Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain v. CIT

229 Taxmann 173High Court2015#2705 most cited
43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 10(38)Section 68Section 131Section 142(1)Section 143(2)Section 143(3)Section 147Section 148

Issues it is cited on

price riggingbogus ltcgbogus long term capital gainpenny stocksection 10(38)entry operatorlong term capital gainsprincipal commissioner of income-taxlong term capital gainaccommodation entrysection 131section 10

Judgments citing Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain v. CIT

Suresh Kumar Chug, New Delhi vs. ITO, Ward-62(1), New Delhi

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

ITA 2789/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Nov 2018AY 2014-15

Bench: Shri H.S. Sidhu[Assessment Year: 2014-15]

For Appellant: Ms. Rano Jain, Adv. ShFor Respondent: Shri SL Anuragi, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER [Assessment Year: 2014-15] SURESH KUMAR CHUG, Vs. ITO, WARD 62(1), 26/73, GROUND FLOOR BACK NEW DELHI SIDE, WEST PUNJABI BAGH, NEW DELHI – 110 035 (PAN: AAFPC7368E) [Appellant] [RESPONDENT] Assessee by : Ms. Rano Jain, Adv. Sh. Pranshu Singhal, CA and Ms. Mansi Jain, CA Revenue by : Shri SL Anuragi, Sr. DR. ORDER This appeal by the assessee is preferred against the order of the Ld. Commissioner of Income Tax [Appeals], Faridabad dated 29.11.2017 pertaining to assessment year 2014-15. In this appea…

Rashmi Maheshwari, Ghaziabad vs. ITO, Ward-58(3), New Delhi

In the result, the Appeal of the assessee stands allowed

ITA 4424/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Nov 2018AY 2014-15

Bench: Shri H.S. Sidhu

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Shri SL Anuragi, Sr. DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER ITA No. 4424/DEL/2018 [Assessment Year: 2014-15] RASHMI MAHESHWARI Vs. L.T.O, WARD 58(3) C/O RAMAKANT MAHESHWARI NEW DELHI & CO., CAs, A-76, Sector-71, Noida - 201 301 (PAN: AKWPM8464E) [Appellant] Assessee by : Shri Akhilesh Kumar, Adv. Revenue by : Shri SL Anuragi, Sr. DR. ORDER This appeal by the assessee is preferred against the order of the Ld. Commissioner of Income Tax [Appeals]-19, New Delhi dated 06.4.2018 pertaining to assessment year 2014-15. 2. Brief facts of the case are that assessee h…

ITO, New Delhi vs. Smt. Shikha Khandelwal, New Delhi

In the result, the Revenue’s appeal is dismissed

ITA 3513/DEL/2014[2008-09]Status: DisposedITAT Delhi04 Jun 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri N.K. Billaiyaassessment Year: 2008-09

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. K. Tiwari, Sr. DR
Section 143(3)Section 54FSection 64(1)(iv)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2008-09 ITO, WARD 33(4), vs. SMT. SHIKHA KHANDELWAL ROOM NO. 1603, H-37-B, PUSA ROAD, DR. S.P. MUKHERJEE CIVIC NEW DELHI – 110 005 CENTRE, JL NEHRU MARG, NEW DELHI - 110 002 (PAN: AFBPK0139A) (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NO. 234/Del/2017 (IN ITA NO. 3513/DEL/2014) Assessment Year: 2008-09 SMT. SHIKHA KHANDEWWAL, VS. ITO, WARD 33(4), H-37-B, PUSA ROAD, NEW DELHI NEW DELHI – 110 005 (APPELLANT) (RESPONDENT) Department by : Sh. K…