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

ACIT, CC-4, Jaipur vs. Smt. Sunita Agarwal, Jaipur

In the result appeals of the revenue are dismissed

ITA 157/JPR/2020[2014-15]Status: DisposedITAT Jaipur26 Sept 2022AY 2014-15
For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri P.R. Meena (Pr.CIT)
Section 115BSection 127Section 132Section 133ASection 143(2)Section 153ASection 68Section 69C

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 27/JP/2020 fu/kZkj.k o"kZ@AssessmentYear : 2014-15 cuke The Assistant Commissioner of M/s Maverick Commodity Vs. Income-tax, Brokers Pvt. Ltd., Central Circle-4, 211, Laxmi Complex, M.I. Road, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECM 8943 P vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 155/JP/2020…

ACIT, CC-4, Jaipur vs. Smt. Sunita Agarwal, Jaipur

In the result appeals of the revenue are dismissed and the cross

ITA 156/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 164 & 165/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2010-11 & 2011-12 cuke The Assistant Commissioner of Shri Ramesh Kumar Mantri Income-tax, Vs. 211, Laxmi Complex, M.I. Central Circle-4, Road, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACTPM 0737 H vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 15 & 16/JP/2020 (Arising…

ACIT, CC-4, Jaipur vs. Shri Mukut Behari Agarwal, Jaipur

In the result appeals of the revenue are dismissed

ITA 155/JPR/2020[2015-16]Status: DisposedITAT Jaipur26 Sept 2022AY 2015-16
For Appellant: Shri Manish Agarwal (C.A.)For Respondent: Shri P.R. Meena (Pr.CIT)
Section 115BSection 127Section 132Section 133ASection 143(2)Section 153ASection 68Section 69C

…आयकरअपीलीय अधिकरण] जयपुरन्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 27/JP/2020 fu/kZkj.k o"kZ@AssessmentYear : 2014-15 cuke The Assistant Commissioner of M/s Maverick Commodity Vs. Income-tax, Brokers Pvt. Ltd., Central Circle-4, 211, Laxmi Complex, M.I. Road, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAECM 8943 P vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 155/JP/2020…

ACIT, CC-4, Jaipur vs. Shri Mukut Behari Agarwal, Jaipur

In the result appeals of the revenue are dismissed and the cross

ITA 153/JPR/2020[2011-12]Status: DisposedITAT Jaipur26 Sept 2022AY 2011-12

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 164 & 165/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2010-11 & 2011-12 cuke The Assistant Commissioner of Shri Ramesh Kumar Mantri Income-tax, Vs. 211, Laxmi Complex, M.I. Central Circle-4, Road, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACTPM 0737 H vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 15 & 16/JP/2020 (Arising…

ACIT, CC-4, Jaipur vs. Shri Mukut Behari Agarwal, Jaipur

In the result appeals of the revenue are dismissed and the cross

ITA 152/JPR/2020[2010-11]Status: DisposedITAT Jaipur26 Sept 2022AY 2010-11

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 164 & 165/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2010-11 & 2011-12 cuke The Assistant Commissioner of Shri Ramesh Kumar Mantri Income-tax, Vs. 211, Laxmi Complex, M.I. Central Circle-4, Road, Jaipur. Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACTPM 0737 H vihykFkhZ@Appellant izR;FkhZ@Respondent CO No. 15 & 16/JP/2020 (Arising…

Naresh Kumar Arora, Jaipur vs. DCIT, Circle-6, Jaipur

In the result, the appeal of the assessee is allowed

ITA 259/JPR/2022[2013-14]Status: DisposedITAT Jaipur21 Sept 2022AY 2013-14
For Appellant: Shri C.L. Yadav, CA shri Rajendra Sisodia,AdvFor Respondent: Shri Sanajy Dhariwal, CIT-DR
Section 10(38)Section 143(3)Section 147Section 148Section 68Section 69C

…1 NARESH KUMAR ARORA VS DCIT , CIRCLE-6, JAIPUR आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 259/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Shri Naresh Kumar Arora The DCIT C-242, Malviya Nagar Vs. Circle-6 Jaipur – 302 016 Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAYPA 5970 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri C…

Heena Suresh Jain, Mumbai vs. ITO 19 (1)(5), Mumbai

In the result, appeals filed by the assessees are allowed

ITA 6617/MUM/2019[2014-15]Status: DisposedITAT Mumbai21 Sept 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon’Blesuresh M. Jain Huf V. Ito-19(3)(4), 52A Nanu Bhai Desai Road 2Nd Floor, Matru Mandir Tardeo Road, Mumbai-400007 Mulji Thakersi Building 2Nd Floor, Mumbai-400004 Pan: Aalhs7460R (Appellant) (Respondent) Heena Suresh Jain V.

