Sanjay Bimalchand Jain v. PCIT-1, Nagpur

89 Taxmann.com 196High Court2018#342 most cited

What is Sanjay Bimalchand Jain v. PCIT-1, Nagpur authority for?

The exemption for long-term capital gains on share transactions is unavailable if the assessee fails to discharge the onus of proving the genuineness of gains arising from dubious share transactions designed to convert unaccounted income into tax-exempt capital gains. Courts will uphold an assessment based on the Revenue's evidence of price rigging or penny stock manipulation if the assessee cannot provide cogent evidence for the abnormal rise in share value.

251

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2018 to 2026.

Also referred to as

Sanjay Bimalchand Jain · Section 10(38) · Section 68 · Section 69C · bogus long term capital gain · penny stock · price rigging · circular trading · onus of proof · unexplained income · scrutiny assessment · colourable device

Sections most often in play

Section 10(38)Section 68Section 142(1)Section 143(2)Section 69CSection 143(3)Section 148Section 250

Issues it is cited on

price riggingbogus ltcgcircular tradingbogus long term capital gainonus of proofpenny stocksection 10(38)paper companypreponderance of probabilityentry operatorlong term capital gainscolourable device

Judgments citing Sanjay Bimalchand Jain v. PCIT-1, Nagpur

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…

Joggere Sampangappa Venkatesh, Bengaluru vs. The Income Tax Officer, Ward- 2(2)(5), Bengaluru

In the result, all the appeals are treated as allowed for statistical purposes

ITA 1872/BANG/2019[2015-16]Status: DisposedITAT Bangalore03 Jan 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri A K Garodia

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Sunil Kumar Agarwal, Jt.CIT(DR)(ITAT), Bengaluru
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER ITA No. Assessment Appellant Vs. Respondent year 1866/Bang/2019 2015-16 Shri Joggere The Income Sampangappa Ananth Tax Officer, PAN: ACHPA 5995P Ward 2(2)(4), Bangalore. 1867/Bang/2019 2015-16 Shri Joggere The Income Ananth Santosh Tax Officer, PAN: ATQPS 8847L Ward 2(2)(5), Bangalore. 1868/Bang/2019 2015-16 Smt. Sheela Ananth The Income PAN: AJCPS 9853Q Tax Officer, Ward 2(2)(5), Bangalore. 1869/Bang/2019 2015-16 Smt. Mahalakshmi The Income PAN: AYPPM 5776L Tax Officer, W…

Shri. Joggere Sampangappa Ananth, Bengaluru vs. The Income Tax Officer, Ward-2(2)(4), Bangalore

In the result, all the appeals are treated as allowed for statistical purposes

ITA 1866/BANG/2019[2015-16]Status: DisposedITAT Bangalore03 Jan 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri A K Garodia

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Sunil Kumar Agarwal, Jt.CIT(DR)(ITAT), Bengaluru
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER ITA No. Assessment Appellant Vs. Respondent year 1866/Bang/2019 2015-16 Shri Joggere The Income Sampangappa Ananth Tax Officer, PAN: ACHPA 5995P Ward 2(2)(4), Bangalore. 1867/Bang/2019 2015-16 Shri Joggere The Income Ananth Santosh Tax Officer, PAN: ATQPS 8847L Ward 2(2)(5), Bangalore. 1868/Bang/2019 2015-16 Smt. Sheela Ananth The Income PAN: AJCPS 9853Q Tax Officer, Ward 2(2)(5), Bangalore. 1869/Bang/2019 2015-16 Smt. Mahalakshmi The Income PAN: AYPPM 5776L Tax Officer, W…

Smt. Mahalakshmi, Bengaluru vs. The Income Tax Officer, Ward-2(2)(4), Bengaluru

In the result, all the appeals are treated as allowed for statistical purposes

ITA 1869/BANG/2019[2015-16]Status: DisposedITAT Bangalore03 Jan 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri A K Garodia

