Shark Business System v. CIT

181 Taxmann.com 657Supreme Court of India2025#23234 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 143(3)Section 147 Section 148 Section 151 Section 36(1)(iii)Section 57(iii)Section 115JB Section 250

Issues it is cited on

revenue expenditure capital expenditure section 37(1)previous year transfer company india business document interest

Judgments citing Shark Business System v. CIT

DCIT 2(3)(1), Mumbai vs. Tata Steel Ltd, Mumbai

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

ITA 3555/MUM/2016[2008-09]Status: DisposedITAT Mumbai20 Feb 2026AY 2008-09

For Appellant: Shri J.D. Mistri, Sr. Advocate and Ms. Jasmin Amalsadvala, AdvocateFor Respondent: Shri Ajay Chandra, CIT DR

Section 143(3)Section 144Section 147Section 148Section 151Section 36(1)(iii)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2008-09 DCIT-2(3)(1) Tata Steel Ltd. Mumbai Bombay House Vs. 24, Homi Modi Street, Fort, Mumbai – 400001 (PAN: AAACT2803M) (Appellant) (Respondent) Assessment Year: 2008-09 Tata Steel Ltd. DCIT-2(3)(1) Bombay House Mumbai Vs. 24, Homi Modi Street, Fort, Mumbai – 400001 (PAN: AAACT2803M) (Appellant) (Respondent) Present for: Assessee : Shri J.D. Mistri, Sr. Advocate and Ms. Jasmin Amalsadvala, Advocate Revenue : Shri Ajay Chandra, CIT DR Date of Hearing : 25.11…

Tata Steel Ltd, Mumbai vs. Asst CIT 2(3), Mumbai

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

ITA 3294/MUM/2016[2008-09]Status: DisposedITAT Mumbai20 Feb 2026AY 2008-09

For Appellant: Shri J.D. Mistri, Sr. Advocate and Ms. Jasmin Amalsadvala, AdvocateFor Respondent: Shri Ajay Chandra, CIT DR

Section 143(3)Section 144Section 147Section 148Section 151Section 36(1)(iii)Section 57

Spectris Technologies Pvt. Ltd., Gurgaon vs. ITO, New Delhi

In the result, this appeal is partly allowed

ITA 3742/DEL/2015[2009-10]Status: DisposedITAT Delhi07 Jan 2026AY 2009-10

Bench: Shriyogesh Kumar Us & Shrisanjay Awasthiआ.अ.सं/.I.T.A No.3742/Del/2015 िनधा"रणवष"/Assessment Year: 2009-10 बनाम Spectris Technologies P. Ltd. Income Tax Officer, 201-B, Second Floor, Vs. Ward-9(1), Park Centra, Sector-30, New Delhi. Gurgaon. Pan No.Aagcs6654R अपीलाथ" Appellant ""यथ"/Respondent

Section 250Section 92

…ITA No.3742/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”NEW DELHI BEFORE SHRIYOGESH KUMAR US, JUDICIAL MEMBER AND SHRISANJAY AWASTHI, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.3742/Del/2015 िनधा"रणवष"/Assessment Year: 2009-10 बनाम SPECTRIS TECHNOLOGIES P. LTD. INCOME TAX OFFICER, 201-B, Second Floor, Vs. Ward-9(1), Park Centra, Sector-30, New Delhi. Gurgaon. PAN No.AAGCS6654R अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Tarandeep Singh, CA & Shri Sandeep Yadav, Advocate Revenue by Shri Dharam Veer Singh, CIT DR सुनवाईक"तारीख/ Date of hearing: 23.12.2025 07.01.2026 उ"ोषणाक"तारीख/Pronouncement o…