Delhi Airport Metro Express Pvt. Ltd. v. Delhi Metro Rail Corporation Ltd.

1 SCC 131Reported decision2022#18515 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2024.

Judgments citing Delhi Airport Metro Express Pvt. Ltd. v. Delhi Metro Rail Corporation Ltd.

Pr. Commissioner of Income Tax- 1 vs. M/S Clc & Sons Pvt. Ltd

ITA/194/2022HC Delhi10 Sept 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

Section 21Section 34Section 9

…limited, and under no circumstance, can any court interfere with an Award by re-appreciating evidence. In support, he places reliance on the judgment of the Supreme Court in Delhi Airport Metro Express Pvt. Ltd. v. Delhi Metro Rail Corporation Ltd., (2022) 1 SCC 131. 18. He submits that the findings of the learned Arbitrator on the facts are based on an appreciation of the evidence and the materials on record, which are neither perverse, nor contrary to the evidence, or against public policy, therefore, it was not open for the court to scrutinize the Award under Section 34 of the A&C Act as if it were s…

Pr. Commissioner of Income Tax (Central)-2 vs. M/S Bharat Hotels Ltd

ITA/263/2023HC Delhi08 May 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

For Appellant: Mr. Rahul Malhotra, Mr.Siddharth SinghFor Respondent: Mr. Vaibhav Agnihotri, ASCwith Mr. Vidit

Section 37(1)(c)

…ing judgments: a) UHL Power Company Limited v. State of Himachal Pradesh (2022) 4 SCC 116 b) Dyna Technologies Pvt. Ltd. v. Crompton Greaves Ltd. (2020) 5 SCJ 501 c) Delhi Airport Metro Express Pvt. Ltd. v. Delhi Metro Rail Corporation Ltd. reported as (2022) 1 SCC 131 Signed By:PRADEEP SHARMA Signing Date:14.11.2025 12:45:33 Signature Not Verified FAO (COMM) 263/2023 Page 16 of 60 d) Narain Das R. Israni v. Delhi Development Authority (2005) 85 DRJ 476 e) Ircon International Limited v. GPT- Rahee JV (2022) 290 DLT 59 f) State of Maharashtra v. Bharat Constructions in Arbitration Petition No. 245 of 2002 Bombay…

M/s. Kausalya Shelters Private Limited vs. Deputy Commissioner of Income Tax

ITTA/274/2022HC Telangana02 Feb 2023

Bench: N.TUKARAMJI,UJJAL BHUYAN

Commissioner of Income Tax (International Taxation)-2, Delhi vs. Pt Lp Display Indonesia

ITA/145/2021HC Delhi21 Sept 2021

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MR. JUSTICE NAVIN CHAWLA

Section 34Section 89

…23 November 2021. The execution petition as well as the objections which had come to be preferred came up for substantive consideration before the Court thereafter. 1 The Act 2 DMRC 3 (2022)1 SCC 131 Digitally Signed By:NEHA Signing Date:17.03.2023 17:04:09 Signature Not Verified Neutral Citation Number: 2023:DHC:1902 OMP (ENF.) (COMM.) 145/2021 Page 3 of 133 3. For the purposes of the present order, it would be pertinent to principally advert to the orders of 10 March 2022 and 20 June 2022 passed b…