Section 10(38) of the Income Tax Act

Income-tax Act, 2025: s.11

Section 10(38) falls under section 10 of the Income-tax Act, 1961, which corresponds to section 11 (Incomes not included in total income) of the Income-tax Act, 2025.

Read section 11 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

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 of the 3,113 judgments on BharatTax that turn on this section.

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.

P.V. Doshi v. CIT
113 ITR 22 · 1978 · High Court
179
citing judgments

The lack of jurisdiction to initiate reassessment proceedings under Section 147/148 cannot be waived and can be challenged at a later stage, even if not raised initially. An invalid reassessment due to such jurisdictional defects cannot sustain subsequent penalty proceedings.

CIT v. J.H. Gotla
156 ITR 323 · 1985 · Supreme Court
176
citing judgments

The Supreme Court holds that for income tax purposes, the term 'income' includes 'loss,' allowing for the set-off of a spouse's or minor child's business losses when their income is clubbed with the assessee. This decision emphasizes interpreting tax statutes, especially benevolent provisions, by considering the legislative scheme over a strict literal construction.

Judgments on Section 10(38)

Mohini Goel, Delhi vs. ITO, Ward- I(5), Faridabad

ITA 2024/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Omwati Aggarwal, Delhi vs. ITO, Ward- 2(5), Faridabad

ITA 2023/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Shobhit Goel, Delhi vs. ITO, Ward- II(3), Faridabad

ITA 2022/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Shoubit Goel HUF, Delhi vs. ITO, Ward- II(3), Faridabad

ITA 2021/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Mayank Goel, Delhi vs. ITO, Ward- I(5), Faridabad

ITA 2028/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Nand Kishore, Delhi vs. ITO, Ward- II(1), Faridabad

ITA 2027/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Shyam Sunder Bansal, Delhi vs. ITO, Ward- II(3), Faridabad

ITA 2026/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Naina Agarwal, Delhi vs. ITO, Ward- II(1), Faridabad

ITA 2025/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Sept 2018AY 2014-15

Bench: Shri R. K. Pandaassessment Year : 2014-15 Shoubit Goel (Huf), Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aavhs2861J (Appellant) (Respondent) Assessment Year : 2014-15 Shobhit Goel, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aicpg9748H (Appellant) (Respondent) Assessment Year : 2014-15 Omwati Aggarwal, Ito, Ward- 2(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Agtpa2312C (Appellant) (Respondent) Assessment Year : 2014-15 Mohini Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Ayqpg2481B (Appellant) (Respondent) Assessment Year : 2014-15 Naina Agarwal, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Apfpg6588K (Appellant) (Respondent) Assessment Year : 2014-15 Shyam Sunder Bansal, Ito, Ward- Ii(3), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aivpb4058L (Appellant) (Respondent) Assessment Year : 2014-15 Nand Kishore, Ito, Ward- Ii(1), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Acfpk0906Q (Appellant) (Respondent) Assessment Year : 2014-15 Mayank Goel, Ito, Ward- 1(5), C/O. Kapil Goel, Adv., Faridabad. Vs. F- 26/124, Sector- 7, Rohini, Delhi. Pan : Aixpg9560C (Appellant) (Respondent)

For Respondent: Shri Atiq Ahmed, Sr.DR
Section 10(38)Section 131

Zahir Shabbir Kachwalla, Mumbai vs. ITO 21(3)(5), Mumbai

In the result appeal of the assessee is partly allowed for statistical purposes as indicated above

ITA 1104/MUM/2017[2012-13]Status: DisposedITAT Mumbai24 Sept 2018AY 2012-13

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1104/Mum/2017 (नििाारण वर्ा / Assessment Year : 2012-13) बिाम/ Shri. Zahir Shabbir Ito 21(3)(5) Kachwalla, Mumbai 400051 F.No. 111, Silver Beach V. Chs, Off. V.S Marg Dadar, Mumbai 400028 स्थायी ऱेखा सं./ Pan : Amypk5755C (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Dr. K. Shivaram,Senior Advocate Revenue By : Shri. T.A Khan, Dr सुनवाई की तारीख /Date Of Hearing : 24.07.2018 घोषणा की तारीख /Date Of Pronouncement : 24.09.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 1104/Mum/2017, Is Directed Against Appellate Order Dated 01.11.2016 Passed By Learned Commissioner Of Income Tax (Appeals)-33, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2012-13, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 30.03.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Assessment Year 2012-13. I.T.A. No.1104/Mum/2017

For Appellant: Dr. K. Shivaram,Senior AdvocateFor Respondent: Shri. T.A Khan, DR
Section 10(38)Section 143(3)Section 69

Rupesh Bishnoi, New Delhi vs. ITO, Ward- 2(2), Meerut

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2483/DEL/2018[2014-15]Status: DisposedITAT Delhi20 Sept 2018AY 2014-15

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2483/Del/2018 : Asstt. Year : 2014-15 Rupesh Bishnoi, Vs Income Tax Officer, C/O Kapil Goel, Adv., Ward-2(2), F-26/124, Sector-7, Rohini, Meerut Delhi-110085 (Appellant) (Respondent) Pan No. Afupb5240G Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. Surender Pal, Sr. Dr Date Of Hearing : 17.09.2018 Date Of Pronouncement : 20.09.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 13.02.2018 Of Ld. Cit(A), Meerut. 2. Following Grounds Have Been Raised In This Appeal: “1. That On The Facts & In The Circumstances Of The Case & In Law, Id Cit-A Erred In Sustaining The Action Of Id Ao In Applying Section 115Bbe Which Is Out Rightly Bad In Law. 2. That On The Facts & In The Circumstances Of The Case & In Law, Id Cit-A Erred In Not Allowing Rectification Application Filed U/S 154 By Assessee Which Was Wrongfully Rejected By Ld. Ao. 3. That On The Facts & In The Circumstances Of The Case & In Law, Id Cit-A Erred In Not Appreciating Surrender Of Exempt Ltcg Income U/S 10(38) Shall Be Subject Matter Of Section 112 Only & Cannot Be Lumped In Unexplained Income Provisions Which Are Not Applicable To Capital Gains Transaction. 4. That The Appellant Craves Leave To Add Add/Alter Any/All Grounds Of Appeal Before Or At The Time Of Hearing Of The Appeal.”

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. Surender Pal, Sr. DR
Section 10(38)Section 112Section 115BSection 154