How many judgments cite Cinestaan Entertainment (P) Ltd. v. ITO?

28 judgments on BharatTax cite Cinestaan Entertainment (P) Ltd. v. ITO (106 Taxmann.com 300), spanning 2019 to 2026.

Which sections of the Income Tax Act does Cinestaan Entertainment (P) Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 56(2)(viib), Section 143(3), Section 11UA, Section 142(1), Section 263, Section 32(1)(ii).

Cinestaan Entertainment (P) Ltd. v. ITO

106 Taxmann.com 300High Court2019#4123 most cited

What is Cinestaan Entertainment (P) Ltd. v. ITO authority for?

An Assessing Officer must accept the fair market value of shares determined by the assessee using a prescribed method like DCF or NAV, and cannot substitute their own valuation, as Section 56(2)(viib) is a deeming provision not open to broad interpretation.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Also referred to as

Cinestaan Entertainment · ITO · 2019 · 106 Taxmann.com 300 · Section 56(2)(viib) · valuation of shares · FMV · DCF method · NAV method · Assessing Officer's power · prescribed method

Sections most often in play

Section 56(2)(viib)Section 143(3)Section 11UA Section 142(1)Section 263 Section 32(1)(ii)Section 143(2)Section 68

Issues it is cited on

nav method dcf method section 56(2)(viib)valuation of shares commercial rights closely held company slump sale section 56(2)intangible assets section 32(1)(ii)strategic investment fair market value

Judgments citing Cinestaan Entertainment (P) Ltd. v. ITO

ITO, WARD-8(1), NEW DELHI vs. ECOSPHERE AGROFARMS P.LTD, NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 4993/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Apr 2026AY 2015-16

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2015-16] Ito Vs M/S Ecosphere Agrofarms Ward-8(1) Pvt. Ltd., 921A, 9Th Floor, New Delhi Devika Tower, Nehru Place, New Delhi-110019. Pan-Aacce9290R Appellant Respondent Revenue By Ms. Indu Bala Saini, Sr.Dr Assessee By Shri V.K.Aggarwal, Ar Date Of Hearing 21.01.2026 Date Of Pronouncement 10.04.2026 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By Revenue Against The Order Dated 26.03.2019 By Ld. Commissioner Of Income Tax (A)-3, New Delhi [“Ld. Cit(A)”] In Appeal No.3/10187/2017-18 Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising Out Of Assessment Order Dated 18.12.2017 Passed U/S 143(3) Of The Act Pertaining To Assessment Year 2015-16. 2. Brief Facts Of The Case Are That Assessee Has Filed Return Of Income On 26.09.2015, Declaring Nil Income. The Case Was Selected For Limited Scrutiny For The Reason Large Share Premium Receipt. Notice U/S 142(1) Of The Act Alongwith Questionnaires Were Issued From Time To Time. The Assessee Has Issued Shares At A Premium Of Inr 990/- Per Share Having Face Value Of Inr 10/- Per Share. The Assessee Filed Certificate From Chartered Accountant Who Had Valued The Share At Inr 1007/- Per Share Followed Dcf Method. The Ao Observed That Assessee Has Failed To File Documentary Evidences In Support Of The Basis Of Projected Data Supply To The Valuer For Valuation Of Shares & Thus, Invoked The Provisions Of Section 56(2)(Viib) Of The Act. Thereafter, Ao Has Treated The Entire Share Premium As Income Of The Assessee U/S 56(2)(Viib) Of The Act & Made The Addition Thereof.

Section 142(1)Section 143(3)Section 250Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2015-16] ITO vs M/s Ecosphere Agrofarms Ward-8(1) Pvt. Ltd., 921A, 9th Floor, New Delhi Devika Tower, Nehru Place, New Delhi-110019. PAN-AACCE9290R APPELLANT RESPONDENT Revenue by Ms. Indu Bala Saini, Sr.DR Assessee by Shri V.K.Aggarwal, AR Date of Hearing 21.01.2026 Date of Pronouncement 10.04.2026 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by Revenue against the order dated 26.03.2019 by Ld. Commissioner of Income Tax (A)-3, New…

