Principal Commissioner of Income Tax v. Golden Goenka Fincorp Ltd.

148 Taxmann.com 313High Court2023#4135 most cited

What is Principal Commissioner of Income Tax v. Golden Goenka Fincorp Ltd. authority for?

A statement made by an assessee under section 131 of the Income Tax Act cannot, by itself, be treated as incriminating evidence for making additions to income.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2026.

Also referred to as

Principal Commissioner of Income Tax v. Golden Goenka Fincorp Ltd · section 131 · incriminating evidence · retracted statement · surrender of income · section 133A · section 132(4) · section 143(3) · assessment procedure

Sections most often in play

Section 143(3)Section 131Section 68Section 133ASection 132(4)Section 148Section 147Section 132
Read the full judgment

Issues it is cited on

surrender of incomeretracted statementrevision u/s 263shell companystatement under section 132(4)amalgamationadvance taxsection 132(1)section 156share application moneyentry operatorchief commissioner

Judgments citing Principal Commissioner of Income Tax v. Golden Goenka Fincorp Ltd.

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bengaluru

In the result, the appeal of the assessee is partly allowed

ITA 750/BANG/2025[2015-16]Status: DisposedITAT Bangalore08 Oct 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)
Section 131Section 132ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA No.748 - 754/Bang/2025 Assessment Year: 2013-14 - 2019-20 Shri Gopal Shashidhara, Vs. The Dy. Commissioner of 2, Narayanappa Layout, Income Tax, Sultanpalya Main Road, Central Circle – 1(4), Bhuvaneshwari Nagar, RT Nagar, Bengaluru. Bengaluru – 560 032. PAN – BXUPS 2818 C APPELLANT RESPONDENT Assessee by : Shri B.S Balachandran and Shri Ankur Pai Dhungat - Advocate Revenue by : Shri Balusamy N, JCIT (DR) Date of hearing : 31.07.2025 Date of Pronouncement : 08.10.…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalaore

In the result, the appeal of the assessee is partly allowed

ITA 749/BANG/2025[2014-15]Status: DisposedITAT Bangalore08 Oct 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)
Section 131Section 132ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA No.748 - 754/Bang/2025 Assessment Year: 2013-14 - 2019-20 Shri Gopal Shashidhara, Vs. The Dy. Commissioner of 2, Narayanappa Layout, Income Tax, Sultanpalya Main Road, Central Circle – 1(4), Bhuvaneshwari Nagar, RT Nagar, Bengaluru. Bengaluru – 560 032. PAN – BXUPS 2818 C APPELLANT RESPONDENT Assessee by : Shri B.S Balachandran and Shri Ankur Pai Dhungat - Advocate Revenue by : Shri Balusamy N, JCIT (DR) Date of hearing : 31.07.2025 Date of Pronouncement : 08.10.…

Gopal Shashidhara, Bangalore vs. DCIT, Central Circle-1(4), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 748/BANG/2025[2013-14]Status: DisposedITAT Bangalore08 Oct 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri B.S Balachandran and Shri Ankur PaiFor Respondent: Shri Balusamy N, JCIT (DR)
Section 131Section 132ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA No.748 - 754/Bang/2025 Assessment Year: 2013-14 - 2019-20 Shri Gopal Shashidhara, Vs. The Dy. Commissioner of 2, Narayanappa Layout, Income Tax, Sultanpalya Main Road, Central Circle – 1(4), Bhuvaneshwari Nagar, RT Nagar, Bengaluru. Bengaluru – 560 032. PAN – BXUPS 2818 C APPELLANT RESPONDENT Assessee by : Shri B.S Balachandran and Shri Ankur Pai Dhungat - Advocate Revenue by : Shri Balusamy N, JCIT (DR) Date of hearing : 31.07.2025 Date of Pronouncement : 08.10.…

Superdeal Resources Pvt. Ltd., Kolkata vs. ITO, Ward 5(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 726/KOL/2025[2022-2023]Status: DisposedITAT Kolkata16 Sept 2025AY 2022-2023

