Ltd. v. Commissioner of Income

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

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Section 148

Judgments citing Ltd. v. Commissioner of Income

VNG AUTOMOTIVE P. LTD. vs. ASSTT. COMMISSIONER OF INCOME

The appeals are disposed of as allowed

ITA-795/2004HC Delhi10 Apr 2026

For Appellant: Mr. Satyen Sethi & Mr. Arta Trana PandaFor Respondent: Mr Abhishek Maratha, SSC, Mr Apoorv

Section 148

…ITA 795-796/2004 Page 1 of 30 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 20.12.2025 Judgment delivered on: 10.04.2026 Judgment uploaded on: As per Digital Signature~ + ITA 795/2004 + ITA 796/2004 VNG AUTOMOTIVE P. LTD .....Appellant versus ASSTT. COMMISSIONER OF INCOME TAX .....Respondent Advocates who appeared in this case…

MAX SQUARE LTD,NOIDA vs. ITO WARD-5(1)(5), NOIDA

In the result, the appeal of the assessee is dismissed

ITA 4100/DEL/2025[2021-22]Status: DisposedITAT Delhi13 Feb 2026AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2021-22] Max Square Ltd. Vs Ito L-12, Max Tower, Sector-16-B Ward-5(1)(5) Gautam Budha Nagar Noida Noida, Uttar Pradesh-201301 Pan-Aagcn5808G Appellant Respondent Appellant By Shri Anil Bhalla, Ca & Shri Nitin Kumar Sharma, Ca Respondent By Shri Gouranga Chandra Das, Sr. Dr Date Of Hearing 08.12.2025 Date Of Pronouncement 13.02.2026 Order Per Manish Agarwal, Am : The Present Appeal Is Filed By Assessee Against The Order Dated 30.05.2025 Of Ld. Commissioner Of Income Tax (A), National Faceless Appeal Centre (“Nfac”), Delhi [“Ld. Cit(A)”] In Appeal No. Nfac/2020-21/10308419 Passed U/S 250 Of The Income Tax Act, 1961 [“The Act”] Arising Out Of Assessment Order Dated 07.12.2023 Passed U/S 143(3) R.W.S. 144B Of The Act Pertaining To Assessment Year 2021-22. 2. Brief Acts Of The Case Are That The Assessee Is A Company, Engaged In The Business Of Real Estates Development & Started Construction Of Commercial Complex Project “Max Square” At Sector 129, Noida. The Assessee Borrowed Funds From Indusind Bank Amounting To Inr 29.45 Crores For The Construction & Further Raised Funds Through Issue Of Equity/Ccd’S. The Funds Which Remained Un-Utilized, Were Invested Temporary In Fdrs From Which Interest Was Received Of Inr 63,77,502/- & Was Credited To The Cost Of Construction. However, The Ao Has Held The Same As Taxable Under The Head “Income From Other Sources”.

Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2021-22] Max Square Ltd. vs ITO L-12, Max Tower, Sector-16-B Ward-5(1)(5) Gautam Budha Nagar Noida Noida, Uttar Pradesh-201301 PAN-AAGCN5808G APPELLANT RESPONDENT Appellant by Shri Anil Bhalla, CA & Shri Nitin Kumar Sharma, CA Respondent by Shri Gouranga Chandra Das, Sr. DR Date of Hearing 08.12.2025 Date of Pronouncement 13.02.2026 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by assessee against the order dated 30.05.2025 of…

SP JAMMU UDHAMPUR HIGHWAY LTD.,MUMBAI vs. DCIT CIRCLE 3(3)(2), MUMBAI

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

ITA 1507/MUM/2019[2014-15]Status: DisposedITAT Mumbai02 Jan 2023AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blesp Jammu-Udhampur Highway Pvt Ltd., V. Dcit- Circle-3(3)(2) 41/44, Shapoorji Pallonji Centre Aayakar Bhavan Minoo Desai Marg Mumbai - 400020 Colaba, Mumbai – 400005 Pan: Aaocs5512N (Appellant) (Respondent) Assessee By : Shri Manish Chulawala Department By : Smiti Samant

For Appellant: Shri Manish ChulawalaFor Respondent: Smiti Samant

Section 115JSection 142(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER SP Jammu-Udhampur Highway Pvt Ltd., v. DCIT- Circle-3(3)(2) 41/44, Shapoorji Pallonji Centre Aayakar Bhavan Minoo Desai Marg Mumbai - 400020 Colaba, Mumbai – 400005 PAN: AAOCS5512N (Appellant) (Respondent) Assessee by : Shri Manish Chulawala Department by : Smiti Samant Date of Hearing : 08.12.2022 Date of Pronouncement : 02.01.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against order of Learned Commi…

