Vikran N Chandan v. ITO

165 Taxmann.com 340Reported decision2024#16912 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 10(38)Section 143(3)Section 68Section 250Section 69CSection 131Section 139(1)Section 142(1)

Issues it is cited on

price riggingclosely held companypaper companybogus long term capital gainpenny stocksection 10(38)addition under section 68long term capital gainsaccommodation entrylong term capital gainunexplained expendituresection 10

Judgments citing Vikran N Chandan v. ITO

Rachna Gupta, New Delhi vs. ACIT, Central Circle-29, New Delhi

In the result, appeal filed by the assessee is allowed

ITA 2531/DEL/2022[2016-17]Status: DisposedITAT Delhi20 Dec 2024AY 2016-17

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Saubhagya Agarwal, AdvocateFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 143Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Rachna Gupta, vs. ACIT, Central Circle 29, C/o Ravi Gupta, Advocate, New Delhi. E-6A, Kailash Colony, New Delhi – 110 048. (PAN : AAHPG2967K) Rachna Gupta, vs. ACIT, Central Circle 29, B-41, Kailash Colony, New Delhi. New Delhi – 110 054. (PAN : AAHPG2967K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Saubhagya Agarwal, Advocate Shri Gaurav Shukla, Advocate Shri Vineet Bhatnagar, Advocate REVENUE BY : Ms. Harpreet Kaur Hansra, Sr. DR. Date of Hearing : 03.12.2024…

Rachna Gupta, New Delhi vs. ACIT, Central Circle- 29, New Delhi

In the result, appeal filed by the assessee is allowed

ITA 5418/DEL/2018[2015-16]Status: DisposedITAT Delhi20 Dec 2024AY 2015-16

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Saubhagya Agarwal, AdvocateFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 143Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Rachna Gupta, vs. ACIT, Central Circle 29, C/o Ravi Gupta, Advocate, New Delhi. E-6A, Kailash Colony, New Delhi – 110 048. (PAN : AAHPG2967K) Rachna Gupta, vs. ACIT, Central Circle 29, B-41, Kailash Colony, New Delhi. New Delhi – 110 054. (PAN : AAHPG2967K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Saubhagya Agarwal, Advocate Shri Gaurav Shukla, Advocate Shri Vineet Bhatnagar, Advocate REVENUE BY : Ms. Harpreet Kaur Hansra, Sr. DR. Date of Hearing : 03.12.2024…

Corteva Crop India Private Limited, Hyderabad vs. Assessment Unit, National Facessless Assessment Center, Delhi

In the result, both the appeals of the assessee bearing ITA Nos 4647 &

ITA 4647/MUM/2024[2020-2021]Status: FixedITAT Mumbai25 Nov 2024AY 2020-2021

Bench: Shri. Anikesh Banerjee & Smt. Renu Jauhri

For Appellant: Shri Nishit GandhiFor Respondent: Shri Krishna Kumar (SRDR)
Section 10(38)Section 143(3)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI. ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER I.T.A No.4647 & 4648/Mum/2023 (Assessment Years:2014-15 & 2015-16) Paresh Ratanshi Nissar vs The ITO, Ward 24(3)(3), Mumbai at C/o Magsec Investment Pvt present jurisdiction with the ITO, Ltd, 205, 2nd Floor, Rashqua Ward 24(3)(1), Mumbai, Shopping Centre, Station Road, Piramal Chamber, Lalbaug, Parel, Above Saraswat Bank, Mumbai-400 012 Santacruz (West), Mumbai PAN : AAAPN2984Q APPELLANT RESPONDENT Assessee by : Shri Nishit Gandhi Respondent by : Shri Krishna Ku…

Paresh Ratanshi Nissar, Mumbai vs. The Income Tax Officer Ward 24(3)(3) at Present Jurisdiction With the ITO Ward 24(3)(1), Mumbai

In the result, both the appeals of the assessee bearing ITA Nos 4647 &

ITA 4648/MUM/2023[2015-16]Status: DisposedITAT Mumbai25 Nov 2024AY 2015-16

Bench: Shri. Anikesh Banerjee & Smt. Renu Jauhri

For Appellant: Shri Nishit GandhiFor Respondent: Shri Krishna Kumar (SRDR)
Section 10(38)Section 143(3)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI. ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER I.T.A No.4647 & 4648/Mum/2023 (Assessment Years:2014-15 & 2015-16) Paresh Ratanshi Nissar vs The ITO, Ward 24(3)(3), Mumbai at C/o Magsec Investment Pvt present jurisdiction with the ITO, Ltd, 205, 2nd Floor, Rashqua Ward 24(3)(1), Mumbai, Shopping Centre, Station Road, Piramal Chamber, Lalbaug, Parel, Above Saraswat Bank, Mumbai-400 012 Santacruz (West), Mumbai PAN : AAAPN2984Q APPELLANT RESPONDENT Assessee by : Shri Nishit Gandhi Respondent by : Shri Krishna Ku…

Paresh Ratanshi Nissar, Mumbai vs. ITO, Ward-24(3)(3), Mumbai

In the result, both the appeals of the assessee bearing ITA Nos 4647 &

ITA 4647/MUM/2023[2014-15]Status: DisposedITAT Mumbai25 Nov 2024AY 2014-15

Bench: Shri. Anikesh Banerjee & Smt. Renu Jauhri

For Appellant: Shri Nishit GandhiFor Respondent: Shri Krishna Kumar (SRDR)
Section 10(38)Section 143(3)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI. ANIKESH BANERJEE, JUDICIAL MEMBER AND SMT. RENU JAUHRI, ACCOUNTANT MEMBER I.T.A No.4647 & 4648/Mum/2023 (Assessment Years:2014-15 & 2015-16) Paresh Ratanshi Nissar vs The ITO, Ward 24(3)(3), Mumbai at C/o Magsec Investment Pvt present jurisdiction with the ITO, Ltd, 205, 2nd Floor, Rashqua Ward 24(3)(1), Mumbai, Shopping Centre, Station Road, Piramal Chamber, Lalbaug, Parel, Above Saraswat Bank, Mumbai-400 012 Santacruz (West), Mumbai PAN : AAAPN2984Q APPELLANT RESPONDENT Assessee by : Shri Nishit Gandhi Respondent by : Shri Krishna Ku…

Vikran N Chandan v. ITO (165 Taxmann.com 340) — Cited in 5 Judgments | BharatTax