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“long term capital gain”

Capital GainsSection 2(29A)Section 2(29A)4,892 judgments

The decision most relied on for long term capital gain is PCIT v. Swati Bajaj (139 Taxmann.com 352), cited in 443 judgments on BharatTax.

Leading authorities on long term capital gain

PCIT v. Swati Bajaj
139 Taxmann.com 352 · 2022 · High Court
443
citing judgments

Tax authorities are entitled to examine surrounding circumstances and apply the test of human probabilities to determine the genuineness of long-term capital gains arising from the sale of manipulated penny stock, even if prima facie documents appear to support the transaction.

CIT v. Shyam R. Pawar
54 Taxmann.com 108 · 2015 · High Court
279
citing judgments

Transactions involving the purchase and sale of shares cannot be considered bogus where the assessee provides documentary evidence, unless the revenue brings substantial evidence on record to reject such proof. This principle is consistently applied in cases concerning claims of bogus long-term capital gains arising from penny stock transactions.

Sanjay Bimalchand Jain v. PCIT-1, Nagpur
89 Taxmann.com 196 · 2018 · High Court
251
citing judgments

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.

PCIT v. Krishna Devi
126 Taxmann.com 80 · 2021 · High Court
249
citing judgments

The genuineness of share transactions, particularly those generating long-term capital gains, cannot be rejected solely based on general investigation reports, third-party statements, or a mere increase in share price, when the assessee provides comprehensive documentary evidence, without the Revenue bringing substantial evidence to the contrary.

CIT v. Jamnadevi Agarwal
328 ITR 656 · 2010 · High Court
230
citing judgments

When faced with allegations of bogus long-term capital gains from penny stocks, the Assessing Officer must discharge the onus of proving that the assessee's transactions were not genuine. The assessee can rely on the principle of preponderance of probability, and the Revenue must present substantial evidence to establish that the transactions were a colourable device or that the assessee was an entry operator.

Pr.CIT v. Lata Jain
384 ITR 543 · 2016 · High Court
174
citing judgments

In a search assessment under Section 153A, no additions can be made for assessment years where assessments have already been concluded, unless incriminating material related to undisclosed income for those years is found during the search operation.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

Mukesh R.Marolia v. Addl. CIT
6 SOT 247 · 2006 · ITAT
139
citing judgments

The department must substantiate its allegations of a bogus long term capital gain scheme; if not substantiated, the addition made by the Assessing Officer for purported bogus LTCG derived from the purchase/sale of shares cannot be sustained. An assessee's claim for long term capital gains exemption on share transactions should be allowed where documentation supports the transactions.

Judgments citing long term capital gain

ACIT, Central Circle-25, New Delhi vs. Trinetra Infosystems Pvt.Ltd., Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 9097/DEL/2019[2013-14]Status: DisposedITAT Delhi11 Jun 2025AY 2013-14

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 9096/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Jun 2025AY 2015-16

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 9095/DEL/2019[2010-11]Status: DisposedITAT Delhi11 Jun 2025AY 2010-11

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

ACIT CC-25, New Delhi vs. Focus Industrial Resources Ltd, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 7758/DEL/2019[2011-12]Status: DisposedITAT Delhi11 Jun 2025AY 2011-12

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

ACIT CC-25, New Delhi vs. Focus Industrial Resources Ltd, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4952/DEL/2019[2012-13]Status: DisposedITAT Delhi11 Jun 2025AY 2012-13

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

ACIT CC-25, New Delhi vs. Trinetra Infosystems Pvt Ltd, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4948/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Jun 2025AY 2015-16

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4947/DEL/2019[2016-17]Status: DisposedITAT Delhi11 Jun 2025AY 2016-17

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

ACIT CC-25, New Delhi vs. Delta Leasing & Finance Ltd., New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 4946/DEL/2019[2012-13]Status: DisposedITAT Delhi11 Jun 2025AY 2012-13

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

Ashok Kumar, Gurgaon vs. ITO Ward1(5), Gurgaon

In the result, impugned order is upheld and appeal of the assessee is dismissed

ITA 1639/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Jun 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri Amitabh Shuklaआअसं.1639/िद"ी/2019(िन.व. 2015-16) Ashok Kumar, H.No. M-231, South City-1, Gurgaon, Haryana 122001 ...... अपीलाथ"/Appellant Pan: Alypk-0003-G बनाम Vs. Income Tax Officer, Ward 1(5), ..... "ितवादी/Respondent Gurgaon, Haryana Assessee By : None Department By: Shri Ashish Tripathi, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 12/03/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 11/06/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-1, Gurgaon (Hereinafter Referred To As 'The Cit(A)') Dated 18.12.2018, For Assessment Year 2015-16. 2. A Perusal Of Appeal File Shows That The Appeal Was Filed In The Year 2019 & Thereafter, The Appeal Was Listed For Hearing On Fifteen Dates. On Most Of The Dates Fixed For Hearing None Appeared To Represent The Assessee & On Some Dates Wherever Representative Of The Assessee Appeared, Adjournment Was Sought. It Seems

For Appellant: NoneFor Respondent: Shri Ashish Tripathi, Sr. DR
Section 143(3)Section 54FSection 69

