Further, in Lupin Ltd. v. Assistant Commissioner of Income-tax (LTU), Mumbai

46 Taxmann.com 396High Court2014#14273 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 147 Section 148 Section 68 Section 132 Section 131 Section 143(3)Section 144 Section 250

Issues it is cited on

kelvinator source of source borrowed satisfaction escapement of income reason to believe reopening of assessment satisfaction note reassessment proceedings unexplained cash credit income-tax officer assistant commissioner section 131

Judgments citing Further, in Lupin Ltd. v. Assistant Commissioner of Income-tax (LTU), Mumbai

ACIT, NEW DELHI vs. M/S. ALODIE ESTATES PVT. LTD., NEW DELHI

In the result, the appeal of the revenue is dismissed

ITA 1730/DEL/2016[2011-12]Status: DisposedITAT Delhi18 Jul 2025AY 2011-12

Bench: Shri Sudhir Kumar & Shri Manish Agarwalassessment Year: 2011-12 Asstt. Commissioner Of Vs. M/S. Alodie Estates Pvt. Ltd. 2Nd Income Tax, Central B-4/43, Floor, Safdarjung Circle-2, New Delhi Enclave, New Delhi-110029 Pan No.Aaica1782G (Appellant) (Respondent)

Section 132Section 139Section 147Section 148Section 68

…Ita No. 1730/Del/2016 ACIT v. M/s Alodie Estates Pvt. Ltd. A.Y.2011-12 1 THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH “E” NEWDELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assessment Year: 2011-12 Asstt. Commissioner of Vs. M/s. Alodie Estates Pvt. Ltd. 2nd Income Tax, Central B-4/43, Floor, Safdarjung Circle-2, New Delhi Enclave, New Delhi-110029 PAN No.AAICA1782G (Appellant) (Respondent) Appellant by Sh. Dheeraj Kumar Jain, Sr. DR Respondent by Sh. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Sh. Deepesh Garg, Advocate Date of hearing 03.07.2025 Date of 18…

ACIT, NEW DELHI vs. M/S. A & D ESTATES PVT. LTD., NEW DELHI

In the result we upheld the decision of the Ld

ITA 1729/DEL/2016[2012-13]Status: DisposedITAT Delhi25 Jun 2025AY 2012-13

Bench: Ms. Madhumita Roy & Shri Manish Agarwalassessment Year: 2012-13

Section 132Section 143(2)Section 143(3)Section 148Section 68

…1 ACIT v. A&D Estates (P) Ltd. A.Y. 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E ”: NEW DELHI BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, Central Circle-2, Vs A & D Estates Pvt. Ltd., R/o. B-4/43, 2nd Floor, New Delhi. Safdarjung Enclave, New Delhi-110029. PAN: AAFCA 2604 L APPELLANT RESPONDENT Assessee represented by Dr. Rakesh Gupta, Adv.; & Sh. Saksham Agarwal, CA Department represented by Ms. Amisha S. Gupta CIT(DR) Date of hearing 08.05.2025 Date of pronouncement 25.06.2025 O R D E R PER Ms. MADHUMITA ROY, JM: The i…

ACIT, NEW DELHI vs. M/S. SEA POINT TRADING & BUILDERS PVT. LTD., NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 1731/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Jun 2025AY 2012-13

Bench: Ms. Madhumita Roy, Judical Member & Shri Manish Agarwalasst. Commissioner Of M/S. Sea Point Trading & Income Tax, Builders Pvt. Ltd. Central Circle-2, Vs. B-4/43, 2Nd Floor, New Delhi. Safdarjung Enclave, New Delhi-110029. Pan: Aabcs0741C (Appellant) (Respondent) Assessee By Dr. Rakesh Gupta, Adv., Shri Somil Agarwal, Adv. & Shri Deepesh Garg, Adv. Department By Shri Virender Kumar Singh, Sr. Dr Date Of Hearing 07/05/2025 Date Of Pronouncement 18/06/2025 O R D E R Per Manish Agarwal, Am: This Appeal Is Filed By The Revenue Against The Order Of Learned Commissioner Of Income Tax (Appeals)-23, New Delhi [Ld. Cit(A), In Short], Dt. 29.01.2026 In Appeal No. 16/2015-16 For Assessment Year 2012-13 Passed U/S 250 Of The Income Tax Act, 1961 (The Act, In Short). 2. The Revenue Has Taken The Following Grounds Of Appeal: “1. The Order Of Ld. Cit(A) Is Not Correct In Law & On Facts. 2. On The Facts & Circumstances Of The Case, The Ld. Cit(A) Has Erred In Laws In Deleting The Addition Of Rs.6,35,00,000/- Made By Ao On Account Of Unexplained Cash Credit U/S 68 Of The Act Received From M/S Manan Merchandise Pvt. Ltd.”

