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 366,005 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

Shri Nitin Popatlal Thakkar, Mumbai vs. The DCIT Cent.Cir-3(4), Mumbai

In the result , the appeal of the assessee Shri Dineshchandra D

ITA 1609/MUM/2021[2014-15]Status: DisposedITAT Mumbai03 Feb 2023AY 2014-15
Section 10(38)Section 143(3)Section 153Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & Shri Yogesh P. Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAPPT1825P (Appellant) .. (Respondent) & Shri Harsha Nitin Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAHPT2178D (Appellant) .. (Respondent) Nisha Yogesh Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan…

Smt Harhsa Nitin Thakkar, Mumbai vs. The Dy. Citi Cent. Cir -3(4), Mumbai

In the result , the appeal of the assessee Shri Dineshchandra D

ITA 1608/MUM/2021[2014-15]Status: DisposedITAT Mumbai03 Feb 2023AY 2014-15
Section 10(38)Section 143(3)Section 153Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & Shri Yogesh P. Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAPPT1825P (Appellant) .. (Respondent) & Shri Harsha Nitin Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAHPT2178D (Appellant) .. (Respondent) Nisha Yogesh Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan…

Nisha Yogesh Thakkar, Mumbai vs. DCIT CC 3(4), Mumbai

In the result , the appeal of the assessee Shri Dineshchandra D

ITA 1607/MUM/2021[2015-16]Status: DisposedITAT Mumbai03 Feb 2023AY 2015-16
Section 10(38)Section 143(3)Section 153Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & Shri Yogesh P. Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAPPT1825P (Appellant) .. (Respondent) & Shri Harsha Nitin Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAHPT2178D (Appellant) .. (Respondent) Nisha Yogesh Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan…

Smt. Harsh A Nitin Thakkar, Raigad vs. The DCIT Cent. Cir -3(4), Mumbai

In the result , the appeal of the assessee Shri Dineshchandra D

ITA 1606/MUM/2021[2013-14]Status: DisposedITAT Mumbai03 Feb 2023AY 2013-14
Section 10(38)Section 143(3)Section 153Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & Shri Yogesh P. Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAPPT1825P (Appellant) .. (Respondent) & Shri Harsha Nitin Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAHPT2178D (Appellant) .. (Respondent) Nisha Yogesh Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan…

Shri Yogesh P. Thakkar, Panvel vs. The DCIT, CC-3(4), Mumbai

In the result , the appeal of the assessee Shri Dineshchandra D

ITA 1605/MUM/2021[2014-15]Status: DisposedITAT Mumbai03 Feb 2023AY 2014-15
Section 10(38)Section 143(3)Section 153Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & Shri Yogesh P. Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAPPT1825P (Appellant) .. (Respondent) & Shri Harsha Nitin Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan Bawan Bunglow Maharshi Karve Road Panvel, Raigad-410 206 Mumbai – 400 020 PAN/GIR No.AAHPT2178D (Appellant) .. (Respondent) Nisha Yogesh Thakkar Vs. The DCIT, CC-3(4) 31, Adarsh CHS Aaykar Bhavan…

