NALCO vs. COMNR.OF INCOME TAX
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- Enterprising Enterprises v. Deputy Commissioner31 citing293 ITR 437 · 2007 · SC
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- CIT vs Bharti Cellular LtdDelhi19 Dec 2013Partly Allowed
Also relies on Enterprising Enterprises v. Deputy Commissioner
The Tribunal held that license fees paid up to July 31, 1999, were capital expenditure, while fees on a revenue-sharing basis after August 1, 1999, were revenue expenditure. Interest on delayed license fee payments was r...
- Commissioner of Income Tax vs Bharti Hexacom LtdDelhi19 Dec 2013Partly Allowed
Also relies on Enterprising Enterprises v. Deputy Commissioner
The Tribunal held that licence fees paid up to July 31, 1999, were capital expenditure, while fees paid on a revenue-sharing basis after August 1, 1999, were revenue expenditure. Interest on delayed licence fee payments ...
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