ACIT v. SIS Live

175 TTJ 643Income Tax Appellate Tribunal#19556 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 10(15)Section 10(34)Section 10(38)Section 148Section 14ASection 44Section 8DSection 10

Issues it is cited on

section 10(15)sanction under section 151long-term capital assetbeyond four yearssection 199section 10(34)interest on securitiesorder under section 148a(d)specified authoritysection 30section 10(38)profits and gains of business or profession

Judgments citing ACIT v. SIS Live

DCIT Cen 5 3, Mumbai vs. Icici Lombard General Insurance Co. Limited, Mumbai

In the result, appeals of the Revenue are allowed partly

ITA 1682/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 Sept 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Anish Thackar
Section 10(15)Section 10(34)Section 10(38)Section 148Section 148ASection 44

…CIT Skol Breweries Ltd. v. ACIT (ITA No. 34 of 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in ACIT v. SIS Live (175 TTJ 643). (175 TTJ 643). In support of the issue raised in the n support of the issue raised in the application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further submitted as under: “2. Reassessment proceeding for AY 20…

DCIT Cen 5 3, Mumbai vs. Icici Lombard General Insurance Co. Limited, Mumbai

In the result, appeals of the Revenue are allowed partly

ITA 1681/MUM/2025[2016-17]Status: DisposedITAT Mumbai26 Sept 2025AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Anish Thackar
Section 10(15)Section 10(34)Section 10(38)Section 148Section 148ASection 44

…CIT Skol Breweries Ltd. v. ACIT (ITA No. 34 of 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in ACIT v. SIS Live (175 TTJ 643). (175 TTJ 643). In support of the issue raised in the n support of the issue raised in the application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further submitted as under: “2. Reassessment proceeding for AY 20…

DCIT Cen 5 3, Mumbai vs. Icici Lombard General Insurance Co. Limited, Mumbai

In the result, appeals of the Revenue are allowed partly

ITA 1680/MUM/2025[2015-16]Status: DisposedITAT Mumbai26 Sept 2025AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Anish Thackar
Section 10(15)Section 10(34)Section 10(38)Section 148Section 148ASection 44

…CIT Skol Breweries Ltd. v. ACIT (ITA No. 34 of 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in ACIT v. SIS Live (175 TTJ 643). (175 TTJ 643). In support of the issue raised in the n support of the issue raised in the application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further submitted as under: “2. Reassessment proceeding for AY 20…

DCIT Cen 5 3, Mumbai vs. Icici Lombard General Insurance Co. Limited, Mumbai

In the result, appeals of the Revenue are allowed partly

ITA 1679/MUM/2025[2012-13]Status: DisposedITAT Mumbai26 Sept 2025AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

For Appellant: Mr. Anish Thackar
Section 10(15)Section 10(34)Section 10(38)Section 148Section 148ASection 44

…CIT Skol Breweries Ltd. v. ACIT (ITA No. 34 of 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in 2009) as also the decision of the Delhi Bench of the Tribunal in ACIT v. SIS Live (175 TTJ 643). (175 TTJ 643). In support of the issue raised in the n support of the issue raised in the application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further application under Rule 27 of the ITAT Rules, the assessee further submitted as under: “2. Reassessment proceeding for AY 20…

ACIT v. SIS Live (175 TTJ 643) — Cited in 4 Judgments | BharatTax