CIT v. DLF Commercial Developers Ltd.

35 Taxmann.com 280High Court2013#2266 most cited

What is CIT v. DLF Commercial Developers Ltd. authority for?

Loss incurred by certain types of companies in trading derivatives is considered speculative loss under the Explanation to Section 73, as the value of stock derivatives depends on shares. Such speculative losses are ineligible for set-off or carry forward against business income.

51

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2009 to 2025.

Also referred to as

CIT v. DLF Commercial Developers Ltd. · speculation loss · Section 73 · Explanation to Section 73 · derivative trading loss · stock derivatives · set-off of speculative loss · carry forward of losses · Section 43(5) · deemed speculative business · Delhi High Court 2013

Also reported as

218 Taxmann 45261 CTR 127

Sections most often in play

Section 73Section 14ASection 43(5)Section 8DSection 143(3)Section 10Section 10(33)Section 10A
Read the full judgment

Issues it is cited on

speculation losssection 73section 43(5)speculative transactioncarry forward of lossesminimum alternate taxeligible businesssection 43section 14aincome-tax officersection 12section 10

Judgments citing CIT v. DLF Commercial Developers Ltd.

DCIT 4 (3)(1), Mumbai vs. J M Financial Services Ltd., Mumbai

In the result, Revenue‟s appeal is partly allowed

ITA 6729/MUM/2019[2014-15]Status: DisposedITAT Mumbai24 Dec 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry(Jm)& Shri Prabhash Shankar (Am) The Dcit-4(3)(1) J.M. Financial Services Ltd. 7Th Floor, Cnergy, Appasaheb Room No. 649 Aayakar Bhavan Vs. Maratahe Marg M.K. Road Prabhadevi, Mumbai Mumbai-400 020. 400 025. Pan : Aaacj5977A Appellant Respondent Assessee By : Shrik. Shivram & Shri Sanjay Parikh Revenue By : Shri Vivek Perampurna Date Of Hearing : 29/10/2025 Date Of : 24/12/2025 Pronouncement O R D E R Per Narender Kumar Choudhry (Jm) :-

For Appellant: ShriK. Shivram & Shri SanjayFor Respondent: Shri Vivek Perampurna
Section 250Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “F” Bench, Mumbai. Before Shri Narender Kumar Choudhry(JM)& Shri Prabhash Shankar (AM) The DCIT-4(3)(1) J.M. Financial Services Ltd. 7th Floor, Cnergy, Appasaheb Room No. 649 Aayakar Bhavan Vs. Maratahe Marg M.K. Road Prabhadevi, Mumbai Mumbai-400 020. 400 025. PAN : AAACJ5977A Appellant Respondent Assessee by : ShriK. Shivram & Shri Sanjay Parikh Revenue by : Shri Vivek Perampurna Date of Hearing : 29/10/2025 Date of : 24/12/2025 pronouncement O R D E R Per Narender Kumar Choudhry (JM) :- This appeal has been preferred by the Revenue-Department against the order dated…

DCIT 4(3)(1), Mumbai vs. Jm Financial Services Pvt. Ltd., Mumbai

In the result, the appeals filed by the revenue are allowed and the appeals filed by the assessee are allowed for statistical purpose

ITA 6362/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Oct 2025AY 2013-14

Bench: SHRI NARENDRA KUMAR BILLAIYA (Accountant Member), SHRI PAWAN SINGH (Judicial Member)

Section 255Section 43Section 43(5)Section 73Section 73(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘F’ BENCH MUMBAI BEFORE: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 6362/MUM/2018 (AY: 2013–14) DCIT 4(3)(1), Mumbai, Vs. JM Financial Services Ltd. R.No. 649, 6th Floor, 7th Floor, Cnergy Appasaheb Aayakar Bhavan, Marathe Marg, Prabhadevi, Mumbai- 400 020. Mumbai- 400025. PAN: AAACJ 5977 A (Appellant) .. (Respondent) ITA No. 6114/MUM/2018 (AY: 2013–14) JM Financial Services Ltd. Vs. DCIT 4(3)(1), Mumbai, R.No. 7th Floor, Cnergy Appasaheb 649, 6th Floor, Aayakar Marathe Marg, Prabhadevi, Bhavan, Mumbai- 400 Mumbai- 400025. 0…

