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“human probabilities”

Judicial DoctrinesSection 68Section 682,056 judgments

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

Leading authorities on human probabilities

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.

CIT v. Durga Prasad More
82 ITR 540 · 1971 · Supreme Court
1,579
citing judgments

Tax authorities must judge evidence using the test of human probabilities and consider the apparent as real until there are reasons to believe it is not. They can rely on circumstantial evidence and the preponderance of probabilities to determine the genuineness of transactions.

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.

Nemi Chand Kothari v. CIT
330 ITR 1 · 2011 · Supreme Court
73
citing judgments

An appellate order is perverse and unsustainable if it deletes an addition made under Section 40A(3) of the Income-tax Act by admitting additional evidence without providing the Assessing Officer an opportunity to examine or rebut it, thereby violating principles of natural justice.

PCIT v. NDR Promoters Ltd.
410 ITR 379 · 2019 · High Court
70
citing judgments

The assessee has the onus to prove the identity, creditworthiness, and genuineness of share capital and share premium subscribers under Section 68; merely providing documentation is insufficient if transactions are found to be sham, justifying additions.

CIT v. Sree Meenakshi Mills Rs. 73.5
63 ITR 609 · 1967 · Supreme Court
59
citing judgments

The tax authorities can look beyond the legal form of a transaction and disregard the corporate entity if it is used for tax evasion or to create a smoke screen. The assessee bears the burden of proving the identity, creditworthiness, and genuineness of transactions, and the true nature of a transaction is determined based on surrounding circumstances and human probabilities, not requiring proof beyond reasonable doubt.

426 (Rajasthan) 14. Woodword Governors India v. CIT
253 ITR 745 · 2002 · High Court
45
citing judgments

Reasonable cause, in the context of human action, is defined as a probable cause that would compel an ordinarily prudent person, acting on an honest and reasonably grounded belief, to conclude their action was appropriate.

Balbir Chand Maini v. CIT
12 Taxmann.com 276 · 2011 · High Court
45
citing judgments

When an assessee fails to establish the genuineness of long-term capital gain from share transactions, especially when share prices are artificially inflated, the sale proceeds can be added as unexplained cash credit under section 68. The 'human probability test' is a valid tool to assess the veracity of such transactions.

Judgments citing human probabilities

Neelam Agarwal, Siliguri vs. ITO, Ward - 2(4), Siliguri

ITA 844/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Amit Shah, Kolkata vs. ITO, Ward - 34(2), Kolkata

ITA 519/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Nikhil Agarwal, Kolkata vs. ITO, Ward - 35(2), Kolkata

ITA 518/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Ritu Mittal, Kolkata vs. ITO, Ward - 36(1), Kolkata

ITA 1307/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Gopal Kalanauria, Kolkata vs. ITO, Ward - 34(4), Kolkata

ITA 1270/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Shri Raj Kumar Goenka, Kolkata vs. ITO, Ward - 36(1), Kolkata

ITA 1267/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Shri Kishor Kumar Jain, Kolkata vs. ITO, Ward - 22(4), Kolkata

ITA 1266/KOL/2018[2013-14]Status: DisposedITAT Kolkata26 Sept 2018AY 2013-14

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Jignesh Desai, Kolkata vs. ITO, Ward - 35(2), Kolkata

ITA 1263/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Sri Vikash Jhawar, Kolkata vs. ITO, Ward - 36(4), Kolkata

ITA 1051/KOL/2018[2015-16]Status: DisposedITAT Kolkata26 Sept 2018AY 2015-16

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

view that the above alleged abnormality in assesseee deriving profits @6163% and 1201% defied the stock market’s established conventions as per human probabilities. He observed in assessment order dated 27.12.2016 that all this suggested a very well planned price rigging of these two scrips. 5. Case file suggests that

Girish Narapatchand Kanungo, Mumbai vs. ITO 19(1)(3), Mumbai

In the result, the appeal of the assessee in ITA no

ITA 1587/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Sept 2018AY 2009-10

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1587/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10) बिाम/ Mr. Girish Narapatchand Ito 19(1)(3) Kanungo Matru Mandir, Prop. M/S. Tirupati Impex, Mumbai V. Flat No. 3, 2 Nd Floor, 5 Ramniwas Bldg, 2Nd Parsiwada Lane, Opp. V.P Road Police Station, Mumbai 400004 स्थायी ऱेखा सं./ Pan : Aoapk9201M (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: None Revenue By : Shri. C.S. Sharma सुनवाई की तारीख /Date Of Hearing : 19.09.2018 घोषणा की तारीख /Date Of Pronouncement : 26.09.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 1587/Mum/2017, Is Directed Against Appellate Order Dated 22.12.2016 Passed By Learned Commissioner Of Income Tax (Appeals)-30, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2009-10, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 10.03.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2009-10. I.T.A. No.1587/Mum/2017

