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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

Sanjay Sharma, Greater Noida vs. ACIT, Noida

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 741/DEL/2022[2012-13]Status: DisposedITAT Delhi27 Feb 2023AY 2012-13

Bench: Shri Kul Bharat[Assessment Year : 2012-13] Sanjay Sharma, Vs Acit, Flat 4063, Ats Paradiso, Noida. Sec-Chi-04, Greater Noida, Gautam Budh Nagar, Uttar Pradesh-201308. Pan-Amkps9185L Appellant Respondent Appellant By Shri Jai Bhagwan Sharma, Ca Respondent By Shri Sanjay Nargas, Sr.Dr Date Of Hearing 15.02.2023 Date Of Pronouncement 27.02.2023 Order Per Kul Bharat, Jm : The Present Appeal Filed By The Assessee For The Assessment Year 2012-13 Is Directed Against The Order Of Ld. Cit(A), National Faceless Appeal Centre (“Nfac”), Delhi Dated 23.12.2021. 2. The Assessee Has Raised Following Ground Of Appeal:- 1. “In The Instant Case The Appellant Assessee While Submitting The Income Tax Return For The Financial Year Ended On 31-03-2012 (Relevant To The Asst. Year 2012-13) Inadvertently Forgotten To Submit The Details For Claiming Exemption U/S. 54 Of The Income Tax Act, 1961 & Did Not Mentioned The Details Of Sale Of Residential House Property & Utilization Of Long-Term Capital Gain Arising Out Of Sale Of Residential House Property In The Purchase Of Another/New Residential House Property. Consequently, Income Demand Of Rs. 5,61,107/- Was Raised Against The Appellant Assessee Followed By The Penalty Proceedings U/S. 271(1)(C) Of The Income Tax Act, 1961

Section 144Section 271(1)(c)Section 54

Income Tax Act, 1961 and did not mentioned the details of sale of residential house property and utilization of Long-Term Capital Gain arising out of sale of residential house property in the purchase of another/new residential house property. Consequently, Income demand of Rs. 5,61,107/- was raised against ... Officer (“AO”) assessed the income at Rs.37,93,894/- against the declared income of Rs.25,25,894/-. Thereby, the AO made addition of Long Term Capital Gain (“LTCG”) of Rs.12,68,000/-. 4. Aggrieved against the order of AO, the assessee preferred appeal before Ld.CIT(A), who after considering

Srf Ltd., Gurgaon vs. Addl CIT, New Delhi

In the result, this ground of the assessee is allowed for statistical purposes

ITA 774/DEL/2017[2009-10]Status: DisposedITAT Delhi23 Feb 2023AY 2009-10

Bench: Sh. Anil Chaturvedi & Sh. Yogesh Kumar Ussrf Limited Vs. Acit Unitech Crest, Greenwood Range – 9, City Block – C, Sector – 45, Ltu, New Delhi Gurgaon – 122 003 Pan No. Aaacs 0206 P (Appellant) (Respondent) Assessee By Shri Pradeep Dinodia, Shri R. K. Kapoor C.A. Shri Ravi Kumar Revenue By Shri Mahesh Shah, Cit (Dr) Shri Rajesh Kumar, Cit (Dr) Date Of Hearing: 10/01/2023 Date Of Pronouncement: 23/02/2023 Order Per Anil Chaturvedi, Am: The Present Appeal Is Filed By The Assessee Directed Against The Order Dated 27.09.2016 Of The Commissioner Of Income Tax (Appeals)-44, New Delhi [For Short, Cit(A)] Under Section 143(3) R.W.S 144C Of The Income Tax Act, 1961 [For Short, 'The Act'] For Assessment Year 2009-10. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under:-

Section 143(2)Section 143(3)Section 144CSection 14ASection 92C

assets put to use for less than 180 days in the immediately preceding assessment year. (ii) Denial of benefit of indexation in calculating long term capital gain on sale of mutual fund units, which resulted in excess taxability of gain of Rs. 1,12,52,269/-. (iii) Treating TUF subsidiary ... grounds are with respect to non adjudication of the claim by CIT(A) of additional depreciation, seeking of indexation benefit for long term capital gains and treating the TUF subsidy as revenue receipts. 53. Before CIT(A), assessee had made claim for additional depreciation, seeking indexation benefit for Long Term

Dineshchandra Narharishankar Upadhyay, Surat vs. Principal Commissioner of Income Tax-1, Surat

In the result, appeal of the assessee is allowed

ITA 120/SRT/2022[2017-18]Status: DisposedITAT Surat22 Feb 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.120/Srt/2022 ("नधा"रणवष" / Assessment Year: (2017-18) (Physical Court Hearing) Dineshchandra Narharishankar Principal Commissioner Of Upadhyay, 5/1203, Main Income-Tax-1, Room No. 123, Vs. Road, Haripura, Surat-395003 Aaykar Bhavan, Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aacpu 1094 J (Appellant) (Respondent) िनधा"रती की ओर से /Assessee By : Shri Hiren M. Diwan, C.A राज"व क" ओर से /Respondent By: Shri Ravinder Sindhu, Cit-D.R

