What did the High Court hold?

The High Court allowed the application for change of name. The appeal was dismissed by the court due to the low tax effect, as agreed by both parties.

The respondent sought to record a change in its name. The appeal was filed by the Commissioner of Income Tax against the respondent. The tax effect involved in the appeal was below the threshold limit specified by a circular.

What were the issues?

The primary issue was whether the appeal should be entertained given the low tax effect. A secondary issue was the recording of the respondent's name change.

CIT vs M/S Dalmia Resorts Internation | Delhi High Court 2025

$~75 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1131/2005 COMMISSIONER OF INCOME TAX .....Appellant Through: Mr Sunil Aggarwal, SSC, Mr Shivansh B Pandya, Mr Viplav Acharya, Ms Priya Sarkar, JSCs and Mr Utkarsh Tiwari, Advocate. versus M/S DALMIA RESORTS INTERNATION .....Respondent Through: Mr Divyanshu Aggarwal, Ms Vandana Bedi, Ms Deepika Goyal, Mr Vibhav Niti, and Ms Bharti Sharma, Advocates. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA O R D E R % 17.03.2025 CM APPL. 11417/2025(change of name of respondent) 1. This is an application filed by the respondent for recording the change in its name and substituting the same with “Dalmia Resorts International Private Limited”. The respondent has filed a fresh certificate of incorporation issued by the Registrar of Companies consequent upon the change in the respondent’s name. 2. For the reasons stated in the application, the same is allowed. 3. The respondent’s name is directed to be reflected as “Dalmia Resorts International Private Limited” instead of M/s Dalmia Resorts International (Pilgrimage) Pvt. Limited. ITA 1131/2005 & CM APPL. 11418/2025(direction) This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/03/2025 at 12:37:29

The learned counsel for the respondent points out that the tax effect involved in the present appeal is below the threshold limit of ₹2,00,00,000/- as stipulated in the Circular dated 17.09.2024 and is not covered by any of the exceptions as set out in the said circular. 5. The learned counsel for the Revenue concurs with the same. 6. In view of the above, the present appeal is dismissed on account of low tax effect. VIBHU BAKHRU, J TEJAS KARIA, J MARCH 17, 2025 M Click here to check corrigendum, if any This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/03/2025 at 12:37:29

COMMISSIONER OF INCOME TAX vs. M/S DALMIA RESORTS INTERNATION

What did the High Court hold?

What were the facts?

What were the issues?

Which sections of the Income-tax Act were involved?

Recent GST High Court judgments