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Sunil Kumar Agarwal, Jt.CIT(DR)(ITAT), Bengaluru
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER ITA No. Assessment Appellant Vs. Respondent year 1866/Bang/2019 2015-16 Shri Joggere The Income Sampangappa Ananth Tax Officer, PAN: ACHPA 5995P Ward 2(2)(4), Bangalore. 1867/Bang/2019 2015-16 Shri Joggere The Income Ananth Santosh Tax Officer, PAN: ATQPS 8847L Ward 2(2)(5), Bangalore. 1868/Bang/2019 2015-16 Smt. Sheela Ananth The Income PAN: AJCPS 9853Q Tax Officer, Ward 2(2)(5), Bangalore. 1869/Bang/2019 2015-16 Smt. Mahalakshmi The Income PAN: AYPPM 5776L Tax Officer, W…

Smt. Sheela Ananth, Bengaluru vs. The Income Tax Officer, Ward-2(2)(5), Bangalore

In the result, all the appeals are treated as allowed for statistical purposes

ITA 1868/BANG/2019[2015-16]Status: DisposedITAT Bangalore03 Jan 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri A K Garodia

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Sunil Kumar Agarwal, Jt.CIT(DR)(ITAT), Bengaluru
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER ITA No. Assessment Appellant Vs. Respondent year 1866/Bang/2019 2015-16 Shri Joggere The Income Sampangappa Ananth Tax Officer, PAN: ACHPA 5995P Ward 2(2)(4), Bangalore. 1867/Bang/2019 2015-16 Shri Joggere The Income Ananth Santosh Tax Officer, PAN: ATQPS 8847L Ward 2(2)(5), Bangalore. 1868/Bang/2019 2015-16 Smt. Sheela Ananth The Income PAN: AJCPS 9853Q Tax Officer, Ward 2(2)(5), Bangalore. 1869/Bang/2019 2015-16 Smt. Mahalakshmi The Income PAN: AYPPM 5776L Tax Officer, W…

Shri. Joggere Ananth Santosh, Bengaluru vs. The Income Tax Officer, Ward-2(2)(5), Bengaluru

In the result, all the appeals are treated as allowed for statistical purposes

ITA 1867/BANG/2019[2015-16]Status: DisposedITAT Bangalore03 Jan 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri A K Garodia

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Sunil Kumar Agarwal, Jt.CIT(DR)(ITAT), Bengaluru
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI A K GARODIA, ACCOUNTANT MEMBER ITA No. Assessment Appellant Vs. Respondent year 1866/Bang/2019 2015-16 Shri Joggere The Income Sampangappa Ananth Tax Officer, PAN: ACHPA 5995P Ward 2(2)(4), Bangalore. 1867/Bang/2019 2015-16 Shri Joggere The Income Ananth Santosh Tax Officer, PAN: ATQPS 8847L Ward 2(2)(5), Bangalore. 1868/Bang/2019 2015-16 Smt. Sheela Ananth The Income PAN: AJCPS 9853Q Tax Officer, Ward 2(2)(5), Bangalore. 1869/Bang/2019 2015-16 Smt. Mahalakshmi The Income PAN: AYPPM 5776L Tax Officer, W…

Smt. Sudha Eashwar, Chennai vs. ITO, Ncw - 14 (3), Chennai

In the result, the appeal filed by the assessee in ITA

ITA 2342/CHNY/2019[2014-15]Status: DisposedITAT Chennai02 Jan 2020AY 2014-15

Bench: Shri George Mathan & Shri Ramit Kocharआयकर अपील सं./Ita No.2342/Chny/2019 "नधा"रण वष" /Assessment Year: 2014-15 V. Smt. Sudha Eashwar, The Income Tax Officer No.23A, P.T.Rajan Salai, Non-Corporate Ward-14(3) K.K.Nagar, Chennai Chennai-600 078. [Pan: Alxps 0601 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""यथ" क" ओर से /Respondent By : Ms.Sumathi Venkatraman, Jcit सुनवाई क" तार"ख/Date Of Hearing : 09.10.2019 घोषणा क" तार"ख /Date Of Pronouncement : 02.01.2020 आदेश / O R D E R Per Ramit Kochar:

For Appellant: NoneFor Respondent: Ms.Sumathi Venkatraman
Section 143(3)

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2342/Chny/2019 "नधा"रण वष" /Assessment Year: 2014-15 v. Smt. Sudha Eashwar, The Income Tax Officer No.23A, P.T.Rajan Salai, Non-Corporate Ward-14(3) K.K.Nagar, Chennai Chennai-600 078. [PAN: ALXPS 0601 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : None ""यथ" क" ओर से /Respondent by : Ms.Sumathi Venkatraman, JCIT सुनवाई क" तार…

Praveen Kumar Otmalji (HUF), Chennai vs. ITO Non Corporate Ward 5(50, Chennai

In the result, appeal filed by the assessee is treated as partly

ITA 3143/CHNY/2018[2010-11]Status: DisposedITAT Chennai11 Dec 2019AY 2010-11

Bench: Shri George Mathan & Shri S.Jayaraman

Section 10

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S.JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3143/Chny/2018 "नधा"रण वष" /Assessment Year: 2010-11 M/s.Praveen Kumar Otmalji,(HUF) Vs. The Income Tax Officer, 119,Audiappa Naicken Street, Non-Corporate Ward 5(5), Sowcarpet, Chennai 600 079 16,Greams Road,Chennai-6. [PAN:AAFHP 5927 A] (अपीलाथ&/Appellant) ('(यथ&/Respondent) : Mr.I.Dinesh,Advocate अपीलाथ& क) ओर से/ Appellant by : '(यथ& क) ओर से /Res…

Mr. Ganpathraj & Sons, Chennai vs. ITO, Ncw - 10 (2), Chennai

In the result, appeal filed by the assessee is treated as partly allowed for statistical purposes

ITA 2520/CHNY/2019[2015-16]Status: DisposedITAT Chennai29 Nov 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.2520/Chny/2019 "नधा"रण वष" /Assessment Year: 2015-16 Shri Ganpathraj & Sons, Vs. The Income Tax Officer, No.30, Market Street, Perambur, Non-Corporate Ward-10(2), Chennai – 600 029. Chennai. [Pan: Aaahj 2810H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Shri Ar V. Sreenivasan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 20.11.2019 घोषणा क" तार"ख /Date Of Pronouncement : 29.11.2019 आदेश / O R D E R Per Shri S. Jayaraman:

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR V. Sreenivasan, JCIT
Section 10Section 68

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2520/Chny/2019 "नधा"रण वष" /Assessment Year: 2015-16 Shri Ganpathraj & Sons, Vs. The Income Tax Officer, No.30, Market Street, Perambur, Non-Corporate Ward-10(2), Chennai – 600 029. Chennai. [PAN: AAAHJ 2810H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent by : Shri AR V. Sr…

J.Ashok Kumar & Sons, Chennai vs. ITO Non Corporate Ward 10(2), Chennai

In the result, appeal filed by the assessee is treated as partly allowed for statistical purposes

ITA 2519/CHNY/2019[2015-16]Status: DisposedITAT Chennai29 Nov 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.2519/Chny/2019 "नधा"रण वष" /Assessment Year: 2015-16 Shri J. Ashok Kumar & Sons, Vs. The Income Tax Officer, No.30, Market Street, Perambur, Non-Corporate Ward-10(2), Chennai – 600 029. Chennai. [Pan: Aaahj 2809N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR V. Sreenivasan, JCIT
Section 10Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2519/Chny/2019 "नधा"रण वष" /Assessment Year: 2015-16 Shri J. Ashok Kumar & Sons, Vs. The Income Tax Officer, No.30, Market Street, Perambur, Non-Corporate Ward-10(2), Chennai – 600 029. Chennai. [PAN: AAAHJ 2809N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent by : Shri AR…

Mr. Ashok Kumar, Chennai vs. ITO, Ncw - 10 (1), Chennai

In the result, appeal filed by the assessee is treated as partly allowed for statistical purposes

ITA 2518/CHNY/2019[2014-15]Status: DisposedITAT Chennai29 Nov 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.2518/Chny/2019 "नधा"रण वष" /Assessment Year: 2014-15 Shri J. Ashok Kumar, Vs. The Income Tax Officer, No.30, Market Street, Perambur, Non-Corporate Ward-10(2), Chennai – 600 029. Chennai. [Pan: Aabpa 8435C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent By : Shri Ar V. Sreenivasan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 20.11.2019 घोषणा क" तार"ख /Date Of Pronouncement : 29 .11.2019 आदेश / O R D E R Per Shri S. Jayaraman:

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR V. Sreenivasan, JCIT
Section 10Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2518/Chny/2019 "नधा"रण वष" /Assessment Year: 2014-15 Shri J. Ashok Kumar, Vs. The Income Tax Officer, No.30, Market Street, Perambur, Non-Corporate Ward-10(2), Chennai – 600 029. Chennai. [PAN: AABPA 8435C] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri D. Anand, Advocate ""यथ" क" ओर से /Respondent by : Shri AR V. Sreen…

Pravin B Jain HUF, Mumbai vs. ITO 19(2)(5), Mumbai

In the result assessee’s appeal stands dismissed

ITA 4788/MUM/2018[2014-15]Status: DisposedITAT Mumbai21 Nov 2019AY 2014-15

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 68Section 69C

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 4788/Mum/2018 (Assessment Year 2014-15) Pravin B. Jain HUF ITO 19(2)(5) Vs. M/s. Sandeep Art NX 2nd Floor 111, Ground Floor Matru Mandir Bapu Khote, Kazi Street Tardeo Pydhoni, Mumbai-400 003. Mumbai-400 007. PAN : AAMHP5929D (Appellant) (Respondent) Assessee by None Department by Shri Chaitanya Anjaria Date of Hearing 27.08.2019 Date of Pronouncement 21.11.2019 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of learned CIT(A) dated 16.5.2018…

Late Sanjay Agarwal, Rep by Bapita Agarwal, Chennai vs. DCIT Non Corporate Ward 5(1), Chennai

In the result, the assessee’s appeal is treated as partly allowed for statistical purposes

ITA 1322/CHNY/2019[2013-14]Status: DisposedITAT Chennai18 Nov 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri N. Arjun Raj, CA for Shri S. Sridhar, AdvocateFor Respondent: Shri G.D. Jayanthi Angayarkanni
Section 10

…आयकर आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद" के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1322/Chny/2019 "नधा"रण वष" /Assessment Year: 2013-14 Late Sanjay Agarwal, Vs. The DCIT, Rep. by Bapita Agarwal, Non Corporate Ward – 5(1), 195/93, Govindappa Naicken Street, Chennai. Sowcarpet, Chennai – 600 001. PAN: ABBPS 7936H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri N. Arjun Raj, CA for Shri S. Sridhar, Ad…

Vijayrattan Balkrishan Mittal, Mumbai vs. DCIT, CC- 8 (1), Mumbai

ITA 3429/MUM/2019[2012-13]Status: DisposedITAT Mumbai01 Oct 2019AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am आयकर अपील िं/ Ita No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /Pan – Akapm9809R V/S Dy. Commissioner Of Income Tax …………….Respondent Central Circle-8(1), 6Th Floor, Room No. 679 / प्रत्यथााी Aayakar Bhavan, M.K. Road, Mumbai-400 020 आयकर अपील िं/ Ita No. 3311/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3312/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3313/Mum/2019

Section 143(3)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष। BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM आयकर अपील िं/ ITA No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ ITA No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ ITA No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /PAN – AKAPM9809…

Vijayrattan Balkrishan Mittal, Mumbai vs. DCIT, CC- 8 (1), Mumbai

ITA 3428/MUM/2019[2013-14]Status: DisposedITAT Mumbai01 Oct 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am आयकर अपील िं/ Ita No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /Pan – Akapm9809R V/S Dy. Commissioner Of Income Tax …………….Respondent Central Circle-8(1), 6Th Floor, Room No. 679 / प्रत्यथााी Aayakar Bhavan, M.K. Road, Mumbai-400 020 आयकर अपील िं/ Ita No. 3311/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3312/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3313/Mum/2019

Section 143(3)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष। BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM आयकर अपील िं/ ITA No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ ITA No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ ITA No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /PAN – AKAPM9809…