Section 127Section 132Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Asst. Commissioner of M/s. Sea Point Trading & Income Tax, Builders Pvt. Ltd. Central Circle-2, Vs. B-4/43, 2nd Floor, New Delhi. Safdarjung Enclave, New Delhi-110029. PAN: AABCS0741C (Appellant) (Respondent) Assessee by Dr. Rakesh Gupta, Adv., Shri Somil Agarwal, Adv. and Shri Deepesh Garg, Adv. Department by Shri Virender Kumar Singh, Sr. DR Date of Hearing 07/05/2025 Date of Pronouncement 18/06/2025 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by th…

ACIT, NEW DELHI vs. M/S. BELISMA BUILDCON PVT. LTD., GURGAON

In the result, the appeal of the Revenue is dismissed

ITA 1728/DEL/2016[2011-12]Status: DisposedITAT Delhi18 Jun 2025AY 2011-12

Bench: Ms.Madhumita Roy & Shri Manish Agarwal[Assessment Year : 2011-12] Acit, Vs M/S. Belisma Buildcon Central Circle-2, Pvt.Ltd.,77, Ss House, Sector-44, New Delhi Gurgaon, Haryana-122003. Pan-Aadcb9647C Appellant Respondent Appellant By Dr. Rakesh Gupta, Adv., Shri Somil Agarwal, Adv. & Shri Deepesh Garg, Adv. Respondent By Shri Virender Kumar Singh, Sr.Dr Date Of Hearing 07.05.2025 Date Of Pronouncement 18.06.2025 Order

Section 132Section 147Section 148Section 250Section 68

…ITA No.1728/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE MS.MADHUMITA ROY, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2011-12] ACIT, vs M/s. Belisma Buildcon Central Circle-2, Pvt.Ltd.,77, SS House, Sector-44, New Delhi Gurgaon, Haryana-122003. PAN-AADCB9647C APPELLANT RESPONDENT Appellant by Dr. Rakesh Gupta, Adv., Shri Somil Agarwal, Adv. & Shri Deepesh Garg, Adv. Respondent by Shri Virender Kumar Singh, Sr.DR Date of Hearing 07.05.2025 Date of Pronouncement 18.06.2025 ORDER PER MANISH AGARWAL, AM : The present appeal has been filed by the…

ACIT, NEW DELHI vs. M/S. GREEN GEM ESTATES PVT. LTD., NEW DELHI

In the result, the appeal of the revenue is dismissed

ITA 1732/DEL/2016[2011-12]Status: DisposedITAT Delhi01 Feb 2024AY 2011-12

Bench: Sh. Saktijit Dey & Sh. N. K. Billaiyaassessment Year: 2011-12 Acit Vs. Green Gem Estates Pvt. Ltd. R/O B- 4/43, 2Nd Floor, Central Circle -2 New Delhi Safdarjung Enclave, New Delhi – 110029 Pan No.Aaacg3209Q (Appellant) (Respondent) Appellant By Sh. Subhra Jyoti Chakraborty, Cit Dr Respondent By Sh. Somil Aggarwal, Advocate Sh. Deepesh Garg, Advocate Sh. Shrey Jain, Advocate Date Of Hearing: 01/02/2024 Date Of Pronouncement: 01/02/2024 Order Per N. K. Billaiya, Am:

Section 133Section 147Section 148Section 66Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. SAKTIJIT DEY, VICE PRESIDENT AND SH. N. K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2011-12 ACIT Vs. Green Gem Estates Pvt. Ltd. R/o B- 4/43, 2nd Floor, Central Circle -2 New Delhi Safdarjung Enclave, New Delhi – 110029 PAN No.AAACG3209Q (APPELLANT) (RESPONDENT) Appellant by Sh. Subhra Jyoti Chakraborty, CIT DR Respondent by Sh. Somil Aggarwal, Advocate Sh. Deepesh Garg, Advocate Sh. Shrey Jain, Advocate Date of hearing: 01/02/2024 Date of Pronouncement: 01/02/2024 ORDER PER N. K. BILLAIYA, AM: This appeal by the revenue is preferr…

ACIT CIRCLE-59(1), NEW DELHI vs. NEERAJ KUMAR SINGHAL, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 283/DEL/2021[2009-10]Status: DisposedITAT Delhi13 Sept 2023AY 2009-10

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri Shri Amit Goel, CAFor Respondent: Ms. Smita Singh, Sr.DR

Section 139Section 143(3)Section 147Section 148Section 151(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.283/DEL/2021 Assessment Year 2009-10 ACIT, Neeraj Kumar Singhal Circle-59(1) Vs. 38, FIE, Functional Industrial Delhi. Estate, Delhi-110092 TAN/PAN: AATPS3546G (Appellant) (Respondent) Appellant by: Shri Shri Amit Goel, CA Respondent by: Ms. Smita Singh, Sr.DR Date of hearing: 21 08 2023 Date of pronouncement: 09 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Revenue against the order of the Commissioner of Incom…

M/S. BRV DEVELOPERS PVT. LTD.,DELHI vs. ITO, NEW DELHI

In the result, the appeal by the assessee is allowed

ITA 1825/DEL/2015[2005-06]Status: DisposedITAT Delhi17 Dec 2015AY 2005-06

Bench: Shri J. Sudhakar Reddyay: 2005-06 Brv Developers Pvt.Ltd. Vs. Ito, Ward 14(4) (Earlier Known As Prominent New Delhi Insurance Brokers P.Ltd.) C 52, Vivek Vihar Delhi 110 095 Pan: Aadcp 3196 J (Appellant) (Respondent)

For Appellant: Shri Amit Goel, C.AFor Respondent: Sh. T.Vasanthan, Sr.D.R

Section 148Section 68

…eyond 4 years though there is no failure on the part of the assessee to truly and fully disclose all material facts required for the assessment. This is bad in law as held by the Hon’ble Bombay High Court in the case of Lupin Ltd. vs. ACIT(LTU), Mumbai (2014) 46 Taxmann.com 396 (Bom). At para 8 of the jdugement the Hon’ble Court has held as follows. “8. It is true that the reasons for initiating the re-assessment proceedings does in fact state that there was a failure on the part of the assessee to disclose fully and truly all material facts necessary for its assessment. However, merely making this bald assertion…