How many judgments cite Saraswati Industrial Syndicate Ltd. v. CIT?

79 judgments on BharatTax cite Saraswati Industrial Syndicate Ltd. v. CIT (186 ITR 278), spanning 2011 to 2026.

Which sections of the Income Tax Act does Saraswati Industrial Syndicate Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 147, Section 148, Section 144, Section 292B, Section 250.

Saraswati Industrial Syndicate Ltd. v. CIT

186 ITR 278Supreme Court of India1990#1437 most cited

What is Saraswati Industrial Syndicate Ltd. v. CIT authority for?

Upon amalgamation, the amalgamating company ceases to exist in the eyes of the law. Therefore, any assessment or proceeding initiated against a non-existent amalgamating company is invalid as it is no longer considered a 'person' under the Income-tax Act.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

Saraswati Industrial Syndicate Ltd. v. CIT · amalgamation · non-existent entity assessment · transferor company ceases to exist · Section 2(31) person · Section 147 · Section 148 · assessment validity · Companies Act scheme of arrangement · post-amalgamation assessment

Also reported as

53 Taxmann 92

Sections most often in play

Section 143(3)Section 147 Section 148 Section 144 Section 292B Section 250 Section 148A Section 151

Read the full judgment

Issues it is cited on

transferor company section 170 section 39 section 2(31)section 2(1a)scheme of arrangement transferee company resulting company amalgamation section 292b doctrine of merger faceless assessment scheme

Judgments citing Saraswati Industrial Syndicate Ltd. v. CIT

Deputy Commissioner of Income Tax Central Circle-1(1), Bangalore vs. M/S R R Gold Palace, Bangalore

In the result, the appeal filed by the revenue in ITA

ITA 906/BANG/2018[2011-12]Status: DisposedITAT Bangalore31 Aug 2020AY 2011-12

Bench: Shri G. Manjunatha, Accountantmember & Shri Pavan Kumar Gadale

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 124(3)Section 153ASection 170

…the name of S would clearly be void. Such a defect cannot be treated as procedural defect. Mere participation by the appellant would be of no effect as there is no estoppels against law - Saraswathi Industrial Syndicate Ltd. vs. CIT [1990] 88 CTR [SC]; [1990] 186 ITR 278 [SC] followed. Once it is found that assessment is framed in the name of non-existing entity, it does not remain a procedural irregularity of the nature which could be cured by invoking the provisions of s.292B. The framing of assessment against a non-existing entity/person goes to the root of the matter which is not a procedural irregularity, b…

Deputy Commissioner of Income Tax Central Circle-1(1), Bangalore vs. M/S R R Gold Palace, Bangalore

In the result, the appeal filed by the revenue in ITA

ITA 903/BANG/2018[2008-09]Status: DisposedITAT Bangalore31 Aug 2020AY 2008-09

Bench: Shri G. Manjunatha, Accountantmember & Shri Pavan Kumar Gadale

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 124(3)Section 153ASection 170

Deputy Commissioner of Income Tax Central Circle-1(1), Bangalore vs. M/S R R Gold Palace, Bangalore

In the result, the appeal filed by the revenue in ITA

ITA 905/BANG/2018[2010-11]Status: DisposedITAT Bangalore31 Aug 2020AY 2010-11

Bench: Shri G. Manjunatha, Accountantmember & Shri Pavan Kumar Gadale

For Appellant: Shri V. Srinivasan, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 124(3)Section 153ASection 170

Siemens Ltd, Mumbai vs. DCIT 8(2)(1), Mumbai

ITA 2181/MUM/2017[2012-13]Status: DisposedITAT Mumbai20 Aug 2020AY 2012-13

Bench: Shri M. Balaganesh & Shri Ravish Soodsiemens Limited Deputy Commissioner Of (Successor In Interest To Siemens Power Income Tax- 8(2)(1), Engineering Private Limited) Aayakar Bhavan, 130, Pandurang Budhkar Vs. Room No. 624, 6Th Floor, Marg, Worli, M.K. Road, Mumbai 400 020 Mumbai 400 018

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri Uodhal Raj Singh, D.R

Section 143(3)Section 271(1)Section 92C(3)

