How many judgments cite Pratik Suryakant Shah v. ITO?

48 judgments on BharatTax cite Pratik Suryakant Shah v. ITO (77 Taxmann.com 260), spanning 2017 to 2025.

Which sections of the Income Tax Act does Pratik Suryakant Shah v. ITO come up under?

It is most often cited in judgments turning on Section 68, Section 143(3), Section 147, Section 148, Section 132(4), Section 133(6).

Pratik Suryakant Shah v. ITO

77 Taxmann.com 260Income Tax Appellate Tribunal2017#2416 most cited

What is Pratik Suryakant Shah v. ITO authority for?

The exemption for long-term capital gains under Section 10(38) is deniable where gains arise from bogus penny stock transactions, if the fraudulent nature is established by the revenue through a preponderance of probability, often involving evidence of price rigging and the role of entry operators. This applies even if documentary evidence like contract notes is presented.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Pratik Suryakant Shah v. ITO · Section 10(38) · Section 68 · bogus long term capital gain · penny stock · price rigging · entry operator · preponderance of probability · reassessment · Section 147 · retracted statement · paper company

Sections most often in play

Section 68 Section 143(3)Section 147 Section 148 Section 132(4)Section 133(6)Section 153A Section 10(38)

Issues it is cited on

price rigging bogus ltcg bogus long term capital gain penny stock preponderance of probability paper company valuation of shares section 10(38)entry operator live link retracted statement long term capital gains

Judgments citing Pratik Suryakant Shah v. ITO

INCOME TAX OFFICER 11(2)(1), MUMBAI, MUMBAI vs. SHREM ALLOYS PRIVATE LIMITED, MUMBAI

In the result, all the appeals filed by the Revenue stand dismissed

ITA 2192/MUM/2025[2014-15]Status: DisposedITAT Mumbai10 Sept 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 143(3)Section 147Section 148Section 153ASection 68

…Taxmann.com 108 (Bombay) b) ITO vs. Arvind Kumar Jain HUF** ITA No. 4862/M/2014 (Mumbai Tribunal) c) ITO vs. Indravadan Jain HUF ITA 4861/M/2014 (Mumbai Tribunal) d) Sunil Prakash vs. ACIT ITA No. 6494/M/2014 (Mumbai Tribunal) e) Pratik Suryakant Shah vs. ITO 77 Taxmann.com 260 (Ahmedabad Tribunal) f) ITO vs. Smt. Aarti Mittal 41 Taxmann.com 118 (Hyderabad Tribunal) g) Sunita Jain vs. ITO ITA No. 501-502/AHD/2016 (Ahmedabad Tribunal) Everfine Alloyes Pvt. Ltd., h) Surya Prakash Toshniwal HUF vs. ITO i) Dolarrai Hemani vs. ITO ITA No. 19/Kol/2014 (Kolkata Tribunal) j) CIT vs. Himani M. Vakil** 41 Taxmann.com 425 (…

INCOME TAX OFFICER 11 (2) (1), MUMBAI, MUMBAI vs. EVERFINE ALLOYS PRIVATE LIMITED, MUMBAI

In the result, all the appeals filed by the Revenue\nstand dismissed

ITA 2186/MUM/2025[2015-16]Status: DisposedITAT Mumbai10 Sept 2025AY 2015-16

Section 143(3)Section 147Section 148Section 153ASection 68

…Bombay\nTribunal)\nb) ITO vs. Arvind Kumar Jain HUF** ITA No. 4862/M/2014\n(Mumbai Tribunal)\nc) ITO vs. Indravadan Jain HUF ITA 4861/M/2014 (Mumbai\nTribunal)\nd) Sunil Prakash vs. ACIT ITA No. 6494/M/2014 (Mumbai\nTribunal)\ne) Pratik Suryakant Shah vs. ITO 77 Taxmann.com 260\n(Ahmedabad Tribunal)\nf) ITO vs. Smt. Aarti Mittal 41 Taxmann.com 118 (Hyderabad\nTribunal)\n11\nITA No.2185/Mum/2025 and others\nEverfine Alloyes Pvt. Ltd.,\ng) Sunita Jain vs. ITO ITA No. 501-502/AHD/2016\n(Ahmedabad Tribunal)\nh) Surya Prakash Toshniwal HUF vs. ITO ITA No.\n1213/Kol/2016 (Kolkata Tribunal)\ni) Dolarrai Hemani vs. ITO I…

