How many judgments cite CIT v. Micron Steels (P.) Ltd.?

27 judgments on BharatTax cite CIT v. Micron Steels (P.) Ltd. (372 ITR 386), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Micron Steels (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 147, Section 148, Section 250, Section 144, Section 148A(b).

CIT v. Micron Steels (P.) Ltd.

372 ITR 386High Court2015#4351 most cited

What is CIT v. Micron Steels (P.) Ltd. authority for?

A statutory notice issued in the name of a non-existent entity renders the entire assessment a nullity in the eyes of law.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Micron Steels · 372 ITR 386 · non-existent entity · statutory notice · nullity · assessment · Section 148 · reassessment · Section 148A

Sections most often in play

Section 143(3)Section 147 Section 148 Section 250 Section 144 Section 148A(b)Section 148A(d)Section 153A

Read the full judgment

Issues it is cited on

transferor company section 170 resulting company section 2(31)section 39 transferee company carry forward of losses scheme of arrangement section 292b demerger amalgamation section 292

Judgments citing CIT v. Micron Steels (P.) Ltd.

ACIT, Delhi vs. Cardio Technovention, Delhi

In the result, the appeal is allowed

ITA 1532/DEL/2025[2010-11]Status: DisposedITAT Delhi22 Jan 2026AY 2010-11

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AMITABH SHUKLA (Accountant Member)

Section 143(3)Section 147Section 148

…vices (P) Ltd., ITA.No.273/2009 dated 17th September, 2009 2 | P a g e o BDR Builders & Developers (P) Ltd. v. ACIT [HC] (Delhi) (WP 2712/2016) o Rustagi Engineering Udyog (P) Ltd. v. DCIT (2016) 382 ITR 443 (Delhi)(HC) o CIT v. Micron Steels (P) Ltd. (2015) 372 ITR 386 (Del) o CIT v. Dimension Apparels (P) Ltd. [2015] 370 ITR 288 (Delhi) 17. Upon careful consideration of the submission of the appellant and the facts of the case, it is seen that the appellant firm was dissolved on April 1, 2014. At the time of survey and at the time of issuance of notice under Section 148 of the Act i.e. March 31, 2016, the appe…

Varam Capital Pvt. Ltd., Chennai vs. DCIT, Corp. Circle-3(1), Chennai

In the result, appeal of the assessee is allowed

ITA 1222/CHNY/2025[2017-18]Status: DisposedITAT Chennai01 Sept 2025AY 2017-18

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI HON'BLE S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri T.V.Muthuabhirami, AdvocateFor Respondent: Shri AR V Sreenivasan, CIT

Section 143(3)Section 144Section 263Section 68

…rial syndicate versus CIT 186 ITR 278 (SC) wherein the Hon’ble Supreme Court held that on amalgamation the amalgamating company ceased to exist in the eye of the law. Similarly, the decision of Hon’ble Delhi High Court in case of micron steels private limited 372 ITR 386 (Delhi) and the decision of the Hon’ble Supreme Court in case of martial sons 223 ITR 809 (SC). 8. It has been held in the following decisions that, if a statutory notice is issued in the name of a non-existent entity, the entire assessment would be a nullity in the eyes of law: - PCIT Vs Maruti Suzuki India Ltd. [2019] 107 taxmann.com 375 (SC)…

Aksh Optifibre Limited, New Delhi vs. ACIT, Circle - 2, Alwar

In the result, all the appeal of the assessee is allowed

ITA 170/JPR/2024[2010-11]Status: DisposedITAT Jaipur20 May 2025AY 2010-11

For Appellant: Shri Akul Agarwal, C.A. (thr. V.C.)For Respondent: Shri Arvind Kumar, CIT-DR

Section 143(3)Section 147Section 148Section 156Section 234ASection 250

…urt decision in case 247 CTR 500 of Spice Infotainment ltd. Relevant Para 3,4,5,6,7,8,9,10,11 ,12,13 2. Hon'ble Karnataka High Court decision in | 380 ITR 272 case of Intel Technology (P) Ltd. Relevant Para 5,6,7,8 3. Hon'ble Delhi High Court decision in case 372 ITR 386 Relevant Para of Micron Steels (P) Ltd. 2,3,4,5,6 4. Hon'ble Delhi High Court decision in case | 231 Taxman 809 | Relevant Para of Micra India (P) Ltd. 10,11 5. Hon'ble Delhi ITAT bench decision in case 68 Taxman.com Relevant Para of M/s Computer Engineering Services Pvt. 246 29,30,31,32,33,34, Ltd. 36,37 6. Hon'ble Mumbai ITAT bench decision in…

