“investigation wing”

Pramod Agrawal, Nagpur vs. Principal Commissioner of Income Tax-2, Nagpur

Accordingly, the grounds of appeal 2 & 3 are dismissed

Bench: Sh. Vikram Singh Yadav & Sh. Yogesh Kumar U.S.Sh. Pramod Agrawal (Huf) Pr. Cit-2, 301, Sai Ankur Apartments Nagpur-440 001 Ramdaspeth Vs. Nagpur-440 010 Pan:Aaihp 2699N (Respondent) (Appellant)

specific purpose of examination the claim of exemption of long term capital gains in respect of Penny Stock basis information received from the Investigation wing, it would be expected from the Assessing officer to not just call for the information and documentation from the assessee but to independently verify

Shri Anand Kishore Bagree, Raipur vs. Income Tax Officer, Ward 4(4), Raipur

In the result, appeal of the assessee is allowed

account of beneficiary / assessee in the garb of Long term capital gain. The Ld AO has relied upon the investigation report of investigation wing, Calcutta and suspension of trading of Sunbright Stock Broking Ltd due to surveillance measures, the same aspect has further demonstrated by the AO by affixing screen ... same facts, transaction was considered as a sham transaction. 8. We have observed that the assessment was entirely based on the report of the Investigation Wing of the Calcutta. No independent enquiry was made for the case of assessee. AO’s assumption, that the broker has done some manipulation

The Income Tax Officer, Ward-3(3)(1), Surat vs. Shri Gyanchand Sugamchand Jain, Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

The Income Tax Officer, Ward-3(3)(1), Surat vs. Shri Anil Ghanshyambhai Kumawat, Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

The Income Tax Officer, Ward-3(3)(1), Surat vs. Shri Anil Ghanshyambhai Kumawat, Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

The Income Tax Officer, Ward-3(3)(5), Surat vs. Shri Virendra Kumar Lodha, Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

Shri Naresh R. Pareek, Surat vs. The Income Tax Officer, Ward-3(3)(3), Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

Shri Sharad Y. Jain, Surat vs. The Income Tax Officer, Ward-3(3)(4), Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

Shri Gyanchand & Jain, Surat vs. The Income Tax Officer, Ward-3(3)(1), Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

Shri Anil G. Kumawat, Surat vs. The Income Tax Officer, Ward-3(3)(1), Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

Shri Anil G. Kumawat, Surat vs. The Income Tax Officer, Ward-3(3)(1), Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

Shri Virendra Kumar Lodha, Surat vs. The Income Tax Officer, Ward-3(3)(5), Surat

In the result, the appeal of the assessee for AY 2007-08 is partly allowed and the appeal of the revenue is dismissed

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court)

served on the assessee. 5. The case was reopened on the basis of information received from DGIT (Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried ITA 1383/Ahd/2017 Anil G Kumawat Vs ITO & 18 Ors Appeals ... account of entries and the blank cheques book signed by the dummy partners, directors of proprietors. The Assessing Officer by relying upon report of investigation wing treated the transaction as bogus and disallowed 25% of aggregate of transaction of 25,29,70,993/-. The assessing officer worked out disallowance

Dy. Commissioner of Income Tax, Central Cir.-2, Surat vs. Shri Rameshbhai Raghavbhai Bhadani, Surat

In the result, summarized and concise ground No

Bench: Shri Pawan Singh, Jm & Dr. A.L. Saini, Am आयकरअपीलसं./It(Ss)A Nos.25 &31/Srt/2021 ("नधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) Deputy Commissioner Of Rameshbhai Raghavbhai Bhadani, Prop. Of M/S Rangeela Fashion, 14, Income-Tax, Central Circle-2, Room No. 505, 5Th Floor, Nirman Industrial Estate, A.K. Road, Fulpada, Surat Aaykar Bhawan, Majura Gate, Vs. Surat-395001. Deputy Commissioner Of Income- Rameshbai Raghavhai Bhadani Plot No.14-16, Nirman Tax, Central Circle-2, Room No.505, 5Th Floor, Aaykar Bhawan, Majura Industrial Estate, A./K. Road, Surat-395008 Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Adkpb 0556 F (Assessee) (Respondent) आयकरअपीलसं./Ita Nos.45/Srt/2021 ("नधा"रणवष" / Assessment Year: (2014-15) Deputy Commissioner Of Shri Rameshbhai Raghavbhai Income-Tax, Circle-3, Room No. Bhadani, Prop. Of M/S Rangeela Vs. 505, 5Th Floor, Aaykar Bhawan, Fashion, 14, Nirman Industrial Majura Gate, Surat-395001. Estate, A.K. Road, Fulpada, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Adkpb 0556 F (Assessee) (Respondent)

This is proved by the fact that, in the statement recorded u/s. 131 on 13.05.2014, the assessee explained the impugned papers before the DDIT (Investigation) Wing in reply to question no 26. The statement of the assessee was not considered while recording the satisfaction note. Further, these papers cannot ... this paper that the loan amount will be equally contributed by the partners. In the statement recorded u/s. 131 on 13.05.2014 by the DDIT, Investigation Wing, it was clearly mentioned in reply to question 26 that the amount of Rs. 15,05,00,000/- was invested by the assessee

DCIT, Circle-1(1)(1), Surat vs. Diva Diamonds Pvt. Ltd, Surat

In the result, appeal filed by the assessee in ITA No

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपीलसं./Ita No.128/Srt/2020 ("नधा"रणवष" / Assessment Years: (2014-15) (Virtual Court Hearing) Deputy Commissioner Of Diva Diamonds Pvt.Ltd., Income-Tax, Circle-1(1)(1), 302, Gokul Building, Vs. Mahidharpura, Pipla Sherry, 1St Room No.108, Floor, Surat-395007 Aayakar Bhavan, Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcd 1389 H (Appellant) (Respondent) Cross Objection No.13/Srt/2020 [Arising In Ita No.128/Srt/2020] ("नधा"रणवष" / Assessment Years: (2014-15) Diva Diamonds Pvt.Ltd., Deputy Commissioner Of 302, Gokul Building, Income-Tax, Circle-1(1)(1), Vs. Mahidharpura, Pipla Sherry, 1St Room No.108, Floor, Surat-395007 Aayakar Bhavan, Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcd 1389 H (Applicant) (Respondent) आयकर अपीलसं./Ita No.313/Srt/2019 ("नधा"रणवष" / Assessment Years: (2014-15) Diva Diamonds Pvt. Ltd., Principal Cit-1,Surat 1St 302, Gokul Building, Room No.123, Floor, Vs. Mahidharpura, Pipla Sherry, Aayakar Bhavan, Majura Surat-395007 Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcd 1389 H (Appellant) (Respondent)

served on 31.03.2014. The case was reopened on the basis of information received from DGIT(Investigation) Mumbai. In the information received from Investigation Wing, Mumbai it was informed that a search and seizure action was carried out by Investigation wing-Mumbai on Bhanwarlal Jain Group on 03.10.2013, which resulted ... concluded that mere transaction routed through banking channel is not sufficient evidence. The AO by relying upon the report of Investigation Wing of Bhanwarlal Jain Group made addition of 100% of the purchases shown from all three entities. 7.Aggrieved by the 100% addition of impugned purchases in the assessment order