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

M/S Rarity Agencies Limited, Kolkata vs. ITO, Ward 9(1), Kolkata

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

ITA 2341/KOL/2024[2015-16]Status: DisposedITAT Kolkata21 Oct 2025AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 10(38)Section 143(3)Section 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 2341/KOL/2024 Assessment Year: 2015-16 M/s. Rarity Agencies Limited ITO, Ward-9(1), Kolkata Vs. (Appellant) (Respondent) PAN: AAFCR7243C Appearances: Assessee represented by : None. Department represented by : Kallol Mistry, JCIT, Sr. DR. Date of concluding the hearing : 28-July-2025 Date of pronouncing the order : 21-October-2025 O…

M/S. Enfield Vyapaar Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkata

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

ITA 142/KOL/2023[2008-2009]Status: DisposedITAT Kolkata21 Oct 2025AY 2008-2009

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 144Section 147Section 148Section 250Section 263Section 282Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 142/KOL/2023 Assessment Year: 2008-09 M/s. Enfield Vyapaar Pvt. Ltd. I.T.O., Ward-1(1), Kolkata Vs. (Appellant) (Respondent) PAN: AABCE9251H Appearances: Assessee represented by : Soumitra Choudhury, Adv. Department represented by : Monalisha Pal Mukherjee, JCIT, Sr. DR. Date of concluding the hearing : 31-July-2025 Date of pronouncing the order : 21-October-2025 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the or…

Nishant Parekh- Legal Heir of Mina Parekh, Jamnagar vs. Income Tax Officer, Ward-1(3), Jamnagar

In the result, the appeal of the assessee is allowed

ITA 215/RJT/2025[2015-16]Status: DisposedITAT Rajkot14 Oct 2025AY 2015-16

Bench: Dr. Arjun Lal Saini. आयकरअपीलसं./Ita No.215/Rjt/2025 "नधा"रणवष" / Assessment Year: (2015-2016) Nishant Parekh – Legal Heir Of Vs. Income Tax Officer Mina Parekh Aaykar Bhavan 322 Madhav Square, Opp 361001, Gujrat Avantika Complex, Limda Lane Road, Gujrat-361001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aanpp9471F (Appellant) (Respondent)

For Appellant: Shri Sagar Shah, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 10(38)Section 115BSection 147Section 250Section 68

…ITA No.215/RJT/2025 Nishant Parekh – Legal Heir of Mina Parekh IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER. आयकरअपीलसं./ITA No.215/RJT/2025 "नधा"रणवष" / Assessment Year: (2015-2016) Nishant Parekh – Legal Heir of Vs. Income Tax Officer Mina Parekh Aaykar Bhavan 322 Madhav Square, Opp 361001, Gujrat Avantika Complex, Limda Lane Road, Gujrat-361001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AANPP9471F (Appellant) (Respondent) Appellant by : Shri Sagar Shah, Ld. AR Respondent by : Shri Abhimanyu Singh Yadav, Ld. Sr. DR Date of Hearing : 03/09/2025 Date of P…

Pramila Agarwal, Jaipur vs. The Income Tax Officer Ward-2(5), Jaipur

In the result, the appeal of the assessee is allowed

ITA 531/JPR/2025[2011-12]Status: DisposedITAT Jaipur10 Oct 2025AY 2011-12
For Appellant: Shri Tarun Mittal, C.AFor Respondent: Shri Gorav Avasthi, JCIT
Section 10(38)Section 147Section 148Section 68

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA. No. 531/JPR/2025 निर्धारण वर्ष / Assessment Years : 2011-12 Pramila Agarwal Vs. 702, Akshat Vilay, Hawa Sadak, Civil Lines, Jaipur. Income Tax Officer, Ward-2(5), Jaipur. स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: ADNPA3346F अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Shri Tarun Mittal, C.A. राजस्…

Birendra Singh Nirbhay, Sirsi Road Jaipur Rajasthan vs. ITO Ward 3(1) Jaipur, Ncrb Income Tax Department Statue Circle Jaipur Rajasthan

In the result, the appeal of the assessee is allowed

ITA 704/JPR/2024[2015-16]Status: DisposedITAT Jaipur09 Oct 2025AY 2015-16
For Appellant: Shri Deepak Sharma, CAFor Respondent: Shri Shri Gautam Singh Choudhary, JCIT-DR
Section 10(38)Section 132(4)Section 69C

