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

Mr Jitesh Banwari Bhargav, Mumbai vs. ITO 24 (2)(2), Mumbai

The appeal stands allowed for statistical purposes

ITA 7908/MUM/2019[2014-15]Status: DisposedITAT Mumbai12 Jul 2021AY 2014-15

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.7908/Mum/2019 (िनधा"रण वष" / Assessment Year: 2014-15) Shri Jitesh Banwari Bhargav Ito-24(2)(2) बनाम/ Room No.514, 5Th Floor B/501, Pratik, Jp Road Opp. Dhake Colony, D.N.Nagar, Piramal Chambers Vs. Andheri (W), Mumbai – 400 053 Parel, Mumbai - 400012 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Afvpb-3415-J (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Girish Dave-Ld. Ar Revenue By : Shri S.S.Iyengar – Ld. Dr सुनवाई की तारीख/ : 16/04/2021 Date Of Hearing घोषणा की तारीख / : 12/07/2021 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Girish Dave-Ld. ARFor Respondent: Shri S.S.Iyengar – Ld. DR
Section 10(38)Section 143(3)Section 68Section 69C

…rder on stock exchange though brokers. The allegations of Ld. AO were backed by the findings of investigation wing. The facts of the case were found to be similar to the decision of Hon’ble Bombay High Court in the case of Sanjay Bimal Chand Jain V/s Pr. CIT (89 Taxmann.com 196; 10/04/2017) wherein it was observed that assessee had indulged in dubious share transactions meant to account for the unaccounted income in the garb of long-term capital gains, The assessee did not tender any cogent evidence to explain as to how the shares of an unknown company worth Rs.5/- had jumped to Rs.485/- in no time. Finally, the…

Reena Devi Ranka, Chennai vs. ITO Non Corporate Ward-6(1), Chennai

In the result, all the above appeals, filed by the respective assessee, are dismissed

ITA 39/CHNY/2020[2012-13]Status: DisposedITAT Chennai01 Jul 2021AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, Bsnl Building, 4Th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [Pan: Bfnps 5811Q] आयकर अपील सं/.I.T.A. No: 2906/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Smt. Vadamibai Jugarjji, Vs. Income Tax Officer, No. 41, Narayana Mudali Street, Non Corporate Ward -6(4), Sowcarpet, Room No. 421, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aafpj 8558D] Thousand Lights, Chennai. आयकर अपील सं/.I.T.A. No: 2907/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Shri. D. Uttamchand, Vs. Income Tax Officer, No. 47, Narayana Mudali Street, Non Corporate Ward -6(3), Sowcarpet, Room No. 420, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aaapu 0375Q] Thousand Lights, Chennai.

For Appellant: NoneFor Respondent: Shri. G. Johnson, Addl. CIT
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण ,’ बी ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI "ी धु"वु" आर. एल रे"डी, "या"यक सद"य एवं, "ी एस जयरामन, लेखा सद"य समक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, BSNL Building, 4th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [PAN: BFNPS 5811Q] आयकर अपील सं/.I.T.A. No: 2906/C…

Shri D. Uttamchand, Chennai vs. ITO, Ncw-6(3), Chennai

In the result, all the above appeals, filed by the respective assessee, are dismissed

ITA 2907/CHNY/2019[2012-13]Status: DisposedITAT Chennai01 Jul 2021AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, Bsnl Building, 4Th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [Pan: Bfnps 5811Q] आयकर अपील सं/.I.T.A. No: 2906/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Smt. Vadamibai Jugarjji, Vs. Income Tax Officer, No. 41, Narayana Mudali Street, Non Corporate Ward -6(4), Sowcarpet, Room No. 421, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aafpj 8558D] Thousand Lights, Chennai. आयकर अपील सं/.I.T.A. No: 2907/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Shri. D. Uttamchand, Vs. Income Tax Officer, No. 47, Narayana Mudali Street, Non Corporate Ward -6(3), Sowcarpet, Room No. 420, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aaapu 0375Q] Thousand Lights, Chennai.