DCIT-15(1)(2), Mumbai vs. Carron Investment Private Limited, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 4187/MUM/2023[2013-14]Status: DisposedITAT Mumbai11 Dec 2024AY 2013-14

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhail

For Appellant: Shri Gautam ThakkarFor Respondent: Shri Krishnakumar, Sr.DR

Section 143(3)Section 147Section 148Section 250Section 292B

…cision in Spice Entertainment Ltd. (supra) was followed by Delhi high court in matters, viz. CIT v Dimension Apparels (P.) Ltd. [2014].[2014] 52 taxmann.com 356/370 ITR 288 (Delhi), CIT v Micron Steels (P) Ltd. [2015] _[2015] 59 taxmann.com 470/233 Taxman 120/372 ITR 386 (Delhi) (Mag.); CIT v Micra India (P) Ltd. [2015]_[2015] 57 taxmann.com 163/231 Taxman 809 (Delhi) and in CIT v Intel Technology India Ltd. [2016] 380 UTE 272 Karnataka high court has held, if a statutory notice is issued in the name of non-existing entity, entire assessment would be nullity in the eye of law. It has also been so held by Delhi hi…

ACIT Circle 1(2)(1), Mumbai vs. M B Patil Construction Limited, Mumbai

ITA 98/MUM/2023[2018-19]Status: DisposedITAT Mumbai16 Apr 2024AY 2018-19

Section 143(3)Section 145(3)Section 40Section 44A

…nt framed in the name of the amalgamating Company is invalid [refer: Spice Entertainment vs. CIT, CIT υ. Dimension Apparels (P.) Ltd. [2015] 370 ITR 288 (Delhi); affirmed by Hon'ble Apex Court vide Civil Appeal No. 3125 of 2015, CIT ν. Micron Steels (P.) Ltd. 372 ITR 386 (Delhi), CIT v. Micra India (P) Ltd. 231 Taxman 809 (Delhi)]. i) Assessment framed in the case of a non-existent entity is non-est in the eyes of law [refer: Pr. CIT vs. BMA Capfin Ltd. [2018] 100 taxmann.com 329 (Delhi) (Revenue's SLP dismissed against the same in Pr. CIT vs. BMA Capfin Ltd. [2018] 100 taxmann.com 330/[2019] 260 Taxman 89 (SC)]…

M/S M.B.Patil Constructions Limited, Mumbai vs. Income Tax Department, National Faceless Assessment Centre, Delhi

ITA 303/MUM/2023[2018-19]Status: DisposedITAT Mumbai16 Apr 2024AY 2018-19

Section 143(3)Section 145(3)Section 40Section 44A

Universal Comfort Products Limited, Mumbai vs. DCIT, Circle 8(3)(1), Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 499/MUM/2023[2017-18]Status: DisposedITAT Mumbai25 Oct 2023AY 2017-18

Bench: Shri S Rifaur Rahman, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Ashok Kumar Ambastha

Section 143(2)Section 250Section 80G

…sting entity, entire assessment would be nullity in the eye of law. It has also been so held by Delhi high court in the case of Pr. CIT Vs. 8 (1990) 186 ITR 278 (SC) 9 (2018) 12 ITR-OL 134 (SC) 10 (2015) 370 ITR 288 11 (2015) 59 taxmann.com 470/233 Taxman 120/372 ITR 386 (Del.) (Mag.) 12 (2015) 57 taxmann.com 163/231 Taxman 809 (Delhi) 13 (2016) 380 UTE 272 (Kar.) 16 / 18 WP. 950-2020 Nokia Solutions and Network India (P) Ltd.14 23. The Supreme Court in Spice Infotainment Ltd. Vs. CIT15 found that there is no reason to interfere with the impugned judgment of Delhi high court and it found no merits in the appeal a…

