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“colourable device”

Judicial DoctrinesMcDowellMcDowell721 judgments

The decision most relied on for colourable device is Sumati Dayal v. CIT (214 ITR 801), cited in 1,967 judgments on BharatTax.

Leading authorities on colourable device

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

McDowell & Co. Ltd. v. CTO
154 ITR 148 · 1985 · Supreme Court
741
citing judgments

The Supreme Court held that while legitimate tax planning is permissible, transactions structured as a "colourable device" or "subterfuge" solely to avoid tax are impermissible. It mandates a judicial shift to look beyond the form to the substance of a transaction, allowing the lifting of the corporate veil in tax evasion arrangements.

Union of India v. Azadi Bachao Andolan
263 ITR 706 · 2003 · Supreme Court
691
citing judgments

A citizen is free to carry on business within the law, and mere tax planning without a motive to evade taxes through colorable devices is not frowned upon. The liability to taxation, for the purpose of tax treaty application, is a legal situation, not the fiscal fact of actual payment.

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.

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.

Vodafone International Holdings BV v. Union of India
6 SCC 613 · 2012 · Supreme Court
216
citing judgments

Tax planning is legitimate only if it is within the framework of law. Colourable devices cannot be part of tax planning, and it is wrong to encourage avoiding tax through dubious methods.

CIT v. George Williamson (Assam) Ltd.
284 ITR 619 · 2006 · High Court
111
citing judgments

An assessee may manage tax affairs to attract lower tax as permitted by law, and a genuine sale and leaseback transaction that provides substantial benefit is not a colourable device for tax avoidance.

CIT v. Smt. Jasvinder Kaur
357 ITR 638 · 2013 · Reported
91
citing judgments

The benefit of Section 10(38) for long-term capital gains is not available when transactions in penny stocks are found to be part of a scheme involving price manipulation or accommodation entries, indicating the gains are not genuine and lack actual investment.

Judgments citing colourable device

Mehul Jadavji Shah, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-7(2), Mumbai

In the result, the appeal of the assessee regarding of partly allowed

ITA 1380/MUM/2021[2015-2016]Status: DisposedITAT Mumbai10 Oct 2022AY 2015-2016

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.191/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1380/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) Mehul Jadavji Shah बिधम/ Dcit, Central Circle-7(2) 1301, 13Th Floor, Peninsula Room No. 655, 6Th Floor, Vs. Business Park, Tower-B Aayakar Bhavan, M. K. Senapati Bapat Marg, Road, Mumbai-400020. Lower Parel (W), Mumbai- 400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aajps1654H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sukhsagar Syal Revenue By: Shri P. R. Mane (Dr) सुनवाई की तारीख / Date Of Hearing: 20/07/2022 घोषणा की तारीख /Date Of Pronouncement: 10/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri P. R. Mane (DR)
Section 143(3)Section 56(2)Section 56(2)(vii)

Donor Smt. Santaben the aunt was only a conduit A.Ys. 2015-16 Mehul Jadhavji Shah and so the whole transaction was a sham and colourable device to avoid paying legitimate tax; and after citing few case laws, the AO held as under: - “It is manifest that in the instant case

Mehul Jadavji Shah, Mumbai vs. DCIT- CC- 7 (2), Mumbai

In the result, the appeal of the assessee regarding of partly allowed

ITA 191/MUM/2019[2015-16]Status: DisposedITAT Mumbai10 Oct 2022AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.191/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1380/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) Mehul Jadavji Shah बिधम/ Dcit, Central Circle-7(2) 1301, 13Th Floor, Peninsula Room No. 655, 6Th Floor, Vs. Business Park, Tower-B Aayakar Bhavan, M. K. Senapati Bapat Marg, Road, Mumbai-400020. Lower Parel (W), Mumbai- 400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aajps1654H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sukhsagar Syal Revenue By: Shri P. R. Mane (Dr) सुनवाई की तारीख / Date Of Hearing: 20/07/2022 घोषणा की तारीख /Date Of Pronouncement: 10/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Sukhsagar SyalFor Respondent: Shri P. R. Mane (DR)
Section 143(3)Section 56(2)Section 56(2)(vii)

Donor Smt. Santaben the aunt was only a conduit A.Ys. 2015-16 Mehul Jadhavji Shah and so the whole transaction was a sham and colourable device to avoid paying legitimate tax; and after citing few case laws, the AO held as under: - “It is manifest that in the instant case

Dharti Commercial Trading P. Ltd., Mumbai vs. ACIT Range-6(2)(2), Mumbai

ITA 1905/MUM/2020[2008-09]Status: DisposedITAT Mumbai06 Sept 2022AY 2008-09

Bench: Shri Prmod Kumar, Vp & Shri Amit Shukla, Jm 1. आयकरअपीलसं./ I.T.A. No. 1905/Mum/2020 (ननधधारणवर्ा / Assessment Year: 2008-09) Acit Range-6(2)(2), Dharti Commercial Trading 5Th Floor, Aayakar Pvt. Ltd. Bhawan, Churchgate, (Formerly Known As Dharti बनाम/ Mumbai-400 020 Investment & Holdings Limited) Vs. Office No. C107, Plot No. 6, Sector 11, Dronagiri, Navi Mumbai-400702 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaccd2509C (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : & 2. आयकरअपीलसं./ I.T.A. No. 496/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2008-09) Dharti Commercial Trading Acit Range-6(1)(1), 5Th Floor, Aayakar Bhawan, Pvt. Ltd. Churchgate, (Formerly Known As Dharti Mumbai-400 020 बनाम/ Investment & Holdings Limited) Vs. Office No. C107, Plot No. 6, Sector 11, Dronagiri, Navi Mumbai-400702 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaccd2509C (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Madhur Agarwal & Ms. Moksha Mehta, Ld. Ars प्रत्यथीकीओरसे/Respondent By : Shri Sanjay Chandra, Ld. Dr

For Appellant: Shri Madhur Agarwal & MsFor Respondent: Shri Sanjay Chandra, Ld. DR
Section 143(3)Section 147Section 148Section 14A

were not genuine and the loss of (-) Rs.70,75,25,000/- claimed on sale of shares of the same company was nothing but a colourable device created for the purpose of evasion of tax." 2. "On the facts and circumstances of the case ... months to M/s.Vinamra Universal Traders P Ltd, another group concern at a loss of Rs.70,75,25,OOO/- is also nothing but a colourable device used with a view to reduce the taxable income of the assessee company by claiming set off against the taxable income for the relevant year