CIT v. Tulip Star Hotels Ltd.

16 Taxmann.com 335High Court2011#9977 most cited

What is CIT v. Tulip Star Hotels Ltd. authority for?

The assessee was considered to be in business of owning and managing hotels and had invested in a wholly-owned subsidiary for effective control of newly acquired hotels.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2024.

Also referred to as

CIT v Tulip Star Hotels Ltd · 16 taxmann.com 335 · Delhi High Court · wholly owned subsidiary · hotel business · investment · effective control · business exigency

Read the full judgment

Judgments citing CIT v. Tulip Star Hotels Ltd.

Brigs Trading Co. P.Ltd, Mumbai vs. ACIT Cir 6(1), Mumbai

ITA 2270/MUM/2014[2009-10]Status: DisposedITAT Mumbai17 Jan 2024AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Dcit, Cir 6(1), R.No. 506, 5Th Floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant

Section 143(3)Section 14ASection 36Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) DCIT, Cir 6(1), R.No. 506, 5th floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant ITA No. 2136/MUM/2014 Assessment Year: 2008-09 Vs. M/s Briggs Trading Co. Pvt. Ltd., 135, Continental Building, Dr. Annie Beasent Rd., Worli, Mumbai-400018. PAN NO. AAACB 4674 J Respondent ITA No. 2269/MUM/2014 Assessment Year: 2008-09 M/s Briggs Trading Co. Pvt. Ltd., Fun Republic, 844/4 Shah Ind Estate Off New Link Road, Opp Laxmi Ind Estate, Andheri W, Mumbai-400053. PAN NO.…

Brigs Trading Co. P.Ltd, Mumbai vs. ACIT Cir 6(1), Mumbai

ITA 2269/MUM/2014[2008-09]Status: DisposedITAT Mumbai17 Jan 2024AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary ()

For Respondent: Mr. Dalpat Shah & Mr. B.S. Sharma
Section 143(3)Section 14ASection 36Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) ITA No. 2136/MUM/2014 Assessment Year: 2008-09 DCIT, Cir 6(1), R.No. 506, 5th floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant Vs. M/s Briggs Trading Co. Pvt. Ltd., 135, Continental Building, Dr. Annie Beasent Rd., Worli, Mumbai-400018. PAN NO. AAACB 4674 J Respondent ITA No. 2269/MUM/2014 Assessment Year: 2008-09 M/s Briggs Trading Co. Pvt. Ltd., Fun Republic, 844/4 Shah Ind Estate Off New Link Road, Opp Laxmi Ind Estate, Andheri W, Mumbai-400053. PAN N…

DCIT Cir 6(1), Mumbai vs. Briggs Trading Co, P. Ltd, Mumbai

ITA 2136/MUM/2014[2008-09]Status: DisposedITAT Mumbai17 Jan 2024AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary ()

For Appellant: Mr. Dalpat Shah & Mr. B.S. SharmaFor Respondent: Mr. Ujjawal Kumar Chavan, Sr. DR
Section 143(3)Section 14ASection 36Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) ITA No. 2136/MUM/2014 Assessment Year: 2008-09 DCIT, Cir 6(1), R.No. 506, 5th floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant Vs. M/s Briggs Trading Co. Pvt. Ltd., 135, Continental Building, Dr. Annie Beasent Rd., Worli, Mumbai-400018. PAN NO. AAACB 4674 J Respondent ITA No. 2269/MUM/2014 Assessment Year: 2008-09 M/s Briggs Trading Co. Pvt. Ltd., Fun Republic, 844/4 Shah Ind Estate Off New Link Road, Opp Laxmi Ind Estate, Andheri W, Mumbai-400053. PAN…

M/S. Rmz Hotels Private Limited, Bangalore vs. National E-Assessment Centre, Delhi

In the result, the appeal of the assessee is allowed

ITA 954/BANG/2022[2018-19]Status: DisposedITAT Bangalore22 Feb 2023AY 2018-19

Bench: Shri Chandra Poojariassessment Year: 2018-19

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Shri Ganesh R. Ghale, Standing Counsel for Department
Section 234Section 255Section 255(3)Section 36

