Ferrous Infrastructure v. DCIT

63 Taxmann.com 201High Court2015#12900 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 143(3)Section 147Section 148Section 151Section 143(2)Section 153CSection 68Section 10(38)

Issues it is cited on

bogus share capitalmliborrowed satisfactionreasoned ordershare application moneyreason to believetangible materialreopening of assessmentchief commissioneraccommodation entrysection 151escapement of income

Judgments citing Ferrous Infrastructure v. DCIT

Passion Realtech Pvt Ltd, Gurgaon vs. ;ACIT, Central Circle-2, Faridabad

In the result, Appeals in ITA

ITA 1269/DEL/2025[2012-13]Status: DisposedITAT Delhi26 Nov 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 143(2)Section 147Section 148Section 151Section 153C

…Tribunal and sought for allowing Ground No. 2 of the Assessee. a) Nimitaya Hotel & Resorts Ltd. vs. ACIT (109 Taxmann.com 185) (ITAT Delhi). b) Pr. CIT vs. Tupperware India (P.) Ltd. (65 Taxmann.com 17) (Delhi High Court). c) Ferrous Infrastructure vs. DCIT (63 Taxmann.com 201) (Delhi High Court). 23. Per contra, the Ld. Department's Representative relying on the findings and the conclusion of the Lower Authorities, sought for dismissal of Ground No. 2 of the Assessee. 24. We have heard both the parties and perused the material available on record. The case of the Assessee has been reopened under Section 148…

Passion Realtech Pvt Ltd, Gurgaon vs. ACIT, Central Circle-2, Faridabad

In the result, Appeals in ITA

ITA 1268/DEL/2025[2011-12]Status: DisposedITAT Delhi26 Nov 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.

Section 143(2)Section 147Section 148Section 151Section 153C

…Tribunal and sought for allowing Ground No. 2 of the Assessee. a) Nimitaya Hotel & Resorts Ltd. vs. ACIT (109 Taxmann.com 185) (ITAT Delhi). b) Pr. CIT vs. Tupperware India (P.) Ltd. (65 Taxmann.com 17) (Delhi High Court). c) Ferrous Infrastructure vs. DCIT (63 Taxmann.com 201) (Delhi High Court). 23. Per contra, the Ld. Department's Representative relying on the findings and the conclusion of the Lower Authorities, sought for dismissal of Ground No. 2 of the Assessee. 24. We have heard both the parties and perused the material available on record. The case of the Assessee has been reopened under Section 148…

Sunrise Propbuild Pvt Ltd., Delhi vs. ACIT, Central Circle-2, Faridabad

In the result, Appeals in ITA

ITA 1258/DEL/2025[2012-13]Status: DisposedITAT Delhi26 Nov 2025AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Ita No. 1258/Del/2025 (A.Y. 2012-13) M/S Sunrise Propbuild Pvt. Ltd. V Assistant Commissioner Of House No. B-4, 1St Floor, Shop S Income Tax, Central Circle-Ii, No. 25, Ashirward Complex, Faridabad, Village Pitampura, New Delhi- Haryana-121001 110034 Pan: Aapcs2201K Appellant Respondent Assessee By Sh. S. S. Nagar, Ca Revenue By Ms.Suman Malik, Cit Dr Date Of Hearing 08/09/2025 Date Of Pronouncement 26/11/2025

Section 143(2)Section 147Section 148Section 151Section 153C

…d No. 7 of the Assessee. Sunrise Propbuild Pvt. Ltd. Vs. ACIT a) Nimitaya Hotel & Resorts Ltd. vs. ACIT (109 Taxmann.com 185) (ITAT Delhi). b) Pr. CIT vs. Tupperware India (P.) Ltd. (65 Taxmann.com 17) (Delhi High Court). c) Ferrous Infrastructure vs. DCIT (63 Taxmann.com 201) (Delhi High Court). 11. Per contra, the Ld. Department's Representative relying on the findings and the conclusion of the Lower Authorities, sought for dismissal of Ground No. 7 of the Assessee. 12. We have heard both the parties and perused the material available on record. The case of the Assessee has been reopened under Section 148…

