ACIT v. DLF Cyber City Developers Ltd.

53 Taxmann.com 81High Court2015#15950 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 147 Section 148 Section 144 Section 143(3)Section 144B Section 46A

Issues it is cited on

income-tax officer notice under section 148 section 148 section 147 company transfer person india section 143 section 14 business interest

Judgments citing ACIT v. DLF Cyber City Developers Ltd.

ACIT, Delhi vs. Cardio Technovention, Delhi

In the result, the appeal is allowed

ITA 1532/DEL/2025[2010-11]Status: DisposedITAT Delhi22 Jan 2026AY 2010-11

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment Year: 2010-11 ACIT, Vs. Cardio Technovention, Delhi 105, First Floor, Anupam Plaza-II, Main Road, Ghazipur PAN: AAFFC4399B (Appellant) (Respondent) Assessee by Sh. Pranshu G., CA Sh. Aditya Gupta, Adv. Department by Ms. Ankush Kalra, Sr. DR Date of hearing 22.01.2026 Date of pronouncement 22.01.2026 ORDER PER SATBEER SINGH GODARA, JM This Revenue’s appeal for assessment year 2010-11, arises against the Commissioner of Income Tax (Appeals) [in shor…

Advance Info Distributors Private Limited, New Delhi vs. Income Tax Officer, Ward 1(1), New Delhi

The appeal of the assessee is allowed

ITA 3596/DEL/2025[A.Y. 2013-14]Status: DisposedITAT Delhi28 Oct 2025

Bench: SHRI ANUBHAV SHARMA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

For Appellant: Shri Ranjan Chopra, CAFor Respondent: Ms Ankush Kalra, Sr. DR

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: E : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment Year: 2013-14 Advance Info Distributors Private Vs ITO, Limited, Ward 1(1), D-118, Fateh Nagar, New Delhi. Jail Road, New Delhi – 110 018. PAN: AAKCA3146L (Appellant) (Respondent) Assessee by : Shri Ranjan Chopra, CA Revenue by : Ms Ankush Kalra, Sr. DR Date of Hearing : 15.10.2025 Date of Pronouncement : 28.10.2025 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the assessee against the order dated 24.03.2025 of the Commissioner of Income-…

Mark Electronics Corporation, Dissolved vs. Income Tax Officer, Ward 29(1), New Delhi

In the result, appeal filed by the assessee is allowed

ITA 3262/DEL/2023[2016-17]Status: DisposedITAT Delhi12 Jun 2024AY 2016-17

Bench: The Ao, Accordingly

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Mark Electronics Income Tax Officer Corporation (Dissolved) Ward-29(1) Through erstwhile Vs. Delhi partner Ms. Manjula Bhargava U-1, 2nd Floor, Green Park Extension New Delhi-110016 PAN:AAFFM 7682M (Appellant) (Respondent) Assessee by Sh. Priyanshu Goel, CA Respondent by Sh. Anshul, Sr. DR Date of Hearing 03/06/2024 Date of Pronouncement 12/06/2024 ORDER PER S.RIFAUR RAHMAN, AM: 1. This appeal has been filed by the Assessee against the order of Learned C…

M/S. Steecon Infrastructure, Jodhpur vs. ITO, Ward-1(4), Jodhpur

In the result, the appeal of the assessee is dismissed

ITA 61/JODH/2019[2012-13]Status: DisposedITAT Mumbai18 Jul 2023AY 2012-13

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2012-13 M/S Steecon Infrastructure Income Tax Officer 1(4) 85, Subhash Nagar, Pal Road, Paota Jodhpur- 242008 Vs. Jodhpur- 342008 Pan No. Acdfs3423Q Appellant Respondent

For Appellant: Mr. Piyush Chajed and Mr SumitFor Respondent: Mr. Virabhadra S. Mahajan, AR

Section 131Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2012-13 M/s Steecon Infrastructure Income Tax Officer 1(4) 85, Subhash Nagar, Pal Road, Paota Jodhpur- 242008 Vs. Jodhpur- 342008 PAN NO. ACDFS3423Q Appellant Respondent Assessee by : Mr. Piyush Chajed and Mr Sumit Mantri Revenue by : Mr. Virabhadra S. Mahajan, AR : Date of Hearing 10/04/23 and 23/06/2023 Date of pronouncement : 18/07/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against order dated 30/11/2018 passed…

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7724/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Jun 2022AY 2008-09

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi

Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “E"BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09) Income Tax Officer – 23(3)(2) v. M/s. Sandhya Enterprises Room No. 119, 1st Floor 107, A-Wing, Rizvi Chamber Matru Mandir, Tardev Road Hill Road, Bandra (W) Mumbai – 400 007 Mumbai –400050 PAN: ACHFS3893C (Appellant) (Respondent) C.O.No. 65 & 66/MUM/2021 [ARISING OUT OF ITA NOs. 7723 & 7724/MUM/2019 (A.Y.2007-08 & 2008-09)] M/s. Sandhya Enterprises v. Income Tax Officer – 23(3)(2) 107, A-Wing, Rizvi Chamb…

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7723/MUM/2019[2007-08]Status: DisposedITAT Mumbai28 Jun 2022AY 2007-08

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi

Section 148