For Appellant: NoneFor Respondent: Shri. G. Johnson, Addl. CIT
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण ,’ बी ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI "ी धु"वु" आर. एल रे"डी, "या"यक सद"य एवं, "ी एस जयरामन, लेखा सद"य समक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, BSNL Building, 4th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [PAN: BFNPS 5811Q] आयकर अपील सं/.I.T.A. No: 2906/C…

Smt. Vadambibai Jugrajji, Chennai vs. ITO, Ncw-6(4), Chennai

In the result, all the above appeals, filed by the respective assessee, are dismissed

ITA 2906/CHNY/2019[2012-13]Status: DisposedITAT Chennai01 Jul 2021AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, Bsnl Building, 4Th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [Pan: Bfnps 5811Q] आयकर अपील सं/.I.T.A. No: 2906/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Smt. Vadamibai Jugarjji, Vs. Income Tax Officer, No. 41, Narayana Mudali Street, Non Corporate Ward -6(4), Sowcarpet, Room No. 421, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aafpj 8558D] Thousand Lights, Chennai. आयकर अपील सं/.I.T.A. No: 2907/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Shri. D. Uttamchand, Vs. Income Tax Officer, No. 47, Narayana Mudali Street, Non Corporate Ward -6(3), Sowcarpet, Room No. 420, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aaapu 0375Q] Thousand Lights, Chennai.

For Appellant: NoneFor Respondent: Shri. G. Johnson, Addl. CIT
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण ,’ बी ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI "ी धु"वु" आर. एल रे"डी, "या"यक सद"य एवं, "ी एस जयरामन, लेखा सद"य समक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, BSNL Building, 4th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [PAN: BFNPS 5811Q] आयकर अपील सं/.I.T.A. No: 2906/C…

Shri Sandeep Kumar, Chennai vs. ITO, Ncw-6(3), Chennai

In the result, all the above appeals, filed by the respective assessee, are dismissed

ITA 2905/CHNY/2019[2011-12]Status: DisposedITAT Chennai01 Jul 2021AY 2011-12

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, Bsnl Building, 4Th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [Pan: Bfnps 5811Q] आयकर अपील सं/.I.T.A. No: 2906/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Smt. Vadamibai Jugarjji, Vs. Income Tax Officer, No. 41, Narayana Mudali Street, Non Corporate Ward -6(4), Sowcarpet, Room No. 421, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aafpj 8558D] Thousand Lights, Chennai. आयकर अपील सं/.I.T.A. No: 2907/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Shri. D. Uttamchand, Vs. Income Tax Officer, No. 47, Narayana Mudali Street, Non Corporate Ward -6(3), Sowcarpet, Room No. 420, Bsnl Building, 4Th Floor, Chennai – 600 079. No. 16, Greams Road, [Pan: Aaapu 0375Q] Thousand Lights, Chennai.

For Appellant: NoneFor Respondent: Shri. G. Johnson, Addl. CIT
Section 10(38)Section 68

…आयकर अपील"य अ"धकरण ,’ बी ’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHENNAI "ी धु"वु" आर. एल रे"डी, "या"यक सद"य एवं, "ी एस जयरामन, लेखा सद"य समक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No: 2905/Chny/2019 "नधा"रण वष"/Assessment Year : 2011-12 Shri. Sandeep Kumar, Vs. Income Tax Officer, No. 109, Rainbow Plaza, Non Corporate Ward -6(3), Audiappa Naicken Street, Room No. 420, BSNL Building, 4th Floor, Sowcarpet, Chennai – 600 079. No. 16, Greams Road, Thousand Lights, Chennai. [PAN: BFNPS 5811Q] आयकर अपील सं/.I.T.A. No: 2906/C…

Satish Kumar Lakhmani, Kolkata vs. Pr.CIT-10, Kolkata

In the result, the appeal of assessee is allowed

ITA 260/KOL/2019[2014-15]Status: DisposedITAT Kolkata21 Apr 2021AY 2014-15

Bench: "ी जे. सुधाकर रे"ी, लेखा सद"य एवं/And "ी ऐ. टी. वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 10(38)Section 133(6)Section 143(3)Section 263