….DR also submitted the case laws as under:- S.N Particulars Page No. 1. In the Income Tax Appellate Tribunal "A" Bench, Kolkata, ITA No. 1077/KOL/2024 Narayan Suppliers Pvt. Ltd.138, Canning Street, Burrabazar, Kolkata vs ITO,Ward 6(3), Kolkata 1-28 2. [2022] 139 Taxmann.com 352 (Calcutta) High Court of 29-77 Calcutta, Principal Commissioner of Income Tax vs Swati Bajaj 3. [2018] 89 Taxmann.com 196 (Bombay) High Court of Bombay 78-80 Sanjay Bimalchand Jain vs Pr. CIT-1, Nagpur 4. [2025] 175 Taxmann.com 348 (Delhi – Trib), Udit Kalara vs 81-85 ITO 5. [2022] 138 Taxmann.com 150 (SC) Pr. CIT vs Krishna Devi 86-87 2.…

Anilkumar Anthony Krishna Murthy, Mysore vs. Principal Commissioner of Income Tax, Central, Bengaluru

In the result, the appeal of the assessee is allowed

ITA 915/BANG/2024[2016-17]Status: DisposedITAT Bangalore09 Oct 2025AY 2016-17

Bench: Shri Narender Kumar Chodhry & Shri Waseem Ahmed

For Appellant: Shri Ravishankar SV, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT (DR)
Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI NARENDER KUMAR CHODHRY, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER ITA No.915 /Bang/2024 Assessment Year: 2016-17 Anilkumar Anthony Krishna Murthy, Vs. The Pr. Commissioner of No.315, Anil Farm, Bogadi Gaddige Income Tax (Central), Road, Maratikyathana Halli, Bengaluru. Jayapura Halli, Jayapura Hobli, Bengaluru – 570 026. PAN – AFKPK 4793 H APPELLANT RESPONDENT Assessee by : Shri Ravishankar SV, Advocate Revenue by : Shri Shivanand H Kalakeri, CIT (DR) Date of hearing : 05.08.2025 Date of Pronouncement : 09.10.2025 O R D E…

Smt. Ritu Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

In the result, both the appeals are allowed

ITA 305/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh06 Oct 2025AY 2012-13
For Appellant: Shri Ashwani Kumar, CA andFor Respondent: Smt. Kusum Bansal, CIT DR
Section 10(38)Section 143(3)Section 153ASection 153DSection 263

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.304 & 305/CHD/2019 निर्धारण वर्ष / Assessment Year: 2010-11 & 2012-13 Vs Smt. Ritu Soin, H.No. 31, Garden Enclave, South City-II, Ludhiana. The ACIT, Central Circle-2, Ludhiana. स्थायी लेखा सं./PAN NO: AJIPS8572L अपीलार्थी/Appellant प्रत्यर्थी/Respondent Assessee by: Shri Ashwani Kumar, CA and Ms. Deepali Aggarwal, CA Revenue by : Smt. Kusum Bansal, CIT DR Date of Hearing : 11.08.2025 Date of P…

Goodluck Metal Corporation, Mumbai vs. Assessing Officer, Mumbai

In the result, the appeal of the assessee is dismissed

ITA 1771/MUM/2025[2009-10]Status: DisposedITAT Mumbai22 Sept 2025AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2009-10 Goodluck Metal Corporation, Assessing Officer Circle 19(1), 98, Khetwadi Main Road, Piramal Chamber, Mumbai-400 004. Vs. Mumbai-400012. Pan No. Aaafg 1441 R Appellant Respondent

For Respondent: Mr. Sanjiv Shah, Adv
Section 132Section 143(1)Section 147Section 153A

…ing at a conclusion. It would also be relevant to rely on judgment of Calcutta High Court in case of Pr. CIT Vs Swati rely on judgment of Calcutta High Court in case of Pr. CIT Vs Swati rely on judgment of Calcutta High Court in case of Pr. CIT Vs Swati Bajaj 139 Taxmann.com 352 (Calcutta) wherein Hon’ble court in Bajaj 139 Taxmann.com 352 (Calcutta) wherein Hon’ble court in Bajaj 139 Taxmann.com 352 (Calcutta) wherein Hon’ble court in its landmark judgment has dealt about onu its landmark judgment has dealt about onus of proof especially in s of proof especially in cases wherein detailed investigation was carrie…