Jm Financial Services Ltd., Mumbai vs. DCIT - Circle -4(3)(1), Mumbai

In the result, the appeals filed by the revenue are allowed and the appeals filed by the assessee are allowed for statistical purpose

ITA 6114/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Oct 2025AY 2013-14

Bench: SHRI NARENDRA KUMAR BILLAIYA (Accountant Member), SHRI PAWAN SINGH (Judicial Member)

Section 255Section 43Section 43(5)Section 73Section 73(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘F’ BENCH MUMBAI BEFORE: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 6362/MUM/2018 (AY: 2013–14) DCIT 4(3)(1), Mumbai, Vs. JM Financial Services Ltd. R.No. 649, 6th Floor, 7th Floor, Cnergy Appasaheb Aayakar Bhavan, Marathe Marg, Prabhadevi, Mumbai- 400 020. Mumbai- 400025. PAN: AAACJ 5977 A (Appellant) .. (Respondent) ITA No. 6114/MUM/2018 (AY: 2013–14) JM Financial Services Ltd. Vs. DCIT 4(3)(1), Mumbai, R.No. 7th Floor, Cnergy Appasaheb 649, 6th Floor, Aayakar Marathe Marg, Prabhadevi, Bhavan, Mumbai- 400 Mumbai- 400025. 0…

Jm Financial Services Ltd., Mumbai vs. DCIT - Circle -4(3)(1), Mumbai

In the result, the appeals filed by the revenue are allowed and the appeals filed by the assessee are allowed for statistical purpose

ITA 3175/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Oct 2025AY 2012-13

Bench: SHRI NARENDRA KUMAR BILLAIYA (Accountant Member), SHRI PAWAN SINGH (Judicial Member)

Section 255Section 43Section 43(5)Section 73Section 73(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘F’ BENCH MUMBAI BEFORE: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 6362/MUM/2018 (AY: 2013–14) DCIT 4(3)(1), Mumbai, Vs. JM Financial Services Ltd. R.No. 649, 6th Floor, 7th Floor, Cnergy Appasaheb Aayakar Bhavan, Marathe Marg, Prabhadevi, Mumbai- 400 020. Mumbai- 400025. PAN: AAACJ 5977 A (Appellant) .. (Respondent) ITA No. 6114/MUM/2018 (AY: 2013–14) JM Financial Services Ltd. Vs. DCIT 4(3)(1), Mumbai, R.No. 7th Floor, Cnergy Appasaheb 649, 6th Floor, Aayakar Marathe Marg, Prabhadevi, Bhavan, Mumbai- 400 Mumbai- 400025. 0…

DCIT- 4(3)(1), Mumbai vs. Jm Financial Services Ltd., Mumbai

In the result, the appeals filed by the revenue are allowed and the appeals filed by the assessee are allowed for statistical purpose

ITA 3144/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Oct 2025AY 2012-13

Bench: SHRI NARENDRA KUMAR BILLAIYA (Accountant Member), SHRI PAWAN SINGH (Judicial Member)

Section 255Section 43Section 43(5)Section 73Section 73(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘F’ BENCH MUMBAI BEFORE: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 6362/MUM/2018 (AY: 2013–14) DCIT 4(3)(1), Mumbai, Vs. JM Financial Services Ltd. R.No. 649, 6th Floor, 7th Floor, Cnergy Appasaheb Aayakar Bhavan, Marathe Marg, Prabhadevi, Mumbai- 400 020. Mumbai- 400025. PAN: AAACJ 5977 A (Appellant) .. (Respondent) ITA No. 6114/MUM/2018 (AY: 2013–14) JM Financial Services Ltd. Vs. DCIT 4(3)(1), Mumbai, R.No. 7th Floor, Cnergy Appasaheb 649, 6th Floor, Aayakar Marathe Marg, Prabhadevi, Bhavan, Mumbai- 400 Mumbai- 400025. 0…

