Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain v. CIT (229 Taxmann 173)

Gyan Prakash Gupta, New Delhi vs. ITO Ward-10(4), New Delhi

In the result, appeal filed by the assessee is allowed

ITA 6271/DEL/2019[2015-16]Status: DisposedITAT Delhi09 Apr 2026AY 2015-16

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarlate Gyan Prakash Gupta Vs. Ito Through Legal Heir Raj Ward 10(4) Kumari Gupta New Delhi Plot No.6 & 7, Defence Enclave, Laxmi Nagar, East Delhi 110092 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Adupg 2697 N Appellant .. Respondent

For Appellant: Sh. Ajit Gandhi, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR

Section 10Section 10(38)Section 143(2)Section 143(3)Section 250Section 68

…P a g e | 1 Gyan Prakash Gupta (AY 2015-16) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI VIMAL KUMAR, JUDICIAL MEMBER Late Gyan Prakash Gupta Vs. ITO through legal Heir Raj Ward 10(4) Kumari Gupta New Delhi Plot No.6 & 7, Defence Enclave, Laxmi Nagar, East Delhi 110092 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ADUPG 2697 N Appellant .. Respondent Appellant by : Sh. Ajit Gandhi, Adv. Respondent by : Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 29.01.2026 Date of Pronouncement 09.04.2026 O R D E R PER VIMAL KUMAR, JM: The appeal filed by the asse…

Abhishek Tejraj Doshi, Mumbai vs. Income Tax Officer, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2944/MUM/2023[2013-14]Status: DisposedITAT Mumbai20 Mar 2024AY 2013-14

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleabhishek Tejraj Doshi V. Income Tax Officer 259, 2Nd Floor, Johari Mansion Jurisdiction Circle 19(1), Kalbadevi Road, Kalbadevi Mumbai, Mumbai Mumbai 400002 Pan: Aegpd9279J (Appellant) (Respondent) Shri Anil Sathe Assessee Represented By : Department Represented By : Shri Manoj Kumar Sinha

Section 10(38)Section 131Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Abhishek Tejraj Doshi v. Income Tax Officer 259, 2nd Floor, Johari Mansion Jurisdiction Circle 19(1), Kalbadevi Road, Kalbadevi Mumbai, Mumbai Mumbai 400002 PAN: AEGPD9279J (Appellant) (Respondent) Shri Anil Sathe Assessee Represented by : Department Represented by : Shri Manoj Kumar Sinha Date of conclusion of Hearing : 12.03.2024 Date of Pronouncement : 20.03.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against o…

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…

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

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

ITA 1502/MUM/2023[2015-2016]Status: DisposedITAT Mumbai14 Nov 2023AY 2015-2016

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)

For Appellant: Shri. Prakash Jhunjhunwala.ARFor Respondent: Shri. Manoj kumar Sinha.DR

Section 68Section 69C

…ITA.No.1502/Mum/2023. Sanjay Madanraj Shah.Mumbai IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER Sanjay 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) Assessee by : Shri. Prakash Jhunjhunwala.AR Revenue by : Shri. Manoj kumar Sinha.DR सुनवाई की तारीख / Date of Hearing 08/09/2023 घोषणा की तारीख /Date of…

Jatin Garg & Sons (HUF), New Delhi vs. ITO, Ward-36(5), New Delhi

Appeal of the assessee is dismissed

ITA 5652/DEL/2018[2015-16]Status: DisposedITAT Delhi07 Mar 2023AY 2015-16

Bench: Shri Kul Bharat

Section 143(2)Section 68

…le ITAT Bangalore in the case of M K Rajeshwari Vs ITO in ITA No.1723IBang.l2018. Hon'ble ITAT Chandigarh in the case of Abhimanyu Soin Vs ACIT [2018) TIOL- 733/ITAT Chd. Hon'ble Punjab & Haryana HC in the case of Chandan Gupta Vs CIT [2015) 54 Taxmann.com 10/229 Taxmann 173. Very recent decision of Hon'ble SMC Bench of ITAT, Delhi in the case of Sanjeev Kr. Agarwal [HUF] Vs ITO in ITA 63461Del/2019 order dated 17.5.2022 on similar issue i.e. 10[38] exemption on sale of Penny Stock Hon'ble Kolkata HC decision dated 14.06.2022 in Ref. No. ITAT 06 of 2022 and ETC Bench on the issue of Penny Stock cases Some more re…