Neelam Dugar, Hooghly vs. ITO, Ward - 35(2), Kolkata

In the result, the appeal of the assessee is dismissed

ITA 1530/KOL/2018[2014-15]Status: DisposedITAT Kolkata19 Jan 2023AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 1530/Kol/2018 Assessment Year: 2014-2015 Neelam Dugar,......................................Appellant 75, Bbd Road, Eliza 3, 4Th Floor, Hindmotor, Hooghly-712233 [Pan: Ahhpd6956A] -Vs.- Income Tax Officer,...............................Respondent Ward-35(2), Kolkata, Aayakar Bhawan Poorva, 7Th Floor, 110, Shanti Pally, Kolkata-700107 Appearances By: Shri A.N. Keshri, A.R., Appeared On Behalf Of The Assessee N O N E, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : January 09, 2023 Date Of Pronouncing The Order : January 19, 2023 O R D E R Per Rajpal Yadav, Vice-(Kz):- The Assessee Is In Appeal Before The Tribunal Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-10, Kolkata Dated 18.04.2018 Passed For A.Y. 2014-15. 2. The Assessee Has Taken Five Grounds Of Appeal. In Ground No. 1, She Has Submitted That Ld. Cit(Appeals) Has Erred In Confirming The Addition Of Rs.69,57,000/-, Which Was Added By The Ld. Assessing Officer Under Section 1 Assessment Year: 2014-2015 Neelam Dugar 68 Of The Income Tax Act. In Ground No. 2, She Has Pleaded That Ld. Cit(Appeals) Has Erred In Confirming The Addition Of Rs.1,66,794/- & In Ground No. 3, The Assessee Has Challenged Charging Of Interest Under Section 234A & 234B Of The Income Tax Act. In Grounds No. 4 & 5, The Assessee Has Raised Supporting Argument Qua Earlier Three Grounds Of Appeal.

Section 1Section 10(38)Section 143(2)Section 234A

…ITA No. 1530/KOL/2018 Assessment Year: 2014-2015 Neelam Dugar IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Rajesh Kumar, Accountant Member I.T.A. No. 1530/KOL/2018 Assessment Year: 2014-2015 Neelam Dugar,......................................Appellant 75, BBD Road, Eliza 3, 4th Floor, HindMotor, Hooghly-712233 [PAN: AHHPD6956A] -Vs.- Income Tax Officer,...............................Respondent Ward-35(2), Kolkata, Aayakar Bhawan Poorva, 7th Floor, 110, Shanti Pally, Kolkata-700107 Appearances by: Shri A.N. Keshri, A.R., appeared on behalf of the…

ITO, New Delhi vs. M/S. Accentor Infotech Pvt. Ltd., Delhi

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

ITA 3278/DEL/2017[2012-13]Status: DisposedITAT Delhi17 Jan 2023AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Chandra Mohan Garg

For Appellant: NoneFor Respondent: Shri Kanv Bali, Sr.DR
Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “A”: DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER ITA.No.3278/Del./2017 Assessment Year 2012-13 Income Tax Officer Accentor Infotech Pvt Ltd., 14 B, First Floor, Rohtak Ward-1(3) New Delhi Road, Delhi 110026 vs. PAN AAKCA0931F (Appellant) (Respondent) For Revenue : Shri Kanv Bali, Sr.DR For Assessee : None Date of Hearing : 28.11.2022 Date of Pronouncement : 17.01.2023 ORDER PER ANIL CHATURVEDI, A.M. : This appeal filed by the Revenue is directed against the Order of the Ld. CIT(A)-1, New Delhi, dated 23.03.…

Klg Orchards & Resorts Pvt. Ltd., Kolkata vs. ITO, Ward-4(4), Kolkata

In the result, the appeal filed by the revenue is dismissed and the substantial question of law is answered against the revenue

ITA 296/KOL/2021[2015-16]Status: DisposedITAT Kolkata04 Jan 2023AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 142(1)Section 143(3)Section 14ASection 263

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘बी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 296/Kol/2021 Assessment Year: 2015-16 KLG Orchards & Resorts Pvt. Ltd. Vs. ITO, Ward-4(4), Kolkata (Pan: AABCK 4949 C) Appellant / (अपीलाथ") Respondent / ( !यथ") 14.12.2022 Date of Hearing / सुनवाई क$ "त&थ Date of Pronouncement/ 04.01.2023 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri S. M. Surana, Advocate "नधा"/रती क$ ओर से For the Respondent/ Shri Sudipt…

Poonam Agarwal, Pune vs. Principal Commissioner of Income-Tax -4, Pune

Appeal is dismissed in above terms

ITA 185/PUN/2021[2015-16]Status: DisposedITAT Pune30 Dec 2022AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Inturi Rama Rao