…ITA No.2181/Mum/2017 A.Y.2012-13 1 Siemens Limited Vs. DCIT-8(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member Siemens Limited Deputy Commissioner of (Successor in Interest to Siemens Power Income Tax- 8(2)(1), Engineering Private Limited) Aayakar Bhavan, 130, Pandurang Budhkar Vs. Room No. 624, 6th Floor, Marg, Worli, M.K. Road, Mumbai 400 020 Mumbai 400 018 PAN – AACCS0764L (Appellant) (Respondent) Appellant by: Shri Nitesh Joshi, A.R Respondent by: Shri Uodhal Raj Singh, D.R Date of Hearing: 28.07.2020 Date o…

ACIT (OSD), Ward - 12(3), Kolkata vs. M/S. Amrabathi Investra Pvt. Ltd., Kolkata

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 365/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT

Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10) M/s Amrabathi Investra (P) Ltd. Vs. ITO, Ward-12(3), Kolkata C/o, Subash Agarwal & Associates Siddha Gibson, 1, Gibson Lane, 2nd Floor, Suite-213, Kolkata- 700069 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCA 1312 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.365/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10) ACIT (OSD), Ward-12(3), Vs. M/s Amrabathi Investra (P) Ltd. Kolkata C/o, Subash Agarwal & Associates Siddha Gibson, 1, Gibson La…

Amrabathi Investra Pvt. Ltd., Kolkata vs. ITO, Ward - 12(3), Kolkata

In the result, the appeal of the assessee is allowed and the appeal of the revenue is dismissed

ITA 231/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT

Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

Tech Mahindra Ltd, Mumbai vs. Pr.CIT-2, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 7249/MUM/2017[2011-12]Status: DisposedITAT Mumbai11 Oct 2019AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodtech Mahindra Ltd. Pr. Commissioner Of Income Tax-2, Gateway Building, Room No. 344, Aayakar Bhavan Apollo Bunder, M.K. Road, Vs. Mumbai – 400001 Mumbai – 400020

For Appellant: Shri J.D. Mistry &For Respondent: Shri R.Manjunatha Swami, D.R

Section 143(1)Section 143(2)Section 143(3)Section 263Section 37

…P a g e | 1 ITA No. 7249/Mum/2017 A.Y. 2011-12 Tech Mahindra Ltd. Vs. Pr. CIT-2 IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member Tech Mahindra Ltd. Pr. Commissioner of Income tax-2, Gateway Building, Room No. 344, Aayakar Bhavan Apollo Bunder, M.K. Road, Vs. Mumbai – 400001 Mumbai – 400020 PAN – AAACM3484F (Appellant) (Respondent) Appellant by: Shri J.D. Mistry & Shri Harsh Kapadia, A.Rs Respondent by: Shri R.Manjunatha Swami, D.R Date of Hearing: 18.09.2019 Date of Pronouncement: 11.10.2019 O R D E R PER RAVISH SOOD,…

Pr. Commissioner of Income Tax vs. Maruti Suzuki India Limited

C.A. No.-005409-005409 - 2019Supreme Court25 Jul 2019

Bench: HON'BLE THE CHIEF JUSTICE

Section 142(1)Section 143(2)Section 260ASection 92C

…sessment would be a nullity in the eyes of law: - CIT v Intel Technology India (P) Ltd17 - PCIT v Nokia Solutions & Network India (P) Ltd. (“Nokia Solutions”)18 - Spice Entertainment 16 (1990) 186 ITR 278 (SC) 17 [2016] 380 ITR 272 (Kar.) 18 [2018] 402 ITR 21 (Del) 12 - Similarly, a notice to the amalgamating company, subsequent to the amalgamation becoming effective and despite the fact of the amalgamation having been brought to the notice of the assessing officer, is void ab initio as held in the following decisions: - BDR Builders…

Fedex Express Transportation and Supply Chain Services (India)Private Limited ('Fetscs')[Federal Express India Pvt. Ltd. Merged With Fetscs With Effect From October1, 2013], Mumbai vs. DCIT, Cir 9(3)(1), Mumbai