Sunrise Porpbuild Pvt Ltd, Delhi vs. ACIT, Central Circle-2, Faridabad

In the result, Appeals in ITA

ITA 1257/DEL/2025[2011-12]Status: DisposedITAT Delhi26 Nov 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Yogesh Kumar U.S.Ita No. 1258/Del/2025 (A.Y. 2012-13) M/S Sunrise Propbuild Pvt. Ltd. V Assistant Commissioner Of House No. B-4, 1St Floor, Shop S Income Tax, Central Circle-Ii, No. 25, Ashirward Complex, Faridabad, Village Pitampura, New Delhi- Haryana-121001 110034 Pan: Aapcs2201K Appellant Respondent Assessee By Sh. S. S. Nagar, Ca Revenue By Ms.Suman Malik, Cit Dr Date Of Hearing 08/09/2025 Date Of Pronouncement 26/11/2025

Section 143(2)Section 147Section 148Section 151Section 153C

…d No. 7 of the Assessee. Sunrise Propbuild Pvt. Ltd. Vs. ACIT a) Nimitaya Hotel & Resorts Ltd. vs. ACIT (109 Taxmann.com 185) (ITAT Delhi). b) Pr. CIT vs. Tupperware India (P.) Ltd. (65 Taxmann.com 17) (Delhi High Court). c) Ferrous Infrastructure vs. DCIT (63 Taxmann.com 201) (Delhi High Court). 11. Per contra, the Ld. Department's Representative relying on the findings and the conclusion of the Lower Authorities, sought for dismissal of Ground No. 7 of the Assessee. 12. We have heard both the parties and perused the material available on record. The case of the Assessee has been reopened under Section 148…

Sunita Saini, Haryana vs. Income Tax Officer, Ward 1(4), Faridabad, Haryana

In the result, appeal of the Assessee is allowed

ITA 1877/DEL/2024[2016-17]Status: DisposedITAT Delhi27 Oct 2025AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A No.1877/Del/2024 िनधा"रणवष"/Assessment Year:2016-17 बनाम Sunita Saini, Income Tax Officer, House No.743P, Sector-38, Vs. Ward 1(4), Gurugram, Haryana. Faridabad. Pan No.Awmps2317Q अपीलाथ" Appellant ""यथ"/Respondent

Section 10(38)Section 147Section 151Section 263

…ITA No. 1877/DEL/2024 SUNITA SAINI IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.1877/Del/2024 िनधा"रणवष"/Assessment Year:2016-17 बनाम SUNITA SAINI, INCOME TAX OFFICER, House No.743P, Sector-38, Vs. Ward 1(4), Gurugram, Haryana. Faridabad. PAN No.AWMPS2317Q अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Suresh K. Gupta, Advocate Revenue by Shri Mahesh Kumar, CIT DR सुनवाईक"तारीख/ Date of hearing: 18.08.2025 27.10.2025 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD…

ACIT, CC-2(1), Kol, Kolkata vs. Shalimar Hatcheries Limited, Kolkata

In the result, the appeal of the Revenue is allowed and the Cross Objection filed by the assessee is dismissed

ITA 546/KOL/2023[2012-13]Status: DisposedITAT Kolkata24 Jan 2024AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Girish Agrawali.T.A. No. 546/Kol/2023) Assessment Year: 2012-2013 Assistant Commissioner Of Income Tax,....Appellant Central Circle-2(1), Kolkata, Aayakar Bhawan Poorva, 3Rd Floor, 110, Shanti Pally, Kolkata-700107 -Vs.- Shalimar Hatcheries Ltd.,......................Respondent 46C, Chowringhee Road, Park Street, 17Th Floor, Everest House, Kolkata-700071 [Pan: Aadcs6537J] - A N D - C.O. No. 13/Kol/2023 (In I.T.A. No. 546/Kol/2023) Assessment Year: 2012-2013 Shalimar Hatcheries Ltd.,..................Cross Objector 46C, Chowringhee Road, Park Street, Kolkata-700071 [Pan: Aadcs6537J] -Vs.- Assistant Commissioner Of Income Tax,....Respondent Central Circle-2(1), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, Kolkata-700107 Appearances By: Shri P.P. Barman, Addl. Cit, Appeared On Behalf Of The Revenue

Section 132Section 139Section 143(2)Section 143(3)Section 147Section 148Section 153ASection 35(1)(ii)

