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 366,470 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

Issues it is cited on

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

Nisha, Chennai vs. DCIT Non Corp Cir-9(1), Chennai

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

ITA 875/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.406/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai.

For Appellant: Shri D. Anand, AdvocateFor 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.406/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai. PAN: AAAPH6105P (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.407/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Rajendra Kumar…

Hulas Kumar (HUF), Chennai vs. ACIT, Ncw 4(1), Chennai

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

ITA 410/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…

Rajendra Kumar Hirawat (HUF), Chennai vs. ACIT Non Corporate Circle 23(1), Chennai

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

ITA 407/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.406/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai.

For Appellant: Shri D. Anand, AdvocateFor 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.406/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai. PAN: AAAPH6105P (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.407/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Rajendra Kumar…

Shri. Rajendra Kumar Hirawat, Chennai vs. ACIT Non Corporate Circle 23 (1), Chennai

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

ITA 406/CHNY/2019[2015-16]Status: DisposedITAT Chennai05 Sept 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.406/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Acit, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai.

For Appellant: Shri D. Anand, AdvocateFor 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.406/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, Shri Rajendra Kumar Hirawat, No.10, Monteith Road, Non-Corporate Circle – 23(1), Egmore, Chennai – 600 008. Chennai. PAN: AAAPH6105P (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.407/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The ACIT, M/s. Rajendra Kumar…

Late. Navratan Lal Baid Rep by L/H Smt. Kamala Devi Baid, Chennai vs. ITO Non Corporate Ward 5(2), Chennai

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

ITA 1855/CHNY/2018[2011-12]Status: DisposedITAT Chennai27 Aug 2019AY 2011-12

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.1855/Chny/2018 ("नधा"रण वष" / Assessment Year: 2011-12) Vs The Income Tax Officer, Late Shri Navratan Lal Baid, Rep.By His L/H. Smt. Kamala Non-Corporate Ward – 5(2), Devi Baid, Chennai – 600 006. No.1, Kalathi Pillai Street, Chennai – 600 079. Pan: Aafpb9551N (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 : 27.08.2019 घोषणा क" तार"ख /Date Of Pronouncement : 27.08.2019

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10Section 10(38)Section 148

…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.1855/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2011-12) Vs The Income Tax Officer, Late Shri Navratan Lal Baid, Rep.by his L/H. Smt. Kamala Non-Corporate Ward – 5(2), Devi Baid, Chennai – 600 006. No.1, Kalathi Pillai Street, Chennai – 600 079. PAN: AAFPB9551N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri D. Anand, Advoca…

Arpana Garg, Chennai vs. ITO, Ncw -(1), Chennai

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

ITA 3299/CHNY/2018[2015-16]Status: DisposedITAT Chennai26 Aug 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.3299/Chny/2018 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Smt. Arpana Garg, No.3082, Tvh Lumbini Square, Non Corporate Ward – 9(1), 127A, Bricklin Road, Chennai. Purasawalkkam, Chennai – 600 007. Pan: Agtpg3331K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri K. Balasubramainan, Advocate ""यथ" क" ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit सुनवाई क" तार"ख/Date Of Hearing : 26.08.2019 घोषणा क" तार"ख /Date Of Pronouncement : 26.08.2019

For Appellant: Shri K. Balasubramainan, AdvocateFor 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.3299/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, Smt. Arpana Garg, No.3082, TVH Lumbini Square, Non Corporate Ward – 9(1), 127A, Bricklin Road, Chennai. Purasawalkkam, Chennai – 600 007. PAN: AGTPG3331K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri K. Balasubramainan, Advocate ""यथ" क" ओर…

Mukesh K.Jain, Chennai vs. ITO Non Corporate Ward 5(3), Chennai

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

ITA 2430/CHNY/2018[2013-14]Status: DisposedITAT Chennai05 Aug 2019AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2430/Chny/2018 ("नधा"रण वष" / Assessment Year: 2013-14) Shri Mukesh K Jain, Vs The Income Tax Officer, Flat No.504, Tower 2, Ananda Non Corporate Ward – 5(3), Door No.4,5,6 & 7, Chennai. Stepenson Road, North Town, Perambur Barracks, Chennai – 600 012. Pan: Aaipm5894Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri H. Yeshwanth Kumar, Ca ""यथ" क" ओर से/Respondent By : Shri S. Bharath,Cit

For Appellant: Shri H. Yeshwanth Kumar, CAFor Respondent: Shri S. Bharath,CIT
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.2430/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2013-14) Shri Mukesh K Jain, Vs The Income Tax Officer, Flat No.504, Tower 2, Ananda Non Corporate Ward – 5(3), Door No.4,5,6 & 7, Chennai. Stepenson Road, North Town, Perambur Barracks, Chennai – 600 012. PAN: AAIPM5894Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri H. Yeshw…

Mohit Doshi, Chennai vs. ITO, Non Corp Ward -9(2), Chennai

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

ITA 822/CHNY/2019[2014-15]Status: DisposedITAT Chennai31 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Heerachand Lalitha Devi, Chennai vs. ITO Non Corporate Ward 5(2), Chennai

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

ITA 821/CHNY/2019[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Gawtam Chand Sethiya, Chennai vs. DCIT, Non Corp Cir-8(1), Chennai

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

ITA 820/CHNY/2019[2015-16]Status: DisposedITAT Chennai31 Jul 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Rishab G, Chennai vs. DCIT, Non Corp Cir -8(1), Chennai

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

ITA 819/CHNY/2019[2015-16]Status: DisposedITAT Chennai31 Jul 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.819/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner Of Shri Rishab G, C/O Haveli Marbles & Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. Pan: Agcpr1277N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Padmanaban, CA &For 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.819/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Deputy Commissioner of Shri Rishab G, C/o Haveli Marbles and Granites, Income Tax, No.15, Poonamallee High Road, Non-Corporate Circle – 8(1), Koyambedu, Chennai – 34. Chennai – 600 107. PAN: AGCPR1277N (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.820/CHNY/2019 ("नधा"रण वष"…

Nita Devi, Chennai vs. ITO Non Corporate Ward 5(2), Chennai

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

ITA 2663/CHNY/2018[2011-12]Status: DisposedITAT Chennai31 Jul 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक 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./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

H.Kishore Jain HUF, Chennai vs. ITO Non Corporate Ward 5(1), Chennai

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

ITA 2662/CHNY/2018[2010-11]Status: DisposedITAT Chennai31 Jul 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक 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./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…

Jugrajji Babulal, Chennai vs. ITO Non Corporate Ward 4(5), Chennai

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

ITA 2661/CHNY/2018[2013-14]Status: DisposedITAT Chennai31 Jul 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2657/Chny/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1St Floor, Sowcarpet, Chennai. Chennai – 600 079. Pan: Arcpk1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/Chny/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Smt. Nirmala Devi Suresh Kumar, Non Corporate Ward 5(2), No.41, Narayana Mudall Street, Chennai. Sowcarpet, Chennai – 600 079. Pan: Aasps4466N (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Pr
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक 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./I.T.A.No.2657/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Vs The Income Tax Officer, Smt. Khushbu Jain, No.31, Krishanappa Tank Street, Non Corporate Ward 5(1), 1st Floor, Sowcarpet, Chennai. Chennai – 600 079. PAN: ARCPK1200H (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./I.T.A.No.2659/CHNY/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Vs…