Home Finders Housing Ltd. v. Income-tax Officer Ward 2(3), Chennai

93 Taxmann.com 371High Court2018#834 most cited

What is Home Finders Housing Ltd. v. Income-tax Officer Ward 2(3), Chennai authority for?

Failure by the Assessing Officer to supply reasons for reassessment or dispose of the assessee's objections, as required by the GKN Driveshafts procedure, is a procedural irregularity that does not render the reassessment order void. Such non-compliance can be cured by remitting the matter back to the Assessing Officer for proper adherence to the procedure.

125

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

Home Finders Housing Ltd. v. ITO · Section 147 · Section 148 · reassessment proceedings · GKN Driveshafts India Pvt. Ltd. procedure · communication of reasons · disposal of objections · procedural irregularity · assessment not void · remand to Assessing Officer · Madras High Court

Sections most often in play

Section 143(3)Section 153DSection 153ASection 147Section 132Section 142(1)Section 148Section 153C

Issues it is cited on

arbitrary and capricioussection 114(e)section 43(3)section 158bgpurposive interpretationnon-application of mindsubstantive assessmentsection 153dsection 153bsection 153a(1)search assessmentsection 158b

Judgments citing Home Finders Housing Ltd. v. Income-tax Officer Ward 2(3), Chennai

COMBINE DIAMONDS PRIVATE LIMITED,BANDRA KURLA COMPLEX,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX -5(1)(2), MUMBAI

In the result, the appeal filed by the Assessee stands allowed

ITA 2480/MUM/2025[2009-10]Status: DisposedITAT Mumbai11 Mar 2026AY 2009-10

Bench: Shri Narender Kumar Choudhrya N D Shri Prabhash Shankara.Y: 2009-10 Combine Diamonds Vs. Acit-5(1)(2), Mumbai Private Limited Fw 6010B, 6Th Floor, Bharat Diamond Bourse, East Wing, Bandra Kurla Complex, Bandra East, Mumbai – 400051. Pan/Gir No. Aaacc9949H (Applicant) (Respondent) Assesseeby : Shri Rahul Sarda, Ca Revenue By : Shri Virabhadra Mahajan (Sr. Dr)

For Appellant: Shri Rahul Sarda, CAFor Respondent: Shri Virabhadra Mahajan (SR. DR)
Section 142(1)Section 143(3)Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER A N D SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER A.Y: 2009-10 Combine Diamonds Vs. ACIT-5(1)(2), Mumbai Private Limited FW 6010B, 6th Floor, Bharat Diamond Bourse, East Wing, Bandra Kurla Complex, Bandra East, Mumbai – 400051. PAN/GIR No. AAACC9949H (Applicant) (Respondent) Assesseeby : Shri Rahul Sarda, CA Revenue by : Shri Virabhadra Mahajan (SR. DR) Date of Hearing : 28.01.2026 Date of Pronouncement : 11.03.2026 आदेश / ORDER PER NARENDER KUMAR CHOUDHRY, JM: This appeal has been preferred by the Assessee…

ACIT, CENTRAL CIRCLE-19, DELHI, DELHI vs. YASMIN KAPOOR, DELHI

ITA 3379/DEL/2025[2016-17]Status: DisposedITAT Delhi30 Jan 2026AY 2016-17

Bench: Shri M. Balaganesh & Shri Raj Kumar Chauhan

For Appellant: Shri Sanjay Kumar Agarwal, CAFor Respondent: Shri Jitender Singh, CIT DR
Section 143(3)Section 153ASection 153D

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "A": NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA No. 2203/Del/2025 (Assessment Year: 2017-18) Vs. Deepa Talwar, 6/14, Shanti Niketan, New Delhi (Respondent) PAN: AAUPT4464F ACIT, Central Circle-19, Delhi (Appellant) CO 97/Del/2025 (In ITA No. 2203/Del/2025) (Assessment Year: 2017-18) Deepa Talwar, 6/14, Shanti Niketan, New Delhi (Appellant) PAN: AAUPT4464F Vs. ACIT, Central Circle-19, Delhi (Respondent) ITA Nos. 2203 & 2221/Del/2025 (Assessment Years: 2016-17 & 2017-18) Vs. Yasmin Kapoor, C-4/6, APJ Abdul Kala…

