Inox Wind Energy Ltd. v. Add.CIT

454 ITR 162Reported decision2023#25040 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 11UASection 143(3)Section 56(2)(vii)Section 56(2)(viib)Section 68

Issues it is cited on

amalgamationprevious yeartransfercompanysection 143(3)indianfactotal incomebusiness

Judgments citing Inox Wind Energy Ltd. v. Add.CIT

Shalby Ltd., Ahmedabad vs. The Dy.CIT, Circle-4(1)(1), Ahmedabad

In the result, the appeal of the assessee is dismissed

ITA 1005/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad16 Mar 2026AY 2015-16

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleassessment Year 2015-16

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: Shri R P Rastogi, CIT-D.R
Section 143(3)Section 56(2)(ib)Section 56(2)(vii)Section 56(2)(viib)Section 68

…s the actual transfer of shares. Thus, the addition and the valuation made by the Assessing Officer is justified and hence on merit the case of the assessee does not survive. The decision of Hon’ble Gujarat High Court in case of Inox Wind Energy Ltd. vs. ACIT 454 ITR 162, Adani Wilmer Ltd. vs. ACIT 456 ITR 551 and Anokhi Reality Pvt. Ltd. vs. ITO (2023) 153 taxmann.com 275 all these decisions by the Hon’ble Jurisdictional High Court in respect of non-existing company where the assessee has properly informed the Assessing Officer and the Assessing Officer has passed the Assessment order in the name of non-exiting…

ACIT Circle 1(2)(1), Mumbai vs. M B Patil Construction Limited, Mumbai

ITA 98/MUM/2023[2018-19]Status: DisposedITAT Mumbai16 Apr 2024AY 2018-19
Section 143(3)Section 145(3)Section 40Section 44A

…of erstwhile company which was no longer in existence at the time of passing of the order. In support of his contention, he strongly relied upon the judgment of the Hon'ble Gujarat High Court in the case of Inox Wind Energy Ltd vs. Add.CIT reported in (2023) 454 ITR 162 wherein the Hon'ble High Court has taken note of the decision of the Hon'ble Supreme Court in the case of PCIT vs. Maruti Suzuki India Ltd (2019) 416 ITR 613 and PCIT vs. Mahagun Realtors (P) Ltd. reported in 287 taxmann 566. He also relied upon the Co- ordinate Bench decision of ITAT in the case of ACIT vs. M/s. Candor Renewable Energy Pvt. Ltd…

M/S M.B.Patil Constructions Limited, Mumbai vs. Income Tax Department, National Faceless Assessment Centre, Delhi

ITA 303/MUM/2023[2018-19]Status: DisposedITAT Mumbai16 Apr 2024AY 2018-19
Section 143(3)Section 145(3)Section 40Section 44A

…of erstwhile company which was no longer in existence at the time of passing of the order. In support of his contention, he strongly relied upon the judgment of the Hon'ble Gujarat High Court in the case of Inox Wind Energy Ltd vs. Add.CIT reported in (2023) 454 ITR 162 wherein the Hon'ble High Court has taken note of the decision of the Hon'ble Supreme Court in the case of PCIT vs. Maruti Suzuki India Ltd (2019) 416 ITR 613 and PCIT vs. Mahagun Realtors (P) Ltd. reported in 287 taxmann 566. He also relied upon the Co- ordinate Bench decision of ITAT in the case of ACIT vs. M/s. Candor Renewable Energy Pvt. Ltd…

Inox Wind Energy Ltd. v. Add.CIT (454 ITR 162) — Cited in 3 Judgments | BharatTax