Pr.CIT v. Khyati Realtors (P) Ltd.

141 Taxmann.com 461Supreme Court of India2022#1263 most cited

What is Pr.CIT v. Khyati Realtors (P) Ltd. authority for?

An advance payment made by an assessee, engaged in real estate and financing, to a developer for booking commercial space is not deductible as a business expenditure if the assessee fails to prove that the payment was incurred in the ordinary course of its business operations.

90

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Also referred to as

Khyati Realtors · Pr.CIT v. Khyati Realtors (P) Ltd. · Section 37(1) · business expenditure · ordinary course of business · advance payment to developer · deductibility of loss · revenue expenditure · capital expenditure · real estate business · proof of business nexus · Income-tax Act 1961

Sections most often in play

Section 37(1)Section 143(1)Section 36(1)(va)Section 1961Section 143(3)Section 2(24)(x)Section 143(1)(a)Section 234B

Issues it is cited on

section 41(4)section 36(2)(v)section 31(3)section 28(1)section 36(1)(v)section 197a(1a)section 36(2)section 90asection 32(2)preliminary expensessection 31(1)unexplained jewellery

Judgments citing Pr.CIT v. Khyati Realtors (P) Ltd.

ALAKNANDA ASSOCIATES,MEERUT vs. ITO WARD 1(1)(4), MEERUT

In the result, the appeal of filed by the assessee is allowed for statistical purposes

ITA 5452/DEL/2025[2018-19]Status: DisposedITAT Delhi30 Jan 2026AY 2018-19

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year 2018-19 Ms. Alaknanda Associates, Vs. Income Tax Officer, 00, Shivam Complex, Ward-1(1)(4), Nateshpuram, Kanker-Khera, Meerut Meerut - 250001 Pan No. Aaofm3000C (Appellant) (Respondent)

For Appellant: Shri Raj Kumar Jain, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 143(1)Section 143(1)(a)Section 250Section 36Section 36(1)(va)Section 43B

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year 2018-19 Ms. Alaknanda Associates, Vs. Income Tax Officer, 00, Shivam Complex, Ward-1(1)(4), Nateshpuram, Kanker-Khera, Meerut Meerut - 250001 PAN No. AAOFM3000C (Appellant) (Respondent) Assessee by: Shri Raj Kumar Jain, Adv. Department by: Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing: 19.01.2026 Date of pronouncement: 30.01.2026 O R D E R PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by the assessee is against order dated 26.06.2025 of Learn…

NARESH KUMAR,SHANTI NAGAR, MODEL TOWN, PANIPAT, HARYANA, INDIA vs. ASSESSING OFFICER, WARD NO. ONE, PANIPAT HARYANA, INDIA

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

ITA 3656/DEL/2025[2023-24]Status: DisposedITAT Delhi30 Dec 2025AY 2023-24

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singh

Section 143(1)Section 282

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, F: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos. 3654 & 3656/Del/2025 [Assessment Years: 2021-22 & 2023-24] Naresh Kumar, Assessing Officer, H. No. 311, Shanti Nagar, Model Area Code NWR, AO type W. AO Town, Panipat, Haryana, 132103, Vs Number 93, Range Code 60, Panipat. Ward-1, Panipat, Haryana, India 132103, Panipat. PAN- AAWPK7713J Assessee Revenue Assessee by Shri Nitin Kanwar, Adv. Shri Shivam Jain, Adv. Revenue by Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 28.10.2025 Date of Pro…

NARESH KUMAR,SHANTI NAGAR, MODEL TOWN, PANIPAT, HARYANA, INDIA vs. ASSESSING OFFICER, WARD ONE, PANIPAT, HARYANA, INDIA

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

ITA 3654/DEL/2025[2021-22]Status: DisposedITAT Delhi30 Dec 2025AY 2021-22

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singh

Section 143(1)Section 282

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, F: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos. 3654 & 3656/Del/2025 [Assessment Years: 2021-22 & 2023-24] Naresh Kumar, Assessing Officer, H. No. 311, Shanti Nagar, Model Area Code NWR, AO type W. AO Town, Panipat, Haryana, 132103, Vs Number 93, Range Code 60, Panipat. Ward-1, Panipat, Haryana, India 132103, Panipat. PAN- AAWPK7713J Assessee Revenue Assessee by Shri Nitin Kanwar, Adv. Shri Shivam Jain, Adv. Revenue by Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 28.10.2025 Date of Pro…

DCIT, CIRCLE-1 & TPS, HUBBALLI vs. HUBLI SCAN CENTRE PVT. LTD., DHARWAD

In the result the grounds raised by the learned assessing officer are allowed as indicated above