ASCENTECH ENGINEERING SOLUTIONS PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE 1(1), HYDERABAD

ITA 1686/HYD/2025[2017-18]Status: HeardITAT Hyderabad06 Mar 2026AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita.No.1686/Hyd/2025

For Appellant: MS Sree Lekha, AdvocateFor Respondent: Sri Mathivanan S A, Sr. AR

Section 56(2)(vii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A' Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA.No.1686/Hyd/2025 Assessment Year 2017-2018 Ascentech Engineering Solutions Private Limited, Hyderabad - 500 051. Telangana. PAN AAKCA9922C (Applicant) vs. The DCIT, Circle-1(1), Hyderabad. Telangana. (Respondent) निर्धारिती द्वारा/Assessee by : MS Sree Lekha, Advocate राजस्व द्वारा /Revenue by : Sri Mathivanan S A, Sr. AR सुनवाई की तारीख/Date of hearing: 04.03.2026 घोषणा की तारीख/Pronouncement: 06.03.2026 आदेश/ORDER PER VIJAY PAL RAO, VICE PRES…

IDEAFORGE TECHNOLOGY LTD,MAHAPE vs. ACIT, CIRCLE 15(2)(1), MUMBAI, MUMBAI

The appeal of the assessee is allowed

ITA 867/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 Sept 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सं./Ita No. 867/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) Ideaforge Technology V/S. Assistant Commissioner Ltd. बिधम Of Income Tax, Circle El-146, Ttc Industrial 15(2)(1), Mumbai Area, Electronic Zone, Room No. 357, 3Rd Floor, Midc, Mahape, Navi Aayakar Bhavan, Maharshi Mumbai Karve Road, Mumbai 400020 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No: Aabci6495B Appellant/अपीलधथी .. Respondent/प्रनिवधदी निर्धाररिी की ओर से /Assessee By: Shri Subodh Ratnaparkhi Shri. Leyaqat Ali Aafaqui (Sr Dr) रधजस्व की ओर से /Revenue By: सुिवधई की िधरीख / Date Of Hearing 22.08.2025 घोर्णध की िधरीख/Date Of Pronouncement 26.09.2025 आदेश / O R D E R Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 11.12.2024, Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year [A.Y.] 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: “On The Facts & In Law, 1. The Hon. Cit(A) Erred In Upholding The Action Of The Id Ao In Making Addition Of Rs. 6,60,02,100/- By Relying Upon The Provisions Of Section 56(2)(Viib) Of The It Act, 1961 On The Ground That The Consideration Received By The Appellant For Issue Of P A G E | 2

For Appellant: Shri Subodh Ratnaparkhi

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

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 867/MUM/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) Ideaforge Technology v/s. Assistant Commissioner Ltd. बिधम of Income Tax, Circle EL-146, TTC Industrial 15(2)(1), Mumbai Area, Electronic Zone, Room NO. 357, 3rd Floor, MIDC, Mahape, Navi Aayakar Bhavan, Maharshi Mumbai Karve Road, Mumbai 400020 स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No: AABCI6495B Appellant/अपीलधथी .. Respondent/प्रनिवधदी निर्धाररिी की ओर से /Assessee by: Shri Subodh Ratnaparkhi…

DCIT CIRCLE-13(2), NEW DELHI vs. JUS SCRIPTUM MAGNUS PVT LTD, NEW DELHI

In the result, we dismiss the appeal filed by the Revenue

ITA 8259/DEL/2019[2016-17]Status: DisposedITAT Delhi26 Sept 2025AY 2016-17

For Appellant: Shri Pramod Jain, CAFor Respondent: Shri Harpreet Kaur Hansra, Sr. DR

Section 133(6)Section 143(2)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER DCIT, Circle 13 (2), vs. M/s. JUS Scriptum Magnus Pvt. Ltd., New Delhi. B-13, Metro View Apartments, Sector 13, Dwarka, New Delhi – 110 075. (PAN : AABCV8198A) (APPELLANT) (RESPONDENT) ASSESSEE BY: Shri Pramod Jain, CA REVENUE BY : Shri Harpreet Kaur Hansra, Sr. DR Date of Hearing : 07.07.2025 Date of Order : 26.09.2025 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed appeal against the order of the Learned Commissioner of Income-Tax (Appeals)-5, New…

