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“Section 10(38)”

Section References (mined)Section 10Section 10(38)1,694 judgments

The decision most relied on for Section 10(38) is (Central)-1 v. NRA Iron & Steel (P) Ltd. (103 Taxmann.com 48), cited in 696 judgments on BharatTax.

Leading authorities on Section 10(38)

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

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.

CIT v. Gopal Purohit
336 ITR 287 · 2011 · High Court
254
citing judgments

The gain from delivery-based share transactions, where shares are consistently treated as investments and valued at cost in the books, is assessable as capital gains and not business income. An assessee's consistent stand on classifying share transactions should generally be followed by the assessing officer in subsequent years.

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.

Jai Steel (India) v. ACIT
259 CTR 281 · 2013 · High Court
224
citing judgments

Under Section 153A, for completed assessments (under Section 143(1) or 143(3)) where no incriminating material is found during a search under Section 132, the Assessing Officer cannot make additions to the income already assessed. Additions are only permissible if based on undisclosed income or assets discovered during the search.

Judgments citing Section 10(38)

Mahaveer Ranka HUF, Navi Mumbai vs. Income Tax Officer, WD-28(2)(1), Navi Mumbai

In the result, appeal filed by the Assessee stands allowed

ITA 1001/MUM/2024[2013-14]Status: DisposedITAT Mumbai26 May 2025AY 2013-14

Bench: Shri Narender Kumar Choudhryshri Prabhash Shankarassessment Year: 2013-14 Mahaveer Ranka Huf Income Tax Officer Wd- Plot No-12, Sector-12A, 28(2)(1) Vashi, Vs. 4Th Floor, Tower No.6, Vashi Navi Mumbai-400705 Railway Station Building, Vashi, Navi, Mumbai- Pan: Aaihm0939A 400703 (Appellant) (Respondent) Present For: Assessee By : Shri Prakash Jhunjhunwala Revenue By : Shri Hemanshu Joshi, Sr Dr Date Of Hearing : 24.04.2025 Date Of Pronouncement : 26.05.2025 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 16.02.2024, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac), Delhi/ U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2013-14. 2. In The Instant Case, The Assessee Had Purchased 25000 Shares Of M/S. Unisys Softwares & Holdings Ltd. On A Consideration Of Rs.4,20,459/- @ Rs.17 On Dated 25.01.2010 Through Online Platform Of Bombay Stock Exchange. The Payment For Purchase Was Made On The Very Same Date Through Online Mechanism Of Bombay Stock Exchange. Subsequently, The Assessee Sold Such Shares On Dated 18.04.2012 On A Consideration Of Rs.51,62,671/- @ Rs.207 Approx. Through Online Platform Of Bombay Stock Exchange & Has Received The Sale Consideration Through Rtgs On 2

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri Hemanshu Joshi, Sr DR
Section 10(38)Section 250Section 68

1 IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER SHRI PRABHASH

Payal Sukhramani, Satna vs. ITO Ward-2, Satna

In the result, the appeal of the assessee is dismissed

ITA 95/JAB/2024[2012-13]Status: DisposedITAT Jabalpur22 May 2025AY 2012-13

Bench: Sh. Kul Bharat & Sh. Nikhil Choudharya.Y. 2012-13 Payal Sukhramani, Vs. Income Tax Officer, House No.128/3, First Floor, Satna Master Plan, Near Overbridge, Satna, Madhya Pradesh-485001 Pan:Bwdps3622L (Appellant) (Respondent) Assessee By: Sh. Rahul Bardia, Fca Revenue By: Sh. Alok Bhura, Sr. Dr Date Of Hearing: 20.05.2025 Date Of Pronouncement: 22.05.2025 O R D E R Per Nikhil Choudhary, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), Nfac Under Section 250 Of The Income Tax Act, 1961, Dated 3.04.2024, Dismissing The Appeal Of The Assessee That Was Filed Against The Order Of The Ito, Ward-2, Stana Dated 9.12.2019. The Grounds Of Appeal Are As Under:- “1. That The Cit (A) Order Is Bad In Law, Facts Void Ab Initio & Without Jurisdiction. 2. That The Ld Cit Appeals Failed To Appreciate That The Sale Of Shares Was For A Consideration Of Rs 6,15,550 Whereas Addition Made For Rs 24,25,650/- By Mistake. The Assessee Made Submission Against Ground No.2 Regarding Clerical Mistake & Also Informed For Rectification Application Filed On Filed Has Been Rejected. 3. That The Ld Cit Appeals Erred In Sustaining Addition For Rs 24,25,650 U/S 68 Against Sale Of Shares Claimed As Exmpet U/S 10(38). 4. That The Ld Cit Appeals Erred In Invoking The Provisions Of Section 115Bbe Against Addition Made U/S 68 For Ay 2012-13. 5. That The Ld Cit Appeals Erred In Sustaining The Addition Of Rs 1,23,263/- Against Alleged Commission Payment For Transaction In Shares. 1 A.Y. 2012-13 Payal Sukhramani