For Appellant: Shri. Rajkumar SinghFor Respondent: Shri. Vaibhav Jain
Section 139(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, HON’BLE JUDICIAL MEMBER Suresh M. Jain HUF v. ITO-19(3)(4), 52A Nanu Bhai Desai Road 2nd Floor, Matru Mandir Tardeo Road, Mumbai-400007 Mulji Thakersi Building 2nd Floor, Mumbai-400004 PAN: AALHS7460R (Appellant) (Respondent) Heena Suresh Jain v. ITA-19(3)(5) 52A, 2nd, Nanubhai Desai Road 2nd Floor, Matru Mandir Mumbai-400004 Tardeo Road, Mumbai-400007 PAN: AEJPJ2380P (Appellant) (Respondent) Rameshkumar Mohanlal Jain v. ITO-19(3)(1) Flat No. 1603, 16th Floor 2nd Floor, Matru…

Suresh M Jain HUF, Mumbai vs. ITO 19 (3)(4), Mumbai

In the result, appeals filed by the assessees are allowed

ITA 6614/MUM/2019[2014-15]Status: DisposedITAT Mumbai21 Sept 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon’Blesuresh M. Jain Huf V. Ito-19(3)(4), 52A Nanu Bhai Desai Road 2Nd Floor, Matru Mandir Tardeo Road, Mumbai-400007 Mulji Thakersi Building 2Nd Floor, Mumbai-400004 Pan: Aalhs7460R (Appellant) (Respondent) Heena Suresh Jain V.

For Appellant: Shri. Rajkumar SinghFor Respondent: Shri. Vaibhav Jain
Section 139(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, HON’BLE JUDICIAL MEMBER Suresh M. Jain HUF v. ITO-19(3)(4), 52A Nanu Bhai Desai Road 2nd Floor, Matru Mandir Tardeo Road, Mumbai-400007 Mulji Thakersi Building 2nd Floor, Mumbai-400004 PAN: AALHS7460R (Appellant) (Respondent) Heena Suresh Jain v. ITA-19(3)(5) 52A, 2nd, Nanubhai Desai Road 2nd Floor, Matru Mandir Mumbai-400004 Tardeo Road, Mumbai-400007 PAN: AEJPJ2380P (Appellant) (Respondent) Rameshkumar Mohanlal Jain v. ITO-19(3)(1) Flat No. 1603, 16th Floor 2nd Floor, Matru…

Deputy Commissioner of Income Tax, Central Circle-3, Income Tax Office vs. Shri Suresh Kumar Gupta, Sriganganagar

In the result the appeal of the revenue in ITA No

ITA 55/JPR/2022[2013-14]Status: DisposedITAT Jaipur24 Aug 2022AY 2013-14
For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Sanjay Dhariwal, CIT lquo
Section 132Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 54/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Income M/s N. M. Agrofood Products Tax Vs. Pvt. Ltd. 34, 35, 36, 1st Phase Udhyog Income Tax Department, Vihar, RIICO, Sri Ganganagar Central Circle-3 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCN 3552 D vihykFkhZ@Appellant izR;FkhZ@Respondent izR;k{ksi.k…

Deputy Commissioner of Income Tax, Income Tax Department, Central Circle-3 vs. M/S N. M. Agrofood Products Pvt. Ltd., Sriganganagar

In the result the appeal of the revenue in ITA No

ITA 54/JPR/2022[2013-14]Status: DisposedITAT Jaipur24 Aug 2022AY 2013-14
For Appellant: Sh. P. C. Parwal, C.AFor Respondent: Sh. Sanjay Dhariwal, CIT lquo
Section 132Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 54/JP/2022 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Income M/s N. M. Agrofood Products Tax Vs. Pvt. Ltd. 34, 35, 36, 1st Phase Udhyog Income Tax Department, Vihar, RIICO, Sri Ganganagar Central Circle-3 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCN 3552 D vihykFkhZ@Appellant izR;FkhZ@Respondent izR;k{ksi.k…

