CIT v. K.V. Pilliah and Sons.

LOGICS POWERAMR PRIVATE LIMITED,DELHI vs. ASST DIRECTOR OF INCOME TAX, BENGALURU

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

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2021-22 Logics Poweramr Private Vs. Asstt. Director Of Income Limited Tax, 1St Floor, Prestige Alpha No. 7, Sarswati Bhawan 1/4 Lalita Park, Laxmi Nagar 48/1, 48/2, East Delhi Laxmi Nagar Beratenaagrahara Begur, Delhi-110092 Hosur Rd. Uttarahalli Hobli, Pan No.Aadcl3204D Bangalore-560100 (Appellant) (Respondent)

…fact has gone unrebutted from department side. Coupled with this, we also wish to reiterate here that sec.80 IA r.w.s. 80 IA (7) expressly provides for the impugned relief. We therefore quote hon'ble apex court's landmark decision in IKV Pillai vs. CIT (1967) 63 ITR 411 (SC) to express our complete agreement with the CIT(A)'s detailed discussion treating the assessee eligible for the impugned relief. Asseessee’s sole substantive grievance to this effect allowed for statistical purposes therefore. The assessee’s appeal is allowed for statistical purpose.” 3. Both the ld.AR’s take us to the CIT(A)’s detailed discu…

DCIT, CC-27, NEW DELHI vs. KRRISH REALTECH PRIVATE LIMITED, NEW DELHI

In the result, the appeal of the Revenue is dismissed

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla[Assessment Year:2017-18] Deputy Commissioner, Of M/S Krrish Realtech Private Income Tax, Central Circle- Limited, 27, Room No.348, 3Rd Floor, Vs 406, 4Th Floor, Elegance Tower-8, E-2, Ara Centre, Jasola District Centre, Jhandewalan Extension, New New Delhi-110025 Delhi-110055 Pan Aaeck0193K Appellant Respondent Revenue By Shri Dayainder Singh Sidhu, Cit(Dr) Assessee By Shri Vinod Kumar Bindal, Ca & Ms. Rinki Sharma, Itp Date Of Hearing 09.12.2025 Date Of Pronouncement 16.01.2026

…to have recorded its own findings rather than merely confirming the findings of the CIT (Appeals). However, the learned counsel for the respondent/ assessee drew our attention to the Supreme Court decision in the case of CIT v. K.V. Pilliah and Sons : (1966) 63 ITR 411 (SC), wherein, on a similar point having been raised, the Supreme Court observed as under: - “The Income-tax Appellate Tribunal is the final fact-finding authority and normally it should record its conclusion on every disputed question raised before it, setting out its reasons in support of its conclusion. But, in failing to record reasons, when t…

DCIT, CENTRAL CIRCLE - 2, NOIDA, NOIDA vs. M/S MONTAGE ENTERPRISES PVT. LTD., NEW DELHI

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2022-23 Montage Enterprises Pvt. Vs. Dcit/Acit, Ltd., Central Circle-Ii, 205, 2Nd Floor, V-4, Mayur Noida Plaza -2, Local Shopping Centre, Mayur Vihar, Phase-1, East Delhi, Delhi Pan :Aaccm8173H (Appellant) (Respondent) With Assessment Year: 2022-23 Dcit/Acit, Vs. Montage Enterprises Pvt. Ltd., Central Circle-Ii, 205, 2Nd Floor, V-4, Mayur Noida Plaza -2, Local Shopping Centre, Mayur Vihar, Phase-1, East Delhi, Delhi Pan: Aaccm8173H (Appellant) (Respondent) Assessee By Sh. Rohit Kapoor, Adv. Sh. Veersen Aggarwal, Itp Department By Sh. Siddharth Bhim Singh Meena, Cit(Dr) Date Of Hearing 08.12.2025 Date Of Pronouncement 29.12.2025

…e @ 6.96% (pages 122-123) in the lower appellate discussion to arrive at the “mean” profit rate of 9.40% i.e. 11.84% + 6.96%÷ 2, which is challenged by both the parties. That being the case, the assessee takes us to case law CIT Vs. K.Y. Pilliah & Sons (1967) 63 ITR 411 (SC), CIT Vs. Surjeet Singh Mahesh Kumar (1994) 210 ITR 83 (Del.), Bimal Kumar Anant Kumar Vs. CIT (2007) 159 TAXMAN 402 (All.), Salem Steel Co. Vs. CIT (2010) 322 ITR 349 (Mad.), Telelinks & Ors. Vs. CIT (2015) 377 ITR 158 (P&H), quoted in the lower appellate discussion at page 125 onwards that even such an estimation is not to be an unbridled an…