For Appellant: Shri Kishor PhadkheFor Respondent: Shri Keyur Patel, CIT-DR
Section 143(2)Section 143(3)Section 2Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA.No.185/PUN./2021 Assessment Year 2015-2016 Mrs. Poonam Agarwal, The PCIT-4, 503, Boa Vista, Fortaleza, 322, 3rd Floor, Aaykar Off- Nagar Road, Kalyani vs. Sadan, Bodhi Towers, Nagar, Pune – 411 006 Salisbury Park, Gultekadi, PAN AACPA8211H Pune – 411 037. Maharashtra Maharashtra. (Appellant) (Respondent) For Assessee : Shri Kishor Phadkhe For Revenue : Shri Keyur Patel, CIT-DR Date of Hearing : 27.12.2022 Date of Pronouncement : 30.12.2022 ORDER PER SATBEER…

Saroj Devi Sand, Silchar vs. Incoem Tax Officer, Ward-3, Silchar

In the result, both the appeals filed by the assessees in ITA

ITA 51/GTY/2020[2015-16]Status: DisposedITAT Guwahati23 Dec 2022AY 2015-16

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 68

…आयकर अपीलीय अधिकरण गुवाहाटी 'डीबी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI ‘DB’ BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 49/Gty/2020 Assessment Year: 2015-16 Inderchand Sand....................................................Appellant [PAN: AWXPS 0225 Q] Vs. ITO, Ward-2, Silchar………….................................Respondent I.T.A. No.: 51/Gty/2020 Assessment Year: 2015-16 Saroj Devi Sand....................…

Inder Chand Sand, Silchar vs. Income Tax Officer, Ward-2, Silchar

In the result, both the appeals filed by the assessees in ITA

ITA 49/GTY/2020[2015-16]Status: DisposedITAT Guwahati23 Dec 2022AY 2015-16

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 68

…आयकर अपीलीय अधिकरण गुवाहाटी 'डीबी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI ‘DB’ BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 49/Gty/2020 Assessment Year: 2015-16 Inderchand Sand....................................................Appellant [PAN: AWXPS 0225 Q] Vs. ITO, Ward-2, Silchar………….................................Respondent I.T.A. No.: 51/Gty/2020 Assessment Year: 2015-16 Saroj Devi Sand....................…

DCIT, Jaipur vs. Vigyan Lodha, Jaipur

In the result, the appeal of the Department is dismissed

ITA 169/JPR/2022[2014-15]Status: DisposedITAT Jaipur20 Dec 2022AY 2014-15
For Appellant: Shri Rohan Sogani, CA &For Respondent: Shri P.R. Meena, CIT-DR
Section 10(38)Section 143(2)Section 14ASection 68Section 69C

…ssion payment is hereby deleted and ground of the assessee is allowed.’’ 2.3 During the course of hearing, the ld. DR relied upon the order of the AO and also relied upon the following case laws alongwith Investigation Report . 1. Pr.CIT vs SwatiBajaj [2022] 139 Taxmann.com 352 (Cal. High Court) 2. Investigation Report in the case of Project Bogus LTCG/STCL through BSE Listed Penny Stocks by DIT (Investigation), Kolkata. 20 ITA169/JP/2022 DCIT, CENTRALL CIRCLE -6, JAIPUR VS SHRI VIGYAN LODHA 2.4 On the other hand, the ld. AR of the assessee relied upon the order of the ld.CIT(A) and also filed the following w…

Rakhi Dineshkumar Runwal, Jalna vs. Income-Tax Officer, Ward - 1, Jalna

In the result, the appeal filed by the assessee stands dismissed

ITA 1821/PUN/2018[2015-16]Status: DisposedITAT Pune07 Dec 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.1821/Pun/2018 िनधा"रण वष" / Assessment Year: 2015-16 Rakhi Dineshkumar Runwal, Vs. Ito, Ward-1, Jalna. 72, Satyam, Preetisudha Nagar, Mantha Road, Jalna- 431203. Pan : Afzpr4123B Appellant Respondent Assessee By None : Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 25.11.2022 Date Of Pronouncement : 07.12.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Aurangabad [‘The Cit(A)’] Dated 27.09.2018 For The Assessment Year 2015-16. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual. The Return Of Income For The Assessment Year 2015-16 Was Filed On 27.11.2015 Disclosing Total Income Of Rs.423/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-1, Jalna (‘The Assessing Officer’) Vide Order Dated 30.12.2017 Passed U/S 143(3) Of The Income Tax

