BLP Vayu (Projects-I) Pvt. Ltd. v. Pr.CIT

151 Taxmann.com 47High Court2023#9438 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 143(3)Section 56(2)(viib)Section 263Section 250Section 271(1)(c)Section 115JBSection 11UASection 143(1)

Issues it is cited on

nav methoddcf methodsection 56(2)(viib)valuation of sharessection 56(2)section 56(2)(vii)(b)section 56(2)(vii)fair market valuesection 56intangible assetsshare application moneynon-resident

Judgments citing BLP Vayu (Projects-I) Pvt. Ltd. v. Pr.CIT

PROTON POSITIVE HEALTH CARE INDIA PRIVATE LIMITED,HYDERABAD vs. ACIT., CIRCLE -16(2), HYDERABAD

In the result, the appeal filed by the assessee company is allowed in terms of our aforesaid observations

ITA 812/HYD/2025[2016-17]Status: DisposedITAT Hyderabad03 Dec 2025AY 2016-17

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.812/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Proton Positive Health Vs. Assistant Commissioner Care India Private Limited, Of Income Tax, Hyderabad. Circle-16(2), Pan: Aafcp6862K Hyderabad. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri M.V. Prasad, Ca राज" व "ारा/Revenue By: Dr. Sachin Kumar, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 19/11/2025 घोषणा की तारीख/Date Of 03/12/2025 Pronouncement: आदेश / Order Per. Ravish Sood, J.M: The Present Appeal Filed By The Assessee Company Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals) (For Short, “Cit(A)”) Dated 07/03/2025, Which In Turn Arises From The Order Passed By The Assessing Officer (For Short, “Ao”) Under Section 271(1)(C) Of The Income-Tax Act, 1961 (For Short, “Act”) Dated 28/06/2019 For Ay 2016-17. The Assessee Has Assailed The Impugned Order Passed By The Cit(A) On The Following Grounds Of Appeal Before Us:

For Appellant: Shri M.V. Prasad, CAFor Respondent: Dr. Sachin Kumar, Sr. AR
Section 143(1)Section 271(1)Section 271(1)(c)Section 56(2)(viib)

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri Ravish Sood, Judicial Member आ.अपी.सं /ITA No.812/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2016-17) Proton Positive Health Vs. Assistant Commissioner Care India Private Limited, of Income Tax, Hyderabad. Circle-16(2), PAN: AAFCP6862K Hyderabad. (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri M.V. Prasad, CA राज" व "ारा/Revenue by: Dr. Sachin Kumar, Sr. AR सुनवाई की तारीख/Date of Hearing: 19/11/2025 घोषणा की तारीख/Date of 03/12/2025 Pronouncement: आ…

M/S. AMBATTUR DEVELOPERS PVT. LTD.,CHENNAI vs. ITO, CORPORATE WARD-1(1), CHENNAI

ITA 2601/CHNY/2024[2015-16]Status: DisposedITAT Chennai11 Nov 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 2601/Chny/2024 निर्धारण वर्ष / Assessment Year: 2015-16 M/S. Ambattur Developers Private Limited, (Amalgamated With Ambattur Hotels Private Limited) No. 86/E2, Industrial Estate, Ambattur, Chennai - 600 058. Tamil Nadu. [Pan: Aaeca-7490-D] (अपीलार्थी/Appellant) Income Tax Officer, Vs. Corporate Ward- 1(1), Chennai. (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By : Shri. R. Vijayaraghavan, Advocate : Shri. Bipin, C.N., Cit सुनवाई की तारीख /Date Of Hearing घोषणा की तारीख/Date Of Pronouncement : 09.09.2025 : 11.11.2025 आदेश /Order Per S.R.Raghunatha, Am : This Appeal By The Assessee Is Filed Against The Order Of The Learned Commissioner Of Income Tax (Appeal), Nfac, Delhi, (In Short Ld.Cit(A)) For The Assessment Year 2015-16, Vide Order Dated 12.08.2024. 2. The Grounds Raised By The Assessee Are As Follows: :-2-:

