CIT v. DLF Hilton Hotels

69 Taxmann.com 300High Court2016#21259 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,402 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 13 Section 132 Section 143(1)(a)Section 143(3A)Section 143(3B)

Judgments citing CIT v. DLF Hilton Hotels

M/S Kanak Vrindavan Resorts Limited, Jaipur vs. Income Tax Officer, Ward 6(2), Jaipur

In the result, the appeal of the assessee is allowed

ITA 543/JPR/2025[2016-17]Status: DisposedITAT Jaipur02 Sept 2025AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Gautam Singh Choudhary, Addl. CIT

Section 143(1)(a)Section 143(2)Section 143(3)Section 145Section 37

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 543/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke M/s Kanak Vrindavan Resorts ITO, Vs. Limited Ward 6(2), 4th Floor-123, Jan Path, Shyam Jaipur Nagar, New Sanganer Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACK8480D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Tarun Mittal, CA…

Gpa Capital Foods Private Limited, Delhi vs. Assistant Commissioner of Income Tax (OSD), Circle 10, Delhi

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

ITA 2846/DEL/2024[2018-19]Status: DisposedITAT Delhi29 Nov 2024AY 2018-19

Bench: Shri Pradip Kumar Kedia & Shri Vimal Kumargpa Capital Foods Pvt. Assistant Limited Vs Commissioner Of Income Tax (Osd), F-1734-1735, Dsiidc . Industrial Area, Narela Circle-10, Delhi-110 040 Delhi-110 002 Pan : Aajca 1965 A (Appellant) (Respondent)

Section 142(1)Section 143(2)Section 143(3)Section 36(1)(iii)Section 40A(2)Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER GPA Capital Foods Pvt. Assistant Limited Vs Commissioner of Income Tax (OSD), F-1734-1735, DSIIDC . Industrial Area, Narela Circle-10, Delhi-110 040 Delhi-110 002 PAN : AAJCA 1965 A (Appellant) (Respondent) Assessee by Shri S.K. Gupta, CA Respondent by Shri Ram Krishan Meena, Sr. DR Date of Hearing 07/11/2024 Date of Pronouncement 29/11/2024 O R D E R PER VIMAL KUMAR, JM: 1. The appeal filed by Assessee is against order dated 15/05/2024 of Learned Commission…

Motorola Mobility Chennai Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

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

ITA 1291/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Feb 2020AY 2011-12

Bench: Ms. Sushma Chowla & Sh. Prashant Maharishiassessment Year: 2011-12 Motorola Mobility Chennai Pvt. Vs Dcit Ltd. 12Th Floor, Block D, Dlf Circle-2 Cyber Greens, Dlf Cyber City Gurgaon Gurgaon -122001 Pan No. Aafcp2216D (Appellant) (Respondent)

Section 143Section 143(3)Section 144CSection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2011-12 Motorola Mobility Chennai Pvt. Vs DCIT Ltd. 12th Floor, Block D, DLF Circle-2 Cyber Greens, DLF Cyber City Gurgaon Gurgaon -122001 PAN No. AAFCP2216D (APPELLANT) (RESPONDENT) Appellant by Sh. G. C. Srivastava, Advocate Sh. Suvinay Dash, Advocate Sh. Mayank Patawari, CA Respondent by Ms. Nidhi Sharma, SR DR Date of hearing: 21/11/2019 Date of Pronouncement: 20/02/2020 ORDER PER PRASHANT MAHARISHI, AM: 1. This appeal is filed by Motoro…

Cogent Jewellery P.Ltd, Mumbai vs. DCIT Cir 6(2), Mumbai

The appeal of the Assessee is partly allowed for statistical purposes

ITA 4419/MUM/2015[2011-12]Status: DisposedITAT Mumbai21 Mar 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G. Manjunatha, Am Cogent Jewellery Private The Dy. Commissioner Of Limited, 6, Vaibhav, Janki Income Tax, Circle – 6(2), Kutir, Juhu Church Road, Aayakar Bhavan, Rom Vs. Juhu, Mumbai-400 049 No.504, 5Th Floor, Maharshi Karve Road, Mumbai-400020 Appellant .. Respondent Pan No. Aaacc1579M

For Appellant: Aarti Visanji, ARFor Respondent: Rajat Mittal, DR

Section 143(3)Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G. MANJUNATHA, AM Cogent Jewellery Private The Dy. Commissioner of Limited, 6, Vaibhav, Janki Income Tax, Circle – 6(2), Kutir, juhu Church Road, Aayakar Bhavan, Rom Vs. Juhu, Mumbai-400 049 No.504, 5th Floor, Maharshi Karve Road, Mumbai-400020 Appellant .. Respondent PAN No. AAACC1579M Assessee by : Aarti Visanji, AR Revenue by : Rajat Mittal, DR Date of hearing: 15-03-2018 Date of pronouncement : 21-03-2018 O R D E R PER MAHAVIR SINGH, JM: This appeal by the assessee is arising out of the order of Commissioner of In…