For Respondent: Shri Ramnath P. Murkunde
Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1821/PUN/2018 िनधा"रण वष" / Assessment Year: 2015-16 Rakhi Dineshkumar Runwal, Vs. ITO, Ward-1, Jalna. 72, Satyam, Preetisudha Nagar, Mantha Road, Jalna- 431203. PAN : AFZPR4123B Appellant Respondent Assessee by None : Revenue by : Shri Ramnath P. Murkunde Date of hearing : 25.11.2022 Date of pronouncement : 07.12.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee directed against the order of ld. Commiss…

Dy.C.I.T. Cent. Cir-6(2), Mumbai vs. Shri Dilip B.Jiwrajka, Mumbai

In the result, the Cross Objections for AYs 2012-13 & 2013-14

ITA 2349/MUM/2021[2012-13]Status: DisposedITAT Mumbai29 Nov 2022AY 2012-13
Section 132Section 143(2)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.2349/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) DCIT, Central Circle-6(2) बिधम/ Shri Dilip B. Jiwrajka Room No. 1903, 19th Floor, 15th Floor Orbit Villa, 16, Vs. Air India Building, Nariman Darabsha Lane, Off Point, Mumbai-400021. Neapeansea Road, Mumbai-400036. Cross Objection No. 93/Mum/2022 Arising out of I.T.A. No.2349/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2012-13) Shri Dilip B. Jiwrajka बिधम/ DCIT, Central Circle-6(2) 15th Floor Orbit Villa, 16, Room No. 19…

Jayesh Sunilkumar Bhandari, Nashik vs. Income-Tax Officer, Ward - 1 (1), Nashik

In the result, the appeal filed by the assessee stands dismissed

ITA 284/PUN/2019[2014-15]Status: DisposedITAT Pune28 Nov 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.284/Pun/2019 िनधा"रण वष" / Assessment Year: 2014-15 Jayesh Sunilkumar Bhandari, Vs. Ito, Ward-1(1), Nashik. Shop No.5 & 6 Pushpum, Plaza Jijamata Road, Saraf Bazar, Near Dhahi Pool, Nashik- 422001. Pan : Anzpb5202D Appellant Respondent Assessee By : None Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 21.11.2022 Date Of Pronouncement 28.11.2022 : आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Nashik [‘The Cit(A)’] Dated 10.12.2018 For The Assessment Year 2014-15. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Deriving Income From The Business Of Dealing In Gold. The Return Of Income For The Assessment Year 2014-15 Was Filed On 30.11.2014 Disclosing Total Income Of Rs.13,78,310/-. Against The Said Return Of Income, The Assessment Was Completed By The Income

For Appellant: NoneFor Respondent: Shri Ramnath P. Murkunde
Section 10(38)Section 143(3)Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.284/PUN/2019 िनधा"रण वष" / Assessment Year: 2014-15 Jayesh Sunilkumar Bhandari, Vs. ITO, Ward-1(1), Nashik. Shop No.5 & 6 Pushpum, Plaza Jijamata Road, Saraf Bazar, Near Dhahi Pool, Nashik- 422001. PAN : ANZPB5202D Appellant Respondent Assessee by : None Revenue by : Shri Ramnath P. Murkunde Date of hearing : 21.11.2022 Date of pronouncement 28.11.2022 : आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assessee direc…

Harsh Keyal, Kolkata vs. I.T.O., Ward-8(3), Kolkata

In the result, the appeal of the assessee is dismissed

ITA 681/KOL/2019[2014-15]Status: DisposedITAT Kolkata23 Nov 2022AY 2014-15

Bench: Shri Sanjay Garg & Dr. Manish Borad

Section 10(38)Section 143(3)

