Experion Developers Pvt Ltd. v. ACIT

422 ITR 355High Court2020#7738 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2026.

Also reported as

115 Taxmann 338

Sections most often in play

Section 147 Section 148 Section 151 Section 143(3)Section 1961 Section 142A Section 234A Section 234B

Issues it is cited on

sanctioning authority section 151(2)section 142a dcf method valuation of shares section 151(1)approval under section 151 extension of limitation full value of consideration borrowed satisfaction short term capital gains kelvinator

Judgments citing Experion Developers Pvt Ltd. v. ACIT

BANARSI LAL,FIROZABAD vs. ITO 2(2)(1), FIROZABAD, FIROZABAD

In the result, the appeal of the assessee is allowed

ITA 317/AGR/2025[2014-2015]Status: DisposedITAT Agra20 Mar 2026AY 2014-2015

Bench: Us Challenging The Validity Of Assumption Of Jurisdiction U/S 147 Of The Act. These Additional Grounds Go To The Root Of The Matter & The Facts Relevant For Its Adjudication Are Placed On Record. Hence, We Admit The Additional Grounds & Take Up The Same First For Adjudication.

Section 147Section 148Section 151Section 250

…ions of section 151 of the Act, the Principal Commissioner was not required to provide elaborate reasoning to arrive at a finding of approval when he was satisfied with reasons recorded by Assessing Officer :- a) Experion Developers P Ltd. vs ACIT reported in 422 ITR 355 (Del HC) b) Virbhadra Singh vs DCIT reported in 88 taxmann.com 88 (HP HC) c) Sonia Gandhi vs ACIT reported in 407 ITR 594 (Del HC) 4 Banarsi Lal 5. We find that the various decisions quoted by both the Ld. AR as well as the Ld. DR are non-jurisdictional high courts giving conflicting decisions. We find that the Hon’ble Supreme Court in the case…

SURESH KUMAR,YAMUNANAGAR vs. ITO, W-4, YAMUNANAGAR

In the result, appeal of the assessee is allowed

ITA 390/CHANDI/2023[215-16]Status: DisposedITAT Chandigarh20 Jan 2026

Bench: Shri Rajpal Yadav & Shri Krinwant Sahay

For Appellant: Shri Ajay Jain,CAFor Respondent: Shri Vivek Vardhan, Addl. CIT Sr.DR

Section 143(3)Section 147Section 151Section 28Section 56

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 390/CHD/2023 "नधा"रण वष" / Assessment Year: 2015-16 Shri Suresh Kumar, Vs The ITO, Village – Batholi, Ward No. 4, Yamuna Nagar. Yamuna Nagar. "थायी लेखा सं./PAN NO: BPMPK3081H अपीलाथ"/Appellant ""यथ"/Respondent Assessee by : Shri Ajay Jain,CA Revenue by : Shri Vivek Vardhan, Addl. CIT Sr.DR Date of Hearing : 03.09.2025 Date of Pronouncement : 20.01.2026 PHYSICAL HEARING O R D E R PER RAJ P…

NINA KSHETRY,NOIDA vs. ACIT, CIRCLE INT.TAX. 2(1)(2), NEW DELHI

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1878/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

…ITA No.1876/Del/2023 AY2016-17 Sangita Kshetry &Oths Vs ACIT Circle – Int. Tax. 2 (1)(2) New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI BEFORE SH. C.N. PRASAD, JUDICIAL MEMBER AND SH. NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Sangita Kshetry Vs. ACIT C/o Dhruv Seth, Advocate Circle – Int. Tax. 2 (1)(2) Amicus Advocates and New Delhi Solicitors 620, Tower B Advant Navis Business Park, Plot # 7 Noida- Greater Noida, Expressway, Sector- 142, Noida PAN No.AEYPK5792D (APPELLANT) (RESPONDENT) Assessment Year: 2016-17 Hersh Vardhan Kshetry Vs. ACIT C/o Dhruv Seth, Advoc…

HERSH VARDHAN KSHETRY,NOIDA vs. ACIT, CIRCLE INT. TAX. 2(1)(2), NEW DELHI

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1877/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

SANGITA KSHETRY,NOIDA vs. ACIT,CIRCLE INT.TAX. 2(1)(2), NEW DELHI

In the result, the appeal of the assesses in ITA 1876/Del/2023, ITA

ITA 1876/DEL/2023[2016-17]Status: DisposedITAT Delhi19 May 2025AY 2016-17

Bench: Sh. C.N. Prasad & Sh. Naveen Chandraassessment Year: 2016-17

Section 148

DCIT, CENTRAL CIRCLE-28, NEW DELHI vs. MANISH UPPAL, DELHI

In the result, assessee’s appeal in ITA No

ITA 3061/DEL/2022[2013-14]Status: DisposedITAT Delhi16 May 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandraassessment Year: 2013-14