MONTAGE ENTERPRISES PRIVATE LIMITED,MAYUR VIHAR PHASE-I, EAST DELHI vs. DCIT/ACIT CEN CIR-II, NOIDA, CENTRAL CIRCLE-II, NOIDA

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2022-23 Montage Enterprises Pvt. Vs. Dcit/Acit, Ltd., Central Circle-Ii, 205, 2Nd Floor, V-4, Mayur Noida Plaza -2, Local Shopping Centre, Mayur Vihar, Phase-1, East Delhi, Delhi Pan :Aaccm8173H (Appellant) (Respondent) With Assessment Year: 2022-23 Dcit/Acit, Vs. Montage Enterprises Pvt. Ltd., Central Circle-Ii, 205, 2Nd Floor, V-4, Mayur Noida Plaza -2, Local Shopping Centre, Mayur Vihar, Phase-1, East Delhi, Delhi Pan: Aaccm8173H (Appellant) (Respondent) Assessee By Sh. Rohit Kapoor, Adv. Sh. Veersen Aggarwal, Itp Department By Sh. Siddharth Bhim Singh Meena, Cit(Dr) Date Of Hearing 08.12.2025 Date Of Pronouncement 29.12.2025

…e @ 6.96% (pages 122-123) in the lower appellate discussion to arrive at the “mean” profit rate of 9.40% i.e. 11.84% + 6.96%÷ 2, which is challenged by both the parties. That being the case, the assessee takes us to case law CIT Vs. K.Y. Pilliah & Sons (1967) 63 ITR 411 (SC), CIT Vs. Surjeet Singh Mahesh Kumar (1994) 210 ITR 83 (Del.), Bimal Kumar Anant Kumar Vs. CIT (2007) 159 TAXMAN 402 (All.), Salem Steel Co. Vs. CIT (2010) 322 ITR 349 (Mad.), Telelinks & Ors. Vs. CIT (2015) 377 ITR 158 (P&H), quoted in the lower appellate discussion at page 125 onwards that even such an estimation is not to be an unbridled an…

ASSISTANT COMMISSIONER OF INCOME TAX, CC-30, NEW DELHI, NEW DELHI vs. V. K. READY MIX CONCRETE PRIVATE LIMITED, NEW DELHI

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos.1440, 1441, 1442 AND 1443/Del/2025 [Assessment Years: 2020-21, 2018-19, 2019-20 and 2021-22] V K Ready Mix Concrete Pvt. Deputy Commissioner of Income Ltd. Tax, Central Circle-30, Khasra No.434, Village Vs 2nd Floor, ARA Centre, Sabhapur, Rati Ram Marg, Jhandewalan, Delhi-110055 Delhi-110094 PAN AAECV6568K Appellant Respondent ITA Nos.2952, 2953 AND 2954/Del/2025 [Assessment Years: 2018-19, 2019-20 and 2020-21] Assistant Commissioner of V K Ready MiX Concret…

ASSISTANT COMMISSIONER OF INCOME TAX, CC-30, NEW DELHI, NEW DELHI vs. V. K. READY MIX CONCRETE PRIVATE LIMITED, NEW DELHI

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos.1440, 1441, 1442 AND 1443/Del/2025 [Assessment Years: 2020-21, 2018-19, 2019-20 and 2021-22] V K Ready Mix Concrete Pvt. Deputy Commissioner of Income Ltd. Tax, Central Circle-30, Khasra No.434, Village Vs 2nd Floor, ARA Centre, Sabhapur, Rati Ram Marg, Jhandewalan, Delhi-110055 Delhi-110094 PAN AAECV6568K Appellant Respondent ITA Nos.2952, 2953 AND 2954/Del/2025 [Assessment Years: 2018-19, 2019-20 and 2020-21] Assistant Commissioner of V K Ready MiX Concret…

ASSISTANT COMMISSIONER OF INCOME TAX, CC-30, NEW DELHI, NEW DELHI vs. V. K. READY MIX CONCRETE PRIVATE LIMITED, NEW DELHI

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos.1440, 1441, 1442 AND 1443/Del/2025 [Assessment Years: 2020-21, 2018-19, 2019-20 and 2021-22] V K Ready Mix Concrete Pvt. Deputy Commissioner of Income Ltd. Tax, Central Circle-30, Khasra No.434, Village Vs 2nd Floor, ARA Centre, Sabhapur, Rati Ram Marg, Jhandewalan, Delhi-110055 Delhi-110094 PAN AAECV6568K Appellant Respondent ITA Nos.2952, 2953 AND 2954/Del/2025 [Assessment Years: 2018-19, 2019-20 and 2020-21] Assistant Commissioner of V K Ready MiX Concret…

