COMMISSIONER OF INCOME TAX Vs. ANIRUDH NARAYAN AGRAWAL

JUDGEMENT

(1.) THE present appeal has been filed against the order dated 18th November, 2009 passed by the Income Tax Appellate Tribunal, Agra Bench, Agra. The Commissioner of Income Tax, Agra had proposed the following two questions said to be the substantial questions of law arising out of the order of the Tribunal.

(2.) THE appeal relates to the Assessment Year 2004 -05. The assessee - opposite party is an 'individual'. He filed return of income on 31.3.2005 declaring income of Rs.39,46,538/ -. The case was selected for scrutiny and the income from long term capital gain amounting to Rs.17,54,237/ - on sale of 19000 shares of Focus Industrial Resources through broker M/s. MKM Finsec, Delhi was investigated. It transpired that the shares were purchased on 8.7.2002 for Rs.1,90,000/ - and sold on 14.8.2003 for Rs.19,54,948/ -. The resultant gain was treated by the assessee as long term capital gain. The Assessing Officer examined him and was of the view that as the broker had not given details and furnished documents the transaction appeared to be fake, therefore, disallowed the plea of long term capital gains and added the differential amount of Rs.17,54,237/ -as 'income from other sources'. The matter was carried in appeal before CIT(Appeals), who vide order dated 4th March, 2008 accepted the plea of the assessee and deleted the addition. The Revenue's appeal before the Tribunal has failed.

(3.) WE have given our thoughtful consideration to the plea and we find that the CIT(Appeals) while deleting the addition has held as follows.