INCOME TAX OFFICER, MUMBAI vs. EVERFINE ALLOYS PRIVATE LIMITED, MUMBAI

In the result, all the appeals filed by the Revenue stand dismissed

ITA 2185/MUM/2025[2013-14]Status: DisposedITAT Mumbai10 Sept 2025AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 143(3)Section 147Section 148Section 153ASection 68

ITO 41(3)(1), MUMBAI, MUMBAI vs. DEEPIKA ANIL AGARWAL, MUMBAI

In the result the appeal filed by the revenue stands\ndismissed

ITA 1885/MUM/2025[2011-12]Status: DisposedITAT Mumbai06 Aug 2025AY 2011-12

Section 10(38)Section 132Section 132(4)Section 143Section 147Section 263Section 68

…p Darshan Properties Pvt Ltd.2117 & 2118/Mum/2014\n10. CIT-13 V/s ShyamR.Pawar (2015) -54 Taxmaan.com108- Bombay High Court\n11. JafferaliK.Rattonsey vs DCIT ITA No.5068 Mum 2009\n12. Kamla Devi S. Doshi ITA No. 1957/Mum/2015\n13. Pratik Suryakant Shah (2017)-77 Taxmann.com 260 Ahemdabad Tribunal\n14. Aarti Mittal (2014) 41 Taxmann.com 118(Hyderabad Tribunal)\n15. CIT Appeal order in case of Umang D Soni\n16. C.I.T Mumbai Vs. Mukesh RatilalMarolia Supreme Court - 2015 (9) TMI 854\nSUPREME COURT\n17. The Commissioner of Income Tax-16. Vs. Mrs. Kesar A. Gada 2015 (1) TMI\n1220 - BOMBAY HIGH COURT\n18. Ramprasad Aga…

RAJENDRA KUMAR MUNDRA (HUF),MUMBAI vs. NATIONAL FACELESS ASSESSMENT CENTRE (NFAC), DELHI

In the result the appeal filed by the assessee stands allowed

ITA 1000/MUM/2024[2016-17]Status: DisposedITAT Mumbai06 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Sandeep Gosain& Shri Girish Agrawalrajendra Kumar Mundra Vs. Ito, Ward 24(3)(1) (Huf) Piramal Chamber C-28, Ameya Bldg, Behind Lalbaug, Mumbai – Ymca Dn Nagar Andheri (W) 400012. 400053. Pan/Gir No.Aadh6828J (Applicant) (Respondent)

Section 147Section 148Section 2Section 263Section 68Section 69A

…Deep Darshan Properties Pvt Ltd.2117 & 2118/Mum/2014 10. CIT-13 V/s ShyamR.Pawar (2015) -54 Taxmaan.com108- Bombay High Court 11. JafferaliK.Rattonsey vs DCIT ITA No.5068 Mum 2009 12. Kamla Devi S. Doshi ITA No. 1957/Mum/2015 13. Pratik Suryakant Shah (2017)-77 Taxmann.com 260 Ahemdabad Tribunal 14. Aarti Mittal (2014) 41 Taxmann.com 118(Hyderabad Tribunal) 15. CIT Appeal order in case of Umang D Soni 16. C.I.T Mumbai Vs. Mukesh RatilalMarolia Supreme Court - 2015 (9) TMI 854 - SUPREME COURT 17. The Commissioner of Income Tax-16. Vs. Mrs. Kesar A. Gada 2015 (1) TMI 1220 - BOMBAY HIGH COURT 18. Ramprasad Agarwal…

