Pr. CIT v. Nikki Drugs & Chemicals Pvt. Ltd.

386 ITR 680High Court2016#3968 most cited

What is Pr. CIT v. Nikki Drugs & Chemicals Pvt. Ltd. authority for?

Proceedings under Section 153C can only be initiated after the Assessing Officer of the searched person is satisfied that the seized assets or documents belong to the assessee sought to be assessed under Section 153C. This satisfaction is a prerequisite for transferring the relevant materials to the jurisdictional Assessing Officer.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Pr. CIT v. Nikki Drugs & Chemicals Pvt. Ltd. · 386 ITR 680 · Section 153C · satisfaction note · seized material · searched person · assessee · jurisdictional Assessing Officer · Section 132 · assessment procedure

Sections most often in play

Section 153ASection 153CSection 143(3)Section 69CSection 132Section 132(4)Section 139Section 153

Issues it is cited on

section 133(a)section 153b(1)(a)section 132(5)time barred assessmentsection 148(1)section 100section 153(1)(a)bona fide mistakesection 153(c)(1)section 90asection 153b(1)section 153(4)

Judgments citing Pr. CIT v. Nikki Drugs & Chemicals Pvt. Ltd.

PRASHANT SONI,NEW DELHI vs. DCIT, CENTRAL CIRCLE-7, DELHI

In the result, the appeal of the assessee is allowed

ITA 2612/DEL/2022[2015-16]Status: DisposedITAT Delhi30 Dec 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanprashant Soni, Vs. Dcit, Central Circle 7, M-50, First Floor, Delhi. Guru Harkishan Nagar, Sunder Vihar, New Delhi – 110 087. (Pan : Basps5961H) (Appellant) (Respondent) Assessee By : Shri Ankit Kumar, Advocate Revenue By : Shri Jitender Singh, Cit Dr Date Of Hearing : 17.11.2025 Date Of Order : 30.12.2025 O R D E R Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-24, New Delhi [Hereinafter Referred To As ‘Ld. Cit (A)] Dated 30.08.2022 For Assessment Year 2015-16. 2. At The Outset, Ld. Ar Of The Assessee Raised Legal Issue Relating To Assumption Of Jurisdiction Under Section 153C Of The Income-Tax Act, 1961 (For Short ‘The Act’) By Raising Ground Nos.1 & 2 Which Read As Under :- “1. On The Facts & Circumstances Of The Case, The Order Passed By The Ld. Ao & Impugned Order Passed By The Cit (A) Is Bad Both In The Eye Of Law & On Facts.

For Appellant: Shri Ankit Kumar, AdvocateFor Respondent: Shri Jitender Singh, CIT DR
Section 132Section 132(4)Section 153ASection 153BSection 153CSection 292C

…earing on total income of assessee has been referred. He submitted that the Assessing Officer has proceeded on a complete misconception of factual matrix of the appellant and statutory provisions of law and reliance is placed on the following judgments: 6 i) 386 ITR 680 (Del) CIT v. Nikki Drugs & Chemicals (P) Ltd. ii) 380 ITR 612 (Del) CIT v. RRJ Securities 9. He further submitted that the plain reading of the satisfaction note would show that proceedings have been initiated to make fishing and roving enquiries and thus conduct fresh examination, which is not permissible in law and reliance is placed on the fo…

KAILASH CHAND MAHESHWARI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, , JAIPUR

ITA 1465/JPR/2024[2017-18]Status: DisposedITAT Jaipur20 May 2025AY 2017-18
For Appellant: Shri S. L. Poddar, AdvFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 127Section 132Section 133ASection 144Section 153ASection 57Section 68Section 69C

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR\nडा0 एस. सीथललक्ष्मी, न्यायिक सदस्य एवं श्री राठौड कमलेश जयंतभाई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI,\nआयकर अपील सं./ITA Nos.1463 to 1465/JP/2024\nनिर्धारण वर्ष / Assessment Years : 2015-16 to 2017-18\nKailash Chand Maheshwari\n223 Kirti Nagar, Near Kamal and Company Tonk Road, Jaipur\nबनाम\nVs.\nDCIT,\nCentral Circle-02,\nJaipur\nस्थायी लेखा सं./जी.आई.आर.सं./PAN/GIR No.: AKQPM5593A\nअपीलार्थी/Appellant\nप्रतियोधी/Respondent\nनिर्णयार्थी…

