Commissioner of Income Tax v. DD Industries Limited

231 Taxmann 784High Court2015#13125 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Also reported as

57 Taxmann.com 310
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Issues it is cited on

section 2(19aa)section 293section 39transferee companytransferor companysection 47scheme of arrangementgoing concerndemergerinterest free advancessection 2(47)full value of consideration

Judgments citing Commissioner of Income Tax v. DD Industries Limited

DCIT (Ltu), New Delhi vs. M/S. Mawana Sugar Ltd., New Delhi

In the result, all the appeals filed by the Revenue for AYs 2006-07, 2012-

ITA 6081/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Mar 2025AY 2012-13

Bench: Shri Satbeer Singh Godara & Shris.Rifaur Rahman

For Appellant: Shri Taran Deep Singh, AdvocateFor Respondent: Ms. Baljeet Kaur, CIT DR
Section 2Section 2(47)Section 391

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.457/DEL/2016 (Assessment Year: 2006-07) ITA No.5830/DEL/2016 (Assessment Year: 2012-13) ITA No.5490/DEL/2018 (Assessment Year: 2014-15) M/s. SIEL Limited, vs. DCIT, LTU-1, (Now known as Mawana Sugars Ltd.), New Delhi. 5th Floor, Kirti Mahal, 19, Rajendra Place, New Delhi – 110 008. (PAN :AAACS4902Q) ITA No.6081/DEL/2016 (Assessment Year: 2012-13) ITA No.457& 5830/DEL/2016 ITA No.5489 to 5490/DEL/2018 ITA No.516 & 6081/DEL/2016 ITA No.5835 & 5836/DEL/20…

Siel Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the appeals filed by the Revenue for AYs 2006-07, 2012-

ITA 6301/DEL/2015[2011-12]Status: DisposedITAT Delhi26 Mar 2025AY 2011-12

Bench: Shri Satbeer Singh Godara & Shris.Rifaur Rahman

For Appellant: Shri Taran Deep Singh, AdvocateFor Respondent: Ms. Baljeet Kaur, CIT DR
Section 2Section 2(47)Section 391

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.457/DEL/2016 (Assessment Year: 2006-07) ITA No.5830/DEL/2016 (Assessment Year: 2012-13) ITA No.5490/DEL/2018 (Assessment Year: 2014-15) M/s. SIEL Limited, vs. DCIT, LTU-1, (Now known as Mawana Sugars Ltd.), New Delhi. 5th Floor, Kirti Mahal, 19, Rajendra Place, New Delhi – 110 008. (PAN :AAACS4902Q) ITA No.6081/DEL/2016 (Assessment Year: 2012-13) ITA No.457& 5830/DEL/2016 ITA No.5489 to 5490/DEL/2018 ITA No.516 & 6081/DEL/2016 ITA No.5835 & 5836/DEL/20…

Siel Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the appeals filed by the Revenue for AYs 2006-07, 2012-

ITA 6300/DEL/2015[2003-04]Status: DisposedITAT Delhi26 Mar 2025AY 2003-04

Bench: Shri Satbeer Singh Godara & Shris.Rifaur Rahman

For Appellant: Shri Taran Deep Singh, AdvocateFor Respondent: Ms. Baljeet Kaur, CIT DR
Section 2Section 2(47)Section 391

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.457/DEL/2016 (Assessment Year: 2006-07) ITA No.5830/DEL/2016 (Assessment Year: 2012-13) ITA No.5490/DEL/2018 (Assessment Year: 2014-15) M/s. SIEL Limited, vs. DCIT, LTU-1, (Now known as Mawana Sugars Ltd.), New Delhi. 5th Floor, Kirti Mahal, 19, Rajendra Place, New Delhi – 110 008. (PAN :AAACS4902Q) ITA No.6081/DEL/2016 (Assessment Year: 2012-13) ITA No.457& 5830/DEL/2016 ITA No.5489 to 5490/DEL/2018 ITA No.516 & 6081/DEL/2016 ITA No.5835 & 5836/DEL/20…

Addl . CIT, Special Range- 4, New Delhi vs. Gaursons Realty Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2662/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jul 2022AY 2015-16

Bench: Shri Shamim Yahya & Ms. Astha Chandraassessment Year: 2015-16

For Appellant: Shri S. Krishanan, AdvocateFor Respondent: Shri Sanjay Gupta, CIT(DR)
Section 143(3)Section 194ISection 36Section 36(1)Section 36(1)(va)

…e other purposes as oppose to that it can be said that it is for business purposes or commercial expediency can be expected. The Hon'ble High Court in para No. 12 of that judgment has held so. Furthermore, Hon'ble Delhi High Court in CIT Vs. DD Industries Ltd 57 Taxmann.com 310 has held that when assessee had sufficient adequate funds then the amount of loan given no disallowance can be made. Furthermore, as pointed out by the ld AR the assessee has also earned gross revenue from operations of Rs. 139 crores, which is also available for advance and same being interest free. In view of the above facts it cannot be…

