DCIT, NEW DELHI vs. ISERVICES INVESTMENTS LTD., NEW DELHI
What did the Tribunal hold?
The Tribunal held that the Assessing Officer's failure to pass a draft assessment order under Section 144C(1) of the Income Tax Act, 1961, renders the final assessment orders bad in law and unsustainable. This is based on statutory provisions and numerous High Court judgments.
What were the facts?
The Revenue appealed against the CIT(A)'s orders, while the assessees filed cross-objections. The core issue revolved around the Assessing Officer's failure to issue a draft assessment order before passing the final assessment order, particularly for foreign companies.
What were the issues?
Whether the final assessment orders are vitiated due to the non-compliance with the mandatory provision of issuing a draft assessment order under Section 144C(1) of the Income Tax Act, 1961.
Which sections of the Income-tax Act were involved?
Section 144C(1),Section 9(1),Section 6(3)(ii),Section 153C,Section 124(4),Section 143(2),Section 92CA(3)
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Cases cited in this judgment(3)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- Vijay Television (P.) Ltd. v. DRP140 citing369 ITR 113 · 2014 · HC
- ESPN Star Sports Mauritius S.N.C. ET Compagnie v. Union of India71 citing388 ITR 383 · 2016 · HC
- CIT v. C-Sam (India) Pvt Ltd.27 citing84 Taxmann.com 261 · 2017 · HC
Heard together (8 matters)
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IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. Saktijit Dey, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No.3128/Del/2015 : Asstt. Year: 2010-11 Central Circle-19, C/o Mr. Sandeep Chilana, Adv.
New Delhi C-56, LFG, Jangpura Extension, New Delhi – 110 014. (APPELLANT) (RESPONDENT) CO No.344/Del/2015 (in ITA No.3128/Del/2015 : Asstt. Year: 2010-11) C/o Mr. Sandeep Chilana, Adv.
Central Circle-19, C-56, LFG, Jangpura Extension, New Delhi.
New Delhi – 110 014. (APPELLANT) (RESPONDENT) PAN : AAECN6529J ITA No.3131/Del/2015 : Asstt. Year: 2009-10 ITA No.3132/Del/2015 : Asstt. Year: 2010-11 ITA No.3133/Del/2015 : Asstt. Year: 2011-12 Central Circle-19, C/o Mr. Sandeep Chilana, Adv.
New Delhi C-56, LFG, Jangpura Extension, New Delhi – 110 014. (APPELLANT) (RESPONDENT) CO No.345/Del/2015 (in ITA No.3131/Del/2015 : Asstt. Year: 2009-10) CO No.346/Del/2015 (in ITA No.3132/Del/2015 : Asstt. Year: 2010-11) CO No.347/Del/2015 (in ITA No.3133/Del/2015 : Asstt. Year: 2011-12) CO Nos. 353 to 356 & Others/Del/2015 Rolland Enterprises Ltd. & Others . P Servic
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- Smartstream Technologies India Private… vs The Deputy Commissioner of Income Tax…ITA 2220/MUM/2026[2022-23]Status: Disposed30 Sept 2026AY 2022-23
- ACIT-Circle 6(1)(1) Mumbai, Mumbai vs Aditya Birla Real Estate Limited, MumbaiITA 7767/MUM/2026[2013-14]Status: Disposed30 Sept 2026AY 2013-14
- ACIT-Circle6(1)(1) Mumbai., Mumbai vs Aditya Birla Real Estate Limited, MumbaiITA 7766/MUM/2026[2016-17]Status: Disposed30 Sept 2026AY 2016-17
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