KAILASH CHAND MAHESHWARI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX,CENTRALCIRCLE-2, JAIPUR

ITA 1464/JPR/2024[2016-17]Status: DisposedITAT Jaipur20 May 2025AY 2016-17
For Appellant: Shri S. L. Poddar, AdvFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 127Section 132Section 133ASection 144Section 153ASection 57Section 68Section 69C

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR\nडॉ. एस. सीतलक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI,\nआयकर अपील सं./ITA Nos.1463 to 1465/JP/2024\nनिर्धारण वर्ष / Assessment Years : 2015-16 to 2017-18\nKailash Chand Maheshwari\n223 Kirti Nagar, Near Kamal and\nCompany Tonk Road, Jaipur\nबनाम\nVs.\nDCIT,\nCentral Circle-02,\nJaipur\nस्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.: AKQPM5593A\nअपीलार्थी / Appellant\nप्रEstosi / Respondent\nनिर्णय…

KAILASH CHAND MAHESHWARI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX , JAIPUR

ITA 1463/JPR/2024[2015-16]Status: DisposedITAT Jaipur20 May 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri S. L. Poddar, AdvFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 127Section 132Section 133ASection 144Section 153ASection 57Section 68Section 69C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 1463 to 1465/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2015-16 to 2017-18 cuke Kailash Chand Maheshwari DCIT, Vs. 223 Kirti Nagar, Near Kamal and Central Circle-02, Company Tonk Road, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AKQPM5593A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S. L.…

ANIL CHAUDHARY,NEW DELHI vs. ACIT CENTRAL CIRCLE-17, NEW DELHI

In the result, appeals filed by the assessee are allowed

ITA 2938/DEL/2023[2017-18]Status: DisposedITAT Delhi30 Aug 2024AY 2017-18

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…n invoking its powers conferred by Section 153C. It would only be consequent to such satisfaction being reached that a notice would be liable to be issued and thus resulting in the abatement of pending proceedings and reopening of concluded assessments.” iii) 386 ITR 680 (Del) Pr. CIT v. Nikki Drugs & Chemicals (P) Ltd. “16. It is apparent from the above that the first step for initiation of proceedings under Section 153C of the Act is for the assessing officer of the searched person to be satisfied that the assets or documents seized do not belong to the searched person but to the assessee sought to be assessed…

ANIL CHAUDHARY,NEW DELHI vs. ACIT CENTRAL CIRCLE-17, NEW DELHI

In the result, appeals filed by the assessee are allowed

ITA 2937/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Aug 2024AY 2016-17

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…n invoking its powers conferred by Section 153C. It would only be consequent to such satisfaction being reached that a notice would be liable to be issued and thus resulting in the abatement of pending proceedings and reopening of concluded assessments.” iii) 386 ITR 680 (Del) Pr. CIT v. Nikki Drugs & Chemicals (P) Ltd. “16. It is apparent from the above that the first step for initiation of proceedings under Section 153C of the Act is for the assessing officer of the searched person to be satisfied that the assets or documents seized do not belong to the searched person but to the assessee sought to be assessed…

ANIL CHAUDHARY,NEW DELHI vs. ACIT CENTRAL CIRCLE-17, NEW DELHI

In the result, appeals filed by the assessee are allowed

ITA 2936/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Aug 2024AY 2015-16

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…n invoking its powers conferred by Section 153C. It would only be consequent to such satisfaction being reached that a notice would be liable to be issued and thus resulting in the abatement of pending proceedings and reopening of concluded assessments.” iii) 386 ITR 680 (Del) Pr. CIT v. Nikki Drugs & Chemicals (P) Ltd. “16. It is apparent from the above that the first step for initiation of proceedings under Section 153C of the Act is for the assessing officer of the searched person to be satisfied that the assets or documents seized do not belong to the searched person but to the assessee sought to be assessed…

