Pr. CIT v. Prem Lal Gandhi

Chitra Avdhesh Mehta, Mumbai vs. ITO 33 (1) (3), Mumbai

In the result the appeal filed by the assessee stands

Bench: Hon’Ble Shri Sandeep Gosain

…IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No. 3229/Mum/2023 (Assessment Year: 2014-15) Smt. Chitra Avdhesh Mehta Vs. ITO – 33(1)(3) 902/903, 9th Floor, Oberoi Park, Near Thakur Cinema, Thakur Village, Kandivali (W), Mumbai – 400101. Room No. 707, 7th Floor, C-12, BKC, Bandra (E), Mumbai 400051. PAN/GIR No. BIYPS8204F (Applicant) (Respondent) Assessee by Shri M Subramanian, Adv Revenue by Ms. Madhura M. Nayak Sr. DR Date of Hearing 06.05.2025 Date of Pronouncement 22.07.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed…

Govind Corporation, Mumbai vs. DCIT Central Circle 8(1), Mumbai

In the result the appeal filed by the assessee stands

Bench: Hon’Ble Shri Sandeep Gosain

…IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No. 3229/Mum/2023 (Assessment Year: 2014-15) Smt. Chitra Avdhesh Mehta Vs. ITO – 33(1)(3) 902/903, 9th Floor, Oberoi Park, Near Thakur Cinema, Thakur Village, Kandivali (W), Mumbai – 400101. Room No. 707, 7th Floor, C-12, BKC, Bandra (E), Mumbai 400051. PAN/GIR No. BIYPS8204F (Applicant) (Respondent) Assessee by Shri M Subramanian, Adv Revenue by Ms. Madhura M. Nayak Sr. DR Date of Hearing 06.05.2025 Date of Pronouncement 22.07.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed…

Hitesh Mangilal Jain, Mumbai vs. ITO - 19(1)(5), Mumbai

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

…n Jain HUF ITA NO. 454 OF 2018 (Bom-HC) d) CIT v. Shyam R. Pawar 54 Taxmann.com 108(Bom-HC) e) CIT v. Smt. Jamnadevi Agrawal 20 Taxmann.com 529 (BOM-HC) f) Yogesh P. Thakkar and others V. DCIT ITA No. 1605/Mum/2021 (Mumbai ITAT) g) Pr. CIT Vs. Prem Lal Gandhi 94 Taxmann.com 156(P & H-HC) 10.12 The assessee heavily relied on judicial decisions of Hon'ble ITATs, wherein similar addition on a/c of this particular scrip has been made u/s 68 viz. Pine Animation Ltd and PSIT Infra Ltd had been deleted, as under :- a) Gopal Nihchaldas Pariani v. ITO--ITA No. 7761 & 7762/Mum/2019 b)Vijayrattan Balkrishan Mittal v. DCIT--…

Hitesh Mangilal Jain, Mumbai vs. ITO 19(1)(5), Mumbai

Appeals of the assessee are partly allowed

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

…n Jain HUF ITA NO. 454 OF 2018 (Bom-HC) d) CIT v. Shyam R. Pawar 54 Taxmann.com 108(Bom-HC) e) CIT v. Smt. Jamnadevi Agrawal 20 Taxmann.com 529 (BOM-HC) f) Yogesh P. Thakkar and others V. DCIT ITA No. 1605/Mum/2021 (Mumbai ITAT) g) Pr. CIT Vs. Prem Lal Gandhi 94 Taxmann.com 156(P & H-HC) 10.12 The assessee heavily relied on judicial decisions of Hon'ble ITATs, wherein similar addition on a/c of this particular scrip has been made u/s 68 viz. Pine Animation Ltd and PSIT Infra Ltd had been deleted, as under :- a) Gopal Nihchaldas Pariani v. ITO--ITA No. 7761 & 7762/Mum/2019 b) Vijayrattan Balkrishan Mittal V. DCIT-…

Income Tax Officer, Mumbai vs. Hitesh Mangilal Jain, Mumbai

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

…n Jain HUF ITA NO. 454 OF 2018 (Bom-HC) d) CIT v. Shyam R. Pawar 54 Taxmann.com 108(Bom-HC) e) CIT v. Smt. Jamnadevi Agrawal 20 Taxmann.com 529 (BOM-HC) f) Yogesh P. Thakkar and others V. DCIT ITA No. 1605/Mum/2021 (Mumbai ITAT) g) Pr. CIT Vs. Prem Lal Gandhi 94 Taxmann.com 156(P & H-HC) 10.12 The assessee heavily relied on judicial decisions of Hon'ble ITATs, wherein similar addition on a/c of this particular scrip has been made u/s 68 viz. Pine Animation Ltd and PSIT Infra Ltd had been deleted, as under :- a) Gopal Nihchaldas Pariani v. ITO--ITA No. 7761 & 7762/Mum/2019 b)Vijayrattan Balkrishan Mittal v. DCIT--…

Preeti Chirania, Mumbai vs. The Income Tax Officer Ward - 28(2)(4), Navi Mumbai

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

Bench: Shri Sandeep Gosain & Ms. Padmavathy Svs. Ito, Ward – 28(2)(4) Preeti Chirania 309, 3Rd Floor, Tower No. Flat No.3, 1St Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. Pan/Gir No. Akbpc0636M (Applicant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Vs. ITO, Ward – 28(2)(4) Preeti Chirania 309, 3rd Floor, Tower No. Flat No.3, 1st Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. PAN/GIR No. AKBPC0636M (Applicant) (Respondent) Assessee by Ms. Ritu Kamal Kishore Revenue by Shri Ramakrishna Bandi, CIT(DR) सुनवाई क" तारीख/Date of Hearing 06.11.2024 घोषणा क" तारीख/Date of Pronouncement 10.12.2024 आदेश / ORDER PER SANDEEP GOSAIN, JM:…