Section 132(1)Section 143(1)Section 147Section 148Section 153ASection 68

…426 3. GUJARAT AMBUJA GUJ HC 250 TAXMANN 482 4. ARADHNA ESTATE (P) LTD GUJ HC 254 TMI 5. V3S INFRATECH LTD VS ACIT ITAT DELHI 104 TAXMANN.COM 403 6. JMD GLOBAL (P) LTD VS PCIT DELHI HC 426 ITR 394 7. EXPERSION DEVELOPERS (P) LTD (MECHANICAL APPROVAL) DELHI HC 422 ITR 355 8. ANDERSON BIOMED (P) LTD GUJARAT HC 129 TAXMANN.COM 135 9. SHRIKANT PHULCHAND BHAKKAD (HUF) VS JCIT BOMBAY HC 137 TAXMANN.COM 445 10. CHETAN SABHARWAL (CHANGE OF OPINION) VS ACIT DELHI HC 110 TAXMANN.COM 57 DCIT v. Manish Uppal DCIT v. Manish Uppal 11. 11. 11. AMIT AMIT AMIT POLYPTINTS POLYPTINTS POLYPTINTS (P) (P) (P) LTD LTD LTD GUJARAT GUJAR…

AGL TECHNOLOGIES LTD,NEW DELHI vs. DCIT CIRCLE-1(1), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 4692/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Oct 2024AY 2010-11

Bench: Shri Vikas Awasthy & Shri Naveen Chandraआअसं.4692/िद"ी/2019 (िन.व. 2010-11) M/S Agl Technologies Ltd., S-206, First Floor, Panchsheel Park, New Delhi 110017 ...... अपीलाथ"/Appellant Pan: Aaeca-1070-B बनाम Vs. Deputy Commissioner Of Income Tax, Circle-1(1), Room No. 153A, C.R Building, ..... "ितवादी/Respondent I.P Estate0, New Delhi 110002 अपीलाथ" "ारा/ Appellant By : Shri Anuj Jain, Chartered Accountant "ितवादी"ारा/Respondent By : Shri Kanv Bali, Sr. Dr सुनवाई क" ितिथ/ Date Of Hearing : 13/08/2024 घोषणा क" ितिथ/ Date Of Pronouncement : : 30/10/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-1, New Delhi (Hereinafter Referred To As 'The Cit(A)') Dated 26.03.2019, For Assessment Year 2010-11. 2. The Solitary Ground Raised By The Assessee In Appeal Is Against The Addition Of Rs.1 Crore U/S. 68 Of The Income Tax Act, 1961 (Hereinafter Referred To As 'The Act’).

For Appellant: Shri Anuj Jain, Chartered AccountantFor Respondent: Shri Kanv Bali, Sr. DR

Section 133ASection 139Section 143(1)Section 148Section 68

…other agencies is valid placed reliance on following decisions: i. PCIT vs. Paramount Communication (P.) Ltd., (2017-TIOL-253-Sc-IT); ii. PCIT vs. Paramount Communication (P.) Ltd., [2017] 79 taxmann.com 409 (Delhi); iii. Experion Developers P. Ltd. vs. ACIT, 422 ITR 355 (Delhi) & iv. Rajat Export Import India P. Ltd., vs. ITO 341 ITR 135 (Delhi) 6. We have heard the submissions made by rival sides and have examined the orders of authorities below. Though there is no ground raised by the assessee challenging reopening of assessment, yet both sides have made their submissions on this issue. 5 7. The assessee in g…

DCIT.CENTRAL CIRCLE-14, NEW DELHI vs. SMT SANDHYA SHARMA, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2407/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2024AY 2016-17

Bench: S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri Dharm Veer Singh, CIT DR

Section 145(3)Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sandhya Sharma, vs. ACIT, Central Circle 14, 1168, Kucha Mahajani, New Delhi. Chandni Chowk, Delhi – 110 006. (PAN : AJTPS6309N) ACIT, Central Circle 14, vs. Sandhya Sharma, New Delhi. 1168, Kucha Mahajani, Chandni Chowk, Delhi – 110 006. (PAN : AJTPS6309N) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gautam Jain, Advocate Shri Lalit Mohan, CA Shri Parth Singhal, Advocate REVENUE BY : Shri Dharm Veer Singh, CIT DR. Date of Hearing : 27.08.2024 Date of Order : 16.10.2024…

SANDHYA SHARMA,DELHI vs. ACIT, CENTRAL CIRCLE-14, NEW DELHI

In the result, appeal filed by the assessee is allowed

ITA 2019/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2024AY 2016-17

Bench: S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri Dharm Veer Singh, CIT DR

Section 145(3)Section 151

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-19, NEW DELHI., DELHI vs. SANDEEP BAJAJ, DELHI