Smt. Manju Agrawal, Bhartpur vs. ITO, Bhartpur

In the result, the ground no

ITA 249/JPR/2022[2012-13]Status: DisposedITAT Jaipur11 Jan 2023AY 2012-13

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rajendra Agarwal, CAFor Respondent: Mrs. Monisha Choudhary, JCIT

Section 10(38)

…1 आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 249/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2012-13 Smt. Manju Agarwal cuke The ITO Vs. 41/405, New Mandi Ward-1 Station Road, Bharatpur Bharatpur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGYPA 2553 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Rajendra Agarwal, CA jktLo dh vksj ls@ Revenue by: Mrs. Monisha Choudhary, JCIT lquokbZ dh rkjh[k@ Date…

Rupesh Vyas, Indore vs. The ACIT3(1), Indore

In the result, this appeal of assessee is dismissed

ITA 909/IND/2018[2014-15]Status: DisposedITAT Indore07 Dec 2022AY 2014-15

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani

Section 10(38)Section 143(3)Section 68Section 69C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Shri Rupesh Vyas ACIT-3(1) Indore Indore Vs. (Appellant / Assessee) (Respondent / Revenue) PAN: ACUPV 3307 M Assessee by None Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 18.10.2022 Date of Pronouncement 07.12.2022 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 20.09.2018 passed by learned Commissioner of Income-Tax (Appeals)-1, Indore [“Ld. CIT(A)”], wh…

Rupesh Vyas, Indore vs. The ACIT3(1), Indore

In the result, this appeal of assessee is dismissed

ITA 50/IND/2020[150-16]Status: DisposedITAT Indore06 Dec 2022

Bench: Shri T.R. Senthil Kumar & Shri B.M. Biyani

Section 10(38)Section 143(3)Section 68Section 69C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Shri Rupesh Vyas DCIT-3(1) Indore Vs. Indore (Appellant / Assessee) (Respondent / Revenue) PAN: ACUPV 3307 M Assessee by None Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 03.11.2022 Date of Pronouncement 6.12.2022 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 18.11.2019 passed by learned Commissioner of Income-Tax (Appeals)-1, Indore [“Ld. CIT(A)”],…

Parmanand Sachdev, Indore vs. ITO 5(5), Indore

In the result, this appeal of assessee is dismissed

ITA 609/IND/2019[2014-15]Status: DisposedITAT Indore01 Dec 2022AY 2014-15

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani

Section 10(38)Section 143(2)Section 143(3)Section 250Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2014-15 Parmanand Sachdev ITO –Ward-5(5) बनाम Indore Indore (Appellant / Assessee) (Respondent/ Revenue) /Vs. PAN: BDQPS 7324 K Assessee by None Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 18.10.2022 Date of Pronouncement 01.12.2022 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 21.02.2019 passed by learned Commissioner of Income-Tax (A…

Dy CIT CC 2 (2), Mumbai vs. Smt. Kalpana Mukesh Ruia, Mumbai

The appeal stands dismissed

ITA 6962/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Dec 2020AY 2012-13

Section 143(1)Section 143(3)Section 153ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 6519/Mum/2019 (Assessment Year 2012-13) I.T.A. No. 6520/Mum/2019 (Assessment Year 2013-14) I.T.A. No. 6521/Mum/2019 (Assessment Year 2014-15) Smt. Kalpana Mukesh Ruia DCIT, CC-2(2) 1102/1103, Express Zone Vs. Old CGO Building A Wing, Patel Vatika Annexe, 8th Floor Off Western Express M.K. Road Highway, Malad-East Mumbai-400 020. Mumbai-400 097. PAN : ASRPR4293B (Appellant) (Respondent) I.T.A. No. 6960/Mum/2019 (Assessment Year 2014-15) Sneha Rajesh Ruia DCIT, CC-2(2) 2202 A, Lakshchandi Vs. Old CGO B…

