CIT v. Sahara India Financial Corporation Limited

294 ITR 363High Court2007#15564 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2013 to 2026.

Sections most often in play

Section 11 Section 127 Section 12A Section 12AB Section 13 Section 115 TD Section 115BBC Section 12

Issues it is cited on

section 127(2)section 12ab(4)section 120 cancellation of registration section 127 section 260a chief commissioner section 12aa section 12ab section 12 section 133a income-tax officer

Judgments citing CIT v. Sahara India Financial Corporation Limited

Independent and Public Spirited Media Foundation, Bengaluru vs. Principal Commissioner of Income-Tax, (Central), Bengaluru

In the result appeal of the assessee is dismissed

ITA 625/BANG/2023[Nill]Status: DisposedITAT Bangalore16 Jan 2026

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : Na

For Appellant: S/Shri. A. Sheshadri, CA and Bhardwaj Sheshadri, AdvocateFor Respondent: Shri

Section 11Section 12Section 12ASection 133A

…the decision of ITAT Delhi in ADVANTAGE INDIA V PRINCIPAL COMMISSIONER OF INCOME TAX [2025] 178 TAXMANN.COM 605 (DELHI) where in relying on the decision of Honourable Delhi High court in CIT V SAHARA INDIA FINANCIAL CORPORATION LIMITED [ 2007] 162 TAXMAN 357/ 294 ITR 363 it is held that case includes all proceedings. He submits that Honourable Supreme court in PRINCIPAL COMMISSIONER OF INCOME TAX V ABC PAPERS LIMITED [2022] 141 TAXMANN.COM 332 [SC} the word ' case' has been decided, ld AR referred to para no 22 onwards and submits that now the decision of ITAT in Advantage India [ supra] does not have any precede…

Hemkunt Foundations, Gurugram vs. Principal Commissioner of Income Tax, (Central) -1, Delhi

In the result, the appeal filed by assessee is allowed and the Stay

ITA 631/DEL/2024[2021-22]Status: DisposedITAT Delhi20 Jun 2025AY 2021-22

Bench: Shri M. Balaganesh & Shri Vimal Kumarassessment Year: 2021-22 & Stay Application No.329Del/2024 ( In Ita No. 631/Del/2024 ) Assessment Year: 2021-22 Hemkunt Foundations, Vs. Principal Commissioner Plot No.809, Second Floor, Income Tax, Rd 42, Sector 42, Central-1, Gurugram, Haryana New Delhi Pin: 122 002 Pan No. Aaath8443C (Appellant) (Respondent)

For Appellant: S/Shri Salil Kapoor, SumitFor Respondent: Shri Sunil Agarwal, Special Counsel and Shivansh Pandya, Jr. Standing

Section 12ASection 133ASection 143(2)Section 80G

…easons: “A(i) ITAT Order in Aggarwal Vidya Pracharni Sabha Vs PCIT attached at S. No 1 in Assessee's PB/Page 16 is directly contrary to and in violation of binding dicta from Hon'ble jurisdictional High Court in [CIT Vs Sahara India Financial Corp Ltd (2007) 294 ITR 363 (Del). [Paras 17,12, 13, 14] Hon'ble Jurisdictional High Court in CIT Vs Sahara India Financial Corp. Ltd. (2007) 294 ITR 363 (Del) relies upon the statutory definition of the word "case" provided in Explanation below S. 127(4). Hon'ble High Court holds that once the case is transferred u/s 127, all proceedings in respect of "Case" whether pendin…

Sunil Gupta, Delhi vs. ACIT, Circle-55(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 634/DEL/2020[2012-13]Status: DisposedITAT Delhi21 Feb 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandraadvantage India Vs. The Pr. C.I.T 101-102, Oriental House Central - 2 Gulmohar Enclave New Delhi New Delhi

For Appellant: Shri Sanjay Mehra, FCAFor Respondent: Shri Javed Akhtar, CIT [DR]

Section 127Section 127(2)Section 12ASection 13(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Advantage India Vs. The Pr. C.I.T 101-102, Oriental House Central - 2 Gulmohar Enclave New Delhi New Delhi PAN – AAATA 3811 F (Applicant) (Respondent) Assessee By : Shri Sanjay Mehra, FCA Department By : Shri Javed Akhtar, CIT [DR] Date of Hearing : 24.06.2025 Date of Pronouncement : 18.09.2025 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the PCIT(C)-2, New Delhi, dated 21.12.2018 cancelling…

Pr. Commissioner of Income Tax 1 vs. M/S Abc Papers Limited

Appeal is dismissed by upholding the order dated 07

C.A. No.-004252-004252 - 2022Supreme Court18 Aug 2022

Bench: HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

Section 127Section 132(1)Section 143Section 260A

…opinion between the High Court of Punjab & Haryana on the one hand and the High Court of Delhi on the other, we are called upon to determine and declare the appropriate High Court for filing an appeal in such cases. 3 (1978) 113 ITR 817 (Del). 4 (2007) 294 ITR 363 (Del). 5 (2013) 357 ITR 542 (Del). Page 3 of 28 3. Having considered the matter in detail, and while reversing the judgments of the Delhi High Court in Sahara and Aar Bee, we have also held that the appellate jurisdiction of the High Court stands on its own foundation and cannot be subject to the exercise of executive power to transfer…

CIT vs. Aar Bee Industries

ITA - 149 / 2012HC Delhi02 Jul 2013

For Appellant: Mr N. P. SahniFor Respondent: Mr C.S. Aggarwal, Sr Advocate with Mr Prakash

Section 143(2)Section 260Section 80

…mmissioner of Income-tax v. Motorola India Limited: 326 ITR 156 (P&H). On the other hand, the learned counsel for the revenue had placed reliance on a judgment of a Division Bench of this court in the case of CIT v. Sahara India Financial Corporation Limited: 294 ITR 363 (Del). 10. The decisions of Seth Banarsi Dass (supra), Suresh Desai (supra) and Digvijay Chemicals (supra) are in the same line. In fact, Digvijay Chemicals (supra) being the latest of these three decisions has referred to and relied upon both the decisions in Seth Banarasi Dass (supra) and Suresh Desai (supra). In Digvijay Chemicals (supra), thi…

CIT vs. Aar Bee Industries

ITA - 148 / 2012HC Delhi02 Jul 2013

For Appellant: Mr N. P. SahniFor Respondent: Mr C.S. Aggarwal, Sr Advocate with Mr Prakash

Section 143(2)Section 260Section 80