LHOTSE DEVELOPERS AND TRADERS PVT LTD.,MUMBAI vs. DY IT 12(3)(2), MUMBAI

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

ITA 542/MUM/2020[2015-16]Status: DisposedITAT Mumbai17 Nov 2021AY 2015-16

Bench: Shri M Balaganesh & Shri Pavan Kumar Gadalem/S Lhotse Developers Vs. Dcit – 12(3)(2) & Traders Pvt Ltd., Room No. 147B, 1St Hotel Grand Hometel, Floor, Aaykar Bhavan, Cts No. 406/11, 4Th Mk Road, Mkumbai – Floor, Raheja 400020. Chambers, Linking Road, Santacruz (W), Mumbai – 400054. Pan/Gir No. : Aabcl0079N Appellant .. Respondent

For Appellant: Shri Ravindra Poojary. ARFor Respondent: Shri Mehul B. Jain. DR

Section 143(1)Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s Lhotse Developers Vs. DCIT – 12(3)(2) and Traders Pvt Ltd., Room No. 147B, 1st Hotel Grand Hometel, Floor, Aaykar Bhavan, CTS No. 406/11, 4th MK Road, Mkumbai – Floor, Raheja 400020. Chambers, Linking Road, Santacruz (W), Mumbai – 400054. PAN/GIR No. : AABCL0079N Appellant .. Respondent Appellant by : Shri Ravindra Poojary. AR Respondent by : Shri Mehul B. Jain. DR Date of Hearing 09.11.2021 Date of Pronouncement 17.11.2021 आदेश / O R D E R PER PAVAN KUMAR GADALE…

BTW-ATLANTA TRANSFORMERS INDIA PVT. LTD.,BHARUCH vs. ACIT, CIRCLE-1(1)(1), VADODARA

In the result, the appeal of the assessee is partly allowed

ITA 1642/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad06 Mar 2020AY 2013-14

For Appellant: Shri S.N.Soparkar, A.RFor Respondent: Shri Vidhyut Trivedi, Sr. D.R

Section 115JSection 143(2)Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Sandeep Gosain, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 1642 & 1643/Ahd/2018 Assessment Year 2013-14 & 2014-15 BTW-Atlanta The ACIT, Transformers India Pvt. Circle-1(1)(1), Ltd. Survey No. 192/1, Vs Vadodara 192/3, 193 to 199 & 209, (Respondent) Ankhi Jambusar Bharuch, Gujarat-392150 PAN: AAECB9579N (Appellant) Revenue by: Shri Vidhyut Trivedi, Sr. D.R. Assessee by: Shri S.N.Soparkar, A.R. Date of hearing : 03-03-2020 Date of pronouncement : 06-03-2020 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- T…

DCIT, NEW DELHI vs. M/S. SENTIA POWER LTD., NEW DELHI

In the result, ITA number 146/Del/2016 filed by the learned assessing officer for assessment year 2012 – 13 is dismissed

ITA 1461/DEL/2016[2012-13]Status: DisposedITAT Delhi21 Aug 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishisentia Power Ltd, Vs. Ito, (Formerly Known As Indiabulls Ward-11(4), Cseb Bhiyathan Power Ltd), New Delhi M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent) The Deputy Commissioner Of Vs. Sentia Power Ltd, Income Tax (Formerly Known As Circle 23(2) Indiabulls Cseb Bhiyathan New Delhi Power Ltd), M-62 & 63, 1St Floor, Connaught Place, New Delhi Pan: Aabci8901M (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Arun Kumar Yadav, Sr DR

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Sentia Power Ltd, Vs. ITO, (formerly known as Indiabulls Ward-11(4), CSEB Bhiyathan Power Ltd), New Delhi M-62 and 63, 1st Floor, Connaught Place, New Delhi PAN: AABCI8901M (Appellant) (Respondent) The Deputy Commissioner of Vs. Sentia Power Ltd, Income Tax (formerly known as Circle 23(2) Indiabulls CSEB Bhiyathan New Delhi Power Ltd), M-62 and 63, 1st Floor, Connaught Place, New Delhi PAN: AABCI8901M (Appellant) (Respondent) Assessee by : Shri Ajay Wadhwa, Adv Ms. R…

M/S. SENTIA POWER LTD.,,NEW DELHI vs. ITO, NEW DELHI

In the result, ITA number 146/Del/2016 filed by the learned assessing officer for assessment year 2012 – 13 is dismissed

ITA 3498/DEL/2015[2011-12]Status: DisposedITAT Delhi21 Aug 2019AY 2011-12

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Arun Kumar Yadav, Sr DR

THE ITO, WARD-1(1),, AHMEDABAD vs. M/S. ADANI POWER RAJASTHAN LTD.,, AHMEDABAD

In the result, cross objection of the assessee on this score stands allowed

ITA 1430/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad18 Jan 2019AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 1430/Ahd/2015 With Cross Objection No. 114/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2011-12)

For Appellant: Parin Shah, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R

Section 56

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘B’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 1430/Ahd/2015 WITH CROSS OBJECTION No. 114/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2011-12) ITO, M/s. Adani Power बनाम/ WD.1(1)(1), Ahmedabad Rajasthan Limited Vs. Adani House, Nr. Mithakhali Six Road, Navrangpura, Ahmedabad 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCA9379P (Appellant / Respondent) .. (Respondent / Cross Objector) राज"व क" ओर से/Revenue by : Shri Mudit Nagpal, Sr…