Smt Pawanben Pannalal Gulecha, Mumbai vs. The ITO, Ward-18(2)(5), Mumbai

In the result, both the appeals of the assessee are allowed on merits

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Shri Pannalal Hastimal Vs. The ITO, Ward- Gulecha 23(2)(7), Mumbai 97/101, Manmandir Room No.306, 3rd Jewellers, Sheikh Memon Floor Street, Earnest House Mumbadevi Chamber Nariman Point 3rd Floor, Shop No.51, Mumbai – 400 021 Mumbai-400 002 PAN/GIR No.AACPG4621P (Appellant) .. (Respondent) Smt. Pawanben Pannalal Vs. The ITO, Ward-18(2)(5), Gulecha Mumbai Shop No.52, Mumbadevi Room No.306, 3rd Floor Chambers, Zaveri Bazar Earnest House Mumbai – 400 002 Nariman Point Mumbai – 4…

Shri Pannalal Hastimal Gulecha, Mumbai vs. The ITO, Ward-23(2)(7), Mumbai

In the result, both the appeals of the assessee are allowed on merits

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Shri Pannalal Hastimal Vs. The ITO, Ward- Gulecha 23(2)(7), Mumbai 97/101, Manmandir Room No.306, 3rd Jewellers, Sheikh Memon Floor Street, Earnest House Mumbadevi Chamber Nariman Point 3rd Floor, Shop No.51, Mumbai – 400 021 Mumbai-400 002 PAN/GIR No.AACPG4621P (Appellant) .. (Respondent) Smt. Pawanben Pannalal Vs. The ITO, Ward-18(2)(5), Gulecha Mumbai Shop No.52, Mumbadevi Room No.306, 3rd Floor Chambers, Zaveri Bazar Earnest House Mumbai – 400 002 Nariman Point Mumbai – 4…

Rohit Devendra Goyal, Mumbai vs. Income Tax Officer-33(3)(2), Mumbai

In the result, appeal of the assessee is allowed

…2 ITA No. 3704/Mum/2023 Shri Rohit Devendra Goyal 2. As per the grounds of appeal, the assessee has challenged the denial of exemption of Long Term Capital Gain (LTCG) claimed under section 10(38) of the Act and loan taken from the aforesaid party along with other disallowances. The additions/ disallowances against which the assessee is in appeal before us are as under: Additions of Rs. 49,85,630/- by treating the LTCG from sale of shares as Unexplained Cash Credits. The disallowance u/s 69C of the Act made on account of commission for obtaining LTCG entry amounting to Rs.2,49,281/- The addition U/s 68 of Rs.75,0…

DCIT Central Circle -2(2), Mumbai vs. Shri Viral Saraf Mittal, Mumbai

In the result, appeal filed by the revenue is dismissed

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – Central Circle – 2(2) V. Viral Saraf Mittal Room No. 806, 8Th Floor 901/902, Capri Heights Old Cgo Annex Building Palli Hill, Bandra (W) M.K. Road, Mumbai - 400020 Mumbai - 400050 Pan: Azbps0317C (Appellant) (Respondent) Assessee Represented By : Shri Sidharth Kothari Department Represented By : Ms. Kavitha Kaushik

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI ABY T VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – Central Circle – 2(2) v. Viral Saraf Mittal Room No. 806, 8th Floor 901/902, Capri Heights Old CGO Annex Building Palli Hill, Bandra (W) M.K. Road, Mumbai - 400020 Mumbai - 400050 PAN: AZBPS0317C (Appellant) (Respondent) Assessee Represented by : Shri Sidharth Kothari Department Represented by : Ms. Kavitha Kaushik Date of conclusion of Hearing : 23.01.2024 Date of Pronouncement : 23.02.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal…

Sanjay Madanraj Shah, Mumbai vs. ACIT 32(3), Mumbai

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

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy Ssanjay Madanrajshah, Acit – 32(3) 316, New Link Way Kautilya Bhavan, बनाम/ Estate, Near Chincholi Bkc Complex, Vs. Fire Brigade, Bandra (E), Malad (W), Mumbai-400051. Mumbai-400064. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Ajcps1858H (""थ" / Respondent) (अपीलाथ" /Appellant)

…. Pr. CIT vs. Karuna Garg ITA477/2022 (Del-HC) 6. Pr. CIT vs. Smt. Krishna Garg,126 Taxmann.com 80 (Del- HC 7. CIT vs. Shyam R. Pawar, 54 taxmann.com 108 (Bom-HC) 8. CIT vs. Smt. Jamnadevi Agrawal 20 Taxmann.com 529 (Bom-HC) 9. Pr. CIT vs. Prem Pal Gandhi,94 Taxmann.com 156 (P & H- HC) 10. Pr. CIT vs. Parasben Kasturchand Kochar, 130 Taxmann.com 177 (SC) & 130 Taxmann.com 176 (Guj-HC) 7. Further the facts and circumstance of the present case is similar and identical and pertains to A.Y 2015-16 in respect of sale of shares of M/s Jackson Investments Pvt Ltd dealt by the Hon’ble Tribunal of Delhi Bench in the…