For Appellant: Sh. Rahul Bardia, FCAFor Respondent: Sh. Alok Bhura, Sr. DR
Section 10(38)Section 115BSection 250Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL JABALPUR BENCH, JABALPUR (By Virtual Mode) BEFORE SH. KUL BHARAT, VICE PRESIDENT AND SH

ACIT Circle 3, Lucknow vs. Rajdhani Nagar Sahkari Bank Ltd, Lucknow

In the result, the appeal of the assessee in ITA

ITA 141/LKW/2024[2016-17]Status: DisposedITAT Lucknow22 May 2025AY 2016-17

Bench: Shri Kul Bharat & Before Shri Kul Bharat & Before Shri Kul Bharat & Shri Nikhil Choudharyshri Nikhil Choudharyshri Nikhil Choudharyita Nos. 112 To 114/Lkw/2024 A.Ys. 2015-16 To 2017-18 Rajdhani Nagar Sahkari Rajdhani Nagar Sahkari Vs. Dcit Bank Ltd P.K. Complex, Raja Ram Mohan P.K. Complex, Raja Ram Mohan 555Ga/86, Sardari Khera, 555Ga/86, Sardari Khera, Rai Marg, Lucknow-226001. 226001. Alambagh, Lucknow-226006 226006 Pan:Aaaar1269D (Appellant) (Respondent) (Respondent) A.Y.2016-17 Acit Circle-3 Vs. Rajdhani Nagar Sahkari Bank Rajdhani Nagar Sahkari Bank 57 Ram Tirath Marg Pratyaksh 57 Ram Tirath Marg Pratyaksh Ltd Kar Bhawan, Lucknow Kar Bhawan, Lucknow-226001 555Ga/86, Sardari Khera, 555Ga/86, Sardari Khera, Alambagh, Lucknow-226006 226006 Pan: Aaaar1269D (Appellant) (Respondent) (Respondent) Assessee By: Sh. K.R. Rastogi, C.A. Sh. Shubham Rastogi, C.A. Revenue By: Sh. Sanjeev Krishna Sharma, Addl. Addl. Cit- Dr Date Of Hearing: 28.04.2025 Date Of Pronouncement: Date Of Pronouncement: 22.05.2025 O R D E R Per Bench.: These Four Appeals Have Been Have Been Filed For The Assessment Years 2015 For The Assessment Years 2015-16, 2016- 17 & 2017-18 By The Assessee & Revenue Ssessee & Revenue Against The Respective Orders Of The Respective Orders Of The Ld. Cit(A)/Nfac, Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024 Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024. While The Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024 Assessee Is In Appeal In Assessment Years 2015 Assessee Is In Appeal In Assessment Years 2015-16, 2016-17 & 2017-18, The Revenue 18, The Revenue

For Appellant: Sh. K.R. Rastogi, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl
Section 36(1)(v)

IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI KUL

Surinder Singh Ryait, Ludhiana vs. ACIT, CC-II, Ludhiana

The appeal stand allowed accordingly

ITA 154/CHANDI/2023[2012-2013]Status: DisposedITAT Chandigarh22 May 2025AY 2012-2013

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.153/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2012-13) Ms. Amarjeet Kaur Ryait Acit # 224-H Bhai Randhir Singh Nagar Central Circle-Ii बनाम/ Vs. Ludhiana-141012 Ludhiana. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abnpr-0576-N (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपील सं. / Ita No.154/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2012-13) Shri Surinder Singh Ryait Acit बनाम/ Vs. # 224-H Bhai Randhir Singh Nagar Central Circle-Ii Ludhiana-141012 Ludhiana. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abmpr-3196-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P.K. Goel (Ca) & Shri Sunil Arora (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Ms. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 22-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Two Different Assessee For Assessment Year (Ay) 2012-13 Have Identical Facts. First, We Take Up

For Appellant: Shri P.K. Goel (CA) and Shri Sunil AroraFor Respondent: Ms. Kusum Bansal (CIT) – Ld. DR
Section 10(38)Section 132Section 132ASection 143(2)Section 143(3)Section 68

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE

Amarjeet Kaur Ryait, Ludhiana vs. ACIT, CC-II, Ludhiana

The appeal stand allowed accordingly

ITA 153/CHANDI/2023[2012-2013]Status: DisposedITAT Chandigarh22 May 2025AY 2012-2013