Universal Comfort Products Limited (Since Amalgamated With Voltas Limited ), Mumbai vs. DCIT, Circle 8(3)(1), Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 498/MUM/2023[2018-19]Status: DisposedITAT Mumbai25 Oct 2023AY 2018-19

Bench: Shri S Rifaur Rahman, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Ashok Kumar Ambastha

Section 143(2)Section 250Section 80G

M/S. Siemens Healthcare Diagnostics Ltd., Baroda vs. The ACIT., Circle-4, Baroda

The appeals of the assessee are allowed

ITA 2881/AHD/2012[2008-09]Status: DisposedITAT Mumbai18 Jul 2023AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Smt. Kavitha Rajagopal (Jm)

Section 292B

…ting entity, entire assessment would be nullity in the eye of law. It has also been so held by Delhi high court in the case of Pr. CIT Vs. 8 (1990) 186 ITR 278 (SC) 9 (2018) 12 ITR- OL 134 (SC) 10 (2015) 370 ITR 288 11 (2015) 59 taxmann.com 470/233 Taxman 120/372 ITR 386 (Del.) (Mag.) 12 (2015) 57 taxmann.com 7 Siemens Limited 163/231 Taxman 809 (Delhi) 13 (2016) 380 UTE 272 (Kar.) 16/18 WP. 950-2020 Nokia Solutions and Network India (P) Ltd.14 23. The Supreme Court in Spice Infotainment Ltd. Vs. CIT15 found that there is no reason to interfere with the impugned judgment of Delhi high court and it found no mer…

Ppg Coating India P. Ltd, Mumbai vs. DCIT Cir 13(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2168/MUM/2017[2012-13]Status: DisposedITAT Mumbai16 Jun 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. (Tp) No.2168/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) Ppg Coatings India Pvt. बिधम/ Dcit, Circle-13(1)(1) Ltd. Mumbai Vs. (Now Merged With Ppg Asian Paints Pvt. Ltd.) The Centrium Phoenix Market City, Lbs, Marg, Kurla West, Mumbai- 400070. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabcs4378K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Percy Pardiwala Revenue By: Shri Samuel Pitta (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 02/05/2023 घोषणा की तारीख /Date Of Pronouncement: 16/06/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Assessing Officer Dated 25.01.2017 Pursuant To Dispute Resolution Panel (Drp)-02, Mumbai Passed 27.12.2016 Passed U/S 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. At The Outset, The Ld. Senior Counsel For The Assessee Drew Our Attention To The Additional Grounds Of Appeal Raised By The Assessee, Which According To Him Is A Legal Issue & Which Need To Be Adjudicated First, Since If The Legal Issue Is Upheld Then, It Goes To The Root Of The Jurisdiction Of The Ao To Have Passed The Final Assessment Order. The Legal Issue Raised By Assessee Reads As Under;-

For Appellant: Shri Percy PardiwalaFor Respondent: Shri Samuel Pitta (Sr. AR)

Section 143(3)Section 92C

…ken note of decision in Spice Entertainment Ltd. (supra) was followed by Delhi high court in matters, viz.CIT v. Dimension Apparels (P.) Ltd. [2014] 52 taxmann.com 356/[2015] 370 ITR 288, CIT v. Micron Steels (P.) Ltd. [2015] 59 taxmann.com 470/233 Taxman 120/372 ITR 386 (Mag.); CIT v. Micra India (P.) Ltd. [2015] 57 taxmann.com 163/231 Taxman 809 and in CIT v. Intel Technology India Ltd. [2016] 380 UTE 272 Karnataka high court has held, if a statutory notice is issued in the name of non-existing entity, entire assessment would be nullity in the eye of law. It has also been so held by Delhi high court in the case…

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7724/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Jun 2022AY 2008-09

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi

Section 148

…also taken note of decision in Spice Entertainment Lid (supra) was followed by Delhi high court in matters, viz CITY. Dimension Apparels (P) Ltd. [2014] 52 taxmann.com 356/12015] 370 ITR 288. CIT. Micron Steels (P) Ltd (2015) 59 axitann.com 470/233 Taxman 120/372 ITR 386 (Mas), CIT v. Micra India (P) Ltd (2015) 57 taxmann.com 163/231 Taxman 809 and in CIT v. Intel Technology India Ltd. [2016] 380 UTE 272 Karnataka high court has held, if a statutory notice is issued in the name of non-existing entity, entire assessment would be nullity in the eye of law. It has also been so held by Delhi high court in the case of…

