How many judgments cite Sanjay Bimalchand Jain v. PCIT-1, Nagpur?

251 judgments on BharatTax cite Sanjay Bimalchand Jain v. PCIT-1, Nagpur (89 Taxmann.com 196), spanning 2018 to 2026.

Which sections of the Income Tax Act does Sanjay Bimalchand Jain v. PCIT-1, Nagpur come up under?

It is most often cited in judgments turning on Section 10(38), Section 68, Section 142(1), Section 143(2), Section 69C, Section 143(3).

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

Sections most often in play

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

Issues it is cited on

price rigging bogus ltcg circular trading bogus long term capital gain onus of proof penny stock section 10(38)paper company preponderance of probability entry operator long term capital gains colourable device

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

Shyam Sundar Agarwal, Kolkata vs. ITO, Ward - 36(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 1714/KOL/2018[2014-15]Status: DisposedITAT Kolkata01 Feb 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1714/Kol/2018 Assessment Year: 2014-15 Shyam Sundar Agarwal…........…………………………………....………………...…………………….….Appellant [Pan : Actpa 5224 D] Ito, Ward - 36(2), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member] I.T.A. No. 1714/Kol/2018 Assessment Year: 2014-15 Shyam Sundar Agarwal…........…………………………………....………………...…………………….….Appellant [PAN : ACTPA 5224 D] ITO, Ward - 36(2), Kolkata………............................................................…....….…………..…...Respondent Appearances by: Shri Miraj D. Shah, AR, appeared on behalf of the appellant Shri Robin Choudhury, Addl. CIT DR, appearing on behalf of the Respondent. Date of concluding the hearing : January 09, 2019 Date of pronouncing the order : Fe…

Usha Singhania, Ranchi vs. ITO, Ward - 36(4), Kolkata

In the result, appeal of the assessee is allowed

ITA 1495/KOL/2018[2015-16]Status: DisposedITAT Kolkata01 Feb 2019AY 2015-16

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1495/Kol/2018 Assessment Year: 2015-16 Usha Singhania…………........…………………………………....………………...…………………….….Appellant [Pan : Alops 0285 Q ] Ito, Ward - 36(4), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member] I.T.A. No. 1495/Kol/2018 Assessment Year: 2015-16 Usha Singhania…………........…………………………………....………………...…………………….….Appellant [PAN : ALOPS 0285 Q ] ITO, Ward - 36(4), Kolkata………............................................................…....….…………..…...Respondent Appearances by: Shri Miraj D. Shah, AR, appeared on behalf of the appellant Shri Robin Choudhury, Addl. CIT DR, appearing on behalf of the Respondent. Date of concluding the hearing : January 09, 2019 Date of pronouncing the order : Febr…

Kushal Jalan, Howrah vs. DCIT, Circle - 47, Kolkata

In the result, appeals of the assessee are allowed

ITA 1761/KOL/2018[2015-16]Status: DisposedITAT Kolkata23 Jan 2019AY 2015-16

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1760 & 1761/Kol/2018 Assessment Year: 2014-15 & 2015-16 Kushal Jalan……….…................…………………………………....………………...…………………….….Appellant [Pan : Agvpj 2784 R ] Ito, Ward-47(2), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Subash Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member] I.T.A. No. 1760 & 1761/Kol/2018 Assessment Year: 2014-15 & 2015-16 Kushal Jalan……….…................…………………………………....………………...…………………….….Appellant [PAN : AGVPJ 2784 R ] ITO, Ward-47(2), Kolkata………............................................................…....….…………..…...Respondent Appearances by: Shri Subash Agarwal, Advocate, appeared on behalf of the appellant. Shri Robin Choudhury, Addl. CIT DR, appearing on behalf of the respondent. Date of concluding the hearing : January 8th, 2019 Date…

Kushal Jalan, Howrah vs. ITO, Ward - 47(2), Kolkata

In the result, appeals of the assessee are allowed

ITA 1760/KOL/2018[2014-15]Status: DisposedITAT Kolkata23 Jan 2019AY 2014-15

Section 10(38)Section 250

Sunita Jalan, Howrah vs. DCIT, Circle - 47, Kolkata

In the result, appeal of the assessee is allowed

ITA 1758/KOL/2018[2014-15]Status: DisposedITAT Kolkata23 Jan 2019AY 2014-15

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1758/Kol/2018 Assessment Year: 2014-15 Sunita Jalan……….…................…………………………………....………………...…………………….….Appellant [Pan : Acrpj 7136 P ] Dcit, Circle-47, Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Subash Agarwal, Advocate, Appeared On Behalf Of The Appellant Shri Robin Choudhury, Addl. Cit Dr, Appearing On Behalf Of The Respondent.