ITA 554/BANG/2025[2018]Status: DisposedITAT Bangalore15 Dec 2025

Bench: Shri Prashant Maharishi, Vice – & Shri Keshav Dubeyassessment Year : 2018-19 M/S. Hubli Scan Centre Pvt. The Deputy Commissioner Ltd., Of Income Tax, 6-13 Lgf, Eureka Junction, Circle-1 & Tps, Travelers Bungalow Road Vs. Hubballi Dharwad - 580029 Pan: Aaach9520M Appellant Respondent

For Appellant: Shri Chytanya V Mudrabettu, Advocate
Section 143(3)Section 37(1)

…rred during the year or not. Thus, the claim of the assessee neither falls under section 28 nor under section 37 (1) of the act. 9. The learned departmental representative vehemently supported the argument with the decision of the honourable Supreme Court in 447 ITR 167 (SC) in case of principal Commissioner of income tax versus Khyati Realtors private limited. It was further claimed that when it is not in the ordinary course of business that the assessee has given advance to the associated concern, same is not deductible in the hands of the assessee as expenditure or as a Page 14 of 17 business loss. It was sub…

SAI CORP CREATIONS PRIVATE LIMITED,NEW DELHI vs. DCIT, C R BUILDING

In the result, the Appeal of the Assessee is partly allowed for

ITA 3451/DEL/2025[2022-23]Status: DisposedITAT Delhi28 Nov 2025AY 2022-23

Bench: Yogesh Kumar U.S. & Shri Manish Agarwalsai Corp Creations Pvt. Ltd. Vs Dcit D-8/2, Vasantvihar, Circe-22(2), C. R. Building, New Delhi New Delhi Pan: Aatcs7145L Appellant Respondent Assessee By Ms. Tanvi Khurana, Ca Revenue By Sh. Piyush Tripathi, Sr. Dr Date Of Hearing 27/11/2025 Date Of Pronouncement 28/11/2025

Section 36(1)(va)Section 37(1)

…1 Sai Corp Creations Pvt. Ltd. Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘E’ NEW DELHI) BEFORE YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sai Corp Creations Pvt. Ltd. Vs DCIT D-8/2, VasantVihar, Circe-22(2), C. R. Building, New Delhi New Delhi PAN: AATCS7145L Appellant Respondent Assessee by Ms. Tanvi Khurana, CA Revenue by Sh. Piyush Tripathi, Sr. DR Date of Hearing 27/11/2025 Date of Pronouncement 28/11/2025 ORDER PER YOGESH KUMAR, U.S. JM: The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals)/A…

POONAM SABHARWAL,DELHI vs. ITO WARD-28(5), DELHI

In the result, the appeal of the assessee for A

ITA 1183/DEL/2025[2017-18]Status: DisposedITAT Delhi28 Nov 2025AY 2017-18

Bench: Shri C.N. Prasad & Shri Naveen Chandra

Section 143Section 143(1)Section 143(1)(a)Section 36(1)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘E’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER & SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No.1183 & 1182/Del/2025 [Assessment Year: 2017-18 & 2021-22] Poonam Sabharwal Vs. ITO 68, 1st Floor, Poorvi Marg, Ward -28 (5) Vasant Vihar-1, New Delhi New Delhi PAN No.AWLPS2760A Appellant Respondent Assessee by Sh. Sunil Agarwal, CA Revenue by Ms. Ankush Kalra, Sr. DR Date of Hearing 13.11.2025 Date of Pronouncement 28.11.2025 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the learned Commissioner of Income Ta…

POONAM SABHARWAL,DELHI vs. ITO WARD-28(5), DELHI

In the result, the appeal of the assessee for A

ITA 1182/DEL/2025[2021-22]Status: DisposedITAT Delhi28 Nov 2025AY 2021-22

Bench: Shri C.N. Prasad & Shri Naveen Chandra

Section 143Section 143(1)Section 143(1)(a)Section 36(1)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘E’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER & SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No.1183 & 1182/Del/2025 [Assessment Year: 2017-18 & 2021-22] Poonam Sabharwal Vs. ITO 68, 1st Floor, Poorvi Marg, Ward -28 (5) Vasant Vihar-1, New Delhi New Delhi PAN No.AWLPS2760A Appellant Respondent Assessee by Sh. Sunil Agarwal, CA Revenue by Ms. Ankush Kalra, Sr. DR Date of Hearing 13.11.2025 Date of Pronouncement 28.11.2025 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different orders of the learned Commissioner of Income Ta…

