vs. I.T.O., Ward-8(2), Kolkata

In the result, the appeal of the assessee stands dismissed

ITA 1738/KOL/2019[2014-15]Status: DisposedITAT Kolkata01 May 2023AY 2014-15

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.1738/Kol/2019 Assessment Year: 2014-15 Trident Commercial Pvt. Ltd.............................................................……Appellant Room 408A, 25A, Camac Street, W.B-700016. [Pan: Aaact9662L] Vs. Ito, Ward-8(2), Kolkata……….…...................……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 15, 2023 Date Of Pronouncing The Order : May 01, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 21.05.2019 Of The Commissioner Of Income Tax(Appeals)-3, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. This Appeal Was Listed On Board On 03.12.2019 & Thereafter, It Has Been Fixed For Almost More Than 25 Times. Earlier, There Was No Response From The Assessee/Appellant To The Notices Of Hearing Issued By The Tribunal On Various Dates. However, On Certain Dates Shri Somnath Ghosh Appeared On Behalf Of The Assessee & Requested For Adjournments Which Were Accordingly Granted. However, From The Last

Section 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘एसएमसी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.1738/Kol/2019 Assessment year: 2014-15 Trident Commercial Pvt. Ltd.............................................................……Appellant Room 408A, 25A, Camac Street, W.B-700016. [PAN: AAACT9662L] vs. ITO, Ward-8(2), Kolkata……….…...................……........……...…..…..Respondent Appearances by: None appeared on behalf of the appellant. Smt. Ranu Biswas, Add…

Quadeye Trading, Kolkata vs. DCIT, Circle - 36, Kolkata

In the result, the appeal of the assessee is dismissed

ITA 1879/KOL/2018[2013-14]Status: DisposedITAT Kolkata01 May 2023AY 2013-14

Bench: Shri Rajpal Yadav, Vice- & Shri Rajesh Kumar

Section 143(2)Section 245D(4)Section 35(1)(ii)

…ITA No. 1879/KOL/2018 A.Y. 2013-2014 Quadeye Trading IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President & Shri Rajesh Kumar, Accountant Member I.T.A. No. 1879/KOL/2018 Assessment Year: 2013-2014 Quadeye Trading,…………………………...........Appellant 184, Harish Mukherjee Road, 1st Floor, Opp. 23 Pally Durga Mandir, Kolkata-700026 [PAN: AAAFQ3146R] -Vs.- Deputy Commissioner of Income Tax,….....Respondent Circle-36, Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, Kolkata-700107 Appearances by: N o n e, appeared on behalf of the assesseee Shri P.P. Barman, Addl. CIT, Sr.…

Shri. Asha Rajendra Gupta, Mumbai vs. Ast CIT 21 (1), Mumbai

In the result, Ground No. 1 with its sub grounds is dismissed

ITA 7712/MUM/2019[2014-15]Status: DisposedITAT Mumbai13 Apr 2023AY 2014-15

Bench: Shri Amit Shukla & Shri Gagan Goyalsmt. Asha Rajendra Gupta Tulsi Vihar Himalaya Baug L. J. Road, Opp. Sitaladevi Temple, Mahim(W) Mumbai-400 016 Pan:Aaxpg2017J ...... Appellant Vs. Acit-21(1) R. No. 116, Piramal Chamber, Lalabaug, Mumbai-400 020 ..... Respondent

For Appellant: Shri Shashank Mehta, Ld. ARFor Respondent: Shri Manoj Kumar Sihna, CIT DR
Section 10(38)Section 143Section 2Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Smt. Asha Rajendra Gupta Tulsi Vihar Himalaya Baug L. J. Road, Opp. Sitaladevi Temple, Mahim(W) Mumbai-400 016 PAN:AAXPG2017J ...... Appellant Vs. ACIT-21(1) R. No. 116, Piramal Chamber, lalabaug, Mumbai-400 020 ..... Respondent Appellant by : Shri Shashank Mehta, Ld. AR Respondent by : Shri Manoj Kumar Sihna, CIT DR Date of hearing : 19/01/2023 Date of pronouncement : 13/04/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by assessee is directed against the order of…

Shri Rupal Jaian, Jaipur vs. ITO, Ward-1(2), Jaipur

In the result, appeal of the assessee is dismissed

ITA 209/JPR/2020[2014-15]Status: DisposedITAT Jaipur04 Apr 2023AY 2014-15

Bench: The Date Of Appeal.

For Appellant: Shri Saurabh Harsh, AdvocateFor Respondent: Shri Anoop Singh, (Addl. CIT)
Section 10(38)Section 133ASection 142(1)Section 143(2)Section 68

…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. 209/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2014-15. cuke Shri Rupal Jalan, The Income Tax Officer, Vs. A-97, Siddharth Nagar, Ward 1(2), Behind Jawahar Circle, Jaipur. Near Jain Mandir, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AGFPJ 5818 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Saurabh Harsh, Advocate. jktLo dh vksj ls@ Revenue by : Shri Ano…

Abhilash Tradecom Pvt. Ltd., Kolkata vs. ITO, Ward-3(2), Kolkata

ITA 133/KOL/2021[2012-13]Status: DisposedITAT Kolkata07 Mar 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Manish Boradi.T.A. No. 261/Kol/2020 Assessment Year: 2013-2014 Tarasafe International Private Limited,......................Appellant C/O. Dutta Properties, Budge Budge Trunk Road, Gobindpur, Kolkata-700141 [Pan:Aadct0645E] -Vs.- Deputy Commissioner Of Income Tax,.........................Respondent Circle-15(2), Kolkata, Aayakar Bhawan Poorva, 110, Shantipally, Kolkata-700107

…ITA No.261/KOL/2020, ITA Nos. 107, 108/KOL/2020, ITA No. 136/KOL/2020, ITA No. 23/KOL/2020, ITA Nos. 132 & 133/KOL/2021, ITA No. 2247/KOL/2017, ITA Nos. 2316, 2317/KOL/2019, ITA No. 2385/KOL/2019, ITA Nos. 2448, 2449/KOL/2019 IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Manish Borad, Accountant Member I.T.A. No. 261/KOL/2020 Assessment Year: 2013-2014 Tarasafe International Private Limited,......................Appellant C/o. Dutta Properties, Budge Budge Trunk Road, Gobindpur, Kolkata-700141 [PAN:AADCT0645E] -Vs.- Deputy Commissioner of Income Ta…