DQ (International) Ltd. v. ACIT (72 Taxmann.com 142)

Income Tax Officer, New Delhi vs. Ninecube Technologies Pvt. Ltd., New Delhi

ITA 3186/DEL/2024[2016-17]Status: DisposedITAT Delhi31 Jul 2025AY 2016-17

Bench: Ms. Madhumita Roy & Shri Amitabh Shuklaassessment Year: 2016-17

Section 11USection 143(2)Section 143(3)Section 56(2)Section 56(2)(viib)

…1 A.Y. 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE MS. MADHUMITA ROY , JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment year: 2016-17 Income Tax Officer, Vs Ninecube Technologies Pvt. Ltd. New Delhi. C-112, Defence Colony, New Delhi- 110024. PAN: AACCN 6458 J APPELLANT RESPONDENT Assessee represented by Dr. Rakesh Gupta, Adv.; & Shri Somil Agarwal, Adv.; & Shri Saksham Agarwal, CA Department represented by Shri Manoj Tiwari, Sr. DR Date of hearing 29.07.2025 Date of pronouncement O R D E R PER AMITABH SHUKLA, A.M: This appeal, preferred by the Revenue f…

Ipsaa Holdings Private Limited, Gurgaon vs. ACIT Circle 4(1), Gurgaon

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

ITA 2720/DEL/2023[2017-18]Status: DisposedITAT Delhi23 Jul 2025AY 2017-18

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Om Prakash, Sr. DR

Section 56

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER IPSAA Holdings Private Limited, vs. ACIT, Circle 4 (1), 21 A, J Block, Mayfield Garden, Gurugram. Sector 51, Gurugram – 122 018 (Haryana). (PAN : AADCI2179Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Shrey Jain, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Om Prakash, Sr. DR Date of Hearing : 04.06.2025 Date of Order : 23.07.2025 O R D E R PER S.RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee agains…

Avinash Constructions, Pune vs. DCIT Cent. Cir 2(3), Mumbai

In the result, appeal filed by the assessee is partly allowed as indicated above

ITA 1797/MUM/2021[2017-18]Status: DisposedITAT Mumbai18 Jan 2023AY 2017-18

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bleavinashbhosale Infrastructure Pvt. Ltd., V. Dcit – Central Circle – 2(3) 2, Abil House, Ganesh Khind Road 8Th Floor, Room No. 803 Pune City, Pune – 411007 Old Cgo Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 400020 Pan: Aabca5452C (Appellant) (Respondent) Avinash Constructions V. Dcit – Central Circle – 2(3) 2, Abil House, Ganesh Khind Road 8Th Floor, Room No. 803 Pune City, Pune – 411007 Old Cgo Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 400020 Pan: Aaefa6358H (Appellant) (Respondent)

Section 131Section 132Section 132(4)Section 143(3)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER AvinashBhosale Infrastructure Pvt. Ltd., V. DCIT – Central Circle – 2(3) 2, ABIL House, Ganesh Khind Road 8th Floor, Room No. 803 Pune City, Pune – 411007 Old CGO Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 400020 PAN: AABCA5452C (Appellant) (Respondent) Avinash Constructions V. DCIT – Central Circle – 2(3) 2, ABIL House, Ganesh Khind Road 8th Floor, Room No. 803 Pune City, Pune – 411007 Old CGO Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 40…

Avinash Bhosale Infrastructure P. Ltd., Mumbai vs. Dy CIT-CC-2(3), Mumbai

In the result, appeal filed by the assessee is partly allowed as indicated above

ITA 1307/MUM/2021[2014-15]Status: DisposedITAT Mumbai18 Jan 2023AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bleavinashbhosale Infrastructure Pvt. Ltd., V. Dcit – Central Circle – 2(3) 2, Abil House, Ganesh Khind Road 8Th Floor, Room No. 803 Pune City, Pune – 411007 Old Cgo Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 400020 Pan: Aabca5452C (Appellant) (Respondent) Avinash Constructions V. Dcit – Central Circle – 2(3) 2, Abil House, Ganesh Khind Road 8Th Floor, Room No. 803 Pune City, Pune – 411007 Old Cgo Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 400020 Pan: Aaefa6358H (Appellant) (Respondent)

