Entertainment Ltd. v. Commr. of Service Tax

Q: How many judgments cite Entertainment Ltd. v. Commr. of Service Tax?

11 judgments on BharatTax cite Entertainment Ltd. v. Commr. of Service Tax (2011 SCC OnLine DEL 3210), spanning 2016 to 2025.

Q: Which sections of the Income Tax Act does Entertainment Ltd. v. Commr. of Service Tax come up under?

It is most often cited in judgments turning on Section 139(1) of the Income Tax Act, Section 143(2), Section 143(2) of the Income Tax Act, Section 143(3), Section 153A, Section 292B.

2011 SCC OnLine DEL 3210Reported decision2011#9514 most cited

What is Entertainment Ltd. v. Commr. of Service Tax authority for?

An assessment made in the name of a dissolved company after amalgamation, despite the assessing officer being informed of the amalgamation, is a procedural defect that can be cured, not an assessment that is void ab initio.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Spice Entertainment Ltd. v. Commr. of Service Tax · 2011 SCC OnLine DEL 3210 · Section 143(2) · amalgamated company · dissolved company · assessment in name of dissolved company · procedural defect · void assessment

Sections most often in play

Section 139(1) of the Income Tax Act Section 143(2)Section 143(2) of the Income Tax Act Section 143(3)Section 153A Section 292B Section 292B of the Income Tax Act Section 92CA(3) of the Income Tax Act

Issues it is cited on

section 2(1a)transferor company transferee company section 153a(1)(b)unabsorbed depreciation section 292b amalgamation interest u/s 234b section 292 section 29 dispute resolution panel section 144c

Judgments citing Entertainment Ltd. v. Commr. of Service Tax

Btl Industries Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

In the result, appeals of the assessee are partly allowed

ITA 7430/DEL/2019[2008-09]Status: DisposedITAT Delhi20 Aug 2025AY 2008-09

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahman

Section 143(2)Section 14ASection 153Section 153ASection 153A(1)(b)Section 234B

…ITA Nos.7430/Del/2019 & 3618 to 3620/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. 7430/Del/2019 Assessment Year: 2008-09 | BTL INDUSTRIES LTD., (merged with and now known as M/s BTL Holding Co. Ltd.), C/o SRS Mall, Third Floor, Sector-12, Faridabad, Haryana. PAN No.AACCB0573C अपीलार्थी Appellant | बनाम Vs. | DCIT, Central Circle-II, Faridabad, Haryana. प्रत्यर्थी/Respondent | & ITA Nos.3618, 3619 & 3620/Del/2018 Assessment Years: 2010-11, 2011-12 & 2013-14 | BTL INDUSTRIES LT…

Btl Industries Ltd, New Delhi vs. DCIT, Central Circle-II, Faridabad

In the result, appeals of the assessee are partly allowed

ITA 3619/DEL/2018[2011-12]Status: DisposedITAT Delhi20 Aug 2025AY 2011-12

Bench: Shri Challa Nagendra Prasad & Shri S Rifaur Rahmanassessment Year: 2008-09 बनाम Btl Industries Ltd., Dcit, (Merged With & Now Known As Vs. Central Circle-Ii, M/S Btl Holding Co. Ltd.), Faridabad, C/O Srs Mall, Third Floor, Haryana. Sector-12, Faridabad, Haryana. Pan No.Aaccb0573C अपीलाथ" Appellant ""यथ"/Respondent &

Section 143(2)Section 14ASection 153Section 153ASection 153A(1)(b)Section 234B

…ITA Nos.7430/Del/2019 & 3618 to 3620/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2008-09 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as Vs. Central Circle-II, M/s BTL Holding Co. Ltd.), Faridabad, C/o SRS Mall, Third Floor, Haryana. Sector-12, Faridabad, Haryana. PAN No.AACCB0573C अपीलाथ" Appellant ""यथ"/Respondent & ITA Nos. 3618, 3619 & 3620/Del/2018 Assessment Years: 2010-11, 2011-12 & 2013-14 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as V…

Ester Industries Ltd., New Delhi vs. ACIT, Delhi

In the result, appeals of the assessee are partly allowed

ITA 3618/DEL/2023[AY 2020-21]Status: DisposedITAT Delhi18 Feb 2025

Section 143(2)Section 14ASection 153Section 153ASection 153A(1)(b)Section 234B

…ITA Nos.7430/Del/2019 & 3618 to 3620/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2008-09 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as Vs. Central Circle-II, M/s BTL Holding Co. Ltd.), Faridabad, C/o SRS Mall, Third Floor, Haryana. Sector-12, Faridabad, Haryana. PAN No.AACCB0573C अपीलाथ" Appellant ""यथ"/Respondent & ITA Nos. 3618, 3619 & 3620/Del/2018 Assessment Years: 2010-11, 2011-12 & 2013-14 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as V…

Pr. Commissioner of Income Tax-7, Delhi vs. Vedanta Ltd

ITA/88/2022HC Delhi17 Jan 2025

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 92Section 92C

…ITA 88/2022 Page 1 of 17 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 17 December 2024 Judgment pronounced on: 17 January 2025 + ITA 88/2022 PR. COMMISSIONER OF INCOME TAX-7, DELHI .....Appellant Through: Mr. Puneet Rai, Sr. Standing Counsel with Mr. Ashvini Kumar and Mr. Rishab Nangia, JSCs. versus VEDANTA LTD. .....Respondent Through: Mr. Ajay Vohra, Sr. Adv. with Mr. Prakash Kumar and Ms. Rashmi Singh, Advs. CORAM: HON'BLE MR.…

