(i) Pr. CIT v. PioneerTown Planners (P.) Ltd.

2024 SCC OnLine DEL 1685Reported decision2024#3000 most cited

What is (i) Pr. CIT v. PioneerTown Planners (P.) Ltd. authority for?

The approval for reopening an assessment under Section 148 must demonstrate the prescribed authority's application of mind, not merely a formal or ritualistic 'Yes'.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.

Also referred to as

Pr. CIT v. PioneerTown Planners (P.) Ltd · 2024 SCC OnLine DEL 1685 · Section 151 · Section 148 · reopening of assessment · application of mind · prescribed authority approval · mechanical approval

Sections most often in play

Section 143(3)Section 153ASection 153DSection 132Section 133ASection 148Section 151Section 147

Issues it is cited on

section 271aab(1a)section 144basection 151(2)section 158bgsection 142(2a)section 271aabsection 271aac(1)section 153bsection 158bsection 158section 271aacsection 271aa

Judgments citing (i) Pr. CIT v. PioneerTown Planners (P.) Ltd.

Nilesh Shamji Bharani, Mumbai vs. DCIT, Central Circle -4(1), Mumbai

In the result, the appeals by the assessee for the

ITA 5625/MUM/2024[2013-14]Status: DisposedITAT Mumbai24 Dec 2024AY 2013-14

Bench: Shri Sandeep Singh Karhailsmt. Renu Jauhri

For Appellant: Shri Vinod Kumar BindalFor Respondent: Shri Kailash C. Kanojiya, CIT-DR
Section 132Section 132(4)Section 133ASection 143(3)Section 153ASection 153DSection 250Section 270ASection 271(1)(c)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No.5624/MUM/2024 (Assessment Year : 2012-13) ITA No.5628/MUM/2024 (Assessment Year : 2016-17) ITA No.5625/MUM/2024 (Assessment Year : 2013-14) ITA No.5629/MUM/2024 (Assessment Year : 2017-18) ITA No.5626/MUM/2024 (Assessment Year : 2015-16) ITA No.5630/MUM/2024 (Assessment Year : 2017-18) ITA No.5627/MUM/2024 (Assessment Year : 2014–15) ITA No.5631/MUM/2024 (Assessment Year : 2018-19) Nilesh Shamji Bharani 5, Sharda Sadan, S.G. Marg Dadar East, Mumbai - 400014 Appellant…

Nilesh Shamji Bharani, Mumbai vs. DCIT-CC-4(1), Mumbai

In the result, the appeals by the assessee for the assessment years

ITA 5624/MUM/2024[2012-13]Status: DisposedITAT Mumbai24 Dec 2024AY 2012-13

Bench: Shri Sandeep Singh Karhailsmt. Renu Jauhri

For Appellant: Shri Vinod Kumar BindalFor Respondent: Shri Kailash C. Kanojiya, CIT-DR
Section 132Section 132(4)Section 133ASection 143(3)Section 153ASection 153DSection 250Section 270ASection 271(1)(c)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No.5624/MUM/2024 ITA No.5628/MUM/2024 (Assessment Year : 2012–13) (Assessment Year : 2016–17) ITA No.5625/MUM/2024 ITA No.5629/MUM/2024 (Assessment Year : 2013–14) (Assessment Year : 2017–18) ITA No.5626/MUM/2024 ITA No.5630/MUM/2024 (Assessment Year : 2015–16) (Assessment Year : 2017–18) ITA No.5627/MUM/2024 ITA No.5631/MUM/2024 (Assessment Year : 2014–15) (Assessment Year : 2018–19) Nilesh Shamji Bharani 5, Sharda Sadan, S.G. Marg Dadar East, Mumbai – 400014 PAN…

Nilesh Shamji Bharani, Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, the captioned appeals by the assessee are allowed

ITA 1792/MUM/2023[2018-2019]Status: DisposedITAT Mumbai06 Dec 2024AY 2018-2019

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Vinod Kumar Bindal & Shri Satish Kumar, A/RsFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 132Section 143(3)Section 153ASection 153D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1786/Mum/2023 Assessment Year: 2017-18 I.T.A. No. 1787/Mum/2023 Assessment Year: 2013-14 I.T.A. No. 1788/Mum/2023 Assessment Year: 2015-16 I.T.A. No. 1789/Mum/2023 Assessment Year: 2016-17 I.T.A. No. 1790/Mum/2023 Assessment Year: 2012-13 I.T.A. No. 1791/Mum/2023 Assessment Year: 2014-15 I.T.A. No. 1792/Mum/2023 Assessment Year: 2018-19 Nilesh Shamji Bharani DCIT, CC-4(1), Mumbai Room No. 5 Vs 1st Floor, Sh…