Section 131Section 132Section 132(4)Section 143(3)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER AvinashBhosale Infrastructure Pvt. Ltd., V. DCIT – Central Circle – 2(3) 2, ABIL House, Ganesh Khind Road 8th Floor, Room No. 803 Pune City, Pune – 411007 Old CGO Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 400020 PAN: AABCA5452C (Appellant) (Respondent) Avinash Constructions V. DCIT – Central Circle – 2(3) 2, ABIL House, Ganesh Khind Road 8th Floor, Room No. 803 Pune City, Pune – 411007 Old CGO Bldg, Pratishtha Bhavan M.K. Road, Mumbai - 40…

DCIT, Circle-11(1), New Delhi vs. Holisol Logistics P.Ltd, New Delhi

In the result, the appeal of the Revenue stands

ITA 4361/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B.R.R. Kumar & Shri N.K. Choudhryassessment Year: 2014-15

For Appellant: Sh. Ravi Kant Choudhary, Ld. Sr. DRFor Respondent: Sh. R.K. Mehra, Ld. CA

Section 250Section 36Section 46ASection 56(2)(vii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ NEW DLEHI BEFORE DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2014-15 DCIT, Circle 11(1), VersuS HolisolLogistrics P. Ltd. New Delhi. A-1, CarippaAMarg, Sainik Farms, New Delhi PAN: AACCH2364P (Appellant) (Respondent) Appellant by :Sh. Ravi Kant Choudhary, Ld. Sr. DR Respondent by : Sh. R.K. Mehra, Ld. CA. Date of hearing : 30.08.2022 Date of order : 30.08.2022 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the Revenue against the order dated 28.03.2018, impugned herein, passed by the lear…

DCIT Cent. Cir-4(2), Mumbai vs. M/S. K. Raheja Pvt. Ltd, Mumbai

In the result, the appeal of the assessee is allowed and the appeal of the Revenue stands dismissed

ITA 2218/MUM/2021[2018-19]Status: DisposedITAT Mumbai03 Aug 2022AY 2018-19

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.1970/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) K. Raheja Pvt. Ltd. बिधम/ Dcit Central Circle-4(2) Raheja Tower, Plot No. C- Room No.1918, Air India Vs. 30, Oppo. Sidbi, Bandra Building, Nariman Point- Kurla Complex, Bandra (E), 400021. Mumbai-400051. आयकर अपील सं/ I.T.A. No. 2218/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) Dcit Central Circle-4(2) बिधम/ K. Raheja Pvt. Ltd. Room No.1918, Air India Raheja Tower, Plot No. C-30, Vs. Building, Nariman Point- Oppo. Sidbi, Bandra Kurla 400021. Complex, Bandra (E), Mumbai-400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaack1949H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Smt. Neelam Shukla (Dr) सुनवाई की तारीख / Date Of Hearing: 17/06/2022 घोषणा की तारीख /Date Of Pronouncement: 03/08/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Cross Appeals Preferred By The Assessee & The Revenue Against The Order Of The Ld. Cit(A)-52, Mumbai Dated 08.09.2021 For The A.Y.2018-19. 2. The Grounds Of Appeal Raised By The Assessee Are As Under: -

For Appellant: Shri Vijay MehtaFor Respondent: Smt. Neelam Shukla (DR)

Section 132Section 132(4)Section 139(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.1970/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) K. Raheja Pvt. Ltd. बिधम/ DCIT Central Circle-4(2) Raheja Tower, Plot No. C- Room No.1918, Air India Vs. 30, Oppo. SIDBI, Bandra Building, Nariman Point- Kurla Complex, Bandra (E), 400021. Mumbai-400051. आयकर अपील सं/ I.T.A. No. 2218/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) DCIT Central Circle-4(2) बिधम/ K. Raheja Pvt. Ltd. Room No.1918, Air India Raheja Tower, Plot No. C-30, Vs. Building, Nariman Point- Oppo. SI…

K Raheja Pvt. Ltd, Mumbai vs. DCIT Cent. Cir-4(2), `Mumbai

In the result, the appeal of the assessee is allowed and the appeal of the Revenue stands dismissed