…ITA No.954/Bang/2022 M/s. RMZ Hotels Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment Year: 2018-19 M/s. RMZ Hotels Private Limited The Millenia Level 1 & 14, No.1 & 2 Murphy Road NFAC Vs. Ulsoor Delhi Bangalore 560 008. PAN NO : AADCR3654H APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, A.R. Respondent by : Shri Ganesh R. Ghale, Standing Counsel for Department. Date of Hearing : 08.02.2023 Date of Pronouncement : 22.02.2023 O R D E R This appeal by assessee is directed against order of CIT(A) dat…

Geetanjali Hotels & Promoters Pvt Ltd, Jaipur vs. ACIT, Jaipur

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

ITA 299/JPR/2017[2013-14]Status: DisposedITAT Jaipur26 Sept 2022AY 2013-14
For Appellant: Shri Mahendra Gargieya ( Adv.) &For Respondent: Ms. Runi Pal (Addl.CIT)a
Section 143(3)Section 14ASection 251(2)Section 36(1)(iii)

…ent businessman would act. The authorities must not look at the matter from their own viewpoint but that of a prudent businessman .....” Geetanjali Hotels & Promoters Pvt. Ltd. 2. Supporting Case Laws - Covered Issue: 2.1 CIT vs Tulip Star Hotels Ltd. (2011) 16 Taxmann.com 335 (Delhi)(DPB 4- 5) wherein it was held as under: “2. A perusal of the orders passed by the Tribunal would reveal that it is noted by the Income-tax Appellate Tribunal that the assessee is in the business of owning, running and managing hotels. For the effective control of new hotels acquired by the assessee under its management it had inves…

Geetanjali Hotels & Promoters Pvt Ltd, Jaipur vs. ACIT, Jaipur

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

ITA 298/JPR/2017[2012-13]Status: DisposedITAT Jaipur26 Sept 2022AY 2012-13
For Appellant: Shri Mahendra Gargieya ( Adv.) &For Respondent: Ms. Runi Pal (Addl.CIT)a
Section 143(3)Section 14ASection 251(2)Section 36(1)(iii)

…ent businessman would act. The authorities must not look at the matter from their own viewpoint but that of a prudent businessman .....” Geetanjali Hotels & Promoters Pvt. Ltd. 2. Supporting Case Laws - Covered Issue: 2.1 CIT vs Tulip Star Hotels Ltd. (2011) 16 Taxmann.com 335 (Delhi)(DPB 4- 5) wherein it was held as under: “2. A perusal of the orders passed by the Tribunal would reveal that it is noted by the Income-tax Appellate Tribunal that the assessee is in the business of owning, running and managing hotels. For the effective control of new hotels acquired by the assessee under its management it had inves…

M/S. Lucina Land Development Ltd., New Delhi vs. ACIT, New Delhi

In the result, grounds no

ITA 962/DEL/2017[2012-13]Status: DisposedITAT Delhi26 Nov 2021AY 2012-13

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2012-13 M/S. Lucina Land Vs. Acit, Development Ltd., Circle-15(2), M-62 & 63, 1St Floor, New Delhi Connaught Place, New Delhi Pan :Aabcl2130N (Appellant) (Respondent)

Section 143(3)Section 234BSection 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. Lucina Land Vs. ACIT, Development Ltd., Circle-15(2), M-62 & 63, 1st Floor, New Delhi Connaught Place, New Delhi PAN :AABCL2130N (Appellant) (Respondent) Appellant by Sh. Gautam Jain, Adv. Sh. Lalit Mohan, CA Respondent by Ms. Sarita Kumari, CIT(DR) Date of hearing 18.11.2021 Date of pronouncement 26.11.2021 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 23/12/2016 passed by the learned Commis…

Moonrock Hospitality (P) Ltd., New Delhi vs. ACIT Circle-17(1), New Delhi

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

ITA 5895/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Sept 2021AY 2016-17

Bench: Shri R.K. Pandaassessment Year: 2016-17 Moonrock Hospitality (P) Ltd., Vs. Acit, C-561, Defence Colony, Circle-17(1), New Delhi. New Delhi. Pan: Aafcm7112H (Appellant) (Respondent) Assessee By : Dr. Shaswat Bajpai, Advocate & Shri Vishal Aggarwal, Advocate Revenue By : Shri Ramesh Kumar, Sr. Dr Date Of Hearing : 24.08.2021 Date Of Pronouncement : 22.09.2021 Order

