New Okhla Industrial Development Authority v. Commissioner of Income

95 Taxmann.com 80Supreme Court of India2018#21670 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 194ASection 194ISection 201(1)Section 201(1A)
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Judgments citing New Okhla Industrial Development Authority v. Commissioner of Income

Commissioner of Income Tax (TDS)-1, New Delhi vs. M/S Mahagun (India) Pvt. Ltd

Appeals stand disposed of with all pending applications

ITA/259/2025HC Delhi09 Feb 2026

Bench: HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE MR. JUSTICE VINOD KUMAR

…ITA 259/2025, ITA 418/2025 & ITA 420/2025 Page 1 of 3 $~5 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 9th February, 2026. + ITA 259/2025 COMMISSIONER OF INCOME TAX (TDS)-1, NEW DELHI .....Appellant Through: Mr. Puneet Rai, SSC with Mr. Ashwini Kumar, JSC. versus M/S MAHAGUN (INDIA) PVT. LTD. .....Respondent Through: Mr. Somil Agarwal and Mr. Dushyant Agarwal, Advs. 6 +…

Pr. Commissioner of Income Tax -TDS-1 vs. Mahagun Real Estate Private Limited

Appeals stand disposed of with all pending applications

ITA/420/2025HC Delhi09 Feb 2026

Bench: HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA

…ITA 259/2025, ITA 418/2025 & ITA 420/2025 Page 1 of 3 $~5 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 9th February, 2026. + ITA 259/2025 COMMISSIONER OF INCOME TAX (TDS)-1, NEW DELHI .....Appellant Through: Mr. Puneet Rai, SSC with Mr. Ashwini Kumar, JSC. versus M/S MAHAGUN (INDIA) PVT. LTD. .....Respondent Through: Mr. Somil Agarwal and Mr. Dushyant Agarwal, Advs. 6 +…

Pr. Commissioner of Income Tax -TDS-1 vs. Mahagun (India) Pvt. Ltd

Appeals stand disposed of with all pending applications

ITA/418/2025HC Delhi09 Feb 2026

Bench: HON'BLE MR. JUSTICE DINESH MEHTA,HON'BLE MR. JUSTICE VINOD KUMAR

…ITA 259/2025, ITA 418/2025 & ITA 420/2025 Page 1 of 3 $~5 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of decision: 9th February, 2026. + ITA 259/2025 COMMISSIONER OF INCOME TAX (TDS)-1, NEW DELHI .....Appellant Through: Mr. Puneet Rai, SSC with Mr. Ashwini Kumar, JSC. versus M/S MAHAGUN (INDIA) PVT. LTD. .....Respondent Through: Mr. Somil Agarwal and Mr. Dushyant Agarwal, Advs. 6 +…

Ascot Hotels and Resorts P.Ltd, New Delhi vs. DCIT, Circle-73(1), New Delhi

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 2962/DEL/2022[2015-16]Status: DisposedITAT Delhi21 Feb 2024AY 2015-16

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2015-16

For Appellant: Shri Ruchesh Sinha, AdvocateFor Respondent: Shri Kanv Bali, Sr.DR
Section 194Section 194ISection 201(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2015-16 Ascot Hotels and Resorts P. Ltd. Vs. DCIT 15, Mohandev Building, Circle-73(1) 13 Tolstoy Marg, New Delhi. New Delhi – 110002 PAN AAACA913IH (Appellant) (Respondent) Assessee by: Shri Ruchesh Sinha, Advocate Department by : Shri Kanv Bali, Sr.DR Date of Hearing 24/01/2024 Date of 21/ 02/2024 pronouncement O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order dated 29.11.2022 of the Ld. Commissioner of Income…

New Okhla Industrial Development Authority v. Commissioner of Income (95 Taxmann.com 80) — Cited in 4 Judgments | BharatTax