In the result, Ground of appeal no

ITA 857/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jul 2019AY 2011-12

Bench: Shri G.S. Pannu & Shri Sandeep Gosain: A.Y : 2011-12

For Appellant: Shri Kanchan Kaushal &For Respondent: Ms. Amrita Ranjan &

Section 143(3)Section 144C(5)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER : A.Y : 2011-12 FedEx Express Transportation and Vs. DCIT, Circle-9(3)(1), Supply Chain Services (India) Private Mumbai. (Respondent) Limited (‘FETSCS’) [Federal Express India Private Limited merged with FETSCS with effect from October 1, 2013] Boomerang, 801, A-wing, Chandivali Farm Road, Nr.Chandivali Studio, Andheri (E), Mumbai 400 072 PAN : AABCF6516A (Appellant) Appellant by : Shri Kanchan Kaushal & Shri Aliasgar Rampurawala Respondent by : Ms. Amrita Ranjan & Shr…

Deputy Commissioner of Income Tax, Pune vs. M/S. Amdocs Development Centre India Pvt.Ltd, Pune

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 398/PUN/2017[2011-12]Status: DisposedITAT Pune03 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 376/Pun/2017 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Shri P.J. Pardiwalla &

Section 10ASection 10A(7)Section 143(2)Section 234BSection 80ISection 92C

…nsequence provided in law, in number of cases, the Supreme Court held that assessment upon a dissolved company is impermissible as there is no provision in Income-Tax to make an assessment thereupon. In the case of Saraswati Industrial Syndicate Ltd. Vs. CIT, 186 ITR 278 the legal position is explained in the following terms: "The question is whether on the amalgamation of the Indian Sugar Company with the appellant Company, the Indian Sugar Company continued to have its entity and was alive for the purposes of Section 41(1) of the Act. The amalgamation of the two companies was effected under the order of the Hi…

Amdocs Development Centre India LLP (Successor of Amdocs Development Centre India P Ltd.), Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 376/PUN/2017[2011-12]Status: DisposedITAT Pune03 Jun 2019AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 376/Pun/2017 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Shri P.J. Pardiwalla &

Section 10ASection 10A(7)Section 143(2)Section 234BSection 80ISection 92C

V3S Infratech Ltd., New Delhi vs. ACIT, New Delhi

ITA 3643/DEL/2016[2007-08]Status: DisposedITAT Delhi21 May 2019AY 2007-08

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

For Appellant: Shri Sanjay Kumar, CA & Shri AjayFor Respondent: Shri N.K. Bansal, Sr.D.R

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 153ASection 292B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No.3643/DEL/2016 Assessment Year: 2007-08 V3S Infratech Ltd. v. ACIT, Central Circle-23 (amalgamated Co. of Yogum (Now CC-32), Developers Pvt. Ltd.) New Delhi. A-20, Naraina Industrial Area, Phase-I, Naraina, New Delhi. TAN/PAN: AABCG 9474A (Appellant) (Respondent) Appellant by: Shri Sanjay Kumar, CA & Shri Ajay Kumar, CA Respondent by: Shri N.K. Bansal, Sr.D.R. Date of hearing: 25 03 2019 Date of pronouncement: 21 05 2019 O R D E R The aforesaid appeal has been f…

Value First Digital Media Pvt. Ltd., New Delhi vs. ACIT, Circle-5(2), New Delhi

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

ITA 2183/DEL/2018[2014-15]Status: DisposedITAT Delhi02 May 2019AY 2014-15

Bench: Sh. R.K Pandaassessment Year: 2014-15

Section 143Section 250(5)

…nsequence provided in law, in number of cases, the Supreme Court held that assessment upon a dissolved company is impermissible as there is no provision in Income-Tax to make an assessment thereupon. In the case of Saraswati Industrial Syndicate Ltd. Vs. CIT, 186 ITR 278 the legal position is explained in the following terms: ‘"The question is whether on the amalgamation of the Indian Sugar Company with the appellant Company, the Indian Sugar Company continued to have its entity and was alive for the purposes of Section 41(1) of the Act. The amalgamation of the two companies was effected under the order of the H…

Ambey Construction Company, Bathinda vs. The Assistant Commissioner of Income Tax, Bathinda

In the result, the appeal of the assessee is allowed

ITA 121/ASR/2017[2011-12]Status: DisposedITAT Amritsar21 Feb 2019AY 2011-12

Bench: Sh. N. S. Saini & Sh. N. K. Choudhryita No. 121/Asr./2017 : Asstt. Year : 2011-12 Ambey Construction Company, Vs Asstt. Commissioner Of #21605, Street No. 7, Power House Income Tax, Circle-1, Road, Bathinda Bathinda (Appellant) (Respondent) Pan No. Aanfa7199K

