DELHI STATE INDUSTRIAL & INFRASTRUCTURE DEVELOPMENT CORPORATION LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-7(1), DELHI

ITA 8872/DEL/2025Status: DisposedITAT Delhi17 August 2026AY 2021-225 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the claim for annuity disallowance was factually incorrect as no such disallowance arose in the preceding year. The issue regarding section 143(1) adjustment was not adjudicated as a separate appeal was pending. The claim for exemption under section 10(46) was rejected as the entity had not been notified as required by the Act.

What were the facts?

The assessee claimed a deduction for annuity disallowance from a previous year, which was rejected as factually incorrect. Another ground related to an adjustment under section 143(1) was not adjudicated as a separate appeal was pending. The assessee also claimed exemption under section 10(46), which was denied based on a previous tribunal order stating the entity was not notified.

What were the issues?

Whether the assessee is eligible for deduction on account of annuity disallowance from a previous year and whether exemption under section 10(46) can be granted without notification.

Which sections of the Income-tax Act were involved?

Section 40(a)(ia),Section 143(1),Section 10(46)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SMT NAVEEN CHANDRA

For Appellant: Ms. Gaytri Gulati, Adv
Hearing: 12.08.2026Pronounced: 12.08.2026

PER SATBEER SINGH GODARA, JM: These assessee’s instant batch of four appeals ITA Nos. 8870 to 8873/Del/2025 arise against Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DINs & Orders No. ITBA/NFAC/S/250/2025-26/1082160168(1), ITBA/NFAC/S/250/2025-26/1082129652(1), ITBA/NFAC/S/250/2025- 26/1082090487(1) & ITBA/NFAC/S/250/2025-26/1082090487(1) passed on 30.10.2025 & 29.10.2025, involving proceedings u/s 143(3) of the Income Tax Act, 1961; hereinafter referred to as, “the Act”; respec

The order continues below.

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