Steller Investment Ltd (251 ITR 263) (SC) Achal Investment Ltd. v. CIT (

99 TTJ 472Income Tax Appellate Tribunal#21830 most cited

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

Judgments citing Steller Investment Ltd (251 ITR 263) (SC) Achal Investment Ltd. v. CIT (

MALLYA REAL ESTATES P.LTD,DELHI vs. ITO, WARD-16(2), NEW DELHI

ITA 6158/DEL/2017[2013-14]Status: DisposedITAT Delhi18 Jul 2025AY 2013-14

For Respondent: Shri Amit Katoch, Sr. DR

Section 131Section 68

…enced, addition u/s 68 cannot be made. For this proposition, he relied on the following decisions:\n(i) CIT Vs. Bharat Engineering and Construction Com 83 ITR 187 [SC]\n(ii) CIT Vs. Jaiswal Motor Finance 141 ITR 706 [Ahd]\n(iii) DCIT Vs. Esteem Towers Pvt Ltd 99 TTJ 472 [Del]\n(iv) Mitesh Rolling Mills Vs. CIT 258 ITR 278.\n\n8. On the other hand, the ld. DR submitted that the balance sheet shows liability of Rs 1,40,10,000/- against the name of M/s Sushil Enterprises and Rs.38,19,700/- against the name of M/s Bishan Sons totaling to Rs 1,78,39,700/- under the heading 'other long-term liabilities.' The ld DR furt…

M/S. GLOBUS PROJECTS PVT. LTD.,NEW DELHI vs. DCIT, FARIDABAD

In the result all the three appeals filed by the assesses are allowed

ITA 2491/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Nov 2017AY 2012-13

Bench: Shri H.S.Sidhu & Shri Prashant Maharishim/S. Globus Projects Private Ltd, Vs. Dcit, Unit No. 5D, 5Th Floor, Assets Aria Central Circle-1, Signature Offices, Jw Marriott Hotel, Faridabad Asset Area-4, Delhi Aerocity Hospitality District, New Delhi Pan:Aaccg5308E (Appellant) (Respondent) Bestech Hospitalities Pvt. Ltd, Vs. Dcit, Unit No. 5D, 5Th Floor, Assets Aria Central Circle-1, Signature Offices, Jw Marriott Hotel, Faridabad Asset Area-4, Delhi Aerocity Hospitality District, New Delhi Pan:Aaccg5308E (Appellant) (Respondent) Bestech India Pvt. Ltd, Vs. Dcit, Unit No. 5D, 5Th Floor, Assets Aria Central Circle-1, Signature Offices, Jw Marriott Hotel, Faridabad Asset Area-4, Delhi Aerocity Hospitality District, New Delhi Pan:Aaccg5308E (Appellant) (Respondent)

For Appellant: Shri Raj Kumar Gupta, CAFor Respondent: Smt Aparna Karan, CIT DR

Section 131Section 132Section 133ASection 153ASection 153A(1)(b)Section 153CSection 263

…u/s 68 of the Act. Similar view has been expressed in various other judgments of Hon‟ble courts, few of them is cited hereunder: CIT v.s Steller Investment Ltd (251 ITR 263) (SC) Achal Investment Ltd vs CIT (268 ITR 211) (Del) DCIT.vs Esteem Towers (P) Ltd. (99 TTJ 472) (Del) CIT vs Dolphin Canpack Ltd (204 CTR 50) (Del) CIT vs Giocom Impex (P) Ltd. (205 CTR 571) (Del) CIT vs Gangaur Investment Ltd. (335 ITR 359) (Del) CIT vs Dwarkadhish Investment (P)Ltd. (330 ITR 298)(Del) CIT vs Gangeshwari Metal Pvt. Ltd. (2013) 361 ITR 10 (Del) CIT vs Expo Global India Ltd. (2014) 361 ITR 147 (Del) Sir, as regards the credi…

M/S. BESTECH INDIA PVT. LTD.,NEW DELHI vs. DCIT, FARIDABAD

In the result all the three appeals filed by the assesses are allowed

ITA 2485/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Nov 2017AY 2012-13

Bench: Shri H.S.Sidhu & Shri Prashant Maharishim/S. Globus Projects Private Ltd, Vs. Dcit, Unit No. 5D, 5Th Floor, Assets Aria Central Circle-1, Signature Offices, Jw Marriott Hotel, Faridabad Asset Area-4, Delhi Aerocity Hospitality District, New Delhi Pan:Aaccg5308E (Appellant) (Respondent) Bestech Hospitalities Pvt. Ltd, Vs. Dcit, Unit No. 5D, 5Th Floor, Assets Aria Central Circle-1, Signature Offices, Jw Marriott Hotel, Faridabad Asset Area-4, Delhi Aerocity Hospitality District, New Delhi Pan: Aaccb2540F (Appellant) (Respondent) Bestech India Pvt. Ltd, Vs. Dcit, Unit No. 5D, 5Th Floor, Assets Aria Central Circle-1, Signature Offices, Jw Marriott Hotel, Faridabad Asset Area-4, Delhi Aerocity Hospitality District, New Delhi Pan: Aabcb6551B (Appellant) (Respondent)

For Appellant: Shri Raj Kumar Gupta, CAFor Respondent: Smt Aparna Karan, CIT DR

Section 131Section 132Section 133ASection 153ASection 153A(1)(b)Section 153CSection 263

M/S. MEHTA REALTORS PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1633/DEL/2013[2004-05]Status: DisposedITAT Delhi13 Dec 2016AY 2004-05

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. V.P. Gupta, AdvocateFor Respondent: Sh. Rajesh Kumar, Sr. DR

Section 133(6)Section 139Section 143(1)Section 143(2)Section 147Section 148Section 3Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘E’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 1633/Del./2013 Asstt. Year : 2004-05 Mehta Realtors Pvt. Ltd., vs. Income-tax Officer, 9/53A, Pocket-A, Kalkaji Extn. Ward 6(3), New Delhi. New Delhi. (PAN: AAECM 0667 Q) (Appellant) (Respondent) Appellant by : Sh. V.P. Gupta, Advocate Respondent by : Sh. Rajesh Kumar, Sr. DR Date of hearing : 22.11.2016 Date of pronouncement : 13.12.2016 ORDER Per L.P. Sahu, Accountant Member: This is an appeal by the assessee against the order of ld. CIT(A)-IX, New De…