Bench: Hon’Ble Shri Laliet Kumar, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.153/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2012-13) Ms. Amarjeet Kaur Ryait Acit # 224-H Bhai Randhir Singh Nagar Central Circle-Ii बनाम/ Vs. Ludhiana-141012 Ludhiana. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abnpr-0576-N (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपील सं. / Ita No.154/Chandi/2023 (िनधा"रणवष" / Assessment Year: 2012-13) Shri Surinder Singh Ryait Acit बनाम/ Vs. # 224-H Bhai Randhir Singh Nagar Central Circle-Ii Ludhiana-141012 Ludhiana. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Abmpr-3196-H (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri P.K. Goel (Ca) & Shri Sunil Arora (Advocate) – Ld. Ars ""थ"कीओरसे/Respondent By : Ms. Kusum Bansal (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 19-05-2025 घोषणाकीतारीख /Date Of Pronouncement : 22-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Two Different Assessee For Assessment Year (Ay) 2012-13 Have Identical Facts. First, We Take Up

For Appellant: Shri P.K. Goel (CA) and Shri Sunil AroraFor Respondent: Ms. Kusum Bansal (CIT) – Ld. DR
Section 10(38)Section 132Section 132ASection 143(2)Section 143(3)Section 68

1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE

Kakoli Ganguly, Legal Heir of Haradhan Halder, Kolkata vs. ITO, Ward 12(1), Kolkata

The appeal of the assessee is allowed for statistical purposes

ITA 314/KOL/2025[2012-2013]Status: DisposedITAT Kolkata20 May 2025AY 2012-2013

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrai.T.A. No.314/Kol/2025 Assessment Year: 2012-13 Kakoli Ganguly, Legal Heir Of Haradhan Halder.…………… ….……….Appellant 33, Banamanli Naskar Road, Kolkata – 700060. [Pan: Adypg8773F] Vs. Ito, Ward-12(1), Kolkata……………....................……........……...…..…..Respondent Appearances By: Shri Gaurav Mathur, Ca Appeared On Behalf Of The Assessee. Shri Archana Gupta, Addl. Cit, Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : May 14, 2025 Date Of Pronouncing The Order : May 20, 2025 Order Per Sonjoy Sarma: The Present Appeal Has Been Preferred By The Assessee Against An Order Dated 25.11.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. At The Outset, It Is Noted That There Is A Delay Of 14 Days In Filing The Instant Appeal Before The Tribunal. The Assessee Has Submitted An Application For Condonation Of Such Delay Explaining Reasons For The Delay. We, After Perusing The Petition Made In The Application, Satisfy That There Were Bona Fide & Sufficient Reasons For Such Delay. We, Therefore, Condone The Delay & Admit This Appeal For Adjudication.

Section 10(38)Section 142(1)Section 147Section 250Section 271(1)(c)

आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA Before Shri Sonjoy

ITO Ward - 28(4), New Delhi vs. Renu Gupta, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 5155/DEL/2019[2015-16]Status: DisposedITAT Delhi19 May 2025AY 2015-16

Bench: Shri Vikas Awasthy& Shri Avdhesh Kumar Mishraआअसं.5155/िद"ी/2019 (िन.व. 2015-16) Income Tax Officer, Ward 28(4), R. No. 1211, E-2 Block, 12Th Floor, ...... अपीलाथ"/Appellant Civic Center, Jln Marg, Delhi 110002 बनाम Vs. Renu Gupta, R/O. B-393, New Friends Colony, New Delhi 110025 ....."ितवादी/Respondent Pan: Afupg-6910-N Assessee By : Shri Sanjeev Kapoor, Chartered Accountant Department By : Ms. Harpreet Kaur Hansra, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 19.02.2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 19.05.2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Revenueis Directed Against The Order Of Commissioner Of Income Tax (Appeals)-10, New Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 05.03.2019, For Assessment Year 2015-16. 2. The Revenue In Appeal Has Assailed The Order Of Cit(A) In Deleting Addition Of Rs.1,30,83,424/-Made By Assessing Officer (Ao) Disallowing Assessee’S Claim Of Exemption Of Long Term Capital Gains (Ltcg) U/S. 10(38) Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’).

For Appellant: Shri Sanjeev Kapoor, Chartered AccountantFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 10(38)Section 143(3)

Tribunal has considered almost similar circumstances and do not find any allegation against the assessee for earning bogus long term capital gains under section 10(38) of the I.T. Act, 1961. The initial onus upon the assessee to prove source of the money credited in the Bank account