ITO 23 (3)(2), Mumbai vs. Sandhya Enterprises, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeal/cross objections filed by the assessee are allowed

ITA 7723/MUM/2019[2007-08]Status: DisposedITAT Mumbai28 Jun 2022AY 2007-08

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Shri B.K. Bagchi

Section 148

Pr Commissioner of vs. M/S Quantech Global Services Ltd

ITA/439/2018HC Karnataka04 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143(2)Section 260Section 268

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 04TH DAY OF FEBRUARY, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE V.SRISHANANDA ITA NO.439/2018 BETWEEN: 1. PR. COMMISSIONER OF INCOME-1 TAX-7, BMTC COMPLEX, KORAMANGALA BANGALORE 2. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-16(3) BANGALORE …APPELLANTS (BY SRI.SANMATHI E.I., ADV.) AND: M/S.QUANTECH GLOBAL SERVICES LTD., (SINCE MERGED WITH WIPRO LTD.,) DODDAKANNELLI, SARJAPUR ROAD BENGALURU AAACQ0681N … RESPONDENT (BY SRI.S.GANE…

Genpact Infrastructure (Hyderabad) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

ITA 6587/DEL/2016[2008-09]Status: DisposedITAT Delhi03 Nov 2020AY 2008-09

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 144CSection 92C(3)Section 92D

…Del) xiv) PCIT vs. Maruti Suzuki India Limited (SLP(C) Diary No. 14106 of 2018) xv) CIT vs. Micra India (P.) Ltd. (2015) 231 Taxman 809 xvi) PCIT vs. Nokia Solutions and Networks India Pvt. Ltd. 402 ITR 21 (Del. HC) xvii) CIT vs. Micron Steel (P.) Ltd. (2015) 372 ITR 386 xix) BDR Builders and Developers Pvt. Ltd. vs. ACIT (2017) 397 ITR 529 (Del. HC) 6. The Ld. DR submitted that notice u/s 143(2) was validly served on the amalgamating company. The Ld. DR further submitted that the claim of the assessee of having given the assessee information of approval dated 19/11/2020 of the Hon’ble Delhi High Court to the As…

M/S. Anjani Technoplast Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1865/DEL/2017[2007-08]Status: DisposedITAT Delhi14 Sept 2020AY 2007-08

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Chary

Section 133ASection 143(3)Section 147Section 148

…370 ITR 288 (Del) affirmed by Hon'ble Apex Court vide Civil Appeal No. 3125 of 2015; Spice Entertainment Ltd. vs. CIT [2012] 247 CTR (Del.) 500 (Del.) approved by Apex Court by dismissing SLP of revenue in CA 285/2014 Dt: 02.11.2014; CIT vs Micron Steel P Ltd 372 ITR 386 (Del); CIT vs Micra India P Ltd 231 Taxman 809 (Del) and so many decisions of other High Courts. 5. Per contra, Ld. DR submitted that the assessee did not inform the learned Assessing Officer about the merger before issuance of notice u/s 148 of the Act and, therefore, it is not open for the assessee to contend that there is no proper assumptio…

Genpact India Pvt Ltd, Delhi vs. DCIT Circle-10(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 583/DEL/2020[2014-15]Status: DisposedITAT Delhi23 Jul 2020AY 2014-15

Bench: Ms Suchitra Kamble & Shri B. R. R. Kumargenpact India Pvt. Ltd. Vs Dcit 12A, Ground Floor, Prakash Deep Circle-10(1) Building, 7 Tolstoy Marg, C. R. Building, Ip Estate, New Delhi New Delhi Aabce4461B Pin: 110002 (Appellant) (Respondent)

Section 10ASection 115QSection 124Section 130(1)Section 139(5)Section 142(1)Section 143(2)Section 292BSection 391Section 77A