Aditya Sharma, New Delhi vs. ACIT Central Circle-19, New Delhi

In the result, appeals of the assessee are partly allowed

ITA 3620/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Jan 2025AY 2012-13

Section 143(2)Section 14ASection 153Section 153ASection 153A(1)(b)Section 234B

…ITA Nos.7430/Del/2019 & 3618 to 3620/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2008-09 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as Vs. Central Circle-II, M/s BTL Holding Co. Ltd.), Faridabad, C/o SRS Mall, Third Floor, Haryana. Sector-12, Faridabad, Haryana. PAN No.AACCB0573C अपीलाथ" Appellant ""यथ"/Respondent & ITA Nos. 3618, 3619 & 3620/Del/2018 Assessment Years: 2010-11, 2011-12 & 2013-14 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as V…

Aditya Sharma, New Delhi vs. ACIT Central Circle-19, New Delhi

In the result, appeals of the assessee are partly allowed

ITA 3619/DEL/2019[2011-12]Status: DisposedITAT Delhi15 Jan 2025AY 2011-12

Section 143(2)Section 14ASection 153Section 153ASection 153A(1)(b)Section 234B

…ITA Nos.7430/Del/2019 & 3618 to 3620/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2008-09 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as Vs. Central Circle-II, M/s BTL Holding Co. Ltd.), Faridabad, C/o SRS Mall, Third Floor, Haryana. Sector-12, Faridabad, Haryana. PAN No.AACCB0573C अपीलाथ" Appellant ""यथ"/Respondent & ITA Nos. 3618, 3619 & 3620/Del/2018 Assessment Years: 2010-11, 2011-12 & 2013-14 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as V…

Aditya Sharma, New Delhi vs. ACIT Central Circle-19, New Delhi

In the result, appeals of the assessee are partly allowed

ITA 3618/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Jan 2025AY 2010-11

Section 143(2)Section 14ASection 153Section 153ASection 153A(1)(b)Section 234B

…ITA Nos.7430/Del/2019 & 3618 to 3620/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2008-09 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as Vs. Central Circle-II, M/s BTL Holding Co. Ltd.), Faridabad, C/o SRS Mall, Third Floor, Haryana. Sector-12, Faridabad, Haryana. PAN No.AACCB0573C अपीलाथ" Appellant ""यथ"/Respondent & ITA Nos. 3618, 3619 & 3620/Del/2018 Assessment Years: 2010-11, 2011-12 & 2013-14 बनाम BTL INDUSTRIES LTD., DCIT, (merged with and now known as V…

International Hospital Limited vs. DCIT Circle 12 (2)

ITA/116/2023HC Delhi26 Sept 2024

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

…ITA 116/2023 & other connected matters Page 1 of 52 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: September 11, 2024 Judgment pronounced on September 26, 2024 + ITA 116/2023 INTERNATIONAL HOSPITAL LIMITED .....Appellant Through: Mr. Simran Mehta, Advocate. versus DCIT CIRCLE 12 (2) .....Respondent Through: Mr. Gaurav Gupta, SSC along with Mr. Shivendra Singh and Mr. Yojit Pareek, JSCs. + W.P.(C) 13807/2022 RELIGARE ENTERPRISES LIMITED (AS SUCCESSOR-IN- INTEREST OF RELIGARE SECURITIE…

Boeing India Pvt. Ltd (Successor to Boeing International Corporation India Private Limited), New Delhi vs. ACIT Circle- 4(2), New Delhi

In the result, the appeal is allowed as indicated above

ITA 828/DEL/2021[2016-17]Status: DisposedITAT Delhi27 Mar 2024AY 2016-17

Bench: Shri Saktijit Dey, Vice- & Shri Dr. Brr Kumarassessment Year: 2016-17

Section 139(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI DR. BRR KUMAR, ACCOUNTANT MEMBER Assessment Year: 2016-17 Boeing India Pvt. Ltd., Vs. ACIT, Central Circle -4(2), (Successor to Boeing New Delhi International Corporation India Pvt. Ltd., 3rd Floor, DLF Centre, Sansad Marg, New Delhi-1100 01 PAN :AAHCB1218P (Appellant) (Respondent) Assessee by S/Shri Sachit Jolly & Mrs. Disha Jham, Adv. Department by Shri Rajesh Kumar, CIT(DR) Date of hearing 08.03.2024 Date of pronouncement 27 .03.2024 ORDER PER SAKTIJIT DEY: VICE-PRESIDENT Captioned appeal h…

S S S Glass P.Ltd, New Delhi vs. ITO, Ward-22(1), New Delhi

In the result, the assessee legal ground no

ITA 7614/DEL/2018[2010-11]Status: DisposedITAT Delhi09 Jun 2023AY 2010-11

For Appellant: Shri Kapil Goel, Adv

Section 147Section 148Section 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2010-11 S.S.S Glass Pvt. Ltd., ITO, Ward-22(1), New Delhi H.No. 4521, Gali Jattan, Pahari Dhiraj, New Delhi 110006 vs. PAN AALCS 0510 P (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Adv. Revenue For : Ms. Rajareswari R, Sr. DR Date of Hearing : 21.03.2023 Date of Pronouncement : 09.06.2023 ORDER PER CHANDRA MOHAN GARG, J.M. This appeal has been filed against the order of CIT(A)-31, New Delhi dated 28.09.2018 for AY 2010-11. 2. Gr…

The Commissioner of Income Tax- IV vs. M/s. Prabhat Agri Bio Tech P Ltd

ITTA/459/2015HC Telangana06 Apr 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY