Ramprasad Aggarwal v. ITO 2(3)(2), Mumbai

100 Taxmann.com 172Income Tax Appellate Tribunal2018#2155 most cited

What is Ramprasad Aggarwal v. ITO 2(3)(2), Mumbai authority for?

The ITAT Jaipur Bench, in the context of search and seizure action under section 132(1), refers to this case alongside other decisions, indicating its relevance in matters arising from search and seizure.

53

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2026.

Also referred to as

Ramprasad Aggarwal v. ITO · 100 Taxmann.com 172 · ITAT · search and seizure · section 132(1) · assessment procedure

Sections most often in play

Section 68Section 10(38)Section 147Section 148Section 143(3)Section 69CSection 115BBESection 144B

Issues it is cited on

price riggingspeculation losssection 28(i)bogus ltcgsection 111abogus long term capital gainthird party informationsection 111penny stocksection 10(38)shell companyentry operator

Judgments citing Ramprasad Aggarwal v. ITO 2(3)(2), Mumbai

ITO, Bhadrak Ward, Bhadrak vs. Anupama Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 40/CTK/2020[2014-15]Status: DisposedITAT Cuttack21 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM ITA Nos.42 & 43/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Deepansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AQHPM3912G (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.44 & 45/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Himansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AJDPM0006A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.38 & 39/CTK/2020 (नििाारण वषा / A…

ITO, Bhadrak Ward, Bhadrak vs. Sitansu Sekhar Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 38/CTK/2020[2014-15]Status: DisposedITAT Cuttack21 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM ITA Nos.42 & 43/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Deepansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AQHPM3912G (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.44 & 45/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Himansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AJDPM0006A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.38 & 39/CTK/2020 (नििाारण वषा / A…

ITO, Bhadrak Ward, Bhadrak vs. Smt. Kuntala Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 50/CTK/2020[2014-15]Status: DisposedITAT Cuttack17 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM ITA Nos.42 & 43/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Deepansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AQHPM3912G (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.44 & 45/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Himansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AJDPM0006A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.38 & 39/CTK/2020 (नििाारण वषा / A…

ITO, Bhadrak Ward, Bhadrak vs. Parbati Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 49/CTK/2020[2014-15]Status: DisposedITAT Cuttack17 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM ITA Nos.42 & 43/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Deepansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AQHPM3912G (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.44 & 45/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Himansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AJDPM0006A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.38 & 39/CTK/2020 (नििाारण वषा / A…

ITO, Bhadrak Ward, Bhadrak vs. Kishore Kumar Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 48/CTK/2020[2014-15]Status: DisposedITAT Cuttack17 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM ITA Nos.42 & 43/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Deepansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AQHPM3912G (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.44 & 45/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Himansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AJDPM0006A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.38 & 39/CTK/2020 (नििाारण वषा / A…

ITO, Bhadrak Ward, Bhadrak vs. Mamata Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 47/CTK/2020[2014-15]Status: DisposedITAT Cuttack17 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM ITA Nos.42 & 43/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Deepansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AQHPM3912G (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.44 & 45/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Himansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AJDPM0006A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.38 & 39/CTK/2020 (नििाारण वषा / A…

ITO, Bhadrak Ward, Bhadrak vs. Amruta Preetam Mohapatra, Bhadrak

In the result, Appeals of the revenue in in ITANos

ITA 46/CTK/2020[2014-15]Status: DisposedITAT Cuttack17 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am

For Appellant: Shri S.C Mohanty, Sr. DR
Section 10(38)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM ITA Nos.42 & 43/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Deepansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AQHPM3912G (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.44 & 45/CTK/2020 (नििाारण वषा / Assessment Year :2014-2015 & 2015-16) ITO Vs Himansu Mohapatra Kuansh, Bhadrak, Bhadrak Ward, Bhadrak PAN No. : AJDPM0006A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ITA Nos.38 & 39/CTK/2020 (नििाारण वषा / A…

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

…laced, inter-alia, on the favorable decision of Hon’ble Delhi Tribunal in Meenu Goel V/s ITO (94 Taxmann.com 158) which was rendered in the case of same scrip i.e., Unisys. Similar was stated to be the decision 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…