DCIT 2(2)(1), MUMBAI vs. MAX HOSPITALS AND ALLIED SERVICES LIMITED, MUMBAI

In the result, appeals by the revenue are dismissed

ITA 3085/MUM/2025[2018-19]Status: DisposedITAT Mumbai11 Aug 2025AY 2018-19

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Revenue byFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 263Section 56(2)(viib)

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3083/Mum/2025 Assessment Year: 2016-17 I.T.A. No. 3084/Mum/2025 Assessment Year: 2017-18 I.T.A. No. 3085/Mum/2025 Assessment Year: 2018-19 DCIT, 2(2)(1) Max Hospitals and Allied Services Limited Vs 401, 4th Floor Man Excellenza SV Road, Ville Parle Mumbai - 400056 [PAN: AAGCR9198D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Dr. K. Shivram a/w Shri Rahul Hakkani, A/R Assessee by : Revenue by : Shri Vivek Per…

DCIT 2(2)(1), MUMBAI vs. MAX HOSPITALS AND ALLIED SERVICES LIMITED, MUMBAI

In the result, appeals by the revenue are dismissed

ITA 3084/MUM/2025[2017-18]Status: DisposedITAT Mumbai11 Aug 2025AY 2017-18

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Revenue byFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 263Section 56(2)(viib)

DCIT 2(2)(1), MUMBAI vs. MAX HOSPITALS AND ALLIED SERVICES LIMITED, MUMBAI

In the result, appeals by the revenue are dismissed

ITA 3083/MUM/2025[2016-17]Status: DisposedITAT Mumbai11 Aug 2025AY 2016-17

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Revenue byFor Respondent: Shri Vivek Perampurna, CIT D/R

Section 143(3)Section 263Section 56(2)(viib)

INCOME TAX OFFICER, NEW DELHI vs. NINECUBE TECHNOLOGIES PVT. LTD., NEW DELHI

ITA 3186/DEL/2024[2016-17]Status: DisposedITAT Delhi31 Jul 2025AY 2016-17

Bench: Ms. Madhumita Roy & Shri Amitabh Shuklaassessment Year: 2016-17

Section 11USection 143(2)Section 143(3)Section 56(2)Section 56(2)(viib)

…1 A.Y. 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE MS. MADHUMITA ROY , JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment year: 2016-17 Income Tax Officer, Vs Ninecube Technologies Pvt. Ltd. New Delhi. C-112, Defence Colony, New Delhi- 110024. PAN: AACCN 6458 J APPELLANT RESPONDENT Assessee represented by Dr. Rakesh Gupta, Adv.; & Shri Somil Agarwal, Adv.; & Shri Saksham Agarwal, CA Department represented by Shri Manoj Tiwari, Sr. DR Date of hearing 29.07.2025 Date of pronouncement O R D E R PER AMITABH SHUKLA, A.M: This appeal, preferred by the Revenue f…

IPSAA HOLDINGS PRIVATE LIMITED,GURGAON vs. ACIT CIRCLE 4(1), GURGAON

In the result, the appeal filed by the assessee is allowed

ITA 2720/DEL/2023[2017-18]Status: DisposedITAT Delhi23 Jul 2025AY 2017-18

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Om Prakash, Sr. DR

Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER IPSAA Holdings Private Limited, vs. ACIT, Circle 4 (1), 21 A, J Block, Mayfield Garden, Gurugram. Sector 51, Gurugram – 122 018 (Haryana). (PAN : AADCI2179Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Shrey Jain, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Om Prakash, Sr. DR Date of Hearing : 04.06.2025 Date of Order : 23.07.2025 O R D E R PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee agains…

TATA CUMMINS PRIVATE LIMITED,PUNE vs. THE DCIT CIRCLE-1-JAMSHEDPUR AND THE ASSESSMENT UNIT, INCOME-TAX DEPARTMENT, NFAC, DELHI, JAMSHEDPUR

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 430/RAN/2024[2021-22]Status: DisposedITAT Ranchi12 Jun 2025AY 2021-22

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahaytata Cummins Private Limited, D.C.I.T., Cummins India Office, Tower-A, 7Th Circle-1, Vs. Floor, Survey No. 21, Balewadi, Pune, Jamshedpur. Maharashtra. Pan No. Aaact 6353 L Appellant/ Assessee Respondent/ Revenue

…IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Tata Cummins Private Limited, D.C.I.T., Cummins India Office, Tower-A, 7th Circle-1, Vs. Floor, survey No. 21, Balewadi, Pune, Jamshedpur. Maharashtra. PAN No. AAACT 6353 L Appellant/ Assessee Respondent/ Revenue Assessee represented by Sri Ketan Ved, A.R. Department represented by Smt. Rinku Singh, CIT-DR Date of hearing 12/06/2025 Date of pronouncement 12/06/2025 O R D E R PER: BENCH 1. This is an appeal filed by the assessee against the order of the learned Tra…

HOLIDAY TRIANGLE TRAVEL PRIVATE LIMITED,GURGAON vs. INCOME TAX OFFICER, JAIPUR

In the result, appeal of the assessee is allowed

ITA 67/JPR/2024[2014-15]Status: DisposedITAT Jaipur20 Jan 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Dilip Shivpuri, Advocate &For Respondent: Shri Gautam Singh Choudhary, JCIT

Section 142(1)Section 143(2)Section 250Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 67/JPR/2024 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Holiday Triangle Travel Pvt. Ltd., The Income Tax Officer, Plot No. 52, 3rd Floor, Batra House, Vs. Ward 7(3) Sector-32, Jaipur. Gurgaon. (Haryana) LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No. AACCH 7688 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assesseeby : Shri Dilip Shivpuri, Advocate & Shri Utkarsh Shara, Advocate jktLo dh vksj ls@ Revenue by : Shri Gautam Singh Choudhary, JCIT lquokbZ dh…

ITO, WARD-3(1)(3), BANGALORE, KORAMANGALA, BANGALORE vs. IRUNWAY INDIA PVT LTD, BANAGLORE

ITA 676/BANG/2023[2014-15]Status: DisposedITAT Bangalore24 Jan 2024AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

Section 147Section 148Section 148ASection 56Section 56(2)(viib)

…ITA No.676/Bang/2023 & CO 5/Bang/2023 Irunway India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.676/Bang/2023 Assessment Year: 2014-15 ITO Ward-3(1)(3) Bangalore APPELLANT Vs. Irunway India Pvt. Ltd. 1st Floor, AMR Tech Park I Annexe No.23 @ 24, Hongasandra, Hosur Road Bangalore 560 068 Karnataka PAN NO: AABC15613D RESPONDENT C.O. No.5/Bang/2023 (Arising out of ITA No.676/Bang/2023) Assessment Year: 2014-15 Irunway India Pvt. Ltd. Bangalore 560 068 Karnataka APPELLANT Vs. ITO…

ITO WARD - 23(1), NEW DELHI vs. SHARP EYE BROADCASTING PVT LTD, NEW DELHI

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 1105/DEL/2020[2016-17]Status: DisposedITAT Delhi20 Nov 2023AY 2016-17

Bench: Shri Saktijit Dey- & Shri Pradip Kumar Kedia-

For Appellant: Shri Arun Kumar, AdvFor Respondent: Shri Anuj Garg, Sr.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI SAKTIJIT DEY-VICE PRESIDENT & SHRI PRADIP KUMAR KEDIA-ACCOUNTANT MEMBER I.T.A. No.1105/DEL/2020 Assessment Year 2016-17 ITO Sharp Eye Broadcasting Pvt. Ward-23(1), Vs. Ltd. New Delhi. 38, Jhansi Road Jhandewalan New Delhi-110055 TAN/PAN: AAOCS8090D (Appellant) (Respondent) Appellant by: Shri Arun Kumar, Adv. Respondent by: Shri Anuj Garg, Sr.DR Date of hearing: 24 08 2023 Date of pronouncement: 20 11 2023 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 Commissioner of In…

BREEZEFRESH DAIRY AND AGRO FARMS PVT. LTD.,NEW DELHI vs. ITO, WARD- 5(2), NEW DELHI

In the result, the appeal of the assessee in ITA No

ITA 2151/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Oct 2023AY 2015-16

Bench: Shri N.K. Billaiya & Shri Kul Bharat

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Zafarul Haque Tanweer, CIT-DR

Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI KUL BHARAT, JUDICIAL MEMBER ITA No. 2151/DEL/2019 [A.Y. 2015-16] M/s Breezefresh Dairy & Vs. The I.T.O Agro Farms Pvt. Ltd Ward 5(2) 921 –A, 9th Floor, Devika Tower New Delhi Nehru Place, New Delhi PAN: AAECB 7960 R (Applicant) (Respondent) Assessee By : Shri Gaurav Jain, Adv Department By : Shri Zafarul Haque Tanweer, CIT-DR Date of Hearing : 25.10.2023 Date of Pronouncement : 27.10.2023 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred again…

HRI HEALTHCARE PVT LTD.,MUMBAI vs. ASST. CIT CIRCLE-10(1)(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 2437/MUM/2019[2015-16]Status: DisposedITAT Mumbai11 Jul 2023AY 2015-16

Bench: Shri Aby T Varkey & Shri Amarjit Singhhri Healthcare Pvt. Ltd. Vs. Asst. Commissioner Of 602, 6Th Floor, Supreme Income Tax, Circle Chambers, Off Veera 10(1)(1), Aaykar Bhavan, Desai Road, Andheri (W) 2Nd Floor, Mumbai – 400053 Mumbai - 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aacch7613M Appellant .. Respondent [ Appellant By : K. Gopal Respondent By : Soumendu Kumar Dash Date Of Hearing 16.06.2023 Date Of Pronouncement 11.07.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Cit(A)-17, Mumbai, Dated 28.01.2019 For A.Y. 2015-16. The Assessee Has Raised The Following Grounds Before Us: “1.1 The Learned Assessing Officer Erred In Making An Addition Of Rs.4,96,08,000 Under Section 56(2)(Viib) Of The Income-Tax Act, 1961 ("The Act') Being The Difference Between The Share Premium Received By The Appellant From Its Holding Company & The Fair Market Value Of The Shares There Of As Computed Under Rule 11Ua Of The Income-Tax Rules, 1962( The Rules") & Cit(A) In Confirming The Same 1.2 The Assessing Officer Erred In Holding The Issue Price Of Right Shares To Existing Shareholder Of The Company Which Were Adopted On The Basis Of A Valuation Report Of An Independent Valuer As Exorbitant On Reasons Purely In The Realm Of Conjectures/Surmises Without Appreciating That The Same Is In Accordance With Provisions Of The Act & Cit(A) In Confirming The Same. 1.3 It Is Submitted That Valuation Is An Art & Not A Science. The Valuation Are Based On Certain Assumptions & Estimations Especially In Case Of New Company. The Valuation Has Been Done Based On The Dcf Method

For Appellant: K. GopalFor Respondent: Soumendu Kumar Dash

Section 143(2)Section 56(2)(viib)

…P a g e | 1 HRI Healthcare Pvt. Ltd. Vs. ACIT, Circle 10(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER HRI Healthcare Pvt. Ltd. Vs. Asst. Commissioner of 602, 6th Floor, Supreme Income Tax, Circle Chambers, Off Veera 10(1)(1), Aaykar Bhavan, Desai Road, Andheri (W) 2nd Floor, Mumbai – 400053 Mumbai - 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCH7613M Appellant .. Respondent [ Appellant by : K. Gopal Respondent by : Soumendu Kumar Dash Date of Hearing 16.06.2023 Date of Pronouncement 11.07.2023 आदेश / O R D E…

AI-YASEEN TRADING CO.P.LTD,MEERUT vs. ITO, WARD-1(1), MEERUT

In the result, the appeal filed by the assessee is allowed

ITA 6244/DEL/2017[2013-14]Status: DisposedITAT Delhi28 Jun 2023AY 2013-14

Section 56(2)(vii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE, SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER M/s AI- Yaseen Trading Income Tax Officer, Co. Pvt. Ltd., Ward-1(1), Meerut 68/7, Alavee Nagar, Vs. Meerut. PAN-AAICA 2752N (Appellant) (Respondent) Appellant by Mr. Monit Kumar, Advocate Respondent by Mr. Kanv Bali, Sr. DR Date of Hearing 12/04/2023 Date of Pronouncement 28/06/2023 ORDER PER M. BALAGANESH AM: This appeal of the assessee arises out of the order of the Learned Commissioner of Income Tax (Appeals), Meerut, [hereinafter referred to as ‘Ld. CIT(…

