CIT-1 vs. ALCATEL LUCENT FRANCE
What did the High Court hold?
The High Court referred to a previous decision dated February 27, 2015, in ITA No. 119/2015 for the detailed judgment. This implies the current appeals were decided based on the principles laid down in that prior ruling.
What were the facts?
The judgment consolidates multiple appeals filed by the revenue against various Alcatel Lucent entities. The specific details of the assessment years and the grounds for appeal are not provided in this excerpt.
What were the issues?
The core legal issues revolve around the tax treatment of transactions involving the Alcatel Lucent group of companies, as determined in a prior related appeal.
AI-generated summary — verify with the full judgment below
ITA 120/2015 & conn. Page 1
$~3 to 32 and 37 to 43 * IN THE HIGH COURT OF DELHI AT NEW DELHI Decided on 27th February, 2015 + ITA 120/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT ENTERPRISE
..... Respondent + ITA 121/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT SHANGHAI BELL
..... Respondent + ITA 122/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT FRANCE USA INC
..... Respondent + ITA 123/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT FRANCE
..... Respondent + ITA 124/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT SHANGHAI BELL
..... Respondent + ITA 125/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT FRANCE
..... Respondent + ITA 126/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT ENTERPRISE
..... Respondent + ITA 127/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT ENTERPRISE
..... Respondent + ITA 128/2015
CIT
..... Appellant
versus
ALCATEL LUCENT CANADA
..... Respondent + ITA 129/2015
CIT-1
..... Appellant
versus 2015:DHC:1932-DB
ITA 120/2015 & conn. Page 2
ALCATEL LUCENT FRANCE USA INC
..... Respondent + ITA 130/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT ITALIA SPA
..... Respondent + ITA 131/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENTFRANCEUSA INC
..... Respondent + ITA 132/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT ENTERPRISE
..... Respondent + ITA 133/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT SHANGHAI BELL
..... Respondent + ITA 134/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT DEUTSCHLAND AG
..... Respondent + ITA 135/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT SHANGAHI BELL
..... Respondent + ITA 136/2015
CIT
..... Appellant
versus
ALCATEL LUCENT CANADA
..... Respondent + ITA 137/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT FRANCE
..... Respondent + ITA 138/2015
CIT
..... Appellant
versus
ALCATEL LUCENT BELL NV
..... Respondent + ITA 139/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT BELL NV
..... Respondent + ITA 140/2015
CIT-1
..... Appellant 2015:DHC:1932-DB
ITA 120/2015 & conn. Page 3
versus
ALCATEL LUCENT ITALIA SPA
..... Respondent + ITA 141/2015
CIT-1
.... Appellant
versus
ALCATEL LUCENT FRANCE
..... Respondent + ITA 142/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT BELL NV
..... Respondent + ITA 144/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT BELL NV
..... Respondent + ITA 145/2015
CIT
..... Appellant
versus
ALCATEL LUCENT CANADA
..... Respondent + ITA 146/2015
CIT
..... Appellant
versus
ALCATEL LUCENT BELL NV
..... Respondent + ITA 147/2015
CIT
..... Appellant
versus
ALCATEL LUCENT CANADA
..... Respondent + ITA 148/2015
CIT
..... Appellant
versus
ALCATEL LUCENT BELL NV
..... Respondent + ITA 149/2015
CIT
..... Appellant
versus
ALCATEL LUCENT BELL NV
..... Respondent + ITA 150/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT SHANGHAI BELL
..... Respondent + ITA 151/2015
CIT-1
..... Appellant
versus
ALCATEL LUCENT FRANCE
..... Respondent + ITA 152/2015 2015:DHC:1932-DB
ITA 120/2015 & conn. Page 4
CIT-1
..... Appellant
versus
ALCATEL LUCENT ENTERPRISE
..... Respondent + ITA 153/2015
CIT-1
..... Appellant
ALCATEL LUCENT ITALIA SPA
..... Respondent + ITA 154/2015
CIT
..... Appellant
versus
ALCATEL LUCENT FRANCE
..... Respondent + ITA 155/2015
CIT
..... Appellant
versus
ALCATEL LUCENT ENTERPRISE
..... Respondent + ITA 156/2015
CIT
..... Appellant
versus
ALCATEL LUCENT FRANCE
..... Respondent + ITA 157/2015
CIT
..... Appellant
versus
ALCATEL LUCENT ITALIA SPA
..... Respondent
Presence : Mr. Nitin Gulati, jr. standing counsel for the revenue
Mr. Prakash Kumar, Adv. for the assessee
CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K.GAUBA
MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT) % For detailed judgment, the decision dated 27.02.2015 in ITA No. 119/2015 may be referred to.
S. RAVINDRA BHAT, J
R.K.GAUBA, J FEBRUARY 27, 2015 vld
2015:DHC:1932-DB
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