Kalpna Mukesh Ruia, Mumbai vs. DCIT CC 2 (2), Mumbai

The appeal stands dismissed

ITA 6519/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Dec 2020AY 2012-13

Section 143(1)Section 143(3)Section 153ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 6519/Mum/2019 (Assessment Year 2012-13) I.T.A. No. 6520/Mum/2019 (Assessment Year 2013-14) I.T.A. No. 6521/Mum/2019 (Assessment Year 2014-15) Smt. Kalpana Mukesh Ruia DCIT, CC-2(2) 1102/1103, Express Zone Vs. Old CGO Building A Wing, Patel Vatika Annexe, 8th Floor Off Western Express M.K. Road Highway, Malad-East Mumbai-400 020. Mumbai-400 097. PAN : ASRPR4293B (Appellant) (Respondent) I.T.A. No. 6960/Mum/2019 (Assessment Year 2014-15) Sneha Rajesh Ruia DCIT, CC-2(2) 2202 A, Lakshchandi Vs. Old CGO B…

Sanjay Kaul, New Delhi vs. ITO, Ward-24(4), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1593/DEL/2019[2015-16]Status: DisposedITAT Delhi07 Jan 2020AY 2015-16

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2015-16

Section 115BSection 143(2)Section 143(3)Section 68Section 69CSection 70

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2015-16 Shri Sanjay Kaul, Vs. ITO, C/o- Deepak Kapoor, Ward-24(4), Advocate, 59, Nehru New Delhi Apartments, Outyer Ring Road, Kalkaji, New Delhi PAN :AAAPK2580P (Appellant) (Respondent) Appellant by Shri Deepak Kapoor, Adv. Respondent by Shri Shailesh Kumar, Sr.DR Date of hearing 16.10.2019 Date of pronouncement 07.01.2020 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 14/01/2019 passed by the ld. Commissioner…

Nawal Kishore, Delhi vs. ACIT, Circle- 47(4), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1705/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER Assessment Year: 2015-16 Shri Satish Kishore, Vs. ITO, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi PAN :AWUPK3580F (Appellant) (Respondent) And Assessment Year: 2015-16 Shri Nawal Kishore, Vs. ACIT, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi PAN :AAGPK1458C (Appellant) (Respondent) Assessee by Shri R.K. Gaur, CA Department by Shri N.K. Bansal, Sr.DR Date of hearing 29.07.2019 Date of pronouncement 06.09.2019 ORDER PER O.P. KANT, A.M.: These appeals by the respe…

Satish Kishore, Delhi vs. ITO, Ward- 47(2), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1704/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER Assessment Year: 2015-16 Shri Satish Kishore, Vs. ITO, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi PAN :AWUPK3580F (Appellant) (Respondent) And Assessment Year: 2015-16 Shri Nawal Kishore, Vs. ACIT, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi PAN :AAGPK1458C (Appellant) (Respondent) Assessee by Shri R.K. Gaur, CA Department by Shri N.K. Bansal, Sr.DR Date of hearing 29.07.2019 Date of pronouncement 06.09.2019 ORDER PER O.P. KANT, A.M.: These appeals by the respe…

Sandeep Bhargava, New Delhi vs. ACIT, Circle-60(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 420/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Aug 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Sandeep Bhargava, Vs. Acit, Flat No. 97, Samrat Circle-60(1), New Delhi Apartments, Vasundhara, Enclave, New Delhi Pan :Aarpb2053P (Appellant) (Respondent) Appellant By S/Shri B.L. Mittal & Ankur Mittal, Adv. Respondent By Shri N.K. Bansal, Sr. Dr

Section 10(38)Section 143(3)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER Assessment Year: 2015-16 Shri Sandeep Bhargava, Vs. ACIT, Flat No. 97, Samrat Circle-60(1), New Delhi Apartments, Vasundhara, Enclave, New Delhi PAN :AARPB2053P (Appellant) (Respondent) Appellant by S/shri B.L. Mittal & Ankur Mittal, Adv. Respondent by Shri N.K. Bansal, Sr. DR Date of hearing 18.07.2019 Date of pronouncement 20.08.2019 ORDER PER O.P. KANT, A.M.: The instant appeal by the assessee is directed against the order dated 30/11/2018 passed by Ld. Commissioner of…