DCIT CIRCLE-20(1), NEW DELHI vs. PROCESS NINE TECHNOLOGIES (P) LTD, NEW DELHI

In the result, this appeal of the Revenue stands dismissed

ITA 9310/DEL/2019[2016-17]Status: DisposedITAT Delhi02 May 2023AY 2016-17

Bench: Shri Shamim Yahya & Shri Challa Nagendra Prasad[Assessment Year: 2016-17]

Section 56(2)Section 56(2)(vi)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER [Assessment Year: 2016-17] DCIT, M/s Process Nine Technologies (P) Circle-20(1), Room No.219, Ltd., C.R. Building, I.P. Estate, Vs E-13, Model Town, New Delhi-110002 Delhi-110009 PAN-AAFCP9379M Revenue Assessee Revenue by Sh. Shankar Gupta, Sr. DR Assessee by Sh. Ashwani Kumar, CA Date of Hearing 27.04.2023 Date of Pronouncement 02.05.2023 ORDER PER SHAMIM YAHYA, AM, This appeal by the Revenue is directed against the order of the Ld. Ld. CIT(A)-7, Ne…

SHRI KALYAN BUILDMART PVT. LTD,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, JAIPUR, JAIPUR

ITA 126/JPR/2022[2017-18]Status: DisposedITAT Jaipur16 Sept 2022AY 2017-18

Bench: The Date Of Hearing.”

For Appellant: Sh. Rajeev Sogani (CA) &For Respondent: Sh. Prathviraj Meena (CIT)

Section 143(2)Section 143(3)Section 263Section 6(3)(ii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 126/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Shri Kalyan Buildmart Pvt. Ltd. Principal Commissioner of Vs. D-44, Subhash Marg C- Scheme, Income Tax-2, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAKCS 1090B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani (CA) &…

M/S NIRBHAI TEXTILES PVT. LTD.,LUDHIANA vs. ACIT, C-2, LUDHIANA

The appeal of the assessee stands allowed

ITA 1401/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh22 Aug 2022AY 2014-15

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaआयकरअपीलसं./Ita No.1401/Chd/2018 "नधा"रणवष" / Assessment Year :2014-15

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. Akashdeep, JCIT Sr. DR

Section 143(1)Section 56Section 56(2)(viib)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ,च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B”, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER आयकरअपीलसं./ITA No.1401/CHD/2018 "नधा"रणवष" / Assessment Year :2014-15 Nirbhai Textiles Pvt. Ltd., बनाम The ACIT, Sethi Market, 2nd Floor, Circle-2 Dr.Gujjarwal Road, Ludhiana Ludhiana New Add: 15-H, Bhai Randhir Singh Nagar, Ludhiana "थायी लेखा सं./PAN NO: AABCN2479A अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Sh. Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Sh. Akashdeep, JCIT Sr. DR सुन…

ITO WARD - 23(1), NEW DELHI vs. SHRADHA MH ONE TV NETWORK PVT LTD, NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 960/DEL/2020[2016-17]Status: DisposedITAT Delhi19 Jul 2022AY 2016-17

Bench: Shri Anil Chaturvedi & Ms. Astha Chandra

For Appellant: Sh Vinod Kumar Bindal, C.A. &For Respondent: Ms. Sunita Singh, CIT-DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.No.960/Del./2020 Assessment Year 2016-2017 The Income Tax Officer, M/s. Shardha MH One TV Network Pvt. Ltd., 6, SSI Room No.234, 2nd vs. Industrial Area, GT Karnal Floor, C.R. Building, Road, New Delhi–110 033. I.P. Estate, New Delhi PAN AAOCS4566Q PIN 110 002. (Appellant) (Respondent) For Assessee : Sh Vinod Kumar Bindal, C.A. & Ms. Rinky Sharma, ITP For Revenue : Ms. Sunita Singh, CIT-DR Date of Hearing : 13.07.2022 Date of Pronouncement : 19.07.2022 ORDER…

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