Nilesh Shamji Bharani, Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, the captioned appeals by the assessee are allowed

ITA 1791/MUM/2023[2014-2015]Status: DisposedITAT Mumbai06 Dec 2024AY 2014-2015

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Vinod Kumar Bindal & Shri Satish Kumar, A/RsFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 132Section 143(3)Section 153ASection 153D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1786/Mum/2023 Assessment Year: 2017-18 I.T.A. No. 1787/Mum/2023 Assessment Year: 2013-14 I.T.A. No. 1788/Mum/2023 Assessment Year: 2015-16 I.T.A. No. 1789/Mum/2023 Assessment Year: 2016-17 I.T.A. No. 1790/Mum/2023 Assessment Year: 2012-13 I.T.A. No. 1791/Mum/2023 Assessment Year: 2014-15 I.T.A. No. 1792/Mum/2023 Assessment Year: 2018-19 Nilesh Shamji Bharani DCIT, CC-4(1), Mumbai Room No. 5 Vs 1st Floor, Sh…

Nilesh Shamji Bharani, Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, the captioned appeals by the assessee are allowed

ITA 1790/MUM/2023[2012-2013]Status: DisposedITAT Mumbai06 Dec 2024AY 2012-2013

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Vinod Kumar Bindal & Shri Satish Kumar, A/RsFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 132Section 143(3)Section 153ASection 153D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1786/Mum/2023 Assessment Year: 2017-18 I.T.A. No. 1787/Mum/2023 Assessment Year: 2013-14 I.T.A. No. 1788/Mum/2023 Assessment Year: 2015-16 I.T.A. No. 1789/Mum/2023 Assessment Year: 2016-17 I.T.A. No. 1790/Mum/2023 Assessment Year: 2012-13 I.T.A. No. 1791/Mum/2023 Assessment Year: 2014-15 I.T.A. No. 1792/Mum/2023 Assessment Year: 2018-19 Nilesh Shamji Bharani DCIT, CC-4(1), Mumbai Room No. 5 Vs 1st Floor, Sh…

Nilesh Shamji Bharani, Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, the captioned appeals by the assessee are allowed

ITA 1789/MUM/2023[2016-2017]Status: DisposedITAT Mumbai06 Dec 2024AY 2016-2017

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Vinod Kumar Bindal & Shri Satish Kumar, A/RsFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 132Section 143(3)Section 153ASection 153D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1786/Mum/2023 Assessment Year: 2017-18 I.T.A. No. 1787/Mum/2023 Assessment Year: 2013-14 I.T.A. No. 1788/Mum/2023 Assessment Year: 2015-16 I.T.A. No. 1789/Mum/2023 Assessment Year: 2016-17 I.T.A. No. 1790/Mum/2023 Assessment Year: 2012-13 I.T.A. No. 1791/Mum/2023 Assessment Year: 2014-15 I.T.A. No. 1792/Mum/2023 Assessment Year: 2018-19 Nilesh Shamji Bharani DCIT, CC-4(1), Mumbai Room No. 5 Vs 1st Floor, Sh…

Nilesh Shamji Bharani, Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, the captioned appeals by the assessee are allowed

ITA 1788/MUM/2023[2015-2016]Status: DisposedITAT Mumbai06 Dec 2024AY 2015-2016

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Vinod Kumar Bindal & Shri Satish Kumar, A/RsFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 132Section 143(3)Section 153ASection 153D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1786/Mum/2023 Assessment Year: 2017-18 I.T.A. No. 1787/Mum/2023 Assessment Year: 2013-14 I.T.A. No. 1788/Mum/2023 Assessment Year: 2015-16 I.T.A. No. 1789/Mum/2023 Assessment Year: 2016-17 I.T.A. No. 1790/Mum/2023 Assessment Year: 2012-13 I.T.A. No. 1791/Mum/2023 Assessment Year: 2014-15 I.T.A. No. 1792/Mum/2023 Assessment Year: 2018-19 Nilesh Shamji Bharani DCIT, CC-4(1), Mumbai Room No. 5 Vs 1st Floor, Sh…