ITA 1970/MUM/2021[2018-19]Status: DisposedITAT Mumbai03 Aug 2022AY 2018-19

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/ I.T.A. No.1970/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) K. Raheja Pvt. Ltd. बिधम/ Dcit Central Circle-4(2) Raheja Tower, Plot No. C- Room No.1918, Air India Vs. 30, Oppo. Sidbi, Bandra Building, Nariman Point- Kurla Complex, Bandra (E), 400021. Mumbai-400051. आयकर अपील सं/ I.T.A. No. 2218/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) Dcit Central Circle-4(2) बिधम/ K. Raheja Pvt. Ltd. Room No.1918, Air India Raheja Tower, Plot No. C-30, Vs. Building, Nariman Point- Oppo. Sidbi, Bandra Kurla 400021. Complex, Bandra (E), Mumbai-400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaack1949H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Smt. Neelam Shukla (Dr) सुनवाई की तारीख / Date Of Hearing: 17/06/2022 घोषणा की तारीख /Date Of Pronouncement: 03/08/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: These Are Cross Appeals Preferred By The Assessee & The Revenue Against The Order Of The Ld. Cit(A)-52, Mumbai Dated 08.09.2021 For The A.Y.2018-19. 2. The Grounds Of Appeal Raised By The Assessee Are As Under: -

For Appellant: Shri Vijay MehtaFor Respondent: Smt. Neelam Shukla (DR)

Section 132Section 132(4)Section 139(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.1970/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) K. Raheja Pvt. Ltd. बिधम/ DCIT Central Circle-4(2) Raheja Tower, Plot No. C- Room No.1918, Air India Vs. 30, Oppo. SIDBI, Bandra Building, Nariman Point- Kurla Complex, Bandra (E), 400021. Mumbai-400051. आयकर अपील सं/ I.T.A. No. 2218/Mum/2021 (निर्धारण वर्ा / Assessment Year:2018-19) DCIT Central Circle-4(2) बिधम/ K. Raheja Pvt. Ltd. Room No.1918, Air India Raheja Tower, Plot No. C-30, Vs. Building, Nariman Point- Oppo. SI…

ACIT, Circle-2(1), Mumbai vs. Airpay Payment Services Pvt. Ltd., Mumbai

The appeal stand dismissed

ITA 5074/MUM/2019[2016-17]Status: DisposedITAT Mumbai23 Nov 2021AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील िं./ I.T.A. No.5074/Mum/2019 (धििाारण वर्ा / Assessment Year: 2016-17) Acit – 2(1)(1), M/S Airpay Payment Services Pvt. Ltd. R. No. 561, 5Th Floor बिाम/ 104, Vithaldas Chambers Aaykar Bhavan, M. K. Road Mumbai Samachar Marg Vs. Mumbai-400 020 Fort, Mumbai-400 023 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aakca-4619-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Shri Mehul Jain- Ld. Sr. Dr Assessee By : Shri S.C.Tiwari – Ld. Ar ुनवाई की तारीख/ : 16/11/2021 Date Of Hearing घोषणा की तारीख / : 23/11/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2016-17 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-4, Mumbai [In Short Cit(A)] Dated 15/05/2019 In The Matter Of Assessment Framed By Ld. Ao U/S 143(3) On 24/12/2018. The Sole Ground Raised By The Revenue Read As Under:- 1. "On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit Erred In Holding That The Valuation Of Shares Submitted By The Assessee Is Quite Realistic & Allowed The Appeal Of The Assessee Without Appreciating The Facts In Relation To Flaws Pointed Out By The Assessing Officer In The Valuation Report Submitted By The Assessee For Issue Of Shares At An Exorbitant & Unjustified Premium."

For Appellant: Shri S.C.Tiwari – Ld. ARFor Respondent: Shri Mehul Jain- Ld. Sr. DR

Section 143(3)Section 56(2)(viib)

…1 आयकर अपीलीय अधिकरण “ए” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील िं./ I.T.A. No.5074/Mum/2019 (धििाारण वर्ा / Assessment Year: 2016-17) ACIT – 2(1)(1), M/s Airpay Payment Services Pvt. Ltd. R. No. 561, 5th floor बिाम/ 104, Vithaldas Chambers Aaykar Bhavan, M. K. Road Mumbai Samachar Marg Vs. Mumbai-400 020 Fort, Mumbai-400 023 स्थायीलेखा िं./ जीआइआर िं./ PAN/GIR No. AAKCA-4619-A (अपीलाथी/Appellan…

DQ (International) Ltd. v. ACIT

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