Section 10(38)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member] I.T.A. No. 1758/Kol/2018 Assessment Year: 2014-15 Sunita Jalan……….…................…………………………………....………………...…………………….….Appellant [PAN : ACRPJ 7136 P ] DCIT, Circle-47, Kolkata………............................................................…....….…………..…...Respondent Appearances by: Shri Subash Agarwal, Advocate, appeared on behalf of the appellant Shri Robin Choudhury, Addl. CIT DR, appearing on behalf of the Respondent. Date of concluding the hearing : January 8th, 2019 Date of pronouncing the…

Ram Niwas Taparia, Kolkata vs. ITO, Ward - 22(4), Kolkata

In the result, appeal of the assessee is allowed

ITA 1721/KOL/2018[2012-13]Status: DisposedITAT Kolkata23 Jan 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy] I.T.A. No. 1721/Kol/2018 Assessment Year: 2012-13 Ram Niwal Taparia…................…………………………………....………………...…………………….….Appellant [Pan :Ablpt 4330 J] Income Tax Officer, Ward-22(4), Kolkata……….....................................…....….…………..…...Respondent Appearances By: Shri Suraj J Jhan, Ca, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue.

Section 10(38)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member] I.T.A. No. 1721/Kol/2018 Assessment Year: 2012-13 Ram Niwal Taparia…................…………………………………....………………...…………………….….Appellant [PAN :ABLPT 4330 J] Income Tax Officer, Ward-22(4), Kolkata……….....................................…....….…………..…...Respondent Appearances by: Shri Suraj J Jhan, CA, appeared on behalf of the assessee. Shri Robin Choudhury, Addl. CIT D/R, appearing on behalf of the Revenue. Date of concluding the hearing : January 9th, 2019 Date of pronouncing the order : January 23…

Swati Mall, Kolkata vs. ITO, Ward - 36(2), Kolkata

ITA 2423/KOL/2017[2014-15]Status: DisposedITAT Kolkata07 Dec 2018AY 2014-15

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 2423/Kol/2017 Assessment Year : 2014-15 Swati Mall -Vs- Ito, Ward-36(2), Kolkata . [Pan: Aflpm 0374 H] (Appellant) (Respondent)

For Appellant: Shri A. Banerjee, AdvocateFor Respondent: Shri C. J. Singh, Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 2423/Kol/2017 Assessment Year : 2014-15 Swati Mall -vs- ITO, Ward-36(2), Kolkata . [PAN: AFLPM 0374 H] (Appellant) (Respondent) For the Appellant : Shri A. Banerjee, Advocate Shri V.K. Jain, FCA Mrs. S. Mitra (Dutta) For the Respondent : Shri C. J. Singh, Sr. DR Date of Hearing : 05.11.2018 Date of Pronouncement : 07. 12 .2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Assessee arises out of the order of the Learned Commissioner of Income Tax(Appeals…

Uma Singal, New Delhi vs. ACIT, Centrl Circle-3, New Delhi

ITA 1484/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR

Section 10(38)Section 143Section 153ASection 250Section 68

…ished that the material so seized from that person was related to the assessee as such it was an incriminating material. 21. The reliance was placed on the following case laws: i. Sanjay Bimalchand Jain L/H Shantidevi Bimalchand Jain Vs PCIT- 1, Nagpur (2018) 89 Taxmann.com 196 (Bom.) ii. Abhimanyu Soin Vs ACIT (2018-TIOL-733-ITAT-CHD) iii. Chandan Gupta Vs CIT (2015) 54 Taxmann.com 10 (P&H) iv. Balbir Chand Maini Vs CIT (2012) 340 ITR 161 (P&H) v. Usha Chandresh Shah Vs ITO (2014-TIOL-1459-ITAT-Mum) vi. Ratnakar M Pujari Vs ITO (2016-TIOL-1746-ITAT-Mum) vii. Arvind M Kariya Vs ACIT in ITA No. 7024/Mum/2010 viii.…