…I.T.A No. 260/Kol/2019 Satish Kumar Lakhmani, AY 2014-15 आयकर अपीलीय अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"ी, लेखा सद"य एवं/and "ी ऐ. टी. वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 260/Kol/2019 Assessment Year: 2014-15 Satish Kumar Lakhmani Vs. Principal Commissioner of Income- (PAN: ABYPL4427B) tax-10, Kolkata. Appellant Respondent Date of Hearing (Virtual) 08.04.2021 Date of Pronouncement 21.04.2021 For the Appellant Shri Subash Agarwal, Advocate For the Respondent John Vincent Donkupar…

Vinod L. Gadhiya, Mumbai vs. DCIT CC5(3), Mumbai

ITA 2785/MUM/2019[2011-12]Status: DisposedITAT Mumbai29 Jan 2021AY 2011-12

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.2785 to 2788/Mum/2019 (Assessment Years: 2011-12,2012-13,2014-15 & 2016-17) Shri Vinod L. Gadhiya Vs. DCIT,CC-5(3) 701, Millennium apt, Room No.1906 Lallubhai Park, Extn.road Air India Building Vile Parle(W) Nariman Point Mumbai-400 056 Mumbai-400 021 PAN/GIR No.AASPP8898F (Appellant) .. (Respondent) ITA Nos.2797 to 2799/Mum/2019 (Assessment Years: 2011-12,2012-13 & 2015-16) Smt. Bhavna V.Gadhiya Vs. DCIT,CC-5(3) 701, Millennium apt, Room No.1906 Lallubhai Park, Ex…

Dy CIT CC 2 (2), Mumbai vs. Smt. Kalpana Mukesh Ruia, Mumbai

The appeal stands dismissed

ITA 6962/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Dec 2020AY 2012-13
Section 143(1)Section 143(3)Section 153ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 6519/Mum/2019 (Assessment Year 2012-13) I.T.A. No. 6520/Mum/2019 (Assessment Year 2013-14) I.T.A. No. 6521/Mum/2019 (Assessment Year 2014-15) Smt. Kalpana Mukesh Ruia DCIT, CC-2(2) 1102/1103, Express Zone Vs. Old CGO Building A Wing, Patel Vatika Annexe, 8th Floor Off Western Express M.K. Road Highway, Malad-East Mumbai-400 020. Mumbai-400 097. PAN : ASRPR4293B (Appellant) (Respondent) I.T.A. No. 6960/Mum/2019 (Assessment Year 2014-15) Sneha Rajesh Ruia DCIT, CC-2(2) 2202 A, Lakshchandi Vs. Old CGO B…

Kalpna Mukesh Ruia, Mumbai vs. DCIT CC 2 (2), Mumbai

The appeal stands dismissed

ITA 6519/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Dec 2020AY 2012-13
Section 143(1)Section 143(3)Section 153ASection 68

…THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Ramlal Negi (JM) I.T.A. No. 6519/Mum/2019 (Assessment Year 2012-13) I.T.A. No. 6520/Mum/2019 (Assessment Year 2013-14) I.T.A. No. 6521/Mum/2019 (Assessment Year 2014-15) Smt. Kalpana Mukesh Ruia DCIT, CC-2(2) 1102/1103, Express Zone Vs. Old CGO Building A Wing, Patel Vatika Annexe, 8th Floor Off Western Express M.K. Road Highway, Malad-East Mumbai-400 020. Mumbai-400 097. PAN : ASRPR4293B (Appellant) (Respondent) I.T.A. No. 6960/Mum/2019 (Assessment Year 2014-15) Sneha Rajesh Ruia DCIT, CC-2(2) 2202 A, Lakshchandi Vs. Old CGO B…

Ravish Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 47/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Rachit Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 46/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Jaikishan Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 45/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Reeta Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 44/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Gopichand Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 43/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Pravesh Kumar Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 42/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Ritin Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 41/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Anurag Agarwal, Mumbai vs. ITO - 24(1)(3), Mumbai