For Appellant: NoneFor Respondent: Shri. C.S. Sharma
Section 143(1)Section 143(3)Section 147Section 148

look into surrounding 5 I.T.A. No.1587/Mum/2017 circumstances to find out the reality and the matter has to be considered by applying the test of human probabilities. The Hon'ble court also held that, it is no doubt, true that in all cases in which a receipt is sought

Ratan Lal Agarwala, Kolkata vs. ITO, Ward - 36(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 586/KOL/2018[2014-15]Status: DisposedITAT Kolkata12 Sept 2018AY 2014-15

Bench: Sri J. Sudhakar Reddy) Assessment Year: 2014-15 Ratan Lal Agarwal……..…….....................…………….………………………………………..……….……..Appellant 1, R.N. Mukherjee Road Lal Bazar Kolkata – 700 001 [Pan : Acrpa 9773 H] Income Tax Officer, Ward-36(1), Kolkata.……………………………….…..………..……………...Respondent Appearances By: Shri Miraj D. Shah, A/R, Appeared On Behalf Of The Assessee. Shri Sital Chandra Das, Addl. Cit, D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : August 28Th, 2018 Date Of Pronouncing The Order : September 12Th , 2018 Order Per J. Sudhakar Reddy, Am :- This Is An Appeal Filed By The Assessee Directed Against The Order Of The Commissioner Of Income Tax (Appeals) - 10 Kolkata, (Hereinafter The ‘Ld. Cit(A)’), Dt. 15/02/2018, Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’), Relating To Assessment Year 2014-15. 2. The Sole Issue That Arises For My Consideration Is, As To Whether, The Addition In Question Made U/S 68 Of The Act, In Respect Of Sale Profits Of Shares Of Essar India Ltd., Is Valid In Law. The Assessee Had Disclosed Long Term Capital Gain On The Purchase & Sale Of Shares Of Essar India Ltd. The Assessing Officer As Well As The Ld. Cit(A) Were Of The View That This Is A Pre-Arranged Bogus Long Terms Capital Gain. They Rejected The Contentions Of The Assessee & The Entire Receipt Was Treated U/S 68 Of The Act. 5% Fo The Same Was Also Added U/S 69 Of The Act, As Commission Paid. The Assessee In Support Of His Contentions Has Filed The Following Documents, During The Course Of Assessment Proceedings :- A) Copies Of Bank Statements B) Ledger Copies C) Demat Statements D) Contract Notes

Section 250Section 68Section 69

rejected based on mere 3 Assessment Year: 2014-15 Ratan Lal Agarwal conjectures unverified by evidence under the pretentious garb of preponderance of human probabilities and theory of human behavior by the department. 14. It is well settled that evidence collected from third parties cannot be used against an assessee ... assessed based on legal principles of legal import laid down by the Courts of law. 15. In our view modus operandi, generalisation, preponderance of human probabilities cannot be the only basis for rejecting the claim of the assessee. Unless specific evidence is brought on record to controvert the validity

Dinesh R. Shah, Mumbai vs. Income Tax Officer, Ward 19(3)(2), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be Dismissed

ITA 1876/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Aug 2018AY 2009-10

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1876/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Shri Dinesh R. Shah (Legal बिधम/ Ito Ward-19(3)(2), Matru Heir Of Late Shri Mandir, Nana Chowk Vs. Rugnathmal A. Shah), 29, Mumbai-400007. Trimbak, Parshuram Street, 5Th Kumbharwada, Mumbai- 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aktps4623G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Ms. N. Hemlatha (Dr) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 09.07.2018 घोषणा की तारीख /Date Of Pronouncement: 29.08.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 02.01.2018 Passed By The Commissioner Of Income Tax (Appeals) - 30, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009-10. 2. The Assessee Has Raised The Following Grounds: - “1. On The Facts & In The Circumstances Of The Case & In Law The Learned Commissioner Of Income Tax (Appeal) Erred In

For Appellant: NoneFor Respondent: Ms. N. Hemlatha (DR)
Section 133(6)Section 142(1)Section 143Section 143(1)Section 143(3)Section 147Section 148Section 14SSection 234A

surrounding circumstances to find out the reality and the matter ITA.NO.1876/M/2018 A.Y. 2009-10 has to be considered by applying the test of human probabilities. The Hon'ble court also held that, it is no doubt, true that in all cases in which a receipt is sought