ANIL CHAUDHARY,NEW DELHI vs. ACIT CENTRAL CIRCLE-17, NEW DELHI

In the result, appeals filed by the assessee are allowed

ITA 2935/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Aug 2024AY 2014-15

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…n invoking its powers conferred by Section 153C. It would only be consequent to such satisfaction being reached that a notice would be liable to be issued and thus resulting in the abatement of pending proceedings and reopening of concluded assessments.” iii) 386 ITR 680 (Del) Pr. CIT v. Nikki Drugs & Chemicals (P) Ltd. “16. It is apparent from the above that the first step for initiation of proceedings under Section 153C of the Act is for the assessing officer of the searched person to be satisfied that the assets or documents seized do not belong to the searched person but to the assessee sought to be assessed…

BHANVI BUILDTECH (P) LTD.,DELHI vs. DCIT, CENTRAL CIRCLE-NOIDA, NOIDA

In the result, the appeal of the assessee in ITA No

ITA 684/DEL/2020[2013-14]Status: DisposedITAT Delhi05 Apr 2024AY 2013-14

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Sanjay Pandey, CIT-DR
Section 127(2)Section 144Section 153CSection 156

…'ble Jurisdictional High Court, Delhi in the case of Prominent Real Tech [P] Ltd 451 ITR 371. 15. It would be pertinent to refer to another decision of the Hon'ble Jurisdictional High Court of Delhi which is in the case of Nikki Drugs and Chemicals [P] Ltd 386 ITR 680. The relevant findings read as under: “16. It is apparent from the above that the first step for initiation of proceedings under Section 153C of the Act is for the assessing officer of the searched person to be satisfied that the assets or documents seized do not belong to the searched person but to the assessee sought to be assessed under Secti…

PARMINDER SINGH KALRA,NEW DELHI vs. ACIT, CENTRAL CIRCLE-14, NEW DELHI

ITA 6702/DEL/2017[2007-08]Status: DisposedITAT Delhi15 Jun 2021AY 2007-08

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

PARMINDER SINGH KALRA,NEW DELHI vs. ACIT, CENTRAL CIRCLE-14, NEW DELHI

ITA 6701/DEL/2017[2006-07]Status: DisposedITAT Delhi15 Jun 2021AY 2006-07

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

ACIT, NEW DELHI vs. SH. PARMINDER SINGH KALRA, NEW DELHI

ITA 5334/DEL/2016[2011-12]Status: DisposedITAT Delhi15 Jun 2021AY 2011-12

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

ACIT, NEW DELHI vs. SH. PARMINDER SINGH KALRA, NEW DELHI

ITA 5333/DEL/2016[2010-11]Status: DisposedITAT Delhi15 Jun 2021AY 2010-11

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

ACIT, NEW DELHI vs. SH. PARMINDER SINGH KALRA, NEW DELHI

ITA 5332/DEL/2016[2009-10]Status: DisposedITAT Delhi15 Jun 2021AY 2009-10

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

ACIT, NEW DELHI vs. SH. PARMINDER SINGH KALRA, NEW DELHI

ITA 5330/DEL/2016[2007-08]Status: DisposedITAT Delhi15 Jun 2021AY 2007-08

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

PARAMINDER SINGH KALRA,NEW DELHI vs. ACIT, NEW DELHI

ITA 4576/DEL/2016[2007-08]Status: DisposedITAT Delhi15 Jun 2021AY 2007-08

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

PARAMINDER SINGH KALRA,NEW DELHI vs. ACIT, NEW DELHI

ITA 4575/DEL/2016[2006-07]Status: DisposedITAT Delhi15 Jun 2021AY 2006-07

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…to 345/Del/2016 ITA Nos. 6701 & 6702/Del/2017 Pariminder Singh Kalra 53. The ld. AR further submitted that the ld. CIT(A) erred in distinguishing the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT Vs Nikki Drugs & Chemicals Pvt. Ltd. (2016) 386 ITR 680. Further, the AO also placed reliance on the judgment of Hon’ble Supreme Court in the case of CIT Vs Laxman Das Khandelwal in Civil Appeal No. 6261-6262 of 2019 to put forth its contention that non- issuance of notice u/s 143(2) renders the proceedings void and the same is not curable u/s 292BB of the Act. C) No incriminating material seized dur…