Bright Paints Pvt Ltd, Mumbai vs. Dy Commissioner of Income Tax - 12(1)(2), Mumbai

In the result, the ground no

ITA 6817/MUM/2024[2014-15]Status: DisposedITAT Mumbai27 Jun 2025AY 2014-15

Bench: MS. KAVITHA RAJAGOPAL (Judicial Member), SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri. Nitesh JoshiFor Respondent: Shri. Leyaqat Ali, SR. DR
Section 143(1)Section 143(2)Section 143(3)(ii)Section 14ASection 250Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND SHRI OMKARESHWAR CHIDARA, AM Bright Paints Pvt. Ltd. Dy. Commissioner of Income Tax 11, Happy Home, 244, Waterfield – 12(1)(2) Road, Bandra – 400050. Pratishtha Bhavan, Church Gate, Vs. Maharshi Karve Road, Mumbai – 400020. PAN/GIR No. AAACB1696E (Appellant) : (Respondent) Assessee by : Shri. Nitesh Joshi Respondent by : Shri. Leyaqat Ali, SR. DR. Date of Hearing : 20.06.2025 Date of Pronouncement : 27.06.2025 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the l…

M/S. Mahindra Residential Developers Ltd., Kanchipuram vs. ITO, Corporate Ward - 4 (1), Chennai

In the result, the appeals of the assessee for AYs 2012-13, 2013-14

ITA 338/CHNY/2020[2013-14]Status: DisposedITAT Chennai06 Sept 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.870/Chny/2017 िनधा"रणवष"/Assessment Year: 2012-13 & आयकर अपील सं./Ita Nos.338 & 339/Chny/2020 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

For Appellant: Mr.Raghavan-For Respondent: Shri A. Sasikumar, CIT
Section 10ASection 143(2)Section 143(3)Section 80

…आयकर अपीलीय अिधकरण, ’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.870/Chny/2017 िनधा"रणवष"/Assessment Year: 2012-13 & आयकर अपील सं./ITA Nos.338 & 339/Chny/2020 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 v. M/s.Mahindra Residential- The ITO, Developers Ltd., Corporate Ward-4(1), Administrative Block, Chennai. Mahindra World City, Natham Sub-Post Office-603 004. Chengalpattu. [PAN: AAFCM 4258 E] (अपीलाथ"/Appellant…

Mahindra Residential Developers Ltd., Chengalput vs. ITO, Chennai

ITA 870/CHNY/2017[2012-13]Status: DisposedITAT Chennai06 Sept 2024AY 2012-13
Section 10ASection 143(2)Section 143(3)Section 80

…आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH: CHENΝΑΙ श्री एबी टी. वर्की, न्यायिक सदस्य एवं श्री जगदीश, लेखा सदस्य के समक्ष BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.870/Chny/2017 निर्धारणवर्ष/Assessment Year: 2012-13 & आयकर अपील सं./ITA Nos.338 & 339/Chny/2020 निर्धारणवर्ष/Assessment Years: 2013-14 & 2014-15 M/s.Mahindra Residential- Developers Ltd., Administrative Block, Mahindra World City, Natham Sub-Post Office-603 004. Chengalpattu. [PAN: AAFCM 4258 E] (अपीलार्थी/Appellant) v. (प्रत्यर्थी/Respondent) अपील…

Modi Entertainment Ltd vs. DCIT Circle 5 (1)