ASSISTANT COMMISSIONER OF INCOME TAX- 4(1)(1), MUMBAI vs. ANKUR AGRAWAL, MUMBAI

In the result, both the appeals filed by the Assessee are allowed

ITA 5179/MUM/2024[2012-13]Status: DisposedITAT Mumbai16 Jun 2025AY 2012-13

Section 10(38)Section 250Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“A” BENCH, MUMBAI\nBEFORE SHRI SANDEEP GOSAIN, (JUDICIAL MEMBER) &\nSHRI PRABHASH SHANKAR, (ACCOUNTANT MEMBER)\nI.T.A. No.5179/Mum/2024\n Assessment Year: 2012-13\nAssistant Commissioner | Vs. | Ankur Agrawal\nof Income Tax – 4(1)(1),\nMumbai.\n2401-2402,\n24th\nFloor, Anmol Pride\nOff, Patel Auto, Off S.\nV. Road, Goregaon,\nWest - 400062.\nPAN: AKОРА7201P\n(Appellant)\n(Respondent)\nAppellant by\nShri. Vimal Punmiya\nRespondent by | Shri. Aditya Rai, SR. D.R.\nDate of Hearing\n11.06.2025\nDate of Pronouncement\n16.06.2025\nORDER\nPer: SHRI. SANDEEP GOSAIN…

ALKA RAJESH VANIGOTA,MUMBAI vs. COMMISSIONER OF INCOME TAX (A)-52, MUMBAI

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

ITA 229/MUM/2025[2017-18]Status: DisposedITAT Mumbai13 May 2025AY 2017-18

Section 10(38)Section 142(1)Section 143(1)Section 6Section 69Section 69A

…Darshan Properties Pvt Ltd.2117 &\n2118/Mum/2014\n61. CIT-13 V/s ShyamR.Pawar (2015) -54 Taxmaan.com108-\nBombay High Court\n62. JafferaliK.Rattonsey vs DCIT ITA No.5068 Mum 2009\n63. Kamla Devi S. Doshi ITA No. 1957/Mum/2015\n64. Pratik Suryakant Shah (2017)-77 Taxmann.com 260\nAhemdabad Tribunal\n65. Aarti Mittal (2014) 41 Taxmann.com 118(Hyderabad Tribunal)\n66. CIT Appeal order in case of Umang D Soni\n67. C.I.T Mumbai Vs. Mukesh RatilalMarolia Supreme Court - 2015\n(9) TMI 854 - SUPREME COURT\n68. The Commissioner of Income Tax-16. Vs. Mrs. Kesar A. Gada\n2015 (1) ТМІ 1220 - BOMBAY HIGH COURT\n69. Ramprasad…

TARA SONI,DAUSA vs. ITO WARD, DAUSA, DAUSA

In the result, the appeal filed by the appellant stands allowed with no orders as to cost

ITA 13/JPR/2024[2015-16]Status: DisposedITAT Jaipur17 Sept 2024AY 2015-16

For Appellant: Shri Rohan Sogani, CAFor Respondent: Smt. Monisha Choudhary, Addl. CIT-DR

Section 10(38)Section 143(3)Section 263Section 69ASection 69C

…## आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, ''SMC" JAIPUR श्री संदीप गोसाई, न्यायिक सदस्य के समक्ष BEFORE: Hon'ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आयकर अपील सं./ITA No.13/JP/2024 निर्धारण वर्ष्/Assessment Year : 2015-16 | Mrs. Tara Soni | बनाम | The ITO | | | | |------------------------------------------------------|------|-------------------------|--|--|--| | W/o Shri Jagdish Prasad Soni | Vs. | Ward-Dausa | | | | | J-423, Sangam Vihar Colony, Dausa 3033…