Rs.1,23,00,000/- on 05.02.2015. The assessee after availing the benefit of indexed cost of acquisition at Rs.44,42,206/- declared Long Term Capital Gain of Rs.78,57,794/-. The assessee invested Long Term Capital Gain for acquiring a residential property at Unit Bearing No. 54 in Block ... assessee claimed the benefit of deduction u/s. 54F of the Income Tax Act, 1961(hereinafter referred to as ‘the Act’) on Long Term Capital Gain earned by the assessee on sale of commercial property. In assessment proceedings, the Assessing Officer (AO) disallowed assessee’s claim of deduction on the ground

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8291/DEL/2018[2015-16]Status: DisposedITAT Delhi11 Jun 2025AY 2015-16

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8290/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Jun 2025AY 2014-15

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8289/DEL/2018[2013-14]Status: DisposedITAT Delhi11 Jun 2025AY 2013-14

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8288/DEL/2018[2012-13]Status: DisposedITAT Delhi11 Jun 2025AY 2012-13

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

Pradeep Kumar Jindal, New Delhi vs. ACIT, Central Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8287/DEL/2018[2011-12]Status: DisposedITAT Delhi11 Jun 2025AY 2011-12

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

Pradeep Kumar Jindal, New Delhi vs. ACIT, Circle- 25, New Delhi

Appeals are partly allowed and all the Revenue’s appeals are dismissed

ITA 8286/DEL/2018[2010-11]Status: DisposedITAT Delhi11 Jun 2025AY 2010-11

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. Nos. 8286 To 8291/Del/2018 (िनधा"रण वष" / Assessment Years : 2010-11 To 2015-16) बनाम Pradeep Kumar Jindal Acit F-3/12, Model Town, New Central Circle-25, New Delhi / Vs. Delhi, Delhi, Pin 110009. "ायी लेखा सं./जीआइआर सं./Pan No. : Aaipj8526A (Appellant) .. (Respondent) आयकर अपील सं./I.T.A. Nos. 9095, 4946, 9096 & 4947/Del/2019, (िनधा"रण वष" / Assessment Years : 2010-11, 2012-13, 2015-16 & 2016-17) बनाम Acit M/S. Delta Leasing & Central Circle-25, New Finance Ltd. / Vs. Delhi C-55 F.I.E., Patparganj, East Delhi, New Delhi, Delhi - 110092 "ायी लेखा सं./जीआइआर सं./Pan No. : Aaacd0594K (Appellant) .. (Respondent)

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT. DR
Section 132(4)

after routing the money through several layers, the money ultimately reached the real beneficiaries either in the form of share capital or long term capital gains. Accordingly, commission income in the hands of Pradeep Jindal was taxed @2.5% on accommodation entries provided and a rate of 6% applied for commission ... earned on accommodation entries provided by way of long term capital gain. Addition on account of jewellery found during search or on the basis of certain ITA Nos. 8286/Del/2018 & 13 Ors. [Pradeep Kumar Jindal & Ors.] - 4 – documents found was also made in the concerned Assessment Years

Sarika Sajjan Agrawal, Mumbai vs. Income Tax Officer, Ward 42(1)(5), Mumbai

In the result, the appeal filed by the Assessee stands allowed for statistical purposes

ITA 6638/MUM/2024[2012-13]Status: DisposedITAT Mumbai10 Jun 2025AY 2012-13

Bench: Shri Narender Kumar Choudhry & Shri Omkareshwar Chidaraassessment Year: 2012-13 Mrs. Sarika Sajjan Agrawal, Income Tax Officer, 7/538, City End Chs Ltd., Ward 42(1)(5) Gorai Road, Vs. Room No.945, Borivali West, Kautilya Bhavan, Mumbai-400091. Bandra Kurla Complex, Pan: Aftpa1907Q Mumbai – 400051. (Appellant) (Respondent) Present For: Assessee By : Shri Lalchand Choudhary, Ld. C.A. Revenue By : Shri. Manoj Kumar Sinha, Ld.Sr.D.R. Date Of Hearing : 07.04.2025 Date Of Pronouncement : 10.06.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 01.11.2024, Impugned Herein, Passed By The National Faceless Appeal Center (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2012-13. 2. In This Case, An Information Was Received From Ddit (Investigation) Unit-8(2), Mumbai Dated 07.03.2019 To The Effect That During The Investigation Carried Out By The Income Tax Department, It Was Found That The Assessee During The Year Under Consideration Has Made Transaction Of Rs.27,73,881/- In A Penny Stock-M/S. Tilak Ventures Ltd., Which Has Been Used To Facilitate Introduction Of Unaccounted Income Of The Members Of The 2 Mrs. Sarika Sajjan Agrawal Beneficiaries In The Form Of Exempt Long Term Capital Gain/Short Term Capital Loss, In Their Books Of Account.

For Appellant: Shri Lalchand Choudhary, Ld. C.AFor Respondent: Shri. Manoj Kumar Sinha, Ld.Sr.D.R
Section 131Section 133(6)Section 144Section 147Section 148Section 250

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI OMKARESHWAR