DCIT CC 7(3), Mumbai vs. Smt. Sakhiben Patel, Mumbai

In the result, appeal of the Revenue stands dismissed

ITA 1596/MUM/2019[2013-14]Status: DisposedITAT Mumbai19 Sept 2025AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar & Deputy Commissioner Of V/S. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6Th Floor, Petit Towers, –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/Mum/2020 (Arising Out Of Ita No. 1595/Mum/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, V/S. Deputy Commissioner Of 601, 6Th Floor, Petit Towers, बनाम Income Tax, Central Circle –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Ritesh Misra, (CIT-DR)
Section 131(1)Section 132Section 143(3)Section 153ASection 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER & Deputy Commissioner of v/s. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6th Floor, Petit Towers, –7(3), Room No. 655, 6th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AALPP1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/MUM/2020 (Arising out of ITA No. 1595/MUM/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, v…

DCIT CC 7(3), Mumbai vs. Smt. Sakhiben Patel, Mumbai

In the result, appeal of the Revenue stands dismissed

ITA 1595/MUM/2019[2012-13]Status: DisposedITAT Mumbai19 Sept 2025AY 2012-13

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar & Deputy Commissioner Of V/S. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6Th Floor, Petit Towers, –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/Mum/2020 (Arising Out Of Ita No. 1595/Mum/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, V/S. Deputy Commissioner Of 601, 6Th Floor, Petit Towers, बनाम Income Tax, Central Circle –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Ritesh Misra, (CIT-DR)
Section 131(1)Section 132Section 143(3)Section 153ASection 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER & Deputy Commissioner of v/s. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6th Floor, Petit Towers, –7(3), Room No. 655, 6th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AALPP1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/MUM/2020 (Arising out of ITA No. 1595/MUM/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, v…

Anubha Bansal, New Delhi vs. ACIT Circle 70(1), New Delhi

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

ITA 2314/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Sept 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Amitabh Shuklaassessment Year: 2015-16

Section 10(38)Section 143(2)Section 143(3)

…ITA No.2314 / Del / 2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment year: 2015-16 Anubha Bansal, Vs ACIT, Circle 70(1), C/o Kapil Goel Adv. New Delhi. F-26/124 Sector 7, Rohini, Delhi-110085. PAN: AEQPB 4221 G APPELLANT RESPONDENT Assessee represented by Dr. Kapil Goel, Adv. Ms. Monika Singh, CIT(DR) Department represented by Date of hearing 22.07.2025 19.09.2025 Date of pronouncement O R D E R PER AMITABH SHUKLA, A.M: This appeal, preferred by the assessee for assessment year 2015-16, is di…

Tapas Chaturvedi, Mumbai vs. Income Tax Officer Ward 19(3)(1), Mumbai

In the result, the Assessee's appeal is allowed

ITA 4509/MUM/2024[2013-14]Status: DisposedITAT Mumbai12 Sept 2025AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2013-14

For Appellant: Shri Suchek Anchaliya, Ld. A.RFor Respondent: Shri Hemanshu Joshi, Ld. Sr. D.R
Section 10(38)Section 143(1)Section 147Section 148Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assessment Year: 2013-14 Tapas Chaturvedi Income Tax Officer, Flat No.1, 44th Floor, Ward 19(3)(1) Shreepati Arcade, Piramal Chamber, Vs. August Kranti Marg, Mumbai-400012. Nana Chowk, Mumbai-400036. PAN: AFJPC5254C (Appellant) (Respondent) Present for: Assessee by : Shri Suchek Anchaliya, Ld. A.R. Revenue by : Shri Hemanshu Joshi, Ld. Sr. D.R. Date of Hearing : 24.07.2025 Date of Pronouncement : 12.09.2025 O R D E R Per : Narender Kumar Choudhry,…

Jayesh Khimji Khimasiya HUF, Jamnagar vs. Office of Principal Commissioner of Income-Tax, Jamnagar