In the result, the Cross Objection filed by the assessee is

ITA 2993/DEL/2023[2014-15]Status: DisposedITAT Delhi29 May 2024AY 2014-15

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

Section 147Section 148Section 151Section 2(22)(e)Section 56

…g authority is not required to give elaborate reasons for his satisfaction. For this proposition, he relied upon the following case laws: - -PCIT V Pioneer Town Planners Pvt. Ltd. ITA No 91/2019 Delhi High Court. -Experion Developers Pvt Ltd. V ACIT [2020] 422 ITR 355 (Del) -PCIT v. Meenakshi Overseas Ltd. (ITA No. 692/2016) Delhi. 7. In rejoinder, the AR has submitted that so far as the decision of Pioneer Town Planners (supra) relied upon by Ld DR is concerned, the same is in favour of the assessee. With regard to decision of Experion Developers (supra), relied upon by Ld DR, it has been submitted by the Ld.…

DHAVAL DHUSHANT VORA,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX 33(1), MUMBAI

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

ITA 3013/MUM/2023[2011-12]Status: DisposedITAT Mumbai04 Apr 2024AY 2011-12

Bench: Shri Narender Kumar Choudhry, Jm & Ms Padmavathy S, Am

For Appellant: Shri Viraj Mehta, CAFor Respondent: Smt. Mahita Nair, Sr. DR

Section 132Section 132(4)Section 147Section 148Section 151Section 153Section 69

…259 ITR 19 (SC) have been duly complied with. The notice u/s 148 of the Act was issued after recording the reason for reopening which was supplied to the appellant. In the case of Experion Developers (P.) Ltd. Vs ACIT [2020] 115 taxmann.com 338 (Delhi)/[2020] 422 ITR 355 (Delhi), Hon'ble court held that where necessary sanction to issue notice under section 148 was obtained from Pr. Commissioner as per provision of section 151, Pr. Commissioner was not required to provide elaborate reasoning to arrive at a finding of approval when he was satisfied with reasons recorded by Assessing Officer.From the above narrated…

KRISHNA DEVI,NEW DELHI vs. ITO, WARD- 38(3), NEW DELHI

ITA 6356/DEL/2019[2014-15]Status: DisposedITAT Delhi04 Jan 2022AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 6356/Del/2019 : Asstt. Year : 2014-15 Krishna Devi, Vs Income Tax Officer, F-26/124, Sector-7, Rohini, Ward-38(3), New Delhi-110085 New Delhi-110002 (Appellant) (Respondent) Pan No. Abrpd0875E Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. Umesh Takyar, Sr. Dr Date Of Hearing: 08.10.2021 Date Of Pronouncement: 04.01.2022

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. Umesh Takyar, Sr. DR

Section 115BSection 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6356/Del/2019 : Asstt. Year : 2014-15 Krishna Devi, Vs Income Tax Officer, F-26/124, Sector-7, Rohini, Ward-38(3), New Delhi-110085 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. ABRPD0875E Assessee by : Sh. Kapil Goel, Adv. Revenue by : Sh. Umesh Takyar, Sr. DR Date of Hearing: 08.10.2021 Date of Pronouncement: 04.01.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: This appeal has been filed by the assessee against the order of ld. CIT(A)-13, New Delh…

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

…isfied that it is a fit case for issue of notice u/s 148 of the IT act.” Is invalid. We find that this issue is squarely covered against the assessee by the decision of the honourable Delhi High Court in case of Experion developers private limited versus ACIT 422 ITR 355 (Del) wherein it has been held as Under:- “(d) Whether proper sanction as required under section 151 of the Act was obtained or not ? 40. It is a requirement for issuance of notice for reopening of assessment proceedings under section 151 of the Act that the Principal Chief Page No : 0386 Commissioner or Chief Commissioner or Principal Commissio…

TRETA E TECHNOLOGIES COMPANY PVT LTD,GURGAON vs. ACIT CIRCLE-25(2), NEW DELHI

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

ITA 9734/DEL/2019[2010-11]Status: DisposedITAT Delhi24 Sept 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Vijay Pal Raoआ.अ.सं/.I.T.A No.9734/Del/2019 िनधा"रणवष"/Assessment Year:2010-11 बनाम Treta E Technologies Company Pvt. Ltd. Acit Ca M.R. Sahu, M Sahu & Associates, Ca Vs. Circle 25(2) H.No. 651, Ff, Sector-10A, Room No. 196A, Near Meenakshi Public School, C.R. Building, Gurgaon, Haryana. New Delhi. Pan No. Aadct1733B अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151

…He has further contended that the satisfaction of Pr. CIT is not require to be in elaborate words in support of his contention he has relied upon the decision of the Hon’ble Delhi High Court in the case of E-X Seed Technologies & Device Pvt. Ltd. Vs. ACIT 422 ITR 355. Thus, the Ld. DR has submitted that while granting sanction u/s 151 the Pr. CIT was not required to provide elaborate reasoning to arrive at the finding of approval when he was satisfied with the reasons of reopening recorded by the Assessing Officer. He has pointed out that the assessee is a non filer of Income Tax Return and only on the bas…