…ITA No.681/KOL/2019 Assessment Year: 2014-2015 Harsh Keyal IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH, KOLKATA Before Shri Sanjay Garg, Judicial Member & Dr. Manish Borad, Accountant Member I.T.A. No. 681/KOL/2019 Assessment Year: 2014-2015 Harsh Keyal,...............................................................................Appellant Flat No. 10C, 12, Roland Road, Ballygunge, Kolkata-700020 [PAN:AGUPK1393E] -Vs.- Income Tax Officer,.....................................................................Respondent Ward-8(3), Kolkata, Aayakar Bhawan, 5th Floor, Room No. 17, P-7, Chowringhee Square, K…

Principal Commissioner of Income Tax 9 Kolkata vs. Pravash Kumar Lakmani

Accordingly, the appeal filed by the revenue is dismissed and the

ITAT/130/2022HC Calcutta22 Nov 2022

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Dated : November 22, 2022. Appearance: Mr. Tilak Mitra, Adv. …For Appellant Mr. Subhas Agarwal, Adv …For Respondent The Court :- We Have Heard Learned Counsel Appearing For The Respective Parties. We Have Perused The Affidavit Filed In Support Of The Petition & Found Sufficient Cause Has Been Shown For Condonation Of Delay. Accordingly, The Application Is Allowed & The Delay In Filing The Appeal Is Condoned. These Appeals Have Been Filed By The Revenue Under Section 260A Of The Income Tax Act, 1961 (The Act) Challenging The Orders Passed By The Income Tax Appellate Tribunal In Various Assessment Years. The Details Of The Appeal Numbers, Case Number Before The Learned Tribunal & The Assessment Year Under Consideration Are Set Out In A Tabulated Form Hereunder : Sl. No. Itat No. Date Of Order Assessment Year 1.

Section 10Section 260ASection 263Section 68

…OD – 4, 9, 10, 11, 12, 13, 14 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/129/2022 IA NO. GA/1/2022; GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus REETA LAKHMANI ITAT/127/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus RITIN LAKHMANI ITAT/128/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus JAIKISHAN LAKHMANI ITAT/130/2022 IA NO.GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER INCOME TAX 9 KOLOKATA Versus PRAVASH KUMAR LAKMANI ITAT/131/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL CO…

Principal Commissioner of Income Tax 9 Kolkata vs. Ritin Lakhmani

Accordingly, the appeal filed by the revenue is dismissed and the

ITAT/127/2022HC Calcutta22 Nov 2022

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Dated : November 22, 2022. Appearance: Mr. Tilak Mitra, Adv. …For Appellant Mr. Subhas Agarwal, Adv …For Respondent The Court :- We Have Heard Learned Counsel Appearing For The Respective Parties. We Have Perused The Affidavit Filed In Support Of The Petition & Found Sufficient Cause Has Been Shown For Condonation Of Delay. Accordingly, The Application Is Allowed & The Delay In Filing The Appeal Is Condoned. These Appeals Have Been Filed By The Revenue Under Section 260A Of The Income Tax Act, 1961 (The Act) Challenging The Orders Passed By The Income Tax Appellate Tribunal In Various Assessment Years. The Details Of The Appeal Numbers, Case Number Before The Learned Tribunal & The Assessment Year Under Consideration Are Set Out In A Tabulated Form Hereunder : Sl. No. Itat No. Date Of Order Assessment Year 1.