For Respondent: Shri. R. Vijayaraghavan, Advocate
Section 50CSection 56(2)(vii)

…आयकर अपीलीय अधिकरण, 'सी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक सदस्य एवं श्री एस. आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2601/Chny/2024 निर्धारण वर्ष / Assessment Year: 2015-16 M/s. Ambattur Developers Private Limited, (Amalgamated with Ambattur Hotels Private Limited) No. 86/E2, Industrial Estate, Ambattur, Chennai - 600 058. Tamil Nadu. [PAN: AAECA-7490-D] (अपीलार्थी/Appellant) Income Tax Officer, vs. Corporate Ward- 1(1), Chennai. (प्रत्यर्थी/…

DCIT, CC-1(4), AHMEDABAD vs. GOLDMINE COMMODITIES PRIVATE LIMITED, AHMEDABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 1260/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad27 Aug 2025AY 2016-17

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1260/Ahd/2024 िनधा"रण वष" /Assessment Year : 2016-17 The Deputy Commissioner Goldmine Commodities Pvt. Ltd., Of Income Tax, बनाम/ Goldmine House, V/S. Central Circle-1(4), 4, Niranjan-Nirakar Society, Ahmedabad. Near Shreyas Railway Crossing, Ambawadi Ahmedabad-380007. (Gujarat) "थायी लेखा सं./Pan: Aaccg1295L अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Rignesh Das, Cit-Dr Assessee By : Shri Kishor Goyal, Ar सुनवाई की तारीख/Date Of Hearing : 12/08/2025 घोषणा की तारीख /Date Of Pronouncement: 27/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Revenue Is Directed Against The Order Dated 25.04.2024 Of The Commissioner Of Income-Tax (Appeals) [Hereinafter Referred To As “The Cit(A)”] Passed Under Section 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”] For Assessment Year 2016-17. The Acit, Circle-2(1)(1), Ahmedabad [Hereinafter Referred To As “Assessing Officer Or Ao”], Dcit Vs. Goldmine Commodities Pvt. Ltd. Assessment Year 2016-17

For Appellant: Shri Kishor Goyal, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 115JSection 143(3)Section 250Section 271(1)(c)Section 274Section 56(2)(viib)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “ C”, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE Ms SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.1260/Ahd/2024 िनधा"रण वष" /Assessment Year : 2016-17 The Deputy Commissioner Goldmine Commodities Pvt. Ltd., of Income Tax, बनाम/ Goldmine House, v/s. Central Circle-1(4), 4, Niranjan-Nirakar Society, Ahmedabad. Near Shreyas Railway Crossing, Ambawadi Ahmedabad-380007. (Gujarat) "थायी लेखा सं./PAN: AACCG1295L अ…

ASSISTANT COMMISSIONER OF INCOME TAX, HYDERABAD vs. MYTRAH VAYU (GUJARAT) PRIVATE LIMITED, HYDERABAD

In the result, the appeal ofthe Revenue is dismissed

ITA 172/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad18 Dec 2024AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

For Appellant: Shri P S Choudhary, CIT. DRFor Respondent: Date of Hearing
Section 56(2)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 172/Ahd/2024 ("नधा"रण वष" / Assessment Year : 2015-16) Assistant Commissioner बनाम/ Mytrah Vayu (Gujarat) of Income Tax Private Limited Vs. Room No.224, 2nd Floor, 8th Floor, Q-City, B-Block, Income Tax Gachibowli, Towers, AC Gaurds, Nanakramguda, K. V. Masab Tank, Telangana Ranga Reddy, Telangana Hyderabad 500004 500032 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAICM1268P (Appellant) .. (Respondent) Shri Ravi Bharadwaj, A.R. अपीलाथ" ओर…