GBT INDIA PRIVATE LIMITED,NEW DELHI vs. ACIT,OSD, DELHI

In the result, the assessee’s appeal is allowed as above

ITA 1764/DEL/2022[2018-19]Status: DisposedITAT Delhi26 Nov 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishra

Section 143(3)Section 234ASection 36(1)(vii)Section 36(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.1764/Del/2022, A.Y. 2018-19 GBT India Private Limited Assistant Commissioner G-21, Ground Floor, of Income Tax, OSD, Salcon Rasvilas, Plot No. D-1, Vs. Civic Centre, Minto Road, Saket District Centre, New Delhi New Delhi PAN: AAFCG5409D (Appellant) (Respondent) Appellant by Sh. Prashant Meharchandani, Adv. Shri Jinendra Kataria, Advocate Respondent by Shri Dharm Veer Singh, CIT(DR) Shri Ajay Kumar Arora, Sr. DR Date of Hearing 21/11/2025 Da…

ALANKIT LIMITED,DELHI vs. DCIT, CIRCLE-2(2), DELHI

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

ITA 3207/DEL/2025[2019-20]Status: DisposedITAT Delhi13 Oct 2025AY 2019-20

Bench: SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri Sumit Lal Chandani, AdvocateFor Respondent: Shri Om Prakash, Sr. DR
Section 115Section 143(1)Section 153ASection 36Section 36(1)(va)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER Alankit Limited, vs. DCIT, Circle 2(2), 205-208, Anarkali Complex, Delhi. Jhandewalan Extension, New Delhi – 110 055. (PAN : AAACE1288P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Lal Chandani, Advocate Shri Utkarsa Kumar Gupta, Advocate REVENUE BY : Shri Om Prakash, Sr. DR Date of Hearing : 25.09.2025 Date of Order : 13.10.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. The assessee has filed appeal against the order of the Learned Commi…

SATYA PRATAP SINGH KUNWAR,UTTAR PRADESH vs. JURISDICTIONAL ASSESSING OFFICER, WARD 2(3), FARIDABAD, HARYANA

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

ITA 984/DEL/2025[2020-2021]Status: DisposedITAT Delhi03 Sept 2025AY 2020-2021

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR KUMAR (Judicial Member)

For Appellant: Shri Hemant Jain, AdvocateFor Respondent: Shri Dheeraj Kumar Jain, Sr. DR
Section 143(1)Section 143(1)(a)Section 154Section 2(24)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIAL MEMBER Satya Pratap Singh Kunwar, vs. ITO, Ward 2 (3), 508, Begum Bag Meerut, Faridabad. Begum Bag, S.O. Meerut – 250 001 (Uttar Pradesh). (PAN : ABJPM1566B) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Hemant Jain, Advocate REVENUE BY : Shri Dheeraj Kumar Jain, Sr. DR Date of Hearing : 11.08.2025 Date of Order : 03.09.2025 O R D E R PER S.RIFAUR RAHMAN,ACCOUNTANT MEMBER : 1. This appeal is filed by the assessee against the order of ld. Commissioner of Income Tax (Appeals)…

MAHAKOSHAL REFREACTORIES PVT LTD,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 15(1), MUMBAI

In the result, appeal of the assessee is allowed

ITA 930/MUM/2025[2017-18]Status: DisposedITAT Mumbai16 Jun 2025AY 2017-18

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2017-18

For Appellant: Shri. Kantilal Gugalia, CAFor Respondent: Smt. Sanyogita Nagpal, CIT DR
Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Mahakoshal Refractories Pvt Ltd Income-tax Officer, C/O, Mahakoshal Refractories Ward 26(1)(1), Pvt Ltd Industrial Area, Mumbai Katay Ghat Road, Vs Katni Madhya Pradesh, Katni, Madhya Pradesh – 483501 (PAN: AAECM4903B) (Appellant) (Respondent) Present for: Assessee : Shri. Kantilal Gugalia, CA Revenue : Smt. Sanyogita Nagpal, CIT DR Date of Hearing : 03.04.2025 Date of Pronouncement : 16.06.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This…

EAGLE HUNTER SOLUTIONS LIMITED,NEW DELHI vs. CIT APPEALS-25, NEW DELHI

In the result, both the captioned appeals of the assessee are allowed for statistical purposes

ITA 480/DEL/2025[2020-21]Status: DisposedITAT Delhi19 May 2025AY 2020-21

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Eagle Hunter Solutions Vs Commissioner Of Income Limited Tax (Appeals)-25 61C, Kalu Sarai, Sarvapriya New Delhi Vihar, New Delhi-110016 Pan: Aabce0565E Appellant Respondent

Section 143(1)Section 143(3)Section 2(24)(x)Section 270A(2)Section 270A(2)(a)Section 36(1)