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Superdeal Resources Pvt. Ltd. Ito, Wad 5(1), Kolkata C/O Subash Agarwal & Ito, Ward 5(1), Associates, Advocates Sidha Aaykar Bhavan, P-7, Gibson, 1, Gibson Lane, Suite Vs. Chowringhee Square, 213, 2Nd Floor, Kolkata-700069 Kolkata-70069 West Bengal (Appellant) (Respondent) Pan No. Aadcs7472E Assessee By : Shri Siddarth Agarwal, Ar Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 30.07.2025 Date Of Pronouncement: 16.09.2025

For Appellant: Shri Siddarth Agarwal, ARFor Respondent: Shri Sanat Kumar Raha, DR
Section 115BSection 133(6)Section 143(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM Superdeal Resources Pvt. Ltd. ITO, Wad 5(1), Kolkata C/o Subash Agarwal & ITO, Ward 5(1), Associates, Advocates Sidha Aaykar Bhavan, P-7, Gibson, 1, Gibson Lane, Suite Vs. Chowringhee Square, 213, 2nd Floor, Kolkata-700069 Kolkata-70069 West Bengal (Appellant) (Respondent) PAN No. AADCS7472E Assessee by : Shri Siddarth Agarwal, AR Revenue by : Shri Sanat Kumar Raha, DR Date of hearing: 30.07.2025 Date of pronouncement: 16.09.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by th…

Deputy Commissioner of Income Tax, Kolkata vs. Dollar Holding Pvt. Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 1729/KOL/2024[2017-18]Status: DisposedITAT Kolkata11 Feb 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan, ARFor Respondent: Shri Abhijit Kundu, DR
Section 14ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA No. 1728 & 1729/KOL/2024 (Assessment Years:2015-16 & 2017-18) Dollar holding Pvt. Ld. Dy. Commissioner of Income Tax 32, OM Tower, 15 th Floor, 110, Shantipally, Aaykar Bhavan, J.L. Nehru Road, Poorva, Kolkata-700107, West Vs. Kolkata-700071, Bengal West Bengal (Appellant) (Respondent) PAN No. AADC7708B Assessee by : Shri A.K. Tulsyan, AR Revenue by : Shri Abhijit Kundu, DR Date of hearing: 18.11.2024 Date of pronouncement : 11.02.2025 O R D E R Per Rajesh Kumar, AM: These are appeals pre…

Deputy Commissoenr of Income Tax, Kolkata vs. Dollar Holding Pvt. Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 1728/KOL/2024[2015-16]Status: DisposedITAT Kolkata11 Feb 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan, ARFor Respondent: Shri Abhijit Kundu, DR
Section 14ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA No. 1728 & 1729/KOL/2024 (Assessment Years:2015-16 & 2017-18) Dollar holding Pvt. Ld. Dy. Commissioner of Income Tax 32, OM Tower, 15 th Floor, 110, Shantipally, Aaykar Bhavan, J.L. Nehru Road, Poorva, Kolkata-700107, West Vs. Kolkata-700071, Bengal West Bengal (Appellant) (Respondent) PAN No. AADC7708B Assessee by : Shri A.K. Tulsyan, AR Revenue by : Shri Abhijit Kundu, DR Date of hearing: 18.11.2024 Date of pronouncement : 11.02.2025 O R D E R Per Rajesh Kumar, AM: These are appeals pre…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Rohit Jain, Shillong

In the result, the appeals filed by the Revenue are dismissed

ITA 339/GTY/2019[2017-18]Status: DisposedITAT Guwahati05 Jul 2023AY 2017-18

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 132Section 132(4)Section 153ASection 250

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 338 & 339/GTY/2019 Assessment Years: 2016-17 & 2017-18 ACIT, Circle-1, Guwahati.........................................Appellant Vs. Rohit Jain.…………...............................................Respondent [PAN: AEKPJ 9183 M] Appearances by: Smt. I. Gyaneshori Devi, JCIT, appeared on behalf of the R…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Rohit Jain, Shillong

In the result, the appeals filed by the Revenue are dismissed

ITA 338/GTY/2019[2016-17]Status: DisposedITAT Guwahati05 Jul 2023AY 2016-17

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 132Section 132(4)Section 153ASection 250

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 338 & 339/GTY/2019 Assessment Years: 2016-17 & 2017-18 ACIT, Circle-1, Guwahati.........................................Appellant Vs. Rohit Jain.…………...............................................Respondent [PAN: AEKPJ 9183 M] Appearances by: Smt. I. Gyaneshori Devi, JCIT, appeared on behalf of the R…