ACIT, CENTRAL CIRCLE-19, DELHI, DELHI vs. YASMIN KAPOOR, DELHI

Appeals of the assessee are allowed

ITA 2221/DEL/2025[2017-18]Status: DisposedITAT Delhi30 Jan 2026AY 2017-18

Bench: Shri M. Balaganesh & Shri Raj Kumar Chauhanacit, Vs. Deepa Talwar, Central Circle-19, 6/14, Shanti Niketan, Delhi New Delhi (Appellant) (Respondent) Pan: Aaupt4464F

For Appellant: Shri Sanjay Kumar Agarwal, CAFor Respondent: Shri Jitender Singh, CIT DR
Section 143(3)Section 153ASection 153D

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ACIT, Vs. Deepa Talwar, Central Circle-19, 6/14, Shanti Niketan, Delhi New Delhi (Appellant) (Respondent) PAN: AAUPT4464F CO 97/Del/2025 (In ITA No. 2203/Del/2025) (Assessment Year: 2017-18) Deepa Talwar, Vs. ACIT, 6/14, Shanti Niketan, Central Circle-19, New Delhi Delhi (Appellant) (Respondent) PAN: AAUPT4464F ITA Nos. 2203 & 2221/Del/2025 (Assessment Years: 2016-17 & 2017-18) ACIT, Vs. Yasmin Kapoor, Central Circle-19, C-4/6, APJ Abdul Kalam Delhi Road, New Delhi (A…

ACIT, CENTRAL CIRCLE-19, DELHI, DELHI vs. DEEPA TALWAR, DELHI

Appeals of the assessee are allowed

ITA 2203/DEL/2025[2017-18]Status: DisposedITAT Delhi30 Jan 2026AY 2017-18

Bench: Shri M. Balaganesh & Shri Raj Kumar Chauhanacit, Vs. Deepa Talwar, Central Circle-19, 6/14, Shanti Niketan, Delhi New Delhi (Appellant) (Respondent) Pan: Aaupt4464F

For Appellant: Shri Sanjay Kumar Agarwal, CAFor Respondent: Shri Jitender Singh, CIT DR
Section 143(3)Section 153ASection 153D

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ACIT, Vs. Deepa Talwar, Central Circle-19, 6/14, Shanti Niketan, Delhi New Delhi (Appellant) (Respondent) PAN: AAUPT4464F CO 97/Del/2025 (In ITA No. 2203/Del/2025) (Assessment Year: 2017-18) Deepa Talwar, Vs. ACIT, 6/14, Shanti Niketan, Central Circle-19, New Delhi Delhi (Appellant) (Respondent) PAN: AAUPT4464F ITA Nos. 2203 & 2221/Del/2025 (Assessment Years: 2016-17 & 2017-18) ACIT, Vs. Yasmin Kapoor, Central Circle-19, C-4/6, APJ Abdul Kalam Delhi Road, New Delhi (A…

YASMIN KAPOOR,DELHI vs. DCIT, CENTRAL CIRCLE - 19, DELHI, DELHI

ITA 1542/DEL/2025[2016-17]Status: DisposedITAT Delhi30 Jan 2026AY 2016-17

Bench: Shri M. Balaganesh & Shri Raj Kumar Chauhan

For Appellant: Shri Sanjay Kumar Agarwal, CAFor Respondent: Shri Jitender Singh, CIT DR
Section 143(3)Section 153ASection 153D

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH "A": NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA No. 2203/Del/2025 (Assessment Year: 2017-18) Vs. ACIT, Central Circle-19, Delhi (Appellant) Deepa Talwar, 6/14, Shanti Niketan, New Delhi (Respondent) PAN: AAUPT4464F CO 97/Del/2025 (In ITA No. 2203/Del/2025) (Assessment Year: 2017-18) Deepa Talwar, 6/14, Shanti Niketan, New Delhi (Appellant) PAN: AAUPT4464F Vs. ACIT, Central Circle-19, Delhi (Respondent) ITA Nos. 2203 & 2221/Del/2025 (Assessment Years: 2016-17 & 2017-18) ACIT, Central Circle-19, Delhi (Appellant…

AMISH ANANTRAI MODI,MUMBAI vs. CENTRAL CIRCLE 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 6282/MUM/2025[2013-2014]Status: DisposedITAT Mumbai21 Jan 2026AY 2013-2014