In the result, the appeal of the assessee on this ground is dismissed

ITA 3051/DEL/2007[2001-2002]Status: DisposedITAT Delhi12 Apr 2024AY 2001-2002

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Rohit Garg, AdvFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 10(33)Section 115JSection 143(3)Section 14ASection 2Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. Saktijit Dey, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 3051/Del/2007 : Asstt. Year: 2001-02 Modi Entertainment Ltd., Vs DCIT, 49, Community Centre, New Friends Circle-5(1), Colony, New Delhi New Delhi (ASSESSEE) (RESPONDENT) PAN No. AAACM8283G Assessee by : Sh. Rohit Garg, Adv. Sh. Deepesh Jain, Adv. Revenue by : Sh. Sanjay Kumar, Sr. DR Date of Hearing: 17.01.2024 Date of Pronouncement: 12.04.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of…

Deputy Commisssioner of Income Tax, Circle -1, Aurangabad vs. Endurance Technologies Pvt. Ltd, Aurangabad

Appeals are dismissed in above terms

ITA 1694/PUN/2017[2012-13]Status: DisposedITAT Pune15 Jul 2022AY 2012-13

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No. 989/Pn/2015 ननधधारण वषा / Assessment Year : 2010-11

For Appellant: Shri Nikhil Pathak & Abhay A. AvchatFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14ASection 154Section 43(5)Section 73(4)

…आयकर अपीऱीय अधिकरण “ ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No. 989/PN/2015 ननधधारण वषा / Assessment Year : 2010-11 .......अपऩलधथी / Appellant ACIT, Circle 1, Aurangabad. बनधम / V/s. Endurance Technologies Pvt. Ltd., No.K -228,MIDC Industrial Area, Waluj, Aurangabad- 431136. ……प्रत्यथी / Respondent PAN : AAACE7066P आयकर अपीऱ सं. / ITA No’s.958/PUN/2016 & 1694/PUN/2017 ननधधारण वषा / Assessment Years : 2011-12 & 2012-13 .......अपऩलधथी / Appellant DCIT, Circle 1, Aurangabad. बनधम / V/s. Endura…

Deputu Commissioner of Income-Tax vs. Endurance Technologies Pvt. Ltd., Aurangabad

Appeals are dismissed in above terms

ITA 958/PUN/2016[2011-12]Status: DisposedITAT Pune15 Jul 2022AY 2011-12

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No. 989/Pn/2015 ननधधारण वषा / Assessment Year : 2010-11

For Appellant: Shri Nikhil Pathak & Abhay A. AvchatFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14ASection 154Section 43(5)Section 73(4)

…आयकर अपीऱीय अधिकरण “ ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No. 989/PN/2015 ननधधारण वषा / Assessment Year : 2010-11 .......अपऩलधथी / Appellant ACIT, Circle 1, Aurangabad. बनधम / V/s. Endurance Technologies Pvt. Ltd., No.K -228,MIDC Industrial Area, Waluj, Aurangabad- 431136. ……प्रत्यथी / Respondent PAN : AAACE7066P आयकर अपीऱ सं. / ITA No’s.958/PUN/2016 & 1694/PUN/2017 ननधधारण वषा / Assessment Years : 2011-12 & 2012-13 .......अपऩलधथी / Appellant DCIT, Circle 1, Aurangabad. बनधम / V/s. Endura…

Assistant Commissioner of Income-Tax vs. Endurance Technologies Pvt. Ltd., Aurangabad

Appeals are dismissed in above terms

ITA 989/PUN/2015[2010-11]Status: DisposedITAT Pune15 Jul 2022AY 2010-11

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No. 989/Pn/2015 ननधधारण वषा / Assessment Year : 2010-11

For Appellant: Shri Nikhil Pathak & Abhay A. AvchatFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14ASection 154Section 43(5)Section 73(4)

