1 In CIT v. Highgain Finvest (P.) Ltd.

304 ITR 325High Court2008#11467 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Judgments citing 1 In CIT v. Highgain Finvest (P.) Ltd.

Pr.Commissioner of Income Tax Delhi-04 vs. M/S Ganesh Ganga Insvestments Pvt Ltd

ITA/25/2022HC Delhi28 Feb 2025

Bench: HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 143(1)Section 143(3)Section 148

…the portion of the investigation report which contains the information specific to the assessee. He does not also examine the return already filed to ascertain if the entry has been disclosed therein. 30. 30.1 In CIT v. Highgain Finvest (P.) Ltd. (2008) 304 ITR 325 (Delhi) ; (2007) 164 Taxman 142 (Delhi) relied upon by Mr. Chaudhary, the reasons to believe read as under (page 327 of 304 ITR): "It has been informed by the Additional Director of Income-tax (Investigation), Unit VII, New Delhi, vide letter No. 138 dated April 8, 2003 that this company was involved in the giving and taking bogus e…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 401/KOL/2022[2015-2016]Status: DisposedITAT Kolkata31 Aug 2023AY 2015-2016

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 400/KOL/2022[2013-2014]Status: DisposedITAT Kolkata31 Aug 2023AY 2013-2014

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., Central Circle - 2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 399/KOL/2022[2012-2013]Status: DisposedITAT Kolkata31 Aug 2023AY 2012-2013

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

In the result, all the appeals of the assessee are allowed

ITA 390/KOL/2022[2011-2012]Status: DisposedITAT Kolkata31 Aug 2023AY 2011-2012

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Commissioner of Income Tax (Exemptions) vs. M/S. Roland Educational and Charitable Trust

ITA/25/2022HC Orissa09 Feb 2023

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

Principal Commissioner of Income Tax 1 vs. Parbati Mohapatra

ITA/19/2022HC Orissa08 Feb 2023

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN

M/S Prateek Securities (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 78/DEL/2010[1999-00]Status: DisposedITAT Delhi19 Oct 2016AY 1999-00

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 147Section 148Section 68

…t in the case of GKN Driveshafts (India) Ltd. \/s. Income Tax Officer(2003) 259 ITR 19/(2002) 125 Taxman 963 (SC) for supplying of the reasons recorded and disposing off of the objections raised by the appellant. 3.5. In the case of Highgain Finvest Pvt. Ltd. 304 ITR 325 (Del), Jurisdictional High Court of Delhi'xlpheidthe reopening of the assessment when specific information is available with the assessing officer. The fact of this case is also similar to the facts of the above case of Jurisdictional High Court. In view of the above, it is clear that the proceedings u/s 147 of the IT Act have been validly initia…

M/S. Prateek Securities (P) Ltd, New Delhi vs. ITO, New Delhi

In the result, appeal of the assessee is allowed

ITA 2823/DEL/2010[2001-02]Status: DisposedITAT Delhi19 Oct 2016AY 2001-02

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 147Section 148Section 68

…t in the case of GKN Driveshafts (India) Ltd. \/s. Income Tax Officer(2003) 259 ITR 19/(2002) 125 Taxman 963 (SC) for supplying of the reasons recorded and disposing off of the objections raised by the appellant. 3.5. In the case of Highgain Finvest Pvt. Ltd. 304 ITR 325 (Del), Jurisdictional High Court of Delhi'xlpheidthe reopening of the assessment when specific information is available with the assessing officer. The fact of this case is also similar to the facts of the above case of Jurisdictional High Court. In view of the above, it is clear that the proceedings u/s 147 of the IT Act have been validly initia…

1 In CIT v. Highgain Finvest (P.) Ltd. (304 ITR 325) — Cited in 9 Judgments | BharatTax