Thinkstations Learning P. Ltd. v. ITO

172 Taxmann.com 820High Court2025#23218 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 143(3)Section 56(2)(viib)Section 115JB Section 11UA(2)Section 153 Section 234B Section 234C Section 250

Issues it is cited on

dcf method section 56(2)(viib)valuation of shares section 56(2)fair market value section 56 income from other sources appeal before the tribunal prescribed section 250 company section 143(3)

Judgments citing Thinkstations Learning P. Ltd. v. ITO

IDEAFORGE TECHNOLOGY LTD,MAHAPE vs. ACIT, CIRCLE 15(2)(1), MUMBAI, MUMBAI

The appeal of the assessee is allowed

ITA 867/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 Sept 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सं./Ita No. 867/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) Ideaforge Technology V/S. Assistant Commissioner Ltd. बिधम Of Income Tax, Circle El-146, Ttc Industrial 15(2)(1), Mumbai Area, Electronic Zone, Room No. 357, 3Rd Floor, Midc, Mahape, Navi Aayakar Bhavan, Maharshi Mumbai Karve Road, Mumbai 400020 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No: Aabci6495B Appellant/अपीलधथी .. Respondent/प्रनिवधदी निर्धाररिी की ओर से /Assessee By: Shri Subodh Ratnaparkhi Shri. Leyaqat Ali Aafaqui (Sr Dr) रधजस्व की ओर से /Revenue By: सुिवधई की िधरीख / Date Of Hearing 22.08.2025 घोर्णध की िधरीख/Date Of Pronouncement 26.09.2025 आदेश / O R D E R Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 11.12.2024, Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year [A.Y.] 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: “On The Facts & In Law, 1. The Hon. Cit(A) Erred In Upholding The Action Of The Id Ao In Making Addition Of Rs. 6,60,02,100/- By Relying Upon The Provisions Of Section 56(2)(Viib) Of The It Act, 1961 On The Ground That The Consideration Received By The Appellant For Issue Of P A G E | 2

For Appellant: Shri Subodh Ratnaparkhi

Section 143(3)Section 250Section 56(2)(viIb)Section 56(2)(viib)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 867/MUM/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) Ideaforge Technology v/s. Assistant Commissioner Ltd. बिधम of Income Tax, Circle EL-146, TTC Industrial 15(2)(1), Mumbai Area, Electronic Zone, Room NO. 357, 3rd Floor, MIDC, Mahape, Navi Aayakar Bhavan, Maharshi Mumbai Karve Road, Mumbai 400020 स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No: AABCI6495B Appellant/अपीलधथी .. Respondent/प्रनिवधदी निर्धाररिी की ओर से /Assessee by: Shri Subodh Ratnaparkhi…

INCOME TAX OFFICER WARD- 11(3), NEW DELHI vs. HIGHRISE SECURITIES AND TRADING PRIVATE LIMITED, NEW DELHI

In the result, appeal of the revenue is dismissed

ITA 30/DEL/2024[2017-18]Status: DisposedITAT Delhi20 Aug 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2017-18] Ito, Vs Highrise Securities & Trading Ward-11(3), Pvt.Ltd., G-19, S/F, Room No.410A, Vijay Chokh, Near Tiwari C.R.Building, Complex, Laxmi Nagar, I.P.Estate, New Delhi-110092. New Delhi-110002. Pan-Aaach3402Q Appellant Respondent Revenue By Shri Rajesh Kumar Dhanesta, Sr. Dr Assessee By Shri Sudesh Garg, Adv., Bhavya Garg, Adv. & Shri Shubham Sharma, Adv. Date Of Hearing 05.06.2025 Date Of Pronouncement 20.08.2025

Section 143(3)Section 250Section 56(2)(viib)

…THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2017-18] ITO, vs Highrise Securities & Trading Ward-11(3), Pvt.Ltd., G-19, S/F, Room No.410A, Vijay Chokh, Near Tiwari C.R.Building, Complex, Laxmi Nagar, I.P.Estate, New Delhi-110092. New Delhi-110002. PAN-AAACH3402Q APPELLANT RESPONDENT Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR Assessee by Shri Sudesh Garg, Adv., Bhavya Garg, Adv. & Shri Shubham Sharma, Adv. Date of Hearing 05.06.2025 Date of Pronouncement 20.08.2025 ORDER PER MANISH AG…

WRITEMEN MEDIA PRIVATE LIMITED,BENGALURU vs. INCOME TAX OFFICER,WARD-7(1)(3), BENGALURU

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1516/BANG/2024[2014-15]Status: DisposedITAT Bangalore31 Jul 2025AY 2014-15

Bench: Shri. Laxmi Prasad Sahu & Shri. Keshav Dubeyassessment Year : 2014-15

For Appellant: Shri. Ravishankar, AdvocateFor Respondent: Shri. Ashwin D Gowda, Addl. CIT(DR)(ITAT), Bangalore

Section 115JSection 143(3)Section 153Section 56(2)(viib)

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2014-15 M/s. Writemen Media Pvt. Ltd., Vs. ITo, No.57, 4th Main, MLA Layout, Ward – 7(1)(3), R.T.Nagar, Bengaluru. Bengaluru – 560032. PAN : AABCW 1035 H APPELLANT RESPONDENT Assessee by : Shri. Ravishankar, Advocate Revenue by : Shri. Ashwin D Gowda, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 28.07.2025 Date of Pronouncement : 31.07.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This appeal filed by the assessee against the Order pa…