COMMISSIONER OF INCOME TAX vs. BHARTI TELEVENTURE LTD

ITA - 1337 / 2010HC Delhi10 September 20101 pages

For Petitioner: PL BANSAL

AI SummaryRemanded

What did the High Court hold?

The High Court of Delhi, in its order dated September 10, 2010, allowed the applications CM 15730/2010 and CM 15731/2010, subject to all just exceptions. The appeals themselves (ITA Nos. 1337/2010, 1339/2010, and 1340/2010) were directed to be listed for further hearing on September 17, 2010. No decision on the merits of the appeals was made in this excerpt. The judgment does not record any findings or reasoning related to the substantive tax dispute.

What were the facts?

These appeals, ITA Nos. 1337/2010, 1339/2010, and 1340/2010, were filed by the Commissioner of Income Tax (Revenue) against Bharti Televenture Ltd (Assessee). The appeals were heard by the High Court of Delhi. The judgment does not specify the assessment years or the specific orders/actions under challenge. The procedural history indicates that the matters were listed for hearing on September 10, 2010, and subsequently adjourned to September 17, 2010. Certain applications (CM 15730/2010 and CM 15731/2010) were allowed, subject to just exceptions.

What were the issues?

The provided judgment excerpt does not contain any specific issues that the Tribunal had to decide, nor does it record any arguments made by the assessee or the revenue. Therefore, no questions of law or fact, nor any contentions from either party, are available for analysis.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF DELHI AT NEW DELHI . 10. ITA 1337/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Prem Lata Bansal, Standing Counsel. . versus . . . . BHARTI TELEVENTURE LTD ..... Respondent Through Mr. Kanan Kapur, Advocate . . AND 11. ITA 1339/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Prem Lata Bansal, Standing Counsel. . versus . BHARTI TELEVENTURE LTD ..... Respondent Through Mr. Kanan Kapur, Advocate . AND . . . . . ITA Nos. 1337/2010, 1339/2010 and 1340/2010 Page 1 of 2 12. ITA 1340/2010 . COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Prem Lata Bansal, Standing Counsel. versus . BHARTI TELEVENTURE LTD ..... Respondent Through Mr. Kanan Kapur, Advocate . CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MANMOHAN . O R D E R 10.09.2010 . CM 15730/2010 in ITA 1337/2010 CM 15731/2010 in ITA 1339/2010 . Allowed, subject to all just exceptions. . ITA Nos. 1337/2010, 1339/2010 and 1340/2010 . Matters be listed on 17th September, 2010. . . . CHIEF JUSTICE . . . . MANMOHAN, J SEPTEMBER 10, 2010 rn . . . . ITA Nos. 1337/2010, 1339/2010 and 1340/2010 Page 2 of 2 16 to 18.

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