…आयकर अपीऱीय अधिकरण “ ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No. 989/PN/2015 ननधधारण वषा / Assessment Year : 2010-11 .......अपऩलधथी / Appellant ACIT, Circle 1, Aurangabad. बनधम / V/s. Endurance Technologies Pvt. Ltd., No.K -228,MIDC Industrial Area, Waluj, Aurangabad- 431136. ……प्रत्यथी / Respondent PAN : AAACE7066P आयकर अपीऱ सं. / ITA No’s.958/PUN/2016 & 1694/PUN/2017 ननधधारण वषा / Assessment Years : 2011-12 & 2012-13 .......अपऩलधथी / Appellant DCIT, Circle 1, Aurangabad. बनधम / V/s. Endura…

Sucon India Ltd., Faridabad vs. DCIT, Circle- II, Faridabad

In the result, appeal by the assessee stands allowed

ITA 1281/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Jul 2022AY 2013-14
For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Ms. Sangeeta Yadav, Sr. DR
Section 43(5)Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No.1281/Del./2018 (ASSESSMENT YEAR : 2013-14) Sucon India Limited, vs. DCIT, Circle – II, C/o RRA Taxindia, Faridabad. D – 28, South Extension Part 1, New Delhi – 110 049. (PAN : AAGCS9603L) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Somil Agrawal, Advocate REVENUE BY : Ms. Sangeeta Yadav, Sr. DR Date of Hearing : 07.07.2022 Date of Order : 14.07.2022 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the assessee…

Wealthy Sky Development Private Limited, Jaipur vs. Pr.CIT-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 15/JPR/2021[2016-17]Status: DisposedITAT Jaipur27 Jun 2022AY 2016-17
For Appellant: Shri Bhupendra Shah, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 143(3)Section 263Section 43(5)(d)Section 73Section 73(4)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH-B ,VC, JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 15/JP/2021 Assessment Year : 2016-17. cuke Wealthy Sky Development P. Ltd., Principal Commissioner of Vs. 30, Kishan Nagar, Janpath Shyam Income-tax-1, Nagar Ext. Area, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACK 7048 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Bhupendra Shah, CA j…

ITO, WD 2(2)(3), Mumbai vs. Plaza Securities Ltd., Mumbai

In the result, the appeal of the revenue is dismissed

ITA 2472/MUM/2021[2010-11]Status: DisposedITAT Mumbai15 Jun 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri Amarjit Singhincome Tax Officer, Vs. M/S Plaza Securities Ltd. Ward-2(2)(3) 8-B, Rajbahadur Motilal Room No. 542, 5 Th Floor, Mansion, 11/43 Aayakar Bhavan, M.K. Tamarind Street For, Road, Churchgate, Mumbai - 400023 Mumbai – 400 020 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaacp8335L Respondent .. Appellant

For Appellant: N.R. AgarwalFor Respondent: Ms. Vranda U. Matkar
Section 143Section 143(1)Section 143(3)Section 43(5)(d)

…ITA No.2472/Mum/2021 A.Y. 2010-11 1 ITO, WD 2(2)(3) Vs. Plaza Securities ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Income Tax Officer, Vs. M/s Plaza Securities Ltd. Ward-2(2)(3) 8-B, Rajbahadur Motilal Room No. 542, 5 th Floor, Mansion, 11/43 Aayakar Bhavan, M.K. Tamarind Street For, Road, Churchgate, Mumbai - 400023 Mumbai – 400 020 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAACP8335L Respondent .. Appellant Appellant by : N.R. Agarwal Respondent by : Ms. Vranda U. Matkar Date of Hearing 25.05.2022 Date of…

P.K.C.Prabhu, Madurai vs. Asst. Commissioner of Income Tax, Non Corporate Circle-3, Madurai

The appeal stands allowed in terms of our above order

ITA 10/CHNY/2021[2014-15]Status: DisposedITAT Chennai05 May 2022AY 2014-15

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Kumar (Advocate) – Ld. ARFor Respondent: Shri ARV Sreenivasan (Addl.CIT) – Ld. Sr. DR
Section 143(3)Section 43(5)Section 43(5)(d)Section 73Section 73(4)