PRL DEVELOPERS PRIVATE LIMITED,MUMBAI CITY vs. CIRCLE 8(2)(1), MUMBAI

In the result, ground V of the assessee is allowed

ITA 1031/MUM/2024[2016-17]Status: DisposedITAT Mumbai05 Jul 2024AY 2016-17

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

Section 143(3)Section 250Section 3Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA 1031/Mum/2024 (Assessment year: 2016-17) PRL Developers Private vs ACIT CIRCLE 8(2)(1), Mumbai Room No.624, 6th Floor, Aayakar Limited, Mumbai City, 8th Floor, Piramal Bhawan, M.K. Road, Churchgate, Tower, Peninsula Corporate Mumbai-400 020 Park, Ganpatrao Kadam Marg, Lower Parel, Mumbai-400 013 PAN : AAFCP9978E APPELLANT RESPONDENT Assessee by Shri Ronak Doshi a/w Shri Priyank Gala & Shri Bhavya Jain Respondent by Ms. Madhu Malti Ghosh (CIT DR) Date of hearin…

A.H.MULTISOFT P.LTD,NEW DELHI vs. ITO, WARD-1(1), NEW DELHI

Appeal of the appellant is dismissed

ITA 2400/DEL/2023[2016-17]Status: DisposedITAT Delhi05 Jul 2024AY 2016-17

Bench: SHRI G.S PANNU, HON'BLE (Vice President), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Sanjiv Sapra, CAFor Respondent: Shri Zafarul Haque Tanweer, CIT-DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : A : NEW DELHI BEFORE SHRI G.S PANNU, HON’BLE VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2016-17 A.H. Multisoft Pvt. Ltd., Vs ITO, C/o Sanjiv Sapra & Associates LLP., Ward-1(1), C-763, New Friends Colony, New Delhi. New Delhi – 110 025. PAN: AAGCA0146C (Appellant) (Respondent) Assessee by : Shri Sanjiv Sapra, CA Revenue by : Shri Zafarul Haque Tanweer, CIT-DR Date of Hearing : 07.06.2024 Date of Pronouncement : 05.07.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the Assessee against the order dated 27.07.2023 of t…

ITO WARD - 24(1), NEW DELHI vs. SOLITAIRE BTN SOLAR PVT LIMITED, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 1416/DEL/2020[2016-17]Status: DisposedITAT Delhi12 Jun 2024AY 2016-17

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri Gurpreet Singh, Sr.DR
Section 143(3)Section 250Section 56(2)(viib)

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.1416/DEL/2020 Assessment Year 2016-17 ITO, Ward-24(1) Solitaire BTN Solar Pvt. Limited 616A, 16A, 6th Floor, Devika New Delhi Vs. Tower, Nehru Place New Delhi TAN/PAN: AASCS0567R (Appellant) (Respondent) Appellant by: Shri Gaurav Jain, Advocate Shri Vijay Singh, Chartered Accountant Respondent by: Shri Gurpreet Singh, Sr.DR Date of hearing: 16 05 2024 Date of pronouncement: 12 06 2024 O R D E R PER PRADIP KUMAR KEDIA-AM: The captioned appeal has been file…

CHEMITECH ENGINEERS PVT LTD,NEW DELHI vs. ACIT CIRCLE-6(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 9074/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Jun 2024AY 2015-16

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Sh. Sanjay Kumar, Chartered AccountantFor Respondent: Ms. Sarita Kumar, CIT-DR
Section 143(3)Section 263Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.9074/DEL/2019 Assessment Year 2015-16 Chemitech Engineers Pvt. Ltd. Additional CIT, Special Range-2 S-2, 2nd Floor, Okhla Industrial Area Vs. [now ACIT Circle-6(1)] Phase-II New Delhi New Delhi TAN/PAN: AAACC8828P (Appellant) (Respondent) Appellant by: Sh. Sanjay Kumar, Chartered Accountant Sh. Subhan Shankar Gogoi, Chartered Accountant Sh. Akarsh Garg, Advocate Respondent by: Ms. Sarita Kumar, CIT-DR Date of hearing: 20 03 2024 Date of pronouncement: 12 06…