ITA 3186/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Aug 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2014-15 Shri Anurag Agarwal, Ito – 24(1)(3), C-303, Orchid Enclave, 4Th Floor, J.B. Nagar, Vs. Piramal Chambers, Andheri (E), Lal Baug, Mumbai - 400059 Parel, Pan: Adtpa6534H Mumbai - 400012 (Appellant) (Respondent) Present For: Assessee By : Shri Hari Raheja, A.R. Shri Mani Jain, A.R. Revenue By : Shri Michael Jerald, D.R. Date Of Hearing : 04.03.2020 Date Of Pronouncement : 06.08.2020 O R D E R

For Appellant: Shri Hari Raheja, A.RFor Respondent: Shri Michael Jerald, D.R
Section 143(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2014-15 Shri Anurag Agarwal, ITO – 24(1)(3), C-303, Orchid Enclave, 4th Floor, J.B. Nagar, Vs. Piramal Chambers, Andheri (E), Lal Baug, Mumbai - 400059 Parel, PAN: ADTPA6534H Mumbai - 400012 (Appellant) (Respondent) Present for: Assessee by : Shri Hari Raheja, A.R. Shri Mani Jain, A.R. Revenue by : Shri Michael Jerald, D.R. Date of Hearing : 04.03.2020 Date of Pronouncement : 06.08.2020 O R D E R Per Rajesh Kumar, Accountant Member: The present appea…

Sanjay Kaul vs. Principal Commissioner of Income Tax

ITA-203/2020HC Delhi29 Jul 2020
Section 143(3)Section 246ASection 260Section 68Section 69CSection 70

…I.T.A. 203/2020 Page 1 of 12 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision: 29.07.2020 + I.T.A. 203/2020 & C.Ms. 16898/2020 and 16899/2020 SANJAY KAUL ..... Appellant Through: Mr. Deepak Kapoor and Mr.Saurabh Soni, Advocates. versus PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-8, NEW DELHI ..... Respondent Through: Mr.Kunal Sharma, Senior Standing Counsel with Ms. Zehra…

Sanjay Kaul

ITA/203/2020HC Delhi29 Jul 2020
Section 143(3)Section 246ASection 260Section 68Section 69CSection 70

…I.T.A. 203/2020 Page 1 of 12 $~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision: 29.07.2020 + I.T.A. 203/2020 & C.Ms. 16898/2020 and 16899/2020 SANJAY KAUL ..... Appellant Through: Mr. Deepak Kapoor and Mr.Saurabh Soni, Advocates. versus PRINCIPAL COMMISSIONER OF INCOME TAX DELHI-8, NEW DELHI ..... Respondent Through: Mr.Kunal Sharma, Senior Standing Counsel with Ms. Zehra…

Gaurav Aggarwal, Delhi vs. ITO Ward 60 (5 ), New Delhi

The appeal is dismissed

ITA 1234/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Jan 2020AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishishri Gaurav Aggarwal, Income Tax Officer, Flat No. 12, 2Nd Floor, Vs. Ward 60 (5) Sheel Tara House, New Delhi. 4866/24,Ansari Road, Daryaganj New Delhi – 110 002. Pan : Agepa3001F (Appellant) (Respondent)

For Appellant: N O N EFor Respondent: Shri Umesh Takyar, Sr. D. R
Section 10(38)Section 143(3)Section 68Section 69C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B–[SMC]”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Shri Gaurav Aggarwal, Income Tax Officer, Flat No. 12, 2nd Floor, Vs. Ward 60 (5) Sheel Tara House, New Delhi. 4866/24,Ansari Road, Daryaganj New Delhi – 110 002. PAN : AGEPA3001F (Appellant) (Respondent) Revenue by : Shri Umesh Takyar, Sr. D. R.; Assessee by: N O N E. Date of Hearing 31/10/2019 Date of pronouncement 27/01/2020 O R D E R PER PRASHANT MAHARISHI, A. M. : This appeal is filed by the assessee against the order of the Commissioner of Inc…