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI MAKARAND VASANT MAHADEOKAR (Accountant Member)

Section 143(3)Section 147Section 148Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI MAKARAND VASANT MAHADEOKAR, ACCOUNTANT MEMBER Amish Anantrai Modi Vs. Dy.Commissioner of B-1602, Panchsheel Income Tax Central Heights, Mahavir Nagar Circle 2(1), Mumbai Kandivali West Mumbai – 400 067 PAN/GIR No.AFXPM2914F (Appellant) .. (Respondent) Assessee by Shri Ravikant Pathak Revenue by Shri Surendra Mohan, Sr. DR Date of Hearing 20/01/2026 Date of Pronouncement 21/01/2026 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against the order dated 12.08.2025…

ASHU ASHOK,NEW DELHI vs. ACIT, CENTRAL CIRCLE-17, NEW DELHI

In the result, all the appeals filed by the assessee are partly allowed

ITA 1046/DEL/2022[2015-16]Status: DisposedITAT Delhi06 Nov 2025AY 2015-16

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 153ASection 153DSection 271Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.1045/DEL/2022 (Assessment Year: 2014-15) Ashu Ashok, vs. ACIT, Central Circle 7, I – 20, Lajpat Nagar III, New Delhi. New Delhi – 110 024. (PAN : ACQPA0282N) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate REVENUE BY : Shri Dayainder Singh Sidhu, CIT DR Date of Hearing : 06.11.2025 Date of Order : 06.11.2025 O R D E R PER S.RIFAUR RAHMAN, AM: 1. These appeals are filed by the assessee against the order of ld. Commissioner of Income-tax Ap…

ASHU ASHOK,NEW DELHI vs. ACIT, CENTRAL CIRCLE-17, NEW DELHI

In the result, all the appeals filed by the assessee are partly allowed

ITA 1045/DEL/2022[2014-15]Status: DisposedITAT Delhi06 Nov 2025AY 2014-15

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 153ASection 153DSection 271Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.1045/DEL/2022 (Assessment Year: 2014-15) Ashu Ashok, vs. ACIT, Central Circle 7, I – 20, Lajpat Nagar III, New Delhi. New Delhi – 110 024. (PAN : ACQPA0282N) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate REVENUE BY : Shri Dayainder Singh Sidhu, CIT DR Date of Hearing : 06.11.2025 Date of Order : 06.11.2025 O R D E R PER S.RIFAUR RAHMAN, AM: 1. These appeals are filed by the assessee against the order of ld. Commissioner of Income-tax Ap…

ASHU ASOK,NEW DELHI vs. ACIT, CENTRAL CIRCLE-17, NEW DELHI

In the result, all the appeals filed by the assessee are partly allowed

ITA 1044/DEL/2022[2013-14]Status: DisposedITAT Delhi06 Nov 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 153ASection 153DSection 271Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA No.1045/DEL/2022 (Assessment Year: 2014-15) Ashu Ashok, vs. ACIT, Central Circle 7, I – 20, Lajpat Nagar III, New Delhi. New Delhi – 110 024. (PAN : ACQPA0282N) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate REVENUE BY : Shri Dayainder Singh Sidhu, CIT DR Date of Hearing : 06.11.2025 Date of Order : 06.11.2025 O R D E R PER S.RIFAUR RAHMAN, AM: 1. These appeals are filed by the assessee against the order of ld. Commissioner of Income-tax Ap…

MOIN AKHTAR QURESHI ,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 19, NEW DELHI