Section 10Section 260ASection 263Section 68

…OD – 4, 9, 10, 11, 12, 13, 14 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/129/2022 IA NO. GA/1/2022; GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus REETA LAKHMANI ITAT/127/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus RITIN LAKHMANI ITAT/128/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus JAIKISHAN LAKHMANI ITAT/130/2022 IA NO.GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER INCOME TAX 9 KOLOKATA Versus PRAVASH KUMAR LAKMANI ITAT/131/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL CO…

Principal Commissioner of Income Tax 9 Kolkata vs. Ravish Lakhmani

Accordingly, the appeal filed by the revenue is dismissed and the

ITAT/133/2022HC Calcutta22 Nov 2022

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Dated : November 22, 2022. Appearance: Mr. Tilak Mitra, Adv. …For Appellant Mr. Subhas Agarwal, Adv …For Respondent The Court :- We Have Heard Learned Counsel Appearing For The Respective Parties. We Have Perused The Affidavit Filed In Support Of The Petition & Found Sufficient Cause Has Been Shown For Condonation Of Delay. Accordingly, The Application Is Allowed & The Delay In Filing The Appeal Is Condoned. These Appeals Have Been Filed By The Revenue Under Section 260A Of The Income Tax Act, 1961 (The Act) Challenging The Orders Passed By The Income Tax Appellate Tribunal In Various Assessment Years. The Details Of The Appeal Numbers, Case Number Before The Learned Tribunal & The Assessment Year Under Consideration Are Set Out In A Tabulated Form Hereunder : Sl. No. Itat No. Date Of Order Assessment Year 1.

Section 10Section 260ASection 263Section 68

…OD – 4, 9, 10, 11, 12, 13, 14 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/129/2022 IA NO. GA/1/2022; GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus REETA LAKHMANI ITAT/127/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus RITIN LAKHMANI ITAT/128/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA Versus JAIKISHAN LAKHMANI ITAT/130/2022 IA NO.GA/1/2022, GA/2/2022 PRINCIPAL COMMISSIONER INCOME TAX 9 KOLOKATA Versus PRAVASH KUMAR LAKMANI ITAT/131/2022 IA NO. GA/1/2022, GA/2/2022 PRINCIPAL CO…

Abhishek Ashok Lohade, Nashik vs. Income-Tax Officer, Ward - 1(5), Nashik

In the result, the appeal filed by the assessee stands dismissed

ITA 816/PUN/2018[2014-15]Status: DisposedITAT Pune22 Nov 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.816/Pun/2018 िनधा"रण वष" / Assessment Year : 2014-15 Abhishek Ashok Lohade, Vs. Ito, Ward-1(5), Nashik. 15, Subharda Hsg. Soc., Opp. Circle Cinema, Ashok Stambh, Nashik-422001. Pan : Acepl6296R Appellant Respondent Assessee By : None Revenue By : Shri Ramnath P Murkunde Date Of Hearing : 14.11.2022 Date Of Pronouncement : 22.11.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-1, Nashik [‘The Cit(A)’] Dated 21.03.2018 For The Assessment Year 2014-15. 2. Briefly, The Facts Of The Case Are That The Appellant Is An Individual Deriving Income From The Execution Of Contracts Etc. The Return Of Income For The Assessment Year 2014-15 Was Filed On 31.03.2015 Disclosing Total Income Of Rs.3,13,680/-. Against The Said Return Of Income, The Assessment Was Completed By The Income Tax Officer, Ward-1(5), Nashik (‘The Assessing Officer’) Vide Order Dated 28.12.2016 Passed U/S 143(3) Of The Income Tax Act, 1961

For Appellant: NoneFor Respondent: Shri Ramnath P Murkunde
Section 10(38)Section 143(3)

…., not supported by any doctor’s certificate. 6. Since the issue in the present appeal is no more res integra, covered by several judicial precedents as well as one of the recent decision of the Hon’ble Calcutta High Court in the case of PCIT vs. Swati Bajaj, 446 ITR 56 (Calcutta), we proceed to dispose of the same after hearing the ld. Sr. DR even in the absence of assessee. 7. The ld. Sr. DR placed reliance on the order of the ld. CIT(A) submits that in view of the decision of the Hon’ble Calcutta High 4 Court in the case of Swati Bajaj (supra), the order of the ld. CIT(A) be upheld. 8. We heard the ld. Sr. DR…