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI माननीय -ी वी. दुगा3 राव, "ाियक सद5 एवं माननीय -ी मनोज कुमार अ9वाल ,लेखा सद5 के सम;। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ ITA No.10/Chny/2021 (िनधा3रणवष3 / Assessment Year: 2014-15) Shri P.K.C. Prabhu ACIT बनाम/ No. 27 B & C, South Chithirai Street, Non Corporate Circle -3, Vs. Madurai – 625 001. Madurai. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AALPP-9698-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri R. Kumar (Advocate) – Ld…

ACIT Circle-7(1), New Delhi vs. Dlf Assets Pvt. Ltd., New Delhi

Accordingly, the order of the ld. CIT (A) is confirmed and the Revenue’s appeal for AY 2013-14 is dismissed

ITA 8526/DEL/2019[2015-16]Status: DisposedITAT Delhi05 May 2022AY 2015-16

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.8524, 8525 & 8526/Del./2019 (ASSESSMENT YEARS : 2013-14, 2014-15 & 2015-16) ACIT, Circle 7 (1), vs. M/s. DLF Assets Pvt. Ltd., New Delhi. 1E, Naaz Cinema Complex, Jhandewalan Extn., New Delhi – 110 055. (PAN : AACCD4923A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Satyajeet Goel, CA REVENUE BY : Ms. Yagya Saini Kakkar, CIT DR Date of Hearing : 10.03.2022 Date of Order : 05.05.2022 O R D E R PER AMIT SHUKLA, JM : The afore…

ACIT Circle-7(1), New Delhi vs. Dlf Assets Pvt. Ltd., New Delhi

Accordingly, the order of the ld. CIT (A) is confirmed and the Revenue’s appeal for AY 2013-14 is dismissed

ITA 8525/DEL/2019[2014-15]Status: DisposedITAT Delhi05 May 2022AY 2014-15

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.8524, 8525 & 8526/Del./2019 (ASSESSMENT YEARS : 2013-14, 2014-15 & 2015-16) ACIT, Circle 7 (1), vs. M/s. DLF Assets Pvt. Ltd., New Delhi. 1E, Naaz Cinema Complex, Jhandewalan Extn., New Delhi – 110 055. (PAN : AACCD4923A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Satyajeet Goel, CA REVENUE BY : Ms. Yagya Saini Kakkar, CIT DR Date of Hearing : 10.03.2022 Date of Order : 05.05.2022 O R D E R PER AMIT SHUKLA, JM : The afore…

ACIT Circle-7(1), New Delhi vs. Dlf Assets Pvt. Ltd., New Delhi

Accordingly, the order of the ld. CIT (A) is confirmed and the Revenue’s appeal for AY 2013-14 is dismissed

ITA 8524/DEL/2019[2013-14]Status: DisposedITAT Delhi05 May 2022AY 2013-14

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.8524, 8525 & 8526/Del./2019 (ASSESSMENT YEARS : 2013-14, 2014-15 & 2015-16) ACIT, Circle 7 (1), vs. M/s. DLF Assets Pvt. Ltd., New Delhi. 1E, Naaz Cinema Complex, Jhandewalan Extn., New Delhi – 110 055. (PAN : AACCD4923A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Satyajeet Goel, CA REVENUE BY : Ms. Yagya Saini Kakkar, CIT DR Date of Hearing : 10.03.2022 Date of Order : 05.05.2022 O R D E R PER AMIT SHUKLA, JM : The afore…

Commnr.Income Tax vs. Piyush Ku Gupta

ITA/123/2005HC Orissa02 Feb 2022

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE R.K.PATTANAIK

CIT v. DLF Commercial Developers Ltd. (35 Taxmann.com 280) — Cited in 51 Judgments | BharatTax