ACIT v. Vireet Investments (P) Ltd.

167 ITD 27Income Tax Appellate Tribunal#19441 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 10BSection 115JBSection 143(3)Section 144C(3)Section 14ASection 92C(3)Section 92DSection 139(5)

Issues it is cited on

gaarmultiple year datasection 92c(3)section 92dstay petitionrelated party transactionsection 115jb(2)section 10bsection 139(5)disallowance of interest expenditurecomparable companiesmost appropriate method

Judgments citing ACIT v. Vireet Investments (P) Ltd.

Niit Technologies Ltd., New Delhi vs. ACIT, Circle-18(2), New Delhi

Appeal is allowed for statistical

ITA 2890/DEL/2018[2010-11]Status: DisposedITAT Delhi28 Nov 2025AY 2010-11

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…aid decision that the Bench by referring to the judgment of Hon’ble High Court of Delhi in the case of PCIT vs. Bhushan Steel Ltd. in ITA No. 593/2015 dated 29.09.2015 and Special bench of Delhi Tribunal in the case of ACIT vs. Vireet Investments (P) Ltd. in 167 ITD 27 (Del-Trib.) held that there is no requirement to make any upward adjustment under Section 14A read with Rule 8D while computing ‘book profit’ as per Explanation 1 to Section 115JB of the Act. In view thereof ground No. 4 raised by the revenue is dismissed. ITA Nos. 2862 & 2863/Del/2018 ITA No. 2889/Del/2018 AY 2009-10 (Assessee Appeal): 6 Grou…

Niit Technologies Ltd., New Delhi vs. ACIT, Circle-18(2), New Delhi

Appeal is allowed for statistical

ITA 2889/DEL/2018[2009-10]Status: DisposedITAT Delhi28 Nov 2025AY 2009-10

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…aid decision that the Bench by referring to the judgment of Hon’ble High Court of Delhi in the case of PCIT vs. Bhushan Steel Ltd. in ITA No. 593/2015 dated 29.09.2015 and Special bench of Delhi Tribunal in the case of ACIT vs. Vireet Investments (P) Ltd. in 167 ITD 27 (Del-Trib.) held that there is no requirement to make any upward adjustment under Section 14A read with Rule 8D while computing ‘book profit’ as per Explanation 1 to Section 115JB of the Act. In view thereof ground No. 4 raised by the revenue is dismissed. ITA Nos. 2862 & 2863/Del/2018 ITA No. 2889/Del/2018 AY 2009-10 (Assessee Appeal): 6 Grou…

ACIT, Circle-18(2), New Delhi vs. Niit Technologies Ltd., New Delhi

Appeal is allowed for statistical

ITA 2863/DEL/2018[2010-11]Status: DisposedITAT Delhi28 Nov 2025AY 2010-11

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…aid decision that the Bench by referring to the judgment of Hon’ble High Court of Delhi in the case of PCIT vs. Bhushan Steel Ltd. in ITA No. 593/2015 dated 29.09.2015 and Special bench of Delhi Tribunal in the case of ACIT vs. Vireet Investments (P) Ltd. in 167 ITD 27 (Del-Trib.) held that there is no requirement to make any upward adjustment under Section 14A read with Rule 8D while computing ‘book profit’ as per Explanation 1 to Section 115JB of the Act. In view thereof ground No. 4 raised by the revenue is dismissed. ITA Nos. 2862 & 2863/Del/2018 ITA No. 2889/Del/2018 AY 2009-10 (Assessee Appeal): 6 Grou…

ACIT, Circle-18(2), New Delhi vs. Niit Technologies Ltd., New Delhi

Appeal is allowed for statistical

ITA 2862/DEL/2018[2009-10]Status: DisposedITAT Delhi28 Nov 2025AY 2009-10

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…aid decision that the Bench by referring to the judgment of Hon’ble High Court of Delhi in the case of PCIT vs. Bhushan Steel Ltd. in ITA No. 593/2015 dated 29.09.2015 and Special bench of Delhi Tribunal in the case of ACIT vs. Vireet Investments (P) Ltd. in 167 ITD 27 (Del-Trib.) held that there is no requirement to make any upward adjustment under Section 14A read with Rule 8D while computing ‘book profit’ as per Explanation 1 to Section 115JB of the Act. In view thereof ground No. 4 raised by the revenue is dismissed. ITA Nos. 2862 & 2863/Del/2018 ITA No. 2889/Del/2018 AY 2009-10 (Assessee Appeal): 6 Grou…

ACIT v. Vireet Investments (P) Ltd. (167 ITD 27) — Cited in 4 Judgments | BharatTax