ITA 6/RJT/2024[2012-13]Status: DisposedITAT Rajkot09 Sept 2025AY 2012-13

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha

Section 10(38)Section 147Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER Sr. ITA No. Assessment Appellant By Respondent By No. Year 1. 03/Rjt/2024 2012-13 Mansukhlal Khimji Office of Principle Khimasiya HUF Commissioner of Mahavir, Nr. Jain Income Tax, Temple,42- Digvijay Taranjali Building, Plot, Jamnagar - 361008 Jamnagar – 361005 PAN No.: AADHS2920Q 2. 04/Rjt/2024 2013-14 Mansukhlal Khimaji Office of Principle Khimasiya Commissioner of M/s. Metro Metal Income Tax, Corporation, 358/1, Taran…

Bhanuben Mansukhlal Khimasiya, Jamnagar vs. Office of Principal Commissioner of Income-Tax, Jamnagar

ITA 5/RJT/2024[2012-13]Status: DisposedITAT Rajkot09 Sept 2025AY 2012-13

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha

Section 10(38)Section 147Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER Sr. ITA No. Assessment Appellant By Respondent By No. Year 1. 03/Rjt/2024 2012-13 Mansukhlal Khimji Office of Principle Khimasiya HUF Commissioner of Mahavir, Nr. Jain Income Tax, Temple,42- Digvijay Taranjali Building, Plot, Jamnagar - 361008 Jamnagar – 361005 PAN No.: AADHS2920Q 2. 04/Rjt/2024 2013-14 Mansukhlal Khimaji Office of Principle Khimasiya Commissioner of M/s. Metro Metal Income Tax, Corporation, 358/1, Taran…

Mansukhlal Khimji Khimasiya, Jamnagar vs. Office of Principal Commissioner of Income-Tax, Jamnagar

ITA 4/RJT/2024[2013-14]Status: DisposedITAT Rajkot09 Sept 2025AY 2013-14

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha

Section 10(38)Section 147Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER Sr. ITA No. Assessment Appellant By Respondent By No. Year 1. 03/Rjt/2024 2012-13 Mansukhlal Khimji Office of Principle Khimasiya HUF Commissioner of Mahavir, Nr. Jain Income Tax, Temple,42- Digvijay Taranjali Building, Plot, Jamnagar - 361008 Jamnagar – 361005 PAN No.: AADHS2920Q 2. 04/Rjt/2024 2013-14 Mansukhlal Khimaji Office of Principle Khimasiya Commissioner of M/s. Metro Metal Income Tax, Corporation, 358/1, Taran…

Mansukhlal Khimji Khimasiya HUF, Jamnagar vs. Office of Principal Commissioner of Income-Tax, Jamnagar

ITA 3/RJT/2024[2012-13]Status: DisposedITAT Rajkot09 Sept 2025AY 2012-13

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinha

Section 10(38)Section 147Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER Sr. ITA No. Assessment Appellant By Respondent By No. Year 1. 03/Rjt/2024 2012-13 Mansukhlal Khimji Office of Principle Khimasiya HUF Commissioner of Mahavir, Nr. Jain Income Tax, Temple,42- Digvijay Taranjali Building, Plot, Jamnagar - 361008 Jamnagar – 361005 PAN No.: AADHS2920Q 2. 04/Rjt/2024 2013-14 Mansukhlal Khimaji Office of Principle Khimasiya Commissioner of M/s. Metro Metal Income Tax, Corporation, 358/1, Taran…

Income Tax Officer, Ward-1(1), Kolkata vs. Avinash Commercial Private Limited, Kolkata

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

ITA 1603/KOL/2024[2012-13]Status: DisposedITAT Kolkata08 Sept 2025AY 2012-13

Bench: Sonjoy Sarma & Sri Rakesh Mishra

Section 143(2)Section 143(3)Section 147Section 148Section 149Section 250Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA Before SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1603/KOL/2024 Assessment Year: 2012-13 Income Tax Officer, Ward-1(1), Avinash Commercial Private Kolkata Limited Vs. (Appellant) (Respondent) PAN: AAHCA4631R C.O. No.: 55/KOL/2025 Arising out of I.T.A. No.: 1603/KOL/2024 Assessment Year: 2012-13 Avinash Commercial Private Income Tax Officer, Ward- Limited Vs. 1(1), Kolkata (Appellant) (Respondent) PAN: AAHCA4631R Appearances: Department represented by : Monalisha Pal Mukherjee, JCIT, Sr. DR Assessee represented b…