Nishat Ara, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle-II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 65/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…I.T.A. No.61 to 65/Lkw/2021 Assessment year:2012-13 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.61/Lkw/2021 Assessment Year:2012-13 Shri Marghoob Alam, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:AARPA0262D (Appellant) (Respondent) I.T.A. No.62/Lkw/2021 Assessment Year:2012-13 Shaheen Rabia, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:ABQPR3416A (Appellant) (Respondent) I.T.A. No.63/Lkw/2021 A…

Zain Alam, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle- II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 64/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…I.T.A. No.61 to 65/Lkw/2021 Assessment year:2012-13 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.61/Lkw/2021 Assessment Year:2012-13 Shri Marghoob Alam, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:AARPA0262D (Appellant) (Respondent) I.T.A. No.62/Lkw/2021 Assessment Year:2012-13 Shaheen Rabia, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:ABQPR3416A (Appellant) (Respondent) I.T.A. No.63/Lkw/2021 A…

Nausheen Farah, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle-II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 63/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…I.T.A. No.61 to 65/Lkw/2021 Assessment year:2012-13 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.61/Lkw/2021 Assessment Year:2012-13 Shri Marghoob Alam, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:AARPA0262D (Appellant) (Respondent) I.T.A. No.62/Lkw/2021 Assessment Year:2012-13 Shaheen Rabia, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:ABQPR3416A (Appellant) (Respondent) I.T.A. No.63/Lkw/2021 A…

Shaheen Rabia, Kanpur vs. Deputy Commissioner of Income Tax, Central Circle -II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 62/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…I.T.A. No.61 to 65/Lkw/2021 Assessment year:2012-13 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.61/Lkw/2021 Assessment Year:2012-13 Shri Marghoob Alam, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:AARPA0262D (Appellant) (Respondent) I.T.A. No.62/Lkw/2021 Assessment Year:2012-13 Shaheen Rabia, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:ABQPR3416A (Appellant) (Respondent) I.T.A. No.63/Lkw/2021 A…

Marghoob Alam, Kanpur vs. Dcut, CC-II, Kanpur

In the result, all the appeals of the assessees are partly allowed

ITA 61/LKW/2021[2012-2013]Status: DisposedITAT Lucknow06 Jul 2022AY 2012-2013

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 10(38)Section 147Section 148Section 69A

…I.T.A. No.61 to 65/Lkw/2021 Assessment year:2012-13 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.61/Lkw/2021 Assessment Year:2012-13 Shri Marghoob Alam, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:AARPA0262D (Appellant) (Respondent) I.T.A. No.62/Lkw/2021 Assessment Year:2012-13 Shaheen Rabia, Vs. Dy.C.I.T., 16-B/4E, Suntan Tanners Central Circle-II, Compound, Jajmau, Kanpur. Kanpur. PAN:ABQPR3416A (Appellant) (Respondent) I.T.A. No.63/Lkw/2021 A…

Vivek Suresh Agrawal-HUF, Ahmedbad vs. The ITO, Ward-3(3)(15), Ahmedabad

In the result, appeal of the assessee is dismissed

ITA 70/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2015-16
For Appellant: NoneFor Respondent: Shri Sudhendu Das, Sr. D.R
Section 10(38)

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2015-16 Vivek Suresh Agrawal- ITO, HUF, 21, Vivek Vila, Ward-3(3)(15), Sarthi-III, Nr. Goyal Vs Ahmedabad Intercity, Drive-in-Road, (Respondent) Thaltej, Ahmedabad-380052 PAN: AAFHV1039M (Appellant) Assessee by: None Revenue by: Shri Sudhendu Das, Sr. D.R. Date of hearing : 18-05-2022 Date of pronouncement : 24-06-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld.…

Principal Commissioner of Income Tax Asansol Kolkata vs. Rajesh Jhunjhunwala

In the result, these appeals are allowed and the substantial

ITAT/26/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…estigation) and lastly the Deputy Director of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the…

Principal Commissioner of Income Tax-5, Kolkata vs. Shri Mahendra Kumar Periwal

In the result, these appeals are allowed and the substantial

ITAT/136/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…estigation) and lastly the Deputy Director of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the…

Principal Commissioner of Income Tax, Siliguri vs. Sri Satya Narayan Saria

In the result, these appeals are allowed and the substantial

ITAT/168/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…estigation) and lastly the Deputy Director of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the…

Principal Commissioner of Income Tax-5, Kolkata vs. Jemish Shah

In the result, these appeals are allowed and the substantial

ITAT/57/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…estigation) and lastly the Deputy Director of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the…