Nilesh Shamji Bharani, Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, the captioned appeals by the assessee are allowed

ITA 1787/MUM/2023[2013-2014]Status: DisposedITAT Mumbai06 Dec 2024AY 2013-2014

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Vinod Kumar Bindal & Shri Satish Kumar, A/RsFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 132Section 143(3)Section 153ASection 153D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1786/Mum/2023 Assessment Year: 2017-18 I.T.A. No. 1787/Mum/2023 Assessment Year: 2013-14 I.T.A. No. 1788/Mum/2023 Assessment Year: 2015-16 I.T.A. No. 1789/Mum/2023 Assessment Year: 2016-17 I.T.A. No. 1790/Mum/2023 Assessment Year: 2012-13 I.T.A. No. 1791/Mum/2023 Assessment Year: 2014-15 I.T.A. No. 1792/Mum/2023 Assessment Year: 2018-19 Nilesh Shamji Bharani DCIT, CC-4(1), Mumbai Room No. 5 Vs 1st Floor, Sh…

Nilesh Shamji Bharani, Mumbai vs. DCIT -CC- 4(1), Mumbai

In the result, the captioned appeals by the assessee are allowed

ITA 1786/MUM/2023[2017-18]Status: DisposedITAT Mumbai06 Dec 2024AY 2017-18

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Vinod Kumar Bindal & Shri Satish Kumar, A/RsFor Respondent: Shri Kailash C. Kanojiya, CIT, D/R
Section 132Section 143(3)Section 153ASection 153D

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1786/Mum/2023 Assessment Year: 2017-18 I.T.A. No. 1787/Mum/2023 Assessment Year: 2013-14 I.T.A. No. 1788/Mum/2023 Assessment Year: 2015-16 I.T.A. No. 1789/Mum/2023 Assessment Year: 2016-17 I.T.A. No. 1790/Mum/2023 Assessment Year: 2012-13 I.T.A. No. 1791/Mum/2023 Assessment Year: 2014-15 I.T.A. No. 1792/Mum/2023 Assessment Year: 2018-19 Nilesh Shamji Bharani DCIT, CC-4(1), Mumbai Room No. 5 Vs 1st Floor, Sh…

Amit Gupta and Sons HUF, Meerut vs. DCIT Central Circle, Meerut

In the result, the appeal of the assessee is allowed

ITA 1541/DEL/2024[2013-14]Status: DisposedITAT Delhi03 Dec 2024AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshamit Gupta & Sons Huf, Vs. Dcit, A-88, Defence Colony, Central Circle, Mawana, Meerut, Up Meerut (Appellant) (Respondent) Pan:Aagha5778R Assessee By : Shri Ankit Kumar, Adv Shri Lalit Mohan, Ca Revenue By: Shri Poojan Rana, Sr. Dr Date Of Hearing 18/11/2024 Date Of Pronouncement 03/12/2024

For Appellant: Shri Ankit Kumar, AdvFor Respondent: Shri Poojan Rana, Sr. DR
Section 115BSection 127(2)Section 132(1)Section 139(1)Section 143(3)Section 153Section 153CSection 153DSection 69ASection 69C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Amit Gupta and Sons HUF, Vs. DCIT, A-88, Defence Colony, Central Circle, Mawana, Meerut, UP Meerut (Appellant) (Respondent) PAN:AAGHA5778R Assessee by : Shri Ankit Kumar, Adv Shri Lalit Mohan, CA Revenue by: Shri Poojan Rana, Sr. DR Date of Hearing 18/11/2024 Date of pronouncement 03/12/2024 O R D E R PER M. BALAGANESH, A. M.: The appeal in ITA No.1541/Del/2024 for AY 2013-14, arises out of the 1. order of the ld. Commissioner of Income Tax (Appeals)-3, Noida [herei…

Biswajit Behera vs. Income Tax Officer, Ward-4(2), Bbsr

ITA/17/2024HC Orissa08 Oct 2024

Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE SANJAY KUMAR MISHRA

Pr Commissioner of Income Tax Central 2 vs. Ms Bhudeva Estates Pvt Ltd

ITA/577/2023HC Delhi06 Sept 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

