“investigation wing”

Leading Age Developers Private Limited, Mumbai vs. ACIT CC 2(2), Mumbai

In the result, appeal of the assessee in ITA No

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

accommodation entry and added u/s. 68 of the Act. 14.1. Case of the assessee was reopened on the basis of information received from the Investigation Wing, Surat about assessee taking bogus accommodation entry from M/s. Mahalaxmi Impex amounting to Rs.45,00,000/- for which notice u/s. 148 was issued

Leading Age Developers Private Limited, Mumbai vs. Central Circle 2(2), Central Building

In the result, appeal of the assessee in ITA No

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

accommodation entry and added u/s. 68 of the Act. 14.1. Case of the assessee was reopened on the basis of information received from the Investigation Wing, Surat about assessee taking bogus accommodation entry from M/s. Mahalaxmi Impex amounting to Rs.45,00,000/- for which notice u/s. 148 was issued

ITO Ward-22(1)(6), Mumbai vs. Jalpa Nitesh Shriwardhankar, Mumbai

In the result, the appeal by the Revenue is dismissed

Bench: Shri Prashant Maharishishri Sandeep Singh Karhailito, Ward-22(1)(6), Mumbai – 400012 Maharashtra ……………. Appellant

made by the AO without appreciating the facts of the case and modus operandi as a detailed investigation has been carried out by the Investigation Wing in the scrip M/s. Exelon Infrastructure Ltd. where the assessee name has been surfaced and a detailed finding has been given by the Investigation ... erred in not appreciating the fact of the case and modus operandi as detailed investigation has been carried out by the investigation wing and confirming that the scrip is utilized-by entry operators for providing accommodation entries under the garb of Long Term Capital Gain/Short Term Capital Gain Loss

Sonal Snehal Shah, Mumbai vs. ITO 19(3)(1), Mumbai

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

gain/loss arising on sale of shares is arranged in colourful transaction. Page 6 ITA No.1653/M/2024 AY: 2012-13 Sonal Snehal Shah Versus ITO, Mumbai Investigation wing summarised this transaction in detail report and also provided list of company/scripts which are being used for creating very huge profits/losses. The long-term ... facts the learned assessing officer then reproduced modus operandi of provision of the bogus long- term capital gain as per report of SEBI and Investigation wing that :- i. share price movement of Banas finance limited and found that there is an unusual rise in the share price of the assessee

Bhavana Lalit Jain, Navi Mumbai vs. Income Tax Officer, WD-15(1)(1), Mumbai

The appeals are allowed

Bench: Shri Prashant Maharishi, Am & Shriraj Kumar Chauhan, Jm

names of the directors of the company. 9. The learned assessing officer noted that on the basis of investigation carried out by the investigation Wing, the above sale of shares is found to be suspicious. The learned assessing officer issued summons under section 131 of the act along with ... stated that the shares were purchased on the instruction of her friend . 10. The learned assessing officer thereafter referred to the findings of the investigation wing of Kolkata where from the report was A Y : 2014–15 Bhavna Lalit Jain Versus Income Tax Officer, Mumbai received based on which reopening

ACIT 32 1, Bkc Mumbai vs. Amal Corporation, Vile Parle E Mumbai

In the result, order of the CIT(A) is confirmed and the grounds raised by the Revenue are dismissed

Bench: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHRI (Accountant Member)

interest to M/s. Nice Diamonds of unsecured loan which was availed prior to A.Y.2012-13. Ld. AO noted that these parties were listed by the Investigation Wing who were found to be providing accommodation entries of unsecured loans and bogus purchases to various beneficiaries. He also referred to search conducted ... Investigation Wing on Bhanwarlal Jain group of cases on 03/10/2014, wherein it was found that Mr. Bhanwarlal Jain alongwith his families were managing 70 Benami concerns and various entities through which they provide accommodation entry of unsecured loans and bogus purchases. Thereafter, he 3 M/s. Amal Corporation has referred