ACIT, NEW DELHI vs. SH. KARTIK PATEL, AHMEDABAD

In the result, the Revenue’s Appeal stands dismissed

ITA 1682/DEL/2016[2010-11]Status: DisposedITAT Delhi18 Mar 2019AY 2010-11

Bench: Shri H.S. Sidhu

For Appellant: Smt. Rano Jain, Adv. & Sh. R.KFor Respondent: Smt. Puja Jindal, CIT(DR)Smt. Rano
Section 132Section 153Section 153C

…cording his. satisfaction, the AO of the searched person may have to note the reasons for his conclusion that the said document does not belong to the searched person but to the other person. v. In PR. CIT-06 Versus Nikki Drugs & Chemicals Pvt. Ltd., [2016] 386 ITR 680, the hon’ble Delhi High Court held as under: “21. The IT AT considered the above contentions and following the decision of this Court in Pepsico India Holdings Pvt. Ltd. v. Assistant Commissioner of Income Tax: (2015) 370 ITR 295 (Delhi) held that the documents in question could not be said to belonging to the Assessee. In Pepsico India Holdings…

M/S. LAL SAI ESTATES PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result all the appeals of the assessee are allowed

ITA 5486/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Oct 2018AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Vijay Varma, CIT, DR
Section 132Section 143(3)Section 153Section 153C

…een affirmed by the Apex Court in SLP No. 4659/2015 dated 04.12.2017. Delhi High Court in the case of Pr. CIT V. N. S. Software in ITA (b) No. 791/2017 dated 18.04.2018 – (c) Delhi High Court in the case of Pr. CIT V. Nikki Drugs & Chemicals Pvt. Ltd. [2016] 386 ITR 680 – (d) Delhi High Court in the case of Pepsico India Holdings Pvt. Ltd. V. ACIT [2015] 370 ITR 295 – (e) Delhi High Court in the case of Canyon Financial Services Ltd. V. ITO dated 10.7.2017. (f) ITAT Delhi in the case of DCIT vs. Esteem Textiles P. Ltd. In ITA No. 2017/Del/2014 dated 27.4.2018. (g) ITAT Delhi in the case of ACIT vs. Sudhiksha S…

M/S. LAL SAI ESTATES PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result all the appeals of the assessee are allowed

ITA 5485/DEL/2016[2010-11]Status: DisposedITAT Delhi29 Oct 2018AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Vijay Varma, CIT, DR
Section 132Section 143(3)Section 153Section 153C

…een affirmed by the Apex Court in SLP No. 4659/2015 dated 04.12.2017. Delhi High Court in the case of Pr. CIT V. N. S. Software in ITA (b) No. 791/2017 dated 18.04.2018 – (c) Delhi High Court in the case of Pr. CIT V. Nikki Drugs & Chemicals Pvt. Ltd. [2016] 386 ITR 680 – (d) Delhi High Court in the case of Pepsico India Holdings Pvt. Ltd. V. ACIT [2015] 370 ITR 295 – (e) Delhi High Court in the case of Canyon Financial Services Ltd. V. ITO dated 10.7.2017. (f) ITAT Delhi in the case of DCIT vs. Esteem Textiles P. Ltd. In ITA No. 2017/Del/2014 dated 27.4.2018. (g) ITAT Delhi in the case of ACIT vs. Sudhiksha S…

Showing 1–20 of 30 · Page 1 of 2

Pr. CIT v. Nikki Drugs & Chemicals Pvt. Ltd. (386 ITR 680) — Cited in 30 Judgments | BharatTax