Section 153ASection 153DSection 264Section 68

…ITA 577/2023 Page 1 of 10 $~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 577/2023 PR COMMISSIONER OF INCOME TAX CENTRAL 2 .....Appellant Through: Mr. Indruj Singh Rai, SSC, Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC. versus MS BHUDEVA ESTATES PVT LTD .....Respondent Through: Mr. Gautam Jain and Mr. Manish Yadav, Advocates. CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE RAVINDER DUDEJA O R D E R % 06.09.2024 1. The Principal Commissioner impugns the order of the Income Tax A…

Pr Commissioner of Income Tax Central 2 vs. Gopal Kumar Goyal

ITA/653/2023HC Delhi30 Jul 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…$~36 to 53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 593/2023 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmol Jagga, Adv. versus M/S MDLR HOTELS PVT LTD .....Respondent Through: Mr. Gautam Jain, Mr. Shaantanu Jain and Mr. Manish Yadav, Advs. 37 + ITA 635/2023 PR. COMMISSIONER OF INCOME FAX CENTRAL- II, NEW DELHI .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmo…

Pr Commissioner of Income Tax Central II vs. M/S Witness Builders Pvt Ltd

ITA/641/2023HC Delhi30 Jul 2024

Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA

…$~36 to 53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 593/2023 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmol Jagga, Adv. versus M/S MDLR HOTELS PVT LTD .....Respondent Through: Mr. Gautam Jain, Mr. Shaantanu Jain and Mr. Manish Yadav, Advs. 37 + ITA 635/2023 PR. COMMISSIONER OF INCOME FAX CENTRAL- II, NEW DELHI .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmo…

Pr. Commissioner of Income Tax Central- II, New Delhi vs. M/S Witness Constructions (P) Ltd

ITA/638/2023HC Delhi30 Jul 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…$~36 to 53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 593/2023 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmol Jagga, Adv. versus M/S MDLR HOTELS PVT LTD .....Respondent Through: Mr. Gautam Jain, Mr. Shaantanu Jain and Mr. Manish Yadav, Advs. 37 + ITA 635/2023 PR. COMMISSIONER OF INCOME FAX CENTRAL- II, NEW DELHI .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmo…

Pr. Commissioner of Income Tax Central- II, New Delhi vs. M/S Kartikeya Buildcon (P) Ltd

ITA/639/2023HC Delhi30 Jul 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…$~36 to 53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 593/2023 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmol Jagga, Adv. versus M/S MDLR HOTELS PVT LTD .....Respondent Through: Mr. Gautam Jain, Mr. Shaantanu Jain and Mr. Manish Yadav, Advs. 37 + ITA 635/2023 PR. COMMISSIONER OF INCOME FAX CENTRAL- II, NEW DELHI .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmo…

Pr Commissioner of Income Tax Central II vs. M/S Gee Gee Buildtech Pvt. Ltd

ITA/2/2024HC Delhi30 Jul 2024

Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA

…$~36 to 53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 593/2023 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmol Jagga, Adv. versus M/S MDLR HOTELS PVT LTD .....Respondent Through: Mr. Gautam Jain, Mr. Shaantanu Jain and Mr. Manish Yadav, Advs. 37 + ITA 635/2023 PR. COMMISSIONER OF INCOME FAX CENTRAL- II, NEW DELHI .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmo…

Principal Commissioner of Income Tax, Central Circle-02 vs. M/S Mdlr Hotels Pvt Ltd

ITA/593/2023HC Delhi30 Jul 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…$~36 to 53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 593/2023 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmol Jagga, Adv. versus M/S MDLR HOTELS PVT LTD .....Respondent Through: Mr. Gautam Jain, Mr. Shaantanu Jain and Mr. Manish Yadav, Advs. 37 + ITA 635/2023 PR. COMMISSIONER OF INCOME FAX CENTRAL- II, NEW DELHI .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmo…

Pr Commissioner of Income Tax vs. Ms Believe Developers and Promoters P Ltd

ITA/21/2024HC Delhi30 Jul 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…$~36 to 53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 593/2023 PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-02 .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmol Jagga, Adv. versus M/S MDLR HOTELS PVT LTD .....Respondent Through: Mr. Gautam Jain, Mr. Shaantanu Jain and Mr. Manish Yadav, Advs. 37 + ITA 635/2023 PR. COMMISSIONER OF INCOME FAX CENTRAL- II, NEW DELHI .....Appellant Through: Mr. Indruj Singh Rai, SSC with Mr. Sanjeev Menon, JSC and Mr. Rahul Singh, JSC with Mr. Anmo…