Ritu Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1481/DEL/2018[2015-16]Status: DisposedITAT Delhi07 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR

Section 10(38)Section 143Section 153ASection 250Section 68

Asha Vijay Gyupta, Mumbai vs. ITO 16(2)(3), Mumbai

In the result, this appeal by the assessee stands dismissed

ITA 77/MUM/2014[2004-05]Status: DisposedITAT Mumbai12 Sept 2018AY 2004-05

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm

For Appellant: Shri B. V. Jhaveri &For Respondent: Shri Choudhary Arun Kumar Singh

Section 143(3)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM I.T.A. No.77/Mum/2014 (Assessment Year: 2004-05) Smt. Asha Vijay Gupta ITO-16(2)(3) 2nd Floor, Matru Mandir, 2-A, Saraswati Sadan, Vs. 47, Bhulabahi Desai Road, Tardeo Road, Mumbai -400 007 Mumbai-400 026 PAN/GIR No. AABPG 9929 M (Appellant) (Respondent) : Appellant by : Shri B. V. Jhaveri & Shri Mayank Thosar Respondent by : Shri Choudhary Arun Kumar Singh Date of Hearing : 10.09.2018 Date of Pronouncement : 12.09.2018 O R D E R Per Shamim Yahya, A. M.: This appeal by the assessee is directed against…

ITO 14(3)(2), Mumbai vs. Vinaylene Textile Industries P.Ltd, Mumbai

In the result, the issue stands remitted to the file of the assessing officer

ITA 3240/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Feb 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No.3240/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) Ito-14(3)(2), M/S. Vinaylene Textile Industries 458, 4Th Floor, Aayakar Bhavan, Pvt. Ltd. बनाम/ Gala No. 8, 1St Floor, Mumbai-400 020 Kuntal Modi Estate, L.B.S. Marg, Vs. Ghatkopar (West), Mumbai-400 086 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacv 1653 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Ms. Aarjoo Goradia ""यथ" क" ओर से/Respondent By : Dr. K. Shivaram & Shri Rahul K. Hakani सुनवाई क" तार"ख / : 07.12.2017 Date Of Hearing घोषणा क" तार"ख / : 23.02.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) & Pertains To The Assessment Year 2012-13. 2. The Grounds Of Appeal Read As Under: 1. "On The Facts & In The Circumstances Of The Case & In Law, The Ld.Cit(A) Has Erred In Deleting The Addition Of Rs.70,00,000/- On A/C Of Unexplained Cash Credit U/S 68. The Companies From Which The Assessee Has Accepted Shares Application Money Of Rs.70,00,000/- Were Controlled & 2 Ito Vs. M/S. Vinaylene Textile Industries Pvt. Ltd. Operated By Shri Praveen Kumar Jain, Who Admitted In His Statement Recorded During The Course Of Search & Seizure Action That The Concerns/Companies Controlled By Him Were Only Engaged In Providing Accommodation Entries To Various Parties Of Which The Assessee Is Also One Of The Beneficiaries. 2. The Appellant Craves Leave To Add, Amend, Vary, Omit Or Substitute The Aforesaid Ground Of Appeal At Any Time Before Or At The Time Of Hearing Of Appeal.

For Appellant: Ms. Aarjoo GoradiaFor Respondent: Dr. K. Shivaram &

Section 132(4)Section 142(1)Section 68

…आयकर अपील"य अ"धकरण “एफ” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM आयकर अपील सं./I.T.A. No.3240/Mum/2017 ("नधा"रण वष" / Assessment Year: 2012-13) ITO-14(3)(2), M/s. Vinaylene Textile Industries 458, 4th Floor, Aayakar Bhavan, Pvt. Ltd. बनाम/ Gala No. 8, 1st Floor, Mumbai-400 020 Kuntal Modi Estate, L.B.S. Marg, Vs. Ghatkopar (West), Mumbai-400 086 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACV 1653 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Ms. Aarjoo Goradia ""यथ" क" ओर से/Respondent by : Dr. K.…