…ITA No. 546/KOL/2023 Assessment Year: 2012-2013 & C.O. No. 13/KOL/2023 (in ITA No. 546/KOL/2023) Shalimar Hatcheries Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Girish Agrawal, Accountant Member I.T.A. No. 546/KOL/2023) Assessment Year: 2012-2013 Assistant Commissioner of Income Tax,....Appellant Central Circle-2(1), Kolkata, Aayakar Bhawan Poorva, 3rd Floor, 110, Shanti Pally, Kolkata-700107 -Vs.- Shalimar Hatcheries Ltd.,......................Respondent 46C, Chowringhee Road, Park Street, 17th Floor, EVEREST HOUSE, Kolkata-700071 [PAN…

The Hamlet, Bangalore vs. The Income-Tax Officer-Ward-6(2)(4), Bangalore

In the result, the appeal filed by the assessee stands partly allowed

ITA 70/BANG/2023[2012-13]Status: DisposedITAT Bangalore16 Nov 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2012-13 M/S. The Hamlet, No. 11, Kemwell House, The Income Tax Tumkur Road, Officer, Yeshwanthpur, Ward – 6(2)(4), Bangalore – 560 022. Bangalore. Vs. Pan: Aaaft6690D Appellant Respondent Assessee By : Shri H.N. Kincha, Ca : Shri D.K. Mishra, Cit - Revenue By Dr Date Of Hearing : 24-08-2023 Date Of Pronouncement : 16-11-2023 Order Per Beena Pillaipresent Appeal Arises Out Of The Order Dated 27.12.2022 Passed By The Nfac, Delhi For A.Y. 2012-13 On Following Grounds Of Appeal: “1. The Learned Commissioner Of Income Tax (Appeals) Has Erred In Passing The Appellate Order In The Manner Passed. The Appellate Order As Passed Is Bad In Law & Is Liable To Be Quashed. 2. In Any Case, The Learned Commissioner Of Income Tax (Appeals) Has Erred In Confirming The Assessment Order Passed By The Learned Assessing Officer. On The Facts & Circumstances Of The Case, The Learned Commissioner Of Income Tax (Appeals) Should Have Quashed, The Order Passed By Assessing Officer Or Atleast Should Have Deleted The Additions Made By The Assessing Officer.

For Appellant: Shri H.N. Kincha, CA
Section 133(6)Section 148Section 234BSection 68

…ITA No. 70/Bang/2023 M/s. The Hamlet, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2012-13 M/s. The Hamlet, No. 11, Kemwell House, The Income Tax Tumkur Road, Officer, Yeshwanthpur, Ward – 6(2)(4), Bangalore – 560 022. Bangalore. Vs. PAN: AAAFT6690D APPELLANT RESPONDENT Assessee by : Shri H.N. Kincha, CA : Shri D.K. Mishra, CIT - Revenue by DR Date of Hearing : 24-08-2023 Date of Pronouncement : 16-11-2023 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of the order dat…

Paras Commtrade P.Ltd, Delhi vs. ITO, Ward-19(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 6439/DEL/2018[2010-11]Status: DisposedITAT Delhi19 Sept 2022AY 2010-11

Bench: Shri Chandra Mohan Garg[Assessment Year : 2010-11] Paras Commtrade P.Ltd., Vs Ito, 294, Jagriti Enclave, Ward-19(1), New Delhi-110092. New Delhi. Pan-Aadcp2610F Appellant Respondent Appellant By Ms. Kriti Bindal, Ca Respondent By Shri Mithalesh Kumar Pandey, Sr. Dr Date Of Hearing 13.09.2022 Date Of Pronouncement 19.09.2022

Section 142(1)Section 143(2)Section 147Section 148

…legal grounds of assessee may kindly be dismissed. 6. Placing re-joinder to the above, Ld.AR for the assessee again drew our attention towards judgement of the Hon’ble Supreme Court in the case of 3 | P a g e Ferrous Infrastructure (P.) Ltd. Vs DCIT [2015] 63 Taxmann.com 201 (Delhi) and submitted that when the AO did not pass a speaking order to dispose the assessee’s objection to reassessment proceedings u/s 148 of the Act and reassessment proceedings in pursuance to the said notice deserves to be set aside. 7. On careful consideration of the rival submissions, I am of the considered view that undisputedly,…

Ferrous Infrastructure v. DCIT (63 Taxmann.com 201) — Cited in 8 Judgments | BharatTax