THE DCIT, CENTRAL CIRCLE-1(2),, AHMEDABAD vs. M/S. VOLGA INTERNATIONAL LTD.,, SARANGPUR

In the result appeal of the revenue is hereby dismissed

ITA 1538/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Roy

For Appellant: Shri Deepak R Shah, ARFor Respondent: Shri Atul Pandey, Sr.DR

Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1538/AHD/2017 "नधा"रण वष"/Asstt. Year: 2010-2011 The D.C.I.T M/s. Volga International Ltd., Central Circle-1(2), Vs. D/123, Ghanta Karna Mahavir Ahmedabad Market, Nr. New Cloth Market, Sarangpur, Ahmedabad-380002. PAN: AACCV2325A (Applicant) (Respondent) Assessee by : Shri Deepak R Shah, AR Revenue by : Shri Atul Pandey, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 19/03/2024 घोषणा क" तार"ख /Date of Pronouncement:…

SACHIN KANODIA,NEW DELHI vs. ITO WARD - 42(2), NEW DELHI

Appeal are dismissed

ITA 9504/DEL/2019[2015-16]Status: DisposedITAT Delhi10 May 2024AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 142(2)Section 143(2)Section 2Section 68Section 69C

…1 Sachin Kanodia Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH’ G’: NEW DELHI BEFORE, SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER Sachin Kanodia Income Tax officer, C/o. Kapil Goel, Adv. F- Ward 42(2), 26/124, Sector-7, Rohini, Vs. New Delhi New Delhi PAN-BGJPK0712P (Appellant) (Respondent) Appellant by None Respondent by Sh. Anuj Garg, Sr. DR Date of Hearing 08/05/2024 Date of Pronouncement 10/05/2024 ORDER PER YOGESH KUMAR U.S.JM: This appeal is filed by the Assessee against the order of Commissioner of Income Tax (Appeals)-43, [“Ld. CIT(A)”, for shor…

UDAYAN GROVER,MUMBAI vs. NATIONAL FACELESS APPEAL CENTRE(NFAC), DELHI

In the result, appeal filed by the assessee is allowed

ITA 2880/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Feb 2024AY 2015-16

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleudayan Grover V. National Faceless Appeal Centre Panch Mahal Delhi Panch Sristhi Complex {Acit – 26(3), Bkc, Mumbai} Powai, Mumbai - 400072 Pan: Aclpg0572G (Appellant) (Respondent) Assessee Represented By : Shri Vimal Punmiya Department Represented By : Ms. Kavitha Kaushik

Section 10(38)Section 131Section 133(6)Section 142(1)Section 143(2)Section 57Section 68

…eep Darshan Properties Pvt Ltd.2117 & 2118/Mum/2014 10. CIT-13 V/s Shyam R.Pawar (2015) -54 Taxmaan.com108- Bombay High Court 11. Jafferali K.Rattonsey vs DCIT ITA No.5068 Mum 2009 12. Kamla Devi S. Doshi ITA No. 1957/Mum/2015 13. Pratik Suryakant Shah (2017)-77 Taxmann.com 260 Ahemdabad Tribunal 14. Aarti Mittal (2014) 41 Taxmann.com 118(Hyderabad Tribunal) 15. CIT Appeal order in case of Umang D Soni 16. C.I.T Mumbai Vs. Mukesh Ratilal Marolia Supreme Court - 2015 (9) TMI 854 - SUPREME COURT 17. The Commissioner of Income Tax-16. Vs. Mrs. Kesar A. Gada 2015 (1) TMI 1220 - BOMBAY HIGH COURT 18. Ramprasad Agarwal…

JITENDRA UDAYLAL JAIN,MUMBAI vs. NATIONAL FACELESS ASSESSMENT CENTRE , DELHI

In the result, appeals filed by the assessee is allowed

ITA 2042/MUM/2023[2012-2013]Status: DisposedITAT Mumbai24 Nov 2023AY 2012-2013

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blejitendra Udaylal Jain V. National Faceless Assessment Centre(Nfac) C/O. M/S. Alankar Jewellers Shop Delhi No.1 Municipal Building R.A. Kidwai Road, Wadala Mumbai- 400037 Pan: Aabpj5480E (Appellant) (Respondent) Assessee Represented By : Shri. Vimal Punmiya Department Represented By : Shri. Ujjawal Kumar Chavan

Section 10(38)Section 131Section 143(2)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Jitendra Udaylal Jain v. National Faceless Assessment Centre(NFAC) C/o. M/s. Alankar Jewellers Shop Delhi No.1 Municipal Building R.A. Kidwai Road, Wadala Mumbai- 400037 PAN: AABPJ5480E (Appellant) (Respondent) Assessee Represented by : Shri. Vimal Punmiya Department Represented by : Shri. Ujjawal Kumar Chavan Date of conclusion of Hearing : 11.10.2023 Date of Pronouncement : 24.11.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is…

VIPUL M SHAH (HUF),MUMBAI vs. ITO -17(3)(5), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1030/MUM/2023[2014-15]Status: DisposedITAT Mumbai16 Oct 2023AY 2014-15

Bench: Shri Amit Shukla & Shri Amarjit Singhvipul M Shah (Huf) Vs. The Ito 17(3)(5) 404, Commerce House, Mumbai 140, N.M. Road, Fort, Maharashtra – 400001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aabhv3153Q Appellant .. Respondent [ Appellant By : Vimal Punamiya Respondent By : Gotimukul Santosh Kumar Date Of Hearing 20.07.2023 Date Of Pronouncement 16.10.2023

For Appellant: Vimal PunamiyaFor Respondent: Gotimukul Santosh Kumar

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

…P a g e | 1 Vipul M Shah (HUF) Vs. ITO 17(3)(5) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Vipul M Shah (HUF) Vs. The ITO 17(3)(5) 404, Commerce House, Mumbai 140, N.M. Road, Fort, Maharashtra – 400001 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AABHV3153Q Appellant .. Respondent [ Appellant by : Vimal Punamiya Respondent by : Gotimukul Santosh Kumar Date of Hearing 20.07.2023 Date of Pronouncement 16.10.2023 आदेश / O R D E R Per Amarjit Singh (AM): This appeal filed by the assesse is directed against the order passed by t…

TARUNA KATARIA,MUMBAI vs. ITO 19(2)(2), MUMBAI

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

ITA 584/MUM/2013[2005-06]Status: DisposedITAT Mumbai24 Aug 2023AY 2005-06

Bench: Shri Om Prakash Kant () & Shri Narender Kumar Choudhry () Assessment Year: 2005-06 Mrs. Taruna Kataria, The Ito-19(2)(2), 404, Bule Heaven, Nehru Lalbaug, Mumbai-400012. Vs. Road, Santacruz (E), Mumbai-400055. Pan No. Acgpk 7391 G Appellant Respondent

For Appellant: Mr. Bhavesh R. Shah, CAFor Respondent: Mr. B.K. Bagchi, Sr. DR

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI NARENDER KUMAR CHOUDHRY (JUDICIAL MEMBER) Assessment Year: 2005-06 Mrs. Taruna Kataria, The ITO-19(2)(2), 404, Bule Heaven, Nehru Lalbaug, Mumbai-400012. Vs. Road, Santacruz (E), Mumbai-400055. PAN No. ACGPK 7391 G Appellant Respondent Assessee by : Mr. Bhavesh R. Shah, CA Revenue by : Mr. B.K. Bagchi, Sr. DR Date of Hearing : 20/06/2023 Date of pronouncement : 24/08/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against order dated 19.10.2012 passed by the Ld. Com…

GENUINE FINANCE PVT. LTD.,AHMEDABAD vs. THE DCIT, CIRCLE-2(1)(1), AHMEDABAD

The appeal of the assessee is allowed

ITA 221/AHD/2021[2012-13]Status: DisposedITAT Ahmedabad28 Oct 2022AY 2012-13

Bench: Ms. Suchitra Kamble

For Appellant: Shri Pankaj K. Shah, A.RFor Respondent: Shri Rakesh Jha, Sr. DR

Section 10(38)Section 139(1)Section 143(3)Section 148Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.221/Ahd/2021 (Assessment Year: 2012-13) Genuine Finance Pvt. Ltd. Vs. DCIT 15, Haridwar, 23 Patel Society, Circle-2(1)(1), Opp. Associated Petrol Pump, Ahmedabad C. G. Road, Ahmedabad-380006 [PAN No.AABCG2937L] (Appellant) .. (Respondent) Appellant by : Shri Pankaj K. Shah, A.R. Respondent by: Shri Rakesh Jha, Sr. DR Date of Hearing 13.09.2022 Date of Pronouncement 28.10.2022 O R D E R This appeal is filed by the assessee against the order dated 02.08.2019 passed by the Ld. CIT(Appeals), National F…

VASANTLAL NYALCHAND KIKVAT THROUGH L/H PANKAJ V KIKAVAT,MUMBAI vs. DY CIT CC 3 (4), MUMBAI

The appeal stands partly allowed in terms of our above order

ITA 7921/MUM/2019[2012-13]Status: DisposedITAT Mumbai17 Dec 2021AY 2012-13

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आिकरअपील िं./ I.T.A. Nos.7921/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) & आिकरअपील िं./ I.T.A. Nos.7922/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Shri Vasantlal Nyalchand Kikavat Dcit-Cc 3(4), 1915, 19Th Floor (Through L/H Shri Pankaj V.Kikavat) बिाम/ 1201, D-Wing, Kukreja Towers, Air India Building Vs. Garodiya Nagar, Ghatkopar (E), Nariman Point Mumbai-400 077 Mumbai-400 021 स्थािीलेखा िं./जीआइआर िं./Pan/Gir No. Aabpk-6317-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Neelkanth Khandelwal– Ld. Ar Revenue By : Ms. Usha Gaikwad– Ld. Sr. Dr ुनवाई की तारीख/ : 22/11/2021 Date Of Hearing घोषणा की तारीख / : 17/12/2021 Date Of Pronouncement

For Appellant: Shri Neelkanth Khandelwal– Ld. ARFor Respondent: Ms. Usha Gaikwad– Ld. Sr. DR

Section 143(3)Section 68

…n of Mumbai Tribunal in Ramprasad Agarwal V/s ITO (100 Taxmann.com 172) which held that in the absence of relevant material, the additions could not be sustained. Reliance was also placed on the decision of Ahmedabad Tribunal in Pratik Suryakant Shah V/s ITO (77 Taxmann.com 260) which held that the claim could not be denied on the basis of presumption and surmises by disregarding direct evidence relating to sale /purchase of shares supported by broker’s contract notes, confirmation of receipt of sales proceeds through regular banking channels and the demat account statement. 3.3 However, Ld.CIT(A), going by the f…

MRS. LAXMIDEVI S MALI ,MUMBAI vs. ITO 21 (2)(2), MUMBAI

In the result, appeal is allowed for statistical purposes

ITA 4721/MUM/2019[2014-15]Status: DisposedITAT Mumbai18 Jun 2021AY 2014-15

Bench: Shri Saktijit Dey () & Shri Manoj Kumar Aggarwal ()

Section 10(38)Section 131Section 68

…1 ITA 4721/Mum/2019 IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI MANOJ KUMAR AGGARWAL (ACCOUNTANT MEMBER) I.T.A. No.4721/Mum/2019 (Assessment year 2014-15) Mrs. Laxmidevi S Mali vs Income-tax Officer-21(2)(2), Mumbai 21, Ashish Industrial Estate Gokhale Road (South), Dadar (W) Mumbai 400 025 PAN : AAHPM6077A APPELLANT RESPONDENT Appellant by Shri Girish Dave (AR) Respondent by Smt. Smita Verma (DR) Date of hearing 23-03-2021 Date of pronouncement 18-06-2021 O R D E R Per : Saktijit Dey (JM): This is an appeal by the assessee against order date…