VK READY MIX CONCRETE PVT LTD,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-30, DELHI

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos.1440, 1441, 1442 AND 1443/Del/2025 [Assessment Years: 2020-21, 2018-19, 2019-20 and 2021-22] V K Ready Mix Concrete Pvt. Deputy Commissioner of Income Ltd. Tax, Central Circle-30, Khasra No.434, Village Vs 2nd Floor, ARA Centre, Sabhapur, Rati Ram Marg, Jhandewalan, Delhi-110055 Delhi-110094 PAN AAECV6568K Appellant Respondent ITA Nos.2952, 2953 AND 2954/Del/2025 [Assessment Years: 2018-19, 2019-20 and 2020-21] Assistant Commissioner of V K Ready MiX Concret…

VK READY MIX CONCRETE PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-30, ARA CENTRE, JHANDEWALAN EXTN.

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos.1440, 1441, 1442 AND 1443/Del/2025 [Assessment Years: 2020-21, 2018-19, 2019-20 and 2021-22] V K Ready Mix Concrete Pvt. Deputy Commissioner of Income Ltd. Tax, Central Circle-30, Khasra No.434, Village Vs 2nd Floor, ARA Centre, Sabhapur, Rati Ram Marg, Jhandewalan, Delhi-110055 Delhi-110094 PAN AAECV6568K Appellant Respondent ITA Nos.2952, 2953 AND 2954/Del/2025 [Assessment Years: 2018-19, 2019-20 and 2020-21] Assistant Commissioner of V K Ready MiX Concret…

VK READY MIX CONCRETE PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-30, ARA CENTRE, JHANDEWALAN EXTN. DELHI

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos.1440, 1441, 1442 AND 1443/Del/2025 [Assessment Years: 2020-21, 2018-19, 2019-20 and 2021-22] V K Ready Mix Concrete Pvt. Deputy Commissioner of Income Ltd. Tax, Central Circle-30, Khasra No.434, Village Vs 2nd Floor, ARA Centre, Sabhapur, Rati Ram Marg, Jhandewalan, Delhi-110055 Delhi-110094 PAN AAECV6568K Appellant Respondent ITA Nos.2952, 2953 AND 2954/Del/2025 [Assessment Years: 2018-19, 2019-20 and 2020-21] Assistant Commissioner of V K Ready MiX Concret…

VK READY MIX CONCRETE PVT LTD,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -30,, ARA CENTRE, JHANDEWALAN EXTN.

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER& SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITA Nos.1440, 1441, 1442 AND 1443/Del/2025 [Assessment Years: 2020-21, 2018-19, 2019-20 and 2021-22] V K Ready Mix Concrete Pvt. Deputy Commissioner of Income Ltd. Tax, Central Circle-30, Khasra No.434, Village Vs 2nd Floor, ARA Centre, Sabhapur, Rati Ram Marg, Jhandewalan, Delhi-110055 Delhi-110094 PAN AAECV6568K Appellant Respondent ITA Nos.2952, 2953 AND 2954/Del/2025 [Assessment Years: 2018-19, 2019-20 and 2020-21] Assistant Commissioner of V K Ready MiX Concret…

JAVI HOME PRIVATE LIMITED,DELHI vs. ASSESSING OFFICER, DELHI

In the result, the appeal of the assessee is dismissed

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla[Assessment Year: 2013-14]

…to have recorded its own findings rather than merely confirming the findings of the CIT (Appeals). However, the learned counsel for the respondent/ assessee drew our attention to the Supreme Court decision in the case of CIT v. K.V. Pilliah and Sons : (1966) 63 ITR 411 (SC), wherein, on a similar point having been raised, the Supreme Court observed as under: - “The Income-tax Appellate Tribunal is the final fact-finding authority and normally it should record its conclusion on every disputed question raised before it, setting out its reasons in support of its conclusion. But, in failing to record reasons, when t…

JAVI HOME PRIVATE LIMITED,DELHI vs. ACIT CIRCLE 13(2), DELHI

In the result, the appeal of the assessee is dismissed

Bench: Shri Anubhav Sharma& Shri Amitabh Shukla[Assessment Year: 2017-18]

…to have recorded its own findings rather than merely confirming the findings of the CIT (Appeals). However, the learned counsel for the respondent/ assessee drew our attention to the Supreme Court decision in the case of CIT v. K.V. Pilliah and Sons : (1966) 63 ITR 411 (SC), wherein, on a similar point having been raised, the Supreme Court observed as under: - “The Income-tax Appellate Tribunal is the final fact-finding authority and normally it should record its conclusion on every disputed question raised before it, setting out its reasons in support of its conclusion. But, in failing to record reasons, when t…