DCIT, Circle - 5(1), Kolkata vs. Puffco Distributors Pvt Ltd, Kolkata

In the result, appeal of the revenue is dismissed

ITA 1340/KOL/2025[2010-11]Status: DisposedITAT Kolkata04 Sept 2025AY 2010-11

Bench: the Id. CIT(A), wherein the appeal of the assessee has been allowed and the Id.CIT(A) had directed to delete the addition of Rs.97 lakhs.4. Being aggrieved and dissatisfied with the order of the Id. CIT(A), the revenue is in appeal before the Tribunal by taking following grounds :- 1. Whether on facts and circumstances of the case and in law, the Ld CIT(A) erred in fact in holding that the A.O. has not brought anything on record which shows hat the appellant routed its own unaccounted money

For Appellant: Shri Arvind Agrawal, AdvocateFor Respondent: Shri S.B.Chakraborthy, Sr. DR
Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER आयकर अपील सं/ITA No.1340/KOL/2025 (निर्धारण वर्ा / Assessment Year : 2010-2011) DCIT, Circle-5(1), Kolkata Vs M/s Puffco Distributors Pvt Ltd 5, Mangoe Lane, Suit No.306, 3rd Floor, Kolkata-700001 PAN No. :AABC 9974 E (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee by : Shri Arvind Agrawal, Advocate रधजस्व की ओर से /Revenue by : Shri S.B.Chakraborthy, Sr. DR सुनवाई की तारीख / Date of Hearing : 25/08/2025 घोषणा की तारीख/Date of Pronounc…

Principal Commissioner of Income Tax 2 Kolkata vs. Goodview Marketing Pvt Ltd

Accordingly, the appeal fails and is dismissed

ITAT/114/2025HC Calcutta03 Sept 2025

Bench: : The Hon’Ble The Chief Justice T.S. Sivagnanam & The Hon’Ble Justice Chaitali Chatterjee (Das) Date: 3Rd September, 2025 Appearance: Mr. Tilak Mitra, Adv. Mr. Prithu Dudhoria, Adv. …For Appellant Mr. J.P. Khaitan, Sr. Adv. Mr. Saumya Kejriwal, Adv. Ms. Ananya Rath, Adv. Mr. Navin Mittal, Adv. Mr. Debarghya Banerjee, Adv. …For Respondent

Section 143(1)Section 143(3)Section 144Section 147Section 260ASection 263Section 68

…OD-2 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/114/2025 GA/2/2025 PRINCIPAL COMMISSIONER OF INCOME TAX-2, KOLKATA VS. GOODVIEW MARKETING PVT. LTD. BEFORE : THE HON’BLE THE CHIEF JUSTICE T.S. SIVAGNANAM AND THE HON’BLE JUSTICE CHAITALI CHATTERJEE (DAS) DATE: 3RD SEPTEMBER, 2025 Appearance: Mr. Tilak Mitra, Adv. Mr. Prithu Dudhoria, Adv. …for Appellant Mr. J.P. Khaitan, Sr. Adv. Mr. Saumya Kejriwal, Adv. Ms. Ananya Rath, Adv. Mr. Navin Mittal, Adv. Mr. Debarghya Banerjee, Adv. …for Respondent The Court : This appeal filed by the appel…

Income Tax Officer-27(3)(1) Mumbai, Vashi vs. Sachin Velji Shah, Mumbai

Appeal of the revenue is dismissed

ITA 1938/MUM/2023[2014-15]Status: DisposedITAT Mumbai02 Sept 2025AY 2014-15

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri Swapnil Choudhary, Sr. DRFor Respondent: Shri Prakash Jhunjhunwala, AR
Section 10(38)Section 132(4)Section 133(6)Section 143(3)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 1938/Mum/2023 (Assessment Year: 2014-15) Income Tax Officer-27(3)(1), Sachin Velji Shah, Room No. 422, 4th Floor, 72B, 4th Floor, Girdhar Nagar, Tower No.6, Vashi Railway Station Vs. Jivdaya Lane, Ghatkopar-West, Complex, Vashi, Mumbai-400086 Navi Mumbai- 400703. PAN: AWUPS7545N Appellant) : Respondent) Revenue / Appellant by : Shri Swapnil Choudhary, Sr. DR Assessee / Respondent by : Shri Prakash Jhunjhunwala, AR : 20.08.2025 Date of Hearing : 02.09.2025 Date of Pronouncement O R…