…xiv) PCIT vs. Maruti Suzuki India Limited (SLP(C) Diary No. 14106 of 2018) xv) CIT vs. Micra India (P.) Ltd. (2015) 231 Taxman 809 xvi) PCIT vs. Nokia Solutions and Networks India Pvt. Ltd. 402 ITR 21 (Del. HC) xvii) CIT vs. Micron Steel (P.) Ltd. (2015) 372 ITR 386 xix) BDR Builders and Developers Pvt. Ltd. vs. ACIT (2017) 397 ITR 529 (Del. HC) 6. The Ld. DR submitted that the assessee at any point of time never informed the Assessing Officer as regards to amalgamation. The letter dated 18.04.2016 is addressed to Member (IT), CBDT and not to the Assessing Officer. In fact the subject of the said letter is…

Pr. Commissioner of Income Tax vs. Maruti Suzuki India Limited

C.A. No.-005409-005409 - 2019Supreme Court25 Jul 2019

Bench: HON'BLE THE CHIEF JUSTICE

Section 142(1)Section 143(2)Section 260ASection 92C

…s Hon'ble Court vide Civil Appeal No. 3125 of 2015; - CIT v Micron Steels P. Ltd. (“Micron Steels”)25; and -CIT v Micra India (P) Ltd. (“Micra India”)26. 24 [2015] 370 ITR 288 (Del) 25 [2015] 372 ITR 386 (Del.) (MAG.) 26 [2015] 231 Taxman 809 (Del.) 14 The aforesaid judgments of the Delhi High Court have been approved by this Court in Civil Appeal No.285 of 2014 (& other connected matters). Thus applying the doctrine of merger, the law laid down by the Delhi High Court has become a precedent under Article 141. (vi) The Respondent'…

Principal Commissioner of Income Tax-2 vs. M/s.Viskha Container Terminal Private Limited

ITTA/439/2018HC Telangana08 Oct 2018

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

Hcp Petrochem Pvt. Ltd, Through I.P. India Pvt. Ltd. (Now Known As Adhunik Technology Pvt. Ltd.), New Delhi vs. ACIT, New Delhi

In the result appeal filed by the assessee is allowed

ITA 2308/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Dec 2017AY 2012-13

Bench: Shri H.S.Sidhu & Shri Prashant Maharishihcp Petrochem Pvt. Ltd, Through Ip Vs. Acit, India Pvt. Ltd, Central Circle-18, (Now Known As Adhunik Technology New Delhi Pvt. Ltd, C/O. Kapil Goel, Adv F-36/124, Sector-7, Rohni, New Delhi Pan:Aabci0760K (Appellant) (Respondent)

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri SS Rana, CIT DR

Section 143(3)Section 144

…name of the Amalgamating Company as the Assessee, mentioned below it the name of the Amalgamated Company. Illustratively the cases are: (i) CIT v Micra India (P.) Ltd. [2015] 231 Taxman 809/57 taxmann.com 163 (Del); (ii) CIT v. Micron Steels (P.) Ltd. [2015] 372 ITR 386/233 Taxman 120/59 taxmann.com 470 (Del) (iii) CIT v. Dimension Apparels (P.) Ltd. [2015] 370 ITR 288/[2014] 52 taxmann.com 356 (Del) (iv) BDR Builders & Developers (P.) Ltd. v. Asstt. CIT (Decision dated 26th July 2017 passed by this Court in W.P.(C) No. 2712 of 2016) 13. The question whether, for the purposes of Section 170 (2) of the Act, the d…

DCIT Cen Cir 4(4) Cen RG 4, Mumbai vs. Nahar Enterprises, Mumbai

ITA 3574/MUM/2015[2012-13]Status: DisposedITAT Mumbai07 Apr 2017AY 2012-13

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am

For Appellant: Sarvshree Vimal Punmiya, KetanFor Respondent: Shri Anand Mohan

Section 143(3)Section 801B(10)Section 80I

…t of the Delhi High Court in the case of Spice Infotainment Ltd. (supra), these appeals are dismissed and we decide the substantial questions of law in favour of the assessee and against the revenue.” 18. In the case of CIT V/s Micron Steels (P.) Ltd. [2015] 372 ITR 386 (Delhi), the Hon’ble High Court of Delhi has held as under : “The Revenue in these appeals claims to be aggrieved by the order of the Income-tax Appellate Tribunal ("the ITAT"), dated February 19, 2013. The Income-tax Appellate Tribunal had affirmed the order of the Commissioner of Income-tax (Appeals) who had set aside the block assessment of M…