…1 Eagle Hunter Solutions Ltd. Vs. CIT(A) IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘B’ NEW DELHI) BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER Eagle Hunter Solutions Vs Commissioner of Income Limited Tax (Appeals)-25 61C, Kalu Sarai, Sarvapriya New Delhi Vihar, New Delhi-110016 PAN: AABCE0565E Appellant Respondent Assessee by Shri Aditya Kumar Garg, Adv Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR and Ms. Neha Chaudhary, CIT(DR) Date of Hearing 19/05/2025 Date of Pronouncement 19/05/2025 ORDER PER YOGESH KUMAR, U.S. JM: The present appeal is filed b…

ORIGIN FOODS LIMITED,CHENNAI vs. CORPORATE WARD 5(1) CHE, CHENNAI

The appeal of the assessee is allowed

ITA 337/CHNY/2024[2016-2017]Status: DisposedITAT Chennai09 Apr 2025AY 2016-2017

Bench: Shri Manu Kumar Giri & Shri Amitabh Shukla

For Appellant: Mr.S.Sridhar, AdvocateFor Respondent: Mrs.Samantha Mullamudi, Addl
Section 133(6)Section 36Section 36(1)Section 36(1)(vii)Section 36(2)Section 36(2)(i)

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी मनु कुमार िग"र ,"ाियक सद" एवं "ी अिमताभ शु#ा, लेखा सद"यके सम" BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.337/Chny/2024 (िनधा"रण वष" / Assessment Year: 2016-17) Vs Income Tax Officer, Origin Foods Limited, 5/2, First Floor, VI Street, Jai Nagar, Corporate Ward-5(1) Arumbakkam, Chennai-600 106. Chennai. PAN : AABCO-0764-B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr.S.Sridhar, Advocate ""यथ"क"ओरसे/Respondent by : Mrs.Samant…

PUJA ENTERTAINMENT (INDIA) LIMITED ,MUMBAI vs. DY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -2(4) , MUMBAI

In the result, appeal of the assessee is allowed

ITA 3285/MUM/2023[2020-21]Status: DisposedITAT Mumbai13 Feb 2025AY 2020-21

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2020-21

For Appellant: Shri Dharan Gandhi, AdvocateFor Respondent: Shri Manish Ajudiya
Section 143(3)Section 28Section 36(1)(vii)Section 36(2)(i)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2020-21 Puja Entertainment (India) Deputy Commissioner of Ltd., Income-tax, Pooja House, CTS No.892- Central Circle – 2(4), Vs. 893, Juhu Tara Road, Mumbai Mumbai – 400049 (PAN : AABCP9666R) (Appellant) (Respondent) Present for: Assessee : Shri Dharan Gandhi, Advocate Revenue : Shri Manish Ajudiya Date of Hearing : 21.11.2024 Date of Pronouncement : 13.02.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against t…

SMT. USHA SHARMA,NEW DELHI vs. DCIT, NEW DELHI

In the result, both the captioned appeals of the assessee are allowed for statistical purposes

ITA 480/DEL/2015[2012-13]Status: DisposedITAT Delhi22 Jan 2025AY 2012-13

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Eagle Hunter Solutions Vs Commissioner Of Income Limited Tax (Appeals)-25 61C, Kalu Sarai, Sarvapriya New Delhi Vihar, New Delhi-110016 Pan: Aabce0565E Appellant Respondent

Section 143(1)Section 143(3)Section 2(24)(x)Section 270A(2)Section 270A(2)(a)Section 36(1)

…1 Eagle Hunter Solutions Ltd. Vs. CIT(A) IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘B’ NEW DELHI) BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER Eagle Hunter Solutions Vs Commissioner of Income Limited Tax (Appeals)-25 61C, Kalu Sarai, Sarvapriya New Delhi Vihar, New Delhi-110016 PAN: AABCE0565E Appellant Respondent Assessee by Shri Aditya Kumar Garg, Adv Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR and Ms. Neha Chaudhary, CIT(DR) Date of Hearing 19/05/2025 Date of Pronouncement 19/05/2025 ORDER PER YOGESH KUMAR, U.S. JM: The present appeal is filed b…

DEPUTY COMMISSIONER OF INCOME TAX CIRCLE- 1(1)(1), BANGALORE, BMTC BUILDING, KORAMANGALA, BAQNGALORE vs. BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED , BESCOM CORPORATE OFFICE

In the result, the appeal by the assessee is partly allowed and appeal of the ld

ITA 710/BANG/2023[2017-18]Status: DisposedITAT Bangalore06 Jan 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2017-18

