ACIT v. Vodafone Essar Gujarat Ltd.

DCIT 8(3)(2), Mumbai vs. Vodafone India Ltd, Mumbai

In the result, appeal by the assessee is partly allowed in the terms aforesaid

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 5598/मुं/2017 ("न.व. 2005-06) Dy. Commissioner Of Income Tax – 8(3)(2), Room No.615, 6Th Floor, Aaykarbhavan, M.K.Road, ...... अपीलाथ"/Appellant Mumbai – 400 020 बनाम Vs. M/S. Vodafone India Ltd. (Formerly Vodafone Essar Ltd.) Peninsula Corporate Park, Ganpat Rao Kadam Marg, Lower Parel, Mumbai 400 013. ..... ""तवाद"/Respondent Pan: Aaach-5332-B आअसं. 5078/मुं/2017 ("न.व. 2005-06) M/S. Vodafone India Ltd. (Formerly Vodafone Essar Ltd.) Peninsula Corporate Park, Ganpat Rao Kadam Marg, Lower Parel, Mumbai 400 013. ...... अपीलाथ"/Appellant Pan: Aaach-5332-B बनाम Vs. Dy. Commissioner Of Income Tax – 8(3)(2), Room No.615, 6Th Floor, Aaykarbhavan, M.K.Road, ...... ""तवाद"/Respondent Mumbai – 400 020 Revenue By : S/Shrianand Mohan&Ajay K.R.Kesari Assessee By :S/Shri Salil Kapoor, Ketanved & Ms. Soumya Singh

…995 and paging services in 7 cities were also started in May/June 1995”. 5.3 The ld.Counsel for the assessee thereafter referred to the decision of Ahmadabad Bench of the Tribunal in assessee’s own case titled ACIT vs. Vodafone Essar Gujarat Ltd. reported as 131 TTJ 544(Ahd-ITAT). The ld.Counsel for the assessee submitted that Assessing Officer in assessment year 2006-07 denied deduction u/s. 80IA of the Act to the assessee. The assessee assailed the findings of Assessing Officer before the CIT(A) but remained unsuccessful. Thereafter, the assessee carried the issue in appeal before the Tribunal. The Tribunal al…

Vodafone India Ltd, Mumbai vs. DCIT 8(3)(2), Mumbai

In the result, appeal by the assessee is partly allowed in the terms aforesaid

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 5598/मुं/2017 ("न.व. 2005-06) Dy. Commissioner Of Income Tax – 8(3)(2), Room No.615, 6Th Floor, Aaykarbhavan, M.K.Road, ...... अपीलाथ"/Appellant Mumbai – 400 020 बनाम Vs. M/S. Vodafone India Ltd. (Formerly Vodafone Essar Ltd.) Peninsula Corporate Park, Ganpat Rao Kadam Marg, Lower Parel, Mumbai 400 013. ..... ""तवाद"/Respondent Pan: Aaach-5332-B आअसं. 5078/मुं/2017 ("न.व. 2005-06) M/S. Vodafone India Ltd. (Formerly Vodafone Essar Ltd.) Peninsula Corporate Park, Ganpat Rao Kadam Marg, Lower Parel, Mumbai 400 013. ...... अपीलाथ"/Appellant Pan: Aaach-5332-B बनाम Vs. Dy. Commissioner Of Income Tax – 8(3)(2), Room No.615, 6Th Floor, Aaykarbhavan, M.K.Road, ...... ""तवाद"/Respondent Mumbai – 400 020 Revenue By : S/Shrianand Mohan&Ajay K.R.Kesari Assessee By :S/Shri Salil Kapoor, Ketanved & Ms. Soumya Singh

…995 and paging services in 7 cities were also started in May/June 1995”. 5.3 The ld.Counsel for the assessee thereafter referred to the decision of Ahmadabad Bench of the Tribunal in assessee’s own case titled ACIT vs. Vodafone Essar Gujarat Ltd. reported as 131 TTJ 544(Ahd-ITAT). The ld.Counsel for the assessee submitted that Assessing Officer in assessment year 2006-07 denied deduction u/s. 80IA of the Act to the assessee. The assessee assailed the findings of Assessing Officer before the CIT(A) but remained unsuccessful. Thereafter, the assessee carried the issue in appeal before the Tribunal. The Tribunal al…

The DCIT 3(1) vs. M/S. Gujarat Ambuja Cements Ltd

Bench: Shri B.R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 2524/Mum/2005 ("नधा"रण वष" / Assessment Year: 1998-99) Gujarat Ambuja Cements Limited The Deputy Commissioner Of 122, Maker Chambers Iii, Income Tax, Range 3(1), बनाम/ Nariman Point, Aayakar Bhawan, Vs. Mumbai-400 021. M.K. Road, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapj 8040P (अपीलाथ" /Appellant) (""यथ" / Respondent) :

…tive assessment years out of 15 assessment years beginning from the year in which the undertaking begins to (A.Y.1998-89) Gujarat Ambuja Cements generate power. Ld. AR also relied upon the judgement in the case of ACIT vs. Vodafone Essar Gujarat Ltd. (2010) 131 TTJ 544 (Ahm) wherein it has been held that the assessee having fulfilled all the conditions as specified in the provisions of sec.80- IA it cannot be denied the benefit of the option claiming deduction for 10 assessment years out of 15 assessment years as granted by the amended provisions applicable w.e.f. 01.04.2000 even if the undertaking has comme…

M/S. Gujarat Ambuja Cements Ltd vs. The Dy CIT RG3(1)

Bench: Shri B.R. Baskaran, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./ I.T.A. No. 2524/Mum/2005 ("नधा"रण वष" / Assessment Year: 1998-99) Gujarat Ambuja Cements Limited The Deputy Commissioner Of 122, Maker Chambers Iii, Income Tax, Range 3(1), बनाम/ Nariman Point, Aayakar Bhawan, Vs. Mumbai-400 021. M.K. Road, Mumbai-400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaapj 8040P (अपीलाथ" /Appellant) (""यथ" / Respondent) :

…tive assessment years out of 15 assessment years beginning from the year in which the undertaking begins to (A.Y.1998-89) Gujarat Ambuja Cements generate power. Ld. AR also relied upon the judgement in the case of ACIT vs. Vodafone Essar Gujarat Ltd. (2010) 131 TTJ 544 (Ahm) wherein it has been held that the assessee having fulfilled all the conditions as specified in the provisions of sec.80- IA it cannot be denied the benefit of the option claiming deduction for 10 assessment years out of 15 assessment years as granted by the amended provisions applicable w.e.f. 01.04.2000 even if the undertaking has comme…