For Appellant: Shri Hiren M. Diwan, C.AFor Respondent: Shri Ravinder Sindhu, CIT-D.R
Section 143(3)Section 263Section 54F

noticed by the Ld. PCIT that the assessee had claimed Rs.1,32,24,658/- as exemption u/s 54F of the Act against long term capital gain earned on sale of property. In order to verify the genuineness of claim of deduction, the Assessing Officer during the assessment proceedings issued various ... situated at Plot No.19, Sant Keval, Umra, Surat for total sale consideration of Rs.1,35,10,000/- which was acquired on 08.06.1990 and long term capital gains on sale of this asset of Rs.1,32,24,658/- was claimed as deduction u/s 54F of the Act by virtue of acquisition

Shri Sunny Chadrakant Fudhanawala, Surat vs. The Dy. Commissioner Income Tax Officer, Cir3(3), Surat

In the result, appeal of the assessee is allowed

ITA 271/SRT/2019[2014-15]Status: DisposedITAT Surat22 Feb 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./Ita No.271/Srt/2019 ("नधा"रण वष" / Assessment Year: (2014-15) (Virtual Court Hearing) Shri Sunny Chandrakant Deputy Commissioner Of Fudhnawala, 47, Matawadi, Income Tax, Circle-3(3), Vs. Nr. Bhavani Mata Mandir, Aaykar Bhavan, Majura Gate Lambe Hanuman Road, Nr. New Civil Hospital Road, Surat-395006 Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahpf 6359 G (Appellant) (Respondent) "नधा"रती क" ओर से /Assessee By : Shri Manish J Shah, Advocate राज"व क" ओर से /Respondent By : Shri Ashok B. Koli, Cit-D.R

For Appellant: Shri Manish J Shah, AdvocateFor Respondent: Shri Ashok B. Koli, CIT-D.R
Section 143(3)Section 263Section 54Section 54F

Rs.1,78,49,550/- and after claiming exemption u/s 54F to the extent of Rs.1,20,08,843/-, the assessee offered long term capital gains of Rs.49,40,736/- in his return of income filed for the year under consideration. The Ld. counsel stated that Ld.PCIT noted that assessee ... entitled to take exemption u/s 54F of the Act. The Ld. Counsel took us through paper book pages-47, wherein the computation of long term capital gains has been shown by the assessee. The Ld. Counsel took us through paper book page-25, wherein assessee has submitted that during

Smt. Purnima Das, Bhubaneswar vs. Pr. CIT-1, Bhubaneswar

ITA 95/CTK/2022[2017-18]Status: HeardITAT Cuttack16 Feb 2023AY 2017-18

Bench: S/Shri George Mathan & Arun Khodpiaassessment Year : 2017-18 Smt. Purnima Das, C/O. Vs. Pr. Cit, Bhubaneswar-1. Biswajit Das, At-9, Budha Nagar, Budheswari, Bhubaneswar. Pan/Gir No.Aazpd0112 B (Appellant) .. ( Respondent) Assessee By : Shri P.K.Mishra, Ar Revenue By : Shri M.K.Gautam, Cit Dr Date Of Hearing : 16/02/2023 Date Of Pronouncement : 16/02/2023 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Ld Pr.Cit Passed U./S.263 Of The Act, Dated 12.3.2022 In Appeal No. Itba/Rev/F/Reev5/2021-22/10540634159(1) For The Assessment Year 2017-18. 2. Shri P.K.Mishra, Ld Ar Appeared For The Assessee Assisted By Ms.Sugyanee Kuanr & Ms. Simran Samal, Intern From Birla School Of Law (Bgu), Bhubaneswar & Shri M.K.Gautam, Ld Cit Dr Appeared For The Revenue Assisted By Shri Dharmashoka Panda, Intern From Birla School Of Law (Bgu), Bhubaneswar. 3. It Was Submitted By Ld Ar That The Assessee Is An Individual, Who Is A Professor Of Mathematics At P.N.College, Khurda. The Assessee Had Filed Her Return Of Income For The Relevant Assessment Year On 5.8.2017

For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri M.K.Gautam, CIT DR
Section 142(1)Section 143(3)Section 271D

revision order dated 12.03.2022 U/s.263 of the Act that the A.O. had failed to conduct inquiry in respect of claim of exempt long term capital gains of Rs.2,00,53,528/- and long term capital loss of Rs.6,94,627/- on sale of flat in Sai Suman Apartments (Flat ... here that the A.O. vide letter dated 15.10.2019 had specifically asked the appellant to furnish corroborative evidences in support of her claim that long term capital gains of Rs.2,00,53,528/- on sale of lands was exempt (question-1 on page-5 of the paper book furnished