Vijayrattan Balkrishan Mittal, Mumbai vs. DCIT, CC- 8 (1), Mumbai

ITA 3427/MUM/2019[2014-15]Status: DisposedITAT Mumbai01 Oct 2019AY 2014-15

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am आयकर अपील िं/ Ita No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /Pan – Akapm9809R V/S Dy. Commissioner Of Income Tax …………….Respondent Central Circle-8(1), 6Th Floor, Room No. 679 / प्रत्यथााी Aayakar Bhavan, M.K. Road, Mumbai-400 020 आयकर अपील िं/ Ita No. 3311/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3312/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3313/Mum/2019

Section 143(3)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष। BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM आयकर अपील िं/ ITA No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ ITA No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ ITA No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /PAN – AKAPM9809…

Shri. Mahendra B Mittal HUF, Mumbai vs. Dy. CIT Central Circle-8(1), Mumbai

ITA 3426/MUM/2019[2013-14]Status: DisposedITAT Mumbai01 Oct 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am आयकर अपील िं/ Ita No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /Pan – Akapm9809R V/S Dy. Commissioner Of Income Tax …………….Respondent Central Circle-8(1), 6Th Floor, Room No. 679 / प्रत्यथााी Aayakar Bhavan, M.K. Road, Mumbai-400 020 आयकर अपील िं/ Ita No. 3311/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3312/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3313/Mum/2019

Section 143(3)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष। BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM आयकर अपील िं/ ITA No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ ITA No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ ITA No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /PAN – AKAPM9809…

Pooja Mahendra Mittal, Mumbai vs. DCIT - CC - 8(1), Mumbai

ITA 3314/MUM/2019[2015-16]Status: DisposedITAT Mumbai01 Oct 2019AY 2015-16

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am आयकर अपील िं/ Ita No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /Pan – Akapm9809R V/S Dy. Commissioner Of Income Tax …………….Respondent Central Circle-8(1), 6Th Floor, Room No. 679 / प्रत्यथााी Aayakar Bhavan, M.K. Road, Mumbai-400 020 आयकर अपील िं/ Ita No. 3311/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ Ita No. 3312/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ Ita No. 3313/Mum/2019

Section 143(3)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष। BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM आयकर अपील िं/ ITA No. 3429/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2012-13) आयकर अपील िं/ ITA No. 3428/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2013-14) आयकर अपील िं/ ITA No. 3427/Mum/2019 (यिर्ाारण बर्ा / Assessment Year 2014-15) Shri Vijayrattan Balkrishan Mittal A-403, Meghdoot Apt., Raheja Township, ……………. Appellant Malad East, Mumbai-400 097 / अपीलाथी स्थायी लेखा िं /PAN – AKAPM9809…

Suman Poddar vs. Income Tax Officer

ITA/841/2019HC Delhi17 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 10

…ITA 841/2019 Page 1 of 10 $~69 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 841/2019 SUMAN PODDAR ..... Appellant Through: Mr. Arvind Kumar and Ms. Devina Sharma, Advocates. versus INCOME TAX OFFICER ..... Respondent Through: None. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 17.09.2019 C.M. No. 41505/2019 (exemption) 1. Exemption allowed, subject to all just exceptions. 2. The application stands disposed of. ITA 841/2019 3. The present appeal is directed against the order dated 25.07.2019 passed by the Income Tax Appellate Tribunal (ITAT) Delhi Bench 'G', New Delhi, i…

Ayush Jain, Chennai vs. ITO, Ncw 4(1), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 889/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.410/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, M/S. Hulas Kumar (Huf), L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. Pan: Aaahh0807C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.889/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Ito, Shri Ayush Jain, L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. Pan: Atapj5535G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri Lakshmichand Nahata, Fca ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit

For Appellant: Shri Lakshmichand Nahata, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी जॉज" माथन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.410/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Hulas Kumar (HUF), L. Nahata & Co., Non-Corporate Ward – 4(1), 120, Nyniappa Naicken Street, Chennai. Part Town, Chennai – 600 003. PAN: AAAHH0807C (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.889/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ITO, S…