Experion Developers P. Ltd. v. ACIT WP(C) 11302/

67 Taxmann.com 339High Court2016#2730 most cited
43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2026.

Also referred to as

Experion Developers P. Ltd. v. ACIT · income escaping assessment · section 147 · section 148 · section 151 approval · sanctioning authority · non-application of mind · valuation of shares · DCF method · full value of consideration · reassessment proceedings · material facts

Sections most often in play

Section 147Section 148Section 151Section 143(3)Section 142ASection 234ASection 234BSection 234C

Issues it is cited on

sanctioning authorityapproval under section 151section 151(2)section 151(1)section 142adcf methodnon application of mindvaluation of sharesextension of limitationmaterial facts necessary for assessmentfull value of considerationincome escaping assessment

Judgments citing Experion Developers P. Ltd. v. ACIT WP(C) 11302/

Gajendra Kumar, Ghaziabad vs. ITO, Ward- 1(2), Ghaziabad

In the result appeal of the assessee is partly allowed

ITA 608/DEL/2018[2009-10]Status: DisposedITAT Delhi18 Nov 2021AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Gajendra Kumar, Vs. Ito, C/O. M/S. Sanjeev Anand & Associates, Ward-1(2), 77, Navyug Market, Ghaziabad Ghaziabad Pan:Bwgpg2614B (Appellant) (Respondent)

For Appellant: Shri Somil Agarwal, AdvFor Respondent: Shri Umesh Yakyar, Sr. DR
Section 144Section 147Section 148Section 151

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Gajendra Kumar, Vs. ITO, C/o. M/s. Sanjeev Anand & Associates, Ward-1(2), 77, Navyug Market, Ghaziabad Ghaziabad PAN:BWGPG2614B (Appellant) (Respondent) Assessee by : Shri Somil Agarwal, Adv Mr. Rakesh Gupta, Adv Revenue by: Shri Umesh Yakyar, Sr. DR Date of Hearing 20/10/2021 Date of pronouncement 18/11/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is field by the assessee against the order passed by the ld CIT(A)-2, Noida da…

ACIT, New Delhi vs. M/S. Maharaji Education Trust, Ghaziabad

The appeal are dismissed

ITA 5138/DEL/2016[2007-08]Status: DisposedITAT Delhi13 Oct 2021AY 2007-08

Bench: Shri Kuldip Singh & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Suresh Gupta, C. AFor Respondent: Ms. Paramita M. Biswas[CIT]–
Section 11Section 12ASection 132Section 133ASection 143(1)Section 143(2)Section 143(3)Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”: NEW DELHI ] BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 5138/Del/2016 (Assessment Year: 2007-08) ACIT, M/s. Maharaji Education Vs. Trust, Central Circle : 6, No. 1 – Santosh Nagar, Pratap Vihar, New Delhi. Ghaziabad – 201 009. PAN: AAATM5225F (Appellant) (Respondent) Assessee by : Shri Suresh Gupta, C. A. Department by: Ms. Paramita M. Biswas[CIT]– DR Date of Hearing : 21/09/2021 Date of pronouncement : 13/10/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is fi…

Jap Infracon Pvt Ltd., Mumbai vs. ITO 12 (3)(1), Mumbai

In the result, the appeal of assessee is allowed

ITA 8038/MUM/2019[2010-11]Status: DisposedITAT Mumbai29 Sept 2021AY 2010-11

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 8038/Mum/2019 (Inaqa-Arna Baya- / Assessment Year 2010-11) Jap Infracon Pvt. Ltd. The Income Tax Officer, Ward-12(3)(1) B-102, Twinkle Apt, New Link Vs. Mumbai-400 020 Road, Lokhandwala Complex, Andheri (W), Mumbai-400 053 .. (Apilaaqai- / Appellant) (P`%Yaqaai- / Respondent) स्थामी रेखा िं./Pan No. Aaacp3809P अऩीराथी की ओय े / Appellant By : S/Shri R C Jain & Ajay Daga प्रत्मथी की ओय े / Respondent By : Smt. Smita Verma, Dr स नवाई की तारीख / Date Of Hearing: 29.09.2021 घोषणा की तारीख / Date Of Pronouncement : 29.09.2021 Aadosa / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: This Appeal Of The Assessee Is Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-21, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-21/It-873/Ito-12(3)(1)/2017-18 Vide Dated 24.09.2019. The Assessment Was Framed By The Income Tax Officer, Ward 12(3)(1), Mumbai (In Short Ito/ Ao) For The A.Y. 2010-11 Vide Order Dated 31.12.2016 Under Section 143(3) Read With Section 147 Of The Income-Tax Act, 1961 (Hereinafter „The Act‟). 2. The First Issue In This Appeal Of Assessee Is Against The Order Of Cit(A) Upholding The Validity Of Assessment Of 2 Jap Infracon Pvt. Ltd.; Ay 10-11 Jurisdiction Under Section 147 Of The Act. For This Assessee Has Raised The Following Two Grounds:-

For Appellant: S/Shri R C Jain & Ajay DagaFor Respondent: Smt. Smita Verma, DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 151

…आयकर अपीलीय अधिकरण “SMC” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI श्री भहावीय स िंह, उऩाध्मक्ष के भक्ष । BEFORE SRI MAHAVIR SINGH, VICE PRESIDENT Aayakr ApIla saM./ ITA No. 8038/Mum/2019 (inaQa-arNa baYa- / Assessment Year 2010-11) Jap Infracon Pvt. ltd. The Income Tax Officer, Ward-12(3)(1) B-102, Twinkle Apt, New Link Vs. Mumbai-400 020 Road, Lokhandwala Complex, Andheri (W), Mumbai-400 053 .. (ApIlaaqaI- / Appellant) (p`%yaqaaI- / Respondent) स्थामी रेखा िं./PAN No. AAACP3809P अऩीराथी की ओय े / Appellant by : S/Shri R C Jain & Ajay Daga प्रत्मथी की ओय े / Respondent by : Sm…