M.KIRAN KUMAR,CHENNAI vs. ACIT CENTRAL CIRCLE-1(4), CHENNAI

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

ITA 3374/CHNY/2019[2015-16]Status: DisposedITAT Chennai01 Mar 2021AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Shri G.Baskar, Advocate

Section 10(38)Section 133ASection 2(22)(e)

…e. Unless specific evidence is brought on record to controvert the validity and correctness of the documentary evidences produced, the same cannot be rejected by the assessee” e) The Ahmedabad Bench of the Tribunal in the case of Pratik Suryakant Shah Vs ITO —77 Taxmann.com 260 at Para 5 held; 66 I.T.A. No.3374/CHNY/2019 “5. In response to the notice and the queries, the assessee filed a detailed reply explaining the nature of transactions including purchase and sale of shares. It was explained that the payments have been done through banking channels, the shares were transferred to the respective demat accounts…

DCIT CC 8(1), MUMBAI vs. M/S JAINAM INVESTMENTS, MUMBAI

In the result, appeals filed by the revenue are hereby dismissed

ITA 4474/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 Feb 2021AY 2016-17

For Appellant: Shri Suchek Anchaliya (AR)For Respondent: Shri Rahul Raman (DR)

Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. Nos. 4286 & 4474/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2011-12 & 2016-17) DCIT, CC-8(1) बिधम/ M/s. Jainam Investments 11A, 5th Floor, Rockside Aayakar Bhavan, M. K. Vs. Road, Mumbai-400020. Apartment, A Wing, Walkeshwar Road, Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAHFJ1230A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Rahul Raman (DR) Assessee by: Shri Suchek Anchaliya (AR) सुनवाई की तारीख / Date of Hearing: 16/02/2021 घोषणा की तारीख /D…

AMIT MAFATLAL SHAH ,MUMBAI vs. ACIT CIRCLE 19 (1) MUMBAI, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 5793/MUM/2019[2015-16]Status: DisposedITAT Mumbai20 Apr 2020AY 2015-16

Bench: Sri Rajesh Kumar, Am & Sri Ram Lal Negi, Jm आयकर अपील सं./ Ita No. 5793/Mum/2019 (िनधा"रण वष" / Assessment Year 2015-16) Shri Amit Mafatlal Shah The Asst. Commissioner Of 78/80 Gora Gandhi Building, Income Tax, Circle 19(1), बनाम/ Cp Tank Road, C.P. Tank Mumbai Vs. Mumbai-400 004 (अपीलाथ" / Appellant) (""यथ"/ Respondent) "थायी लेखा सं./Pan No. Aabps5009A अपीलाथ" क" ओर से / Appellant By : Shri Vimal Punmiya, Ar ""यथ" क" ओर से / Respondent By : Shri Michael Jerald, Dr सुनवाई क" तारीख / Date Of Hearing: 25.02.2020 घोषणा क" तारीख / Date Of Pronouncement: 20.04.2020

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Michael Jerald, DR

Section 10(38)Section 143(3)Section 234ASection 274Section 68

…Deep Darshan Properties Pt Ltd. 2117 & 2118/Mum/2014 10. CIT-13 vs Shyam R.OPawar (2015)-54 Taxmann.com 108-Bombay High Court 11. Jafferali K. Rattonsey vs DCIT ITA No.5068/Mum/2009 12. Kamla Devi S.Doshi ITA No.1957/Mum/2015 13. Pratik Suryakant Shah (2017)-77 Taxmann.com 260 Ahemdabad Tribunal 14. Aarti Mittal (2014) 41 Taxmann.com 118(Hyderabad Tribunal) 15. CIT Appeal oder in case of Uman D Soni 16. CIT Mumbai vs Mukesh Ratilal Mrolia Supreme Court -2015 (9) TMI 854-SUPREME COURT 17. The Commissioner of Income Tax-16. Vs. Mrs. Kesar A. Gada 2015 (1) TMI 1220-BOMBAY HIG COURT 18. Ramprasad Agarwal vs ITO2(3)(…

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