ITA 7034/DEL/2019[2009-10]Status: DisposedITAT Delhi28 Oct 2025AY 2009-10

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

ACIT CENTRAL CIRCLE-19, NEW DELHI vs. NASREEN MOIN QURESHI, NEW DELHI

ITA 2944/DEL/2019[2008-09]Status: DisposedITAT Delhi28 Oct 2025AY 2008-09

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

NASREEN MOIN QURESHI,NEW DELHI vs. ACIT CENTRAL CIRCLE-19, NEW DELHI

ITA 2412/DEL/2019[2011-12]Status: DisposedITAT Delhi28 Oct 2025AY 2011-12

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

ACIT, CENTRAL CIRCLE- 19, NEW DELHI vs. MOIN AKHTAR QURESHI, NEW DELHI

ITA 2144/DEL/2019[2008-09]Status: DisposedITAT Delhi28 Oct 2025AY 2008-09

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

ACIT CENTRAL CIRCLE-19, NEW DELHI vs. IMPRESS ESTATES PVT LTD., NEW DELHI

ITA 2043/DEL/2019[2009-10]Status: DisposedITAT Delhi28 Oct 2025AY 2009-10

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

ACIT CENTRAL CIRCLE-19, , NEW DELHI vs. MOHD. SHAHNAWAZ, NEW DELHI

ITA 1877/DEL/2019[2008-09]Status: DisposedITAT Delhi28 Oct 2025AY 2008-09

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

MOIN AKHTAR QURESHI ,NEW DELHI vs. ACIT, CENTRAL CIRCLE- 19, NEW DELHI

ITA 1836/DEL/2019[2008-09]Status: DisposedITAT Delhi28 Oct 2025AY 2008-09

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

MOHD. SHAHNAWAZ,NEW DELHI vs. ACIT CENTRAL CIRCLE-19, NEW DELHI

ITA 1728/DEL/2019[2008-09]Status: DisposedITAT Delhi28 Oct 2025AY 2008-09

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

IMPRESS ESTATES PVT LTD.,NEW DELHI vs. ACIT CENTRAL CIRCLE-19, NEW DELHI

ITA 1102/DEL/2019[2008-09]Status: DisposedITAT Delhi28 Oct 2025AY 2008-09

Bench: Shri M Balaganesh & Shri Vimal Kumar

For Appellant: Shri Nirbhay Mehta, Ms. VanshikaFor Respondent: Ms.Monika Singh, CIT-DR
Section 143(3)Section 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1102 to 1108/Del/2019 Assessment Years: 2008-09 to 2014-15 M/s. Impress Estates Pvt. Ltd. Vs. Assistant Commissioner of C-134, Ground Floor, Income Tax, Defence Colony, Central Circle-19, New Delhi-1100 24 New Delhi PAN No. AAACI3114L (Appellant) (Respondent) ITA Nos. 2043 & 2047/Del/2019 Assessment Years: 2009-10 & 2014-15 Assistant Commissioner of Vs. M/s. Impress Estates Pvt. Ltd. Income Tax, C-134, Ground Floor, Central Circle-19, Defence Colony, New Delhi…

SAHIL KOHLI,NEW DELHI vs. DCIT CENTRAL CIRCLE-16, NEW DELHI

In the result, the cross objection filed by the assessee is allowed and appeal of the revenue is dismissed

ITA 453/DEL/2024[2019-20]Status: DisposedITAT Delhi17 Oct 2025AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 143(2)Section 153ASection 250

…ITA Nos.3283/Del/2023 & Others IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3283/Del/2023 [Assessment Years : 2015-16] DCIT, vs Sahil Kohli, Central Circle-16, 59/15, Ramjas Road, Jhandewala Extn. Karol Bagh, New Delhi-110005 Delhi -110055. PAN-CCXPK2550C APPELLANT RESPONDENT C.O.No.-164 & 165/Del/2023 [In ITA No. 3283 & 3288/Del/2023] [Assessment Year : 2015-16 & 2016-17] Sahil Kohli, vs DCIT, 59/15, Ramjas Road, Central Circle-16, Karol Bagh, New Delhi- Jhandewala Extn. Delhi - 110005 11005…

SAHIL KOHIL,DELHI vs. DCIT, CENTRAL CIRCLE-16, DELHI

In the result, the cross objection filed by the assessee is allowed and appeal of the revenue is dismissed

ITA 452/DEL/2024[2017-18]Status: DisposedITAT Delhi17 Oct 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 143(2)Section 153ASection 250

…ITA Nos.3283/Del/2023 & Others IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos.3283/Del/2023 [Assessment Years : 2015-16] DCIT, vs Sahil Kohli, Central Circle-16, 59/15, Ramjas Road, Jhandewala Extn. Karol Bagh, New Delhi-110005 Delhi -110055. PAN-CCXPK2550C APPELLANT RESPONDENT C.O.No.-164 & 165/Del/2023 [In ITA No. 3283 & 3288/Del/2023] [Assessment Year : 2015-16 & 2016-17] Sahil Kohli, vs DCIT, 59/15, Ramjas Road, Central Circle-16, Karol Bagh, New Delhi- Jhandewala Extn. Delhi - 110005 11005…

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