For Appellant: Dr. Shaswat Bajpai, Advocate &For Respondent: Shri Ramesh Kumar, Sr. DR
Section 14ASection 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Moonrock Hospitality (P) Ltd., Vs. ACIT, C-561, Defence Colony, Circle-17(1), New Delhi. New Delhi. PAN: AAFCM7112H (Appellant) (Respondent) Assessee by : Dr. Shaswat Bajpai, Advocate & Shri Vishal Aggarwal, Advocate Revenue by : Shri Ramesh Kumar, Sr. DR Date of Hearing : 24.08.2021 Date of Pronouncement : 22.09.2021 ORDER This appeal filed by the assessee is directed against the order dated 6th May, 2019 of the CIT(A)-6, New Delhi, relating to Assessm…

ACIT, New Delhi vs. M/S. Lodhi Property Company Ltd., New Delhi

In the result, appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 4970/DEL/2011[2007-08]Status: DisposedITAT Delhi26 Feb 2018AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.Narasimha Charylodhi Property Company Ltd. Vs Dcit C/O Authorized Representative Sr Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N & Dcit Vs Lodhi Property Company Ltd. Circle 4(1) C/O Authorized Representative Sr Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N Assessee By Sh. R.S. Singhvi, Ca Sh. Satyajeet Goel, Ca Revenue By Sh. Ravi Kant Gupta, Sr. Dr

Section 35Section 36Section 37(1)

…ITA Nos. 4851 & 4970/Del/2011 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Lodhi Property Company Ltd. vs DCIT C/o Authorized Representative SR Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N & DCIT vs Lodhi Property Company Ltd. Circle 4(1) C/o Authorized Representative SR Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N Assessee by Sh. R.S. Singhvi, CA Sh. Satyajeet Goel, CA Revenue by Sh. Ra…

Lodhi Property Company Ltd., Gurgaon vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 4851/DEL/2011[2007-08]Status: DisposedITAT Delhi26 Feb 2018AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.Narasimha Charylodhi Property Company Ltd. Vs Dcit C/O Authorized Representative Sr Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N & Dcit Vs Lodhi Property Company Ltd. Circle 4(1) C/O Authorized Representative Sr Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. Aabch0299N Assessee By Sh. R.S. Singhvi, Ca Sh. Satyajeet Goel, Ca Revenue By Sh. Ravi Kant Gupta, Sr. Dr

Section 35Section 36Section 37(1)

…ITA Nos. 4851 & 4970/Del/2011 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER Lodhi Property Company Ltd. vs DCIT C/o Authorized Representative SR Circle 4(1) Batliboi & Co., Golf View New Delhi. Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N & DCIT vs Lodhi Property Company Ltd. Circle 4(1) C/o Authorized Representative SR Batliboi & New Delhi. Co., Golf View Corporate Tower-B, Sector 42, Sector Road, Gurgaon. AABCH0299N Assessee by Sh. R.S. Singhvi, CA Sh. Satyajeet Goel, CA Revenue by Sh. Ra…

Rajasayee Fine Linen Private Limited, Chennai vs. DCIT, Coimbatore

In the result, the assessee’s appeal is treated as allowed for

ITA 1034/CHNY/2017[2012-13]Status: DisposedITAT Chennai15 Feb 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri.Vijayaraghavan, AdvocateFor Respondent: Shri. ARV Sreenivasan, JCIT
Section 37

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन . एस . आर . गणेशन, "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम# BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1034/Chny/2017 "नधा"रण वष"/Assessment Year : 2012-13 M/s. Rajasayee Fine Linen Private The Deputy Commissioner of Income Limited, Vs. Tax, 125, Pappampatti Road, Corporate Circle -1, Chinthamanipudur, Income Tax Office, Coimbatore – 641 103. Coimbatore. [PAN: AACCR 7869P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ%क&ओरसे/Appellant by : S…

CIT v. Tulip Star Hotels Ltd. (16 Taxmann.com 335) — Cited in 11 Judgments | BharatTax