For Appellant: Shri S. Annamalai & Joseph Varghese, AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)Section 250

…prove that the account has been irreversibly closed. 12. The learned Commissioner of Income-tax (Appeals) is not justified in law in holding that the yardsticks laid down in the decision of the Hon'ble Supreme Court in POT v. Khyati Realtors Pvt. Ltd, (2022) 447 ITR 167 (SC) have not been satisfied on the facts and circumstances of the case. 13. The learned Commissioner of Income-tax (Appeals) is not justified in law in holding that the claim of a sum of Rs, 83.58 crores has been rightly disallowed by the Assessing officer under normal computation on the facts and circumstances of the case. 14. The learned Commi…

M/S. BANGALORE ELECTRICITY SUPPLY COMPANY LTD.,,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(2), BANGALORE

In the result, the appeal by the assessee is partly allowed and appeal of the ld

ITA 426/BANG/2023[2017-18]Status: DisposedITAT Bangalore06 Jan 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : 2017-18

For Appellant: Shri S. Annamalai & Joseph Varghese, AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(3)Section 250

…prove that the account has been irreversibly closed. 12. The learned Commissioner of Income-tax (Appeals) is not justified in law in holding that the yardsticks laid down in the decision of the Hon'ble Supreme Court in POT v. Khyati Realtors Pvt. Ltd, (2022) 447 ITR 167 (SC) have not been satisfied on the facts and circumstances of the case. 13. The learned Commissioner of Income-tax (Appeals) is not justified in law in holding that the claim of a sum of Rs, 83.58 crores has been rightly disallowed by the Assessing officer under normal computation on the facts and circumstances of the case. 14. The learned Commi…

POONAM SABHARWAL,NEW DELHI vs. ITO WARD 28(5), NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 88/DEL/2024[2018-19]Status: DisposedITAT Delhi20 Dec 2024AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar

For Appellant: Shri Sunil Agarwal, CAFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 143(1)Section 143(1)(a)Section 143(3)Section 234BSection 36(1)Section 438Section 43B

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH “F”, NEWDELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITANo.88/DEL/2024 (AssessmentYear:2018-19) Poonam Sabharwal, vs. ITO, Ward 28 (5), 68, 1st Floor, Poorvi Marg, New Delhi. Vasant Vihar 1, New Delhi – 110 057. (PAN: AWLPS2760A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sunil Agarwal, CA REVENUE BY : Ms. Harpreet Kaur Hansra, Sr. DR. Date of Hearing : 20.11.2024 Date of Order : 20.12.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. This appeal is filed by the assessee against the order of the Ld. Commissioner of Incom…

BIRD EXECUJET AIRPORT SERVICES PRIVATE LIMITED,NEW DELHI vs. ACIT CIRCLE 4(2), NEW DELHI

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1017/DEL/2023[2019-20]Status: DisposedITAT Delhi11 Dec 2024AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Kanv Bali, Sr. DR
Section 143Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 38

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIALMEMBER ITA No.1010/DEL/2023 (Assessment Year : 2019-20) Bird Worldwide Flight Service Mumbai Pvt. Ltd., vs. ACIT, Circle 4(2), E-9, Connaught Hose, New Delhi. Connaught Place, New Delhi – 110 001. (PAN: AAGCB5959C) Bird Execujet Airport Services Pvt. Ltd., vs. ACIT, Circle 4 (2), E-9, Connaught Hose, New Delhi. Connaught Place, New Delhi – 110 001. (PAN: AACCB7218E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate Shri Sandeep Yadav, Advocate REVENUE…

BIRD WORLDWIDE FLIGHT SERVICE MUMBAI PRIVATE LIMITED,NEW DELHI vs. ACIT CENTRAL CIRCLE 4(2), NEW DELHI

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1010/DEL/2023[2019-20]Status: DisposedITAT Delhi11 Dec 2024AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Kanv Bali, Sr. DR
Section 143Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 38

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIALMEMBER ITA No.1010/DEL/2023 (Assessment Year : 2019-20) Bird Worldwide Flight Service Mumbai Pvt. Ltd., vs. ACIT, Circle 4(2), E-9, Connaught Hose, New Delhi. Connaught Place, New Delhi – 110 001. (PAN: AAGCB5959C) Bird Execujet Airport Services Pvt. Ltd., vs. ACIT, Circle 4 (2), E-9, Connaught Hose, New Delhi. Connaught Place, New Delhi – 110 001. (PAN: AACCB7218E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate Shri Sandeep Yadav, Advocate REVENUE…

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Pr.CIT v. Khyati Realtors (P) Ltd. (141 Taxmann.com 461) — Cited in 90 Judgments | BharatTax