Alcatel-Lucent India Ltd., Gurgaon vs. Addl.CIT, Special Range-1, New Delhi

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

ITA 6979/DEL/2017[2013-14]Status: DisposedITAT Delhi09 May 2019AY 2013-14

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2013-14 M/S. Alcatel-Lucent India Vs. Addl. Cit, Ltd., Special Range-1, New Delhi Dlf Cyber Greens, 14 & 15Th Floor, Tower C, Phase-Iii, Dlf City, Gurgaon Pan :Aacca8667N (Appellant) (Respondent) Appellant By Shri Deepak Chopra, Adv.; Ms. Manasvini Bajpai, Adv.; & Shri. Ankul Goyal, Adv. Respondent By Shri Sanjay I. Bara, Cit(Dr)

Section 143(3)Section 144CSection 144C(10)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2013-14 M/s. Alcatel-Lucent India Vs. Addl. CIT, Ltd., Special Range-1, New Delhi DLF Cyber Greens, 14 & 15th Floor, Tower C, Phase-III, DLF City, Gurgaon PAN :AACCA8667N (Appellant) (Respondent) Appellant by Shri Deepak Chopra, Adv.; Ms. Manasvini Bajpai, Adv.; & Shri. Ankul Goyal, Adv. Respondent by Shri Sanjay I. Bara, CIT(DR) Date of hearing 03.04.2019 Date of pronouncement 09.05.2019 ORDER PER O.P. KANT, A.M.: This is an appeal by the assessee and…

DCIT, New Delhi vs. M/S. Powerlink Transmission Ltd., New Delhi

In the result, both the appeals filed by the Revenue for A

ITA 3870/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Dec 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Sh. Manoneet Dalal, Adv. &For Respondent: Sh. Surender Pal, Sr. DR
Section 143(3)Section 147Section 148Section 36

…ITA Nos.-3869 & 3870/Del/2014 and C/O No. 128/Del/2017. M/s Powerlink Transmission Ltd., New Delhi. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘F’, NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos.:- 3869 & 3870/Del/2014 (Assessment Years: 2007-08 & 2010-11) Dy. Commissioner of Income Tax, M/s Powerlink Transmission Circle-14(1), Vs. Ltd., 10th Floor, DLF Tower-A, New Delhi. District Centre, Jasola, New Delhi-110025. PAN No.- AABCT7775M APPELLANT RESPONDENT C.O. No.-128/Del/2017 Arising from ITA No:- 3869/Del/2014 (Assessment Year: 2007-08)…

DCIT, New Delhi vs. M/S. Powerlink Transmission Ltd., New Delhi

In the result, both the appeals filed by the Revenue for A

ITA 3869/DEL/2014[2007-08]Status: DisposedITAT Delhi21 Dec 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Sh. Manoneet Dalal, Adv. &For Respondent: Sh. Surender Pal, Sr. DR
Section 143(3)Section 147Section 148Section 36

…ITA Nos.-3869 & 3870/Del/2014 and C/O No. 128/Del/2017. M/s Powerlink Transmission Ltd., New Delhi. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘F’, NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA Nos.:- 3869 & 3870/Del/2014 (Assessment Years: 2007-08 & 2010-11) Dy. Commissioner of Income Tax, M/s Powerlink Transmission Circle-14(1), Vs. Ltd., 10th Floor, DLF Tower-A, New Delhi. District Centre, Jasola, New Delhi-110025. PAN No.- AABCT7775M APPELLANT RESPONDENT C.O. No.-128/Del/2017 Arising from ITA No:- 3869/Del/2014 (Assessment Year: 2007-08)…

Tupelo Construction Pvt. Ltd., New Delhi vs. DCIT, Circle- 25(2), New Delhi

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

ITA 2427/DEL/2018[2014-15]Status: DisposedITAT Delhi11 Oct 2018AY 2014-15

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastavaay: 2014-15 Tupelo Construction Pvt. Ltd., Vs Dcit, 296, Forest Lane, Circle 25(2), Neb Sarai, New Delhi. Sainik Farms, New Delhi-110066 (Pan: Aaect3335J) (Appellant) (Respondent) Assessee By: Shri Gautam Jain, Advocate Shri Lalit Mohan, Advocate Department By : Shri Ravi Kant Gupta, Sr. Dr

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 143(3)Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY: 2014-15 Tupelo Construction Pvt. Ltd., vs DCIT, 296, Forest Lane, Circle 25(2), Neb Sarai, New Delhi. Sainik Farms, New Delhi-110066 (PAN: AAECT3335J) (Appellant) (Respondent) Assessee by: Shri Gautam Jain, Advocate Shri Lalit Mohan, Advocate Department by : Shri Ravi Kant Gupta, Sr. DR Date of hearing: 18.07.2018 Date of pronouncement: 11.10.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal has been preferred by the assessee against the o…

Commissioner of Income Tax v. DD Industries Limited (231 Taxmann 784) — Cited in 8 Judgments | BharatTax