ARAFAATH EXPORTS PVT. LTD.,MEERUT vs. ITO, WARD- 1(1), MEERUT

ITA 4076/DEL/2017[2013-14]Status: DisposedITAT Delhi16 May 2024AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmaassessment Year: 2013-14 Arafaath Exports Pvt. Ltd., Vs Ito, C/O Vinod Kumar Goel, Ward-1(1), 282, Boundry Road, Meerut. Civil Lines, Meerut. Pan: Aaica3838R (Appellant) (Respondent) Assessee By : Shri Vinod Kumar Goel, Advocate Revenue By : Shri Kanav Bali, Sr. Dr Date Of Hearing : 29.02.2024 Date Of Pronouncement : .05.2024

For Appellant: Shri Vinod Kumar Goel, AdvocateFor Respondent: Shri Kanav Bali, Sr. DR
Section 143(3)Section 56Section 56(2)(viib)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : A : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER Assessment Year: 2013-14 Arafaath Exports Pvt. Ltd., Vs ITO, C/o Vinod Kumar Goel, Ward-1(1), 282, Boundry Road, Meerut. Civil Lines, Meerut. PAN: AAICA3838R (Appellant) (Respondent) Assessee by : Shri Vinod Kumar Goel, Advocate Revenue by : Shri Kanav Bali, Sr. DR Date of Hearing : 29.02.2024 Date of Pronouncement : .05.2024 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the assessee against the order dated 30.05.2017 of the Commissioner of Inco…

ACIT CIRCLE-7(2), NEW DELHI vs. DHRUV MILKOSE PVT LTD, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 8431/DEL/2019[2015-16]Status: DisposedITAT Delhi08 Feb 2024AY 2015-16

Bench: Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Pawan Chakrapani, FCAFor Respondent: Shri Vivek Kumar Upadhyay, Sr.DR
Section 143(3)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE KUL BHARAT, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No. 8431/DEL/2019 Assessment Year 2015-16 ACIT Dhruv Milkose Pvt. Ltd. Circle-7(2) Vs. LGF-46, World Trade Centre New Delhi Barakhamba Lane New Delhi TAN/PAN: AACCD9996K (Appellant) (Respondent) Appellant by: Shri Pawan Chakrapani, FCA Respondent by: Shri Vivek Kumar Upadhyay, Sr.DR Date of hearing: 18 01 2024 Date of pronouncement: 08 02 2024 O R D E R PER PRADIP KUMAR KEDIA-A.M. : The captioned appeal has been filed by the Revenue against the order of the Co…

ITO WARD - 14(1), NEW DELHI vs. KV GLOBAL PVT LTD, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 8689/DEL/2019[2016-17]Status: HeardITAT Delhi13 Dec 2023AY 2016-17

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us

For Appellant: Shri Rahul Khare, CAFor Respondent: Ms. Kranti E. Khobragade, Sr.DR
Section 143(3)Section 56(2)(viib)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No.8689/DEL/2019 Assessment Year 2016-17 ITO M/s. K V Global Pvt. Ltd., 82-83, 2nd Floor, Vijay Block, Ward-14(1), Vs. New Delhi. Vikas Marg, Shakarpur, Delhi. TAN/PAN: AAFCK4200Q (Appellant) (Respondent) Appellant by: Shri Rahul Khare, CA Respondent by: Ms. Kranti E. Khobragade, Sr.DR Shri Sandeep Kumar Mishra, Sr.DR Date of hearing: 05 09 2023 & 11.12.2023 Date of pronouncement: 13 12 2023 O R D E R PER PRADIP KUMAR KEDIA-A.M. : The captioned appeal…

BLP Vayu (Projects-I) Pvt. Ltd. v. Pr.CIT (151 Taxmann.com 47) — Cited in 11 Judgments | BharatTax