PRINCIPAL COMMISSIONER OF INCOME TAX 1 vs. PARBATI MOHAPATRA
Cases cited in this judgment(14)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- PCIT v. Meenakshi Overseas Pvt. Ltd.471 citing395 ITR 677 · 2017 · HC · Read judgment
- 222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.274 citing384 ITR 147 · 2016 · HC
- PCIT v. RMG Polyvinyl (I) Ltd.272 citing396 ITR 5 · 2017 · HC
- Sarthak Securities Co. Pvt. Ltd. v. ITO217 citing329 ITR 110 · 2010 · HC
- CIT v. Atlas Cycle Industries212 citing180 ITR 319 · 1989 · HC
- CIT v. Atul Kumar Swami57 citing362 ITR 693 · 2014 · HC · Read judgment
- Oriental Insurance Co. v. CIT47 citing378 ITR 421 · 2015 · HC · Read judgment
- 1 In Commissioner of Income Tax, New Delhi v. Highgain Finvest (P) Limited27 citing164 Taxmann 142 · 2007 · HC
- 395 ITR 677 (Delhi), CIT v. Jyoti Prakash Dutta19 citing363 ITR 625 · 2014 · HC
- March 16, 2016, in W. P. (C) No. 9659 of 2015 (Rajiv Agarwal v. Asst. CIT18 citing395 ITR 255 · 2017 · HC
- KANPUR TEXEL(P) LTD. v. DCIT16 citing406 ITR 353 · 2018 · HC
- 1 In CIT v. Highgain Finvest (P.) Ltd.9 citing304 ITR 325 · 2008 · HC
- 2017 SCC OnLine DEL 86913 citing2017 SCC OnLine DEL 8691 · 2017
- 2024 SCC OnLine DEL 70593 citing2024 SCC OnLine DEL 7059 · 2024
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- Pr.Commissioner of Income Tax Delhi-04 vs M/S Ganesh Ganga Insvestments Pvt LtdDelhi28 Feb 2025Allowed
Also relies on KANPUR TEXEL(P) LTD. v. DCIT and 4 other authorities
The High Court held that the AO's formation of opinion was demonstrative of due application of mind and not 'borrowed satisfaction'. The approval granted by the PCIT was also found to be compliant with Section 151.
- Pr. Commissioner of Income Tax--6 vs Meenakshi Overseas Pvt. LtdDelhi26 May 2017Dismissed
Also relies on Oriental Insurance Co. v. CIT
The Tribunal held that the AO had not applied his mind independently to the material received and had merely reproduced the conclusions from the investigation report. Therefore, the reopening of assessment under Section ...
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