For Appellant: Dr. Rakesh GuptaFor Respondent: Sh. M. P. Singh, CIT DR

Section 143(3)Section 145(3)Section 147Section 148Section 282Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR Before Sh. N. S. Saini, Accountant Member And Sh. N. K. Choudhry, Judicial Member ITA No. 121/Asr./2017 : Asstt. Year : 2011-12 Ambey Construction Company, Vs Asstt. Commissioner of #21605, Street No. 7, Power House Income Tax, Circle-1, Road, Bathinda Bathinda (APPELLANT) (RESPONDENT) PAN No. AANFA7199K Assessee by : Dr. Rakesh Gupta Revenue by : Sh. M. P. Singh, CIT DR Date of Hearing :19.02.2019 Date of Pronouncement : 21.02.2019 ORDER Per N. S. Saini, AM: This is an appeal filed by the assessee against the order of CIT(A), Bathinda dated…

Principal Commissioner of Income Tax-2 vs. M/s.Viskha Container Terminal Private Limited

ITTA/439/2018HC Telangana08 Oct 2018

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

Vertex Customer Management India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

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

ITA 966/DEL/2016[2011-12]Status: DisposedITAT Delhi06 Jul 2018AY 2011-12

Bench: Shri R. K. Panda & Shri Kuldip Singhassessment Year : 2011-12 Vertex Customer Management Dcit, Circle- 26(1), India Pvt. Ltd., New Delhi. First Floor, Tower A, First India Place, Vs. Mehrauli – Gurgaon Road, Sushant Lok Phase- I, Gurgaon.

For Respondent: Shri H. K. Choudhary, CIT-DR

Section 143(3)Section 144CSection 292B

…” 7. Referring to the said order, he submitted that the Hon'ble High Court following the decision in the case of Spice Entertainment Ltd. (supra), decision of the Hon’ble Supreme Court in the case of Saraswati Industrial Syndicate Ltd. vs. CIT reported in 186 ITR 278 and various other decisions has dismissed the appeal filed by the Revenue and upheld the order of the Tribunal where the Tribunal has quashed the assessment on the ground that the same was passed in the name of the entity that seized to exist on the date of assessment order. Since 5 in the instant case also the company M/s Vertex Customer Servic…

M/S Basundhara Goods (P) Ltd., New Delhi vs. ITO, WD-5(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 674/KOL/2016[2008-09]Status: DisposedITAT Kolkata23 Mar 2018AY 2008-09

Bench: Shri P.M. Jagtap, Am & Shri Aby. T. Varkey, Jm] I.T.A. No. 674/Kol/2016 Assessment Year: 2008-09 M/S. Basundhara Goods (P) Ltd.................................…………………………..........Appellant (Formerly Merged With Param Mitra Investments Ltd.)Kolkata 129, Transport Centre, Rohtak Road, Punjabi Bagh, New Delhi – 110 035 [Pan : Aadcb 1931 H] Income Tax Officer Kolkata..…………………………………………………………......Respondent Ward 5(4), Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – 700 069 Appearances By: Shri Ravi Tulsiyan, Fca Appearing On Behalf Of The Assessee. Shri P.K. Srihari, Cit (Dr) Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : March 16, 2018 Date Of Pronouncing The Order : March 23, 2018 Order Per P.M. Jagtap, Am This Appeal Filed By The Assessee Is Directed Against The Order Of Ld. Cit(A) – 6, Kolkata Dated 29.02.2016. 2. The Relevant Facts Of The Case Giving Rise To This Appeal Are That The Assessee Is A Company Which Is Engaged In The Business Of Share Dealing & Investment. The Return Of Income For The Year Under Consideration Was Filed By It On 14.08.2008 Declaring A Total Income Of Rs. 749/-. In The Assessment Originally Completed Under Section 147/143(3) Vide An Order Dated 30.04.2010, The Total Income Of The Assessee Was Determined By The A.O. At Rs. 17,720/-. The Said Assessment Was Subsequently Set Aside By The Ld. Cit Vide An Order