Rakesh Shantilal Shah, Mumbai vs. ITO-18(3)(4), Mumbai

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

ITA 1775/MUM/2019[2014-15]Status: DisposedITAT Mumbai22 Nov 2021AY 2014-15

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2014-15

For Appellant: Shri B.V. Jhaveri, A.RFor Respondent: Shri Raghuveer Madana, D.R
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2014-15 Shri Rakesh Shantilal ITO-18(3)(4), Shah, 608, 6th Floor, 82 Block, 7 Badrikeshwar Earnest House, Co-op Hsg. Soc. Ltd., Vs. Nariman Point, Netaji Subhash Road, Mumbai – 400 021 Marine Drive, Mumbai – 400 002 PAN: AAEPS0951N (Appellant) (Respondent) Present for: Assessee by : Shri B.V. Jhaveri, A.R. Revenue by : Shri Raghuveer Madana, D.R. Date of Hearing : 15.11.2021 Date of Pronouncement : 22.11.2021 O R D E R Per Rajesh Kumar, Accountant…

Mr.Ripu Sudan Kundra, Mumbai vs. ITO 3(1)(1), Mumbai

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

ITA 2792/MUM/2018[2014-15]Status: DisposedITAT Mumbai05 Oct 2021AY 2014-15

Bench: Shri Mahavir Singh () & Shri S. Rifaur Rahman () Assessment Year: 2014-15 Mr. Ripu Sudan Kundra, Ito-3(1)(1), 1Stflr. 57/A, Plot No. 3 Ct S1 Vs. Mumbai. Gandhi Gram Road, Near Sunny S Jamaica Consultatejuhu, Vile Parle (W), Mumbai-400049. Pan No. Azupk 9777 F Appellant Respondent Assessee By : Ms. Ritu Kamal Kishor, Ar Revenue By : Ms. Leena Srivastav, Cit-Dr Date Of Hearing : 12/07/2021 Date Of Pronouncement : 05/10/2021

For Appellant: Ms. Ritu Kamal Kishor, ARFor Respondent: Ms. Leena Srivastav, CIT-DR
Section 143Section 143(2)Section 143(3)Section 71

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI MAHAVIR SINGH (VICE PRESIDENT) AND SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Mr. Ripu Sudan Kundra, ITO-3(1)(1), 1stflr. 57/A, Plot No. 3 CT S1 Vs. Mumbai. Gandhi Gram Road, Near Sunny S Jamaica ConsultateJuhu, Vile Parle (W), Mumbai-400049. PAN No. AZUPK 9777 F Appellant Respondent Assessee by : Ms. Ritu Kamal Kishor, AR Revenue by : Ms. Leena Srivastav, CIT-DR Date of Hearing : 12/07/2021 Date of pronouncement : 05/10/2021 ORDER PER S. RIFAUR RAHMAN, A.M. The present appeal is filed by the assessee against the ord…

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)

…view should be taken merely on the strength of the statement of a third party whose statement has not been confronted to the assessee, nor any opportunity is given to cross-examine. f) The Mumbai Bench of the Tribunal in the case of Ramprasad Agarwal Vs ITO — 100 Taxmann.com 172 at Paras 9 & 10 held; “9 Similar in the case in hand the assessee has produced the relevant record to show the allotment of shares by the company on payment of consideration by cheque and therefore, it is not a case of payment of consideration by in cash. But the transaction is established from the evidence and record which cannot be mani…

Shri Badresh Mansukhlal Dodhia, Mumbai vs. ACIT Circle-1, Kalyan

ITA 5544/MUM/2018[2015-16]Status: DisposedITAT Mumbai06 Jan 2021AY 2015-16

Bench: Shri C. N. Prasad, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 5544/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2015-16) Acit-Circle-1, Shri Bhadresh Mansukhlal Dodhia, Kalyan, Pin- H. No. 69/100, Dodhia बिधम/ House, Narpoli, New Mavji Vs. Compound, B/H Ratan Talkies, Bhiwandi, Thane-421302 स्थायीलेखासं./जीआइआरसं./ Pan No. Afhjpd2871E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 10(38)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI C. N. PRASAD, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 5544/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2015-16) ACIT-Circle-1, Shri Bhadresh Mansukhlal Dodhia, Kalyan, Pin- H. No. 69/100, Dodhia बिधम/ House, Narpoli, New Mavji Vs. Compound, B/h Ratan Talkies, Bhiwandi, Thane-421302 स्थायीलेखासं./जीआइआरसं./ PAN No. AFHJPD2871E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 5539/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2015-16) ITO Ward – 1(5), Shri Jinesh Mansukhlal Kalyan, Dodhia, Pin- H. No. 69/100, Dodhia बि…

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

…आयकर अपीलीय अिधकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI RAJESH KUMAR, AM AND 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: 25.02.20…