309 ITR 265 (Delhi); 2) ACIT v. Theolia Wind Power (P.) Ltd.

109 Taxmann.com 3Reported decision2019#22068 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 10(35)Section 142(1)Section 143(2)Section 14A Section 28 Section 37 Section 37(1)Section 8D

Issues it is cited on

prescribed company section 14 india business interest

Judgments citing 309 ITR 265 (Delhi); 2) ACIT v. Theolia Wind Power (P.) Ltd.

ACIT SPL. RANGE-7, NEW DELHI vs. PRUDENT-AGRI COMMODITIES INDIA PRIVATE LIMITED , NEW DELHI

In the result, the appeal filed by the Revenue partly allowed

ITA 1743/DEL/2019[2014-15]Status: DisposedITAT Delhi09 Jul 2025AY 2014-15

Bench: Shri Shamim Yahya & Shri Vimal Kumara.Y.: 2014-15 Acit, Special Range-7, Prudent Agri Commodities C.R. Building, New Delhi Vs India Pvt. Ltd., (Earlier M/S Sunder Agri Commodities India Pvt. Ltd.) 68/2, Rnm Centre, Janpath New Delhi – 110 001 (Pan: Aascs3922N) (Appellant) (Respondent) Assessee By : Shri Salil Kapoor, Adv., Ms. Ananya Kapoor, Adv., Sh. Sumit Lal Chandani, Adv. & Sh. Shivam Yadav, Adv. Department By : Ms. Harpreet Kaur Hansra, Sr. Dr. Date Of Hearing : 26.06.2025 Date Of Pronouncement : 09.07.2025 Order Per Shamim Yahya, Am : This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Cit(A)-Xxv, New Delhi Dated 21.12.2018 Pertaining To Assessment Year 2014-15. 2. Brief Facts Of The Case Are That Assessee Company E-Filed Its Return Of Income For Ay 2014-15 On 26.11.2014 Declaring An Income Of Rs. 1,06,26,080/- The Case Was Selected For Scrutiny Assessment Under Cass & Statutory Notice U/S. 143(2) Of The Act Was Issued On 28.08.2015. Thereafter, Notice Under Section 142(1) Of The I.T. Act, 1961 Was Issued On 06.06.2016 & 12.09.2016

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR

Section 10(35)Section 142(1)Section 143(2)Section 14ASection 37

…e decision of Ld. CIT(A). We further find considerable cogency in the contention of the Ld. AR that the instant issue is squarely covered by the decision of the Delhi Tribunal in the case of ACIT, Circle 16(1), New Delhi vs. Theolia Wind Power (P) Ltd. [2019] 109 Taxmann.com 3 (Delhi – Trib.) dated 29.07.2019 wherein, following have been observed:- “17. So, following the decision rendered by Hon’ble Apex Court in the case of CIT vs. Walfort Share & Stock Brokers (P.) Ltd. (supra) and decision rendered by the coordinate Bench of the Tribunal discussed in the preceding para, we are of the considered view that when…

ACIT SPL. RANGE-7, NEW DELHI vs. PRUDENT-AGRI COMMODITIES INDAI PRIVATE LIMITED , NEW DELHI

In the result, the appeal filed by the revenue is partly allowed

ITA 1741/DEL/2019[2014-15]Status: DisposedITAT Delhi14 Dec 2023AY 2014-15

Bench: Sh. N. K. Billaiya & Ms. Astha Chandraassessment Year: 2014-15 Acit Vs. Prudent – Agri Special Range-7 Commodities India Private New Delhi Limited Rnm Centre 68/2, Janpath, New Delhi Pan No.Aagcp9228E (Appellant) (Respondent) Appellant By Sh. Vivek Vardhan, Sr Dr Respondent By Sh. Salil Kapoor, Advocate Sh. Sumit Lalchandani, Advocate Sh. Tarun Chanana, Advocate Date Of Hearing: 11/12/2023 Date Of Pronouncement: 14/12/2023 Order Per N. K. Billaiya, Am: This Appeal By The Revenue Is Preferred Against The Order Of The Cit(A)-25, New Delhi Dated 21.12.2018 Pertaining To A.Y.2014-15. 2. The Grievance Of The Revenue Is That The Cit(A) Erred In Deleting The Disallowance U/S.14A R.W.R 8D Amounting To Rs.26169440/-. The Revenue Is Also Aggrieved By The Deletion Of Rs.4960/- Being The Sum Deposited On Account Of Epf Not Paid On Or Before The Prescribed Due Date.

Section 10Section 10(35)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year: 2014-15 ACIT Vs. Prudent – Agri Special Range-7 Commodities India Private New Delhi Limited RNM Centre 68/2, Janpath, New Delhi PAN No.AAGCP9228E (APPELLANT) (RESPONDENT) Appellant by Sh. Vivek Vardhan, Sr DR Respondent by Sh. Salil Kapoor, Advocate Sh. Sumit Lalchandani, Advocate Sh. Tarun Chanana, Advocate Date of hearing: 11/12/2023 Date of Pronouncement: 14/12/2023 ORDER PER N. K. BILLAIYA, AM: This appeal by the revenue is preferred against…

M/S. ALTISOURCE BUSINESS SOLUTIONS PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), BANGALORE

In the result, the appeal is allowed in favour of the assessee

ITA 183/BANG/2022[2017-18]Status: DisposedITAT Bangalore25 Jul 2022AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Nitin G. Inamdar, CAFor Respondent: Shri Srinivas T. Bidari, CIT(DR)(ITAT), Bengaluru

Section 115JSection 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.183/Bang/2022 Assessment year : 2017-18 M/s. Altisource Business Solutions Vs. The Deputy Commissioner Private Limited, of Income Tax, Pritech Park, Block No.11, 6th Floor, NFAC, Delhi / A Wing, Bellandur Village, Circle 1(1)(1), Bengaluru. Sarjapur, Marathahalli Ring Road, Bengaluru – 560 103. PAN: AAACO 9467A ASSESSEE RESPONDENT Assessee by : Shri Nitin G. Inamdar, CA Respondent by : Shri Srinivas T. Bidari, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12…