Section 143(3)Section 147Section 263Section 68

…O. under section 143(3)/263/143(3)/147 in the name of non-existent company is invalid and the same is liable to be cancelled. In support of this contention, he relied on the following judicial pronouncements: 1. M/s. Saraswati Industrial Syndicate Ltd. vs CIT 186 ITR 278 (SC). 2. M/s. Spice Infotainment Ltd. vs CIT 247 CTR 500 (Delhi). 3. Principal CIT vs Maruti Suzuki India Ltd. 85 taxmann.com 330 Delhi. 4. M/s. Pampasar Distillery Ltd. vs ACIT 15 SOT 331 (Kolkata). 5. M/s. Pawansut Management Ltd. vs ITO (ITA No. 1524/Kol/2016 dtd. 14.02.2018. 6. ACIT vs M/s. Garuda Imagining & Diagnostics (P) Ltd. (ITA No. 449…

M/S Pawansut Management Ltd.(Merged With Tauman Infrastructure Ltd.), Kolkata vs. ITO, Ward 58(4), TDS, Kolkata

In the result the appeal by the assessee is allowed

ITA 1524/KOL/2016[2003-04]Status: DisposedITAT Kolkata14 Feb 2018AY 2003-04

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 1524/Kol/2016 Financial Year : 2003-04

For Appellant: Shri S.K.Tulsiyan, AdvocateFor Respondent: Shri Saurabh Kumar, Addl. CIT,Sr.DR

Section 194CSection 197Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No. 1524/Kol/2016 Financial Year : 2003-04 M/s Pawansut Management Ltd. -vs.- I.T.O., Ward-58 (4) (TDS) (Merged with Tauman Infrastructure Ltd.) Kolkata Kolkata [PAN : AACCP 9863 H] (Appellant) (Respondent) For the Appellant : Shri S.K.Tulsiyan, Advocate For the Respondent : Shri Saurabh Kumar, Addl. CIT,Sr.DR Date of Hearing : 06.02.2018. Date of Pronouncement : 14.02.2018 ORDER Per N.V.Vasudevan, JM This is an appeal by the Assessee against the order dated 27.05.2016 of C.I.T…

DCIT, New Delhi vs. M/S. Shantikunj Investment Pvt. Ltd., New Delhi

In the result, the appeal of the department is dismissed

ITA 254/DEL/2015[2005-06]Status: DisposedITAT Delhi02 Jan 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Aloke Periwal, CA &For Respondent: Sh. Kaushlendra Tiwari, Sr. DR

Section 147Section 148

…the copy of the order of the Hon’ble Delhi High Court dated 17.03.2008 in respect of merger of the assessee company with M/s Hydel Constructions Pvt. Ltd. The reliance was placed on the following case laws: > Saraswati Industrial Syndicate Ltd. Vs CIT (1990) 186 ITR 278 > ACIT Vs Micra India (P) Ltd. in ITA Nos. 1060 to 1065/Del/2012 dated 21.09.2012 > ACIT Vs SPN Milks Products Industries Pvt. Ltd. in ITA Nos. 565 to 570/Del/2012 > Satwant Exports Pvt. Ltd. Vs ACIT, Circle-21, New Delhi (2014) 46 Taxmann.com 236 (Del. ITAT) 5. The ld. CIT(A) after considering the submissions of the assessee observed that the as…

Hcp Petrochem Pvt. Ltd, Through I.P. India Pvt. Ltd. (Now Known As Adhunik Technology Pvt. Ltd.), New Delhi vs. ACIT, New Delhi

In the result appeal filed by the assessee is allowed

ITA 2308/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Dec 2017AY 2012-13

Bench: Shri H.S.Sidhu & Shri Prashant Maharishihcp Petrochem Pvt. Ltd, Through Ip Vs. Acit, India Pvt. Ltd, Central Circle-18, (Now Known As Adhunik Technology New Delhi Pvt. Ltd, C/O. Kapil Goel, Adv F-36/124, Sector-7, Rohni, New Delhi Pan:Aabci0760K (Appellant) (Respondent)

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri SS Rana, CIT DR

Section 143(3)Section 144

…n care to mention that it has since been amalgamated with MSIL. 10. In reply, Mr. Ajay Vohra, learned Senior Counsel for the Assessee, has drawn the attention of the Court to a long line of decisions including Saraswati Industrial Syndicate Ltd. v. CIT [1990] 186 ITR 278/53 Taxman 92 (SC) and Spice Infotainment Ltd. v. CIT [2012] 247 CTR (Del) 500 wherein an identical question has been answered in favour of the Assessee and against the Revenue. Mr. Vohra points out that for the purposes of Section 170 (2) of the Act, two assessment orders will have to be passed: one in the name of MSIL itself for the AY in questi…