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“long term capital gains”

Capital GainsSection 2(29A)Section 2(29A)2,289 judgments

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

Leading authorities on long term capital gains

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 gains

Sandhya Suresh Dahivelkar, Pune vs. ITO, Ward 14(3), Pune

In the result, the appeal filed by the assessee is partly allowed

ITA 341/PUN/2024[2017-18]Status: DisposedITAT Pune10 Jul 2024AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.341/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Sandhya Suresh Dahivelkar, Vs. Ito, Ward-14(3), Pune. Flat No.6/624, Clover Citadel Wanowrie, Pune- 411040. Pan : Asypd2124N Appellant Respondent Assessee By Shri Dattatraya Suresh Kusumkar : Revenue By : Shri Sourabh Nayak Date Of Hearing : 27.06.2024 Date Of Pronouncement : 10.07.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.02.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2017-18. 2. The Present Appeal Is Filed Belatedly I.E. With The Delay Of 297 Days. The Appellant Furnished An Application/ Affidavit Praying For Condonation Of Delay In The Circumstances Mentioned Therein. We Are Of The Considered Opinion That The Reasons Mentioned By The Assessee Constitute Reasonable Cause For Not Filing The Appeal Within

For Respondent: Shri Sourabh Nayak
Section 142ASection 143(3)Section 54Section 55A

claims but denied the cost of construction of Rs.5,13,670 & also the cost of improvement of Rs.4,82,500/-, which resulted in Long Term Capital Gains of Rs.43,57,789/-. It was submitted before us that the AO & LD CIT(A)/NFAC has only allowed the indexed cost ... relief on the basis of these documents. On the basis of all these documents it was prayed before us that the determination of Long Term Capital Gains of Rs.43,57,789/- may kindly be deleted. 8. In the light of the fact that the assessee is a senior citizen & widow

Palanisamy Rani, Erode vs. PCIT-1, Coimbatore

In the result, the appeal of the assessee is allowed

ITA 1490/CHNY/2023[2017-18]Status: DisposedITAT Chennai10 Jul 2024AY 2017-18

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1490/Chny/2023 िनधा"रणवष" / Assessment Year: 2017-18 Principal Commissioner Of Palanisamy Rani, V. Income Tax, 38, Emm Road-2, Chennimalai Coimbatore. Road, Erode – 638 001. [Pan:Biqpr-2991-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. T. Vasudevan, Advocate ""यथ"क"ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 09.05.2024 घोषणा क" तारीख/Date Of Pronouncement : 10.07.2024 आदेश /O R D E R

For Appellant: Shri. T. Vasudevan, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(3)Section 263Section 54F

income for the assessment year 2017-18 on 04/02/2019 and declared a total income of Rs.40,40,240/- (Rs.39,17,794/- from Long Term Capital gain and Rs.1,22,450/- as Income from other sources). The case was selected for Limited scrutiny assessment through CASS and issued statutory notices ... indexed cost of acquisition of building Rs.12,96,709/- and taxed her share of sale consideration of building @ 20% considering it as long-term capital gain. However, the ‘sale consideration of building’ ought to have considered as short-term capital gain by the AO, as it was a depreciable asset