Bharti Cellular Limited v. ACIT

200 Taxmann 254Reported decision2000#12373 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing Bharti Cellular Limited v. ACIT

Vodafone Idea Limited (Formerly Idea Cellular Limited), Kolkata vs. ACIT-TDS, Circle-2, Kolkata

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1582/KOL/2019[2018-19]Status: DisposedITAT Kolkata22 Nov 2019AY 2018-19

Bench: Shri A.T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 201(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A.T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. Nos. 1579 to 1582/Kol/2019 Assessment Years: 2014-15 to 2016-17 & 2018-19 Vodafone Idea Limited ACIT(TDS) (Formerly Idea Cellular Limited) Circle-2, 7th Floor, DN 52, Sector-5, Srijan Tech Kolkata. Park, Vs. Salt Lake, North 24-Parganas, Kolkata-700 091. (PAN: AAACB 2100 P) Appellant Respondent For the Appellant Shri Deepak Chopra, Adv. & Smt. Manasvini Bajpai, Adv. For the Respondent Dr. P.K. Sri…

Vodafone Idea Limited (Formerly Idea Cellular Limited), Kolkata vs. ACIT-TDS, Circle-2, Kolkata

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1581/KOL/2019[2016-17]Status: DisposedITAT Kolkata22 Nov 2019AY 2016-17

Bench: Shri A.T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 201(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A.T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. Nos. 1579 to 1582/Kol/2019 Assessment Years: 2014-15 to 2016-17 & 2018-19 Vodafone Idea Limited ACIT(TDS) (Formerly Idea Cellular Limited) Circle-2, 7th Floor, DN 52, Sector-5, Srijan Tech Kolkata. Park, Vs. Salt Lake, North 24-Parganas, Kolkata-700 091. (PAN: AAACB 2100 P) Appellant Respondent For the Appellant Shri Deepak Chopra, Adv. & Smt. Manasvini Bajpai, Adv. For the Respondent Dr. P.K. Sri…

Vodafone Idea Limited (Formerly Idea Cellular Limited), Kolkata vs. ACIT-TDS, Circle-2, Kolkata

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1580/KOL/2019[2015-16]Status: DisposedITAT Kolkata22 Nov 2019AY 2015-16

Bench: Shri A.T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 201(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A.T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. Nos. 1579 to 1582/Kol/2019 Assessment Years: 2014-15 to 2016-17 & 2018-19 Vodafone Idea Limited ACIT(TDS) (Formerly Idea Cellular Limited) Circle-2, 7th Floor, DN 52, Sector-5, Srijan Tech Kolkata. Park, Vs. Salt Lake, North 24-Parganas, Kolkata-700 091. (PAN: AAACB 2100 P) Appellant Respondent For the Appellant Shri Deepak Chopra, Adv. & Smt. Manasvini Bajpai, Adv. For the Respondent Dr. P.K. Sri…

Vodafone Idea Limited (Formerly Idea Cellular Limited), Kolkata vs. ACIT-TDS, Circle-2, Kolkata

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1579/KOL/2019[2014-15]Status: DisposedITAT Kolkata22 Nov 2019AY 2014-15

Bench: Shri A.T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 201(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A.T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. Nos. 1579 to 1582/Kol/2019 Assessment Years: 2014-15 to 2016-17 & 2018-19 Vodafone Idea Limited ACIT(TDS) (Formerly Idea Cellular Limited) Circle-2, 7th Floor, DN 52, Sector-5, Srijan Tech Kolkata. Park, Vs. Salt Lake, North 24-Parganas, Kolkata-700 091. (PAN: AAACB 2100 P) Appellant Respondent For the Appellant Shri Deepak Chopra, Adv. & Smt. Manasvini Bajpai, Adv. For the Respondent Dr. P.K. Sri…

Idea Cellular Ltd, Mumbai vs. ITO (TDS) 1(2)(4), Mumbai

In the result, appeal of the assessee is allowed

ITA 3785/MUM/2016[2012-13]Status: DisposedITAT Mumbai13 Nov 2019AY 2012-13

Bench: Shri Pawan Singh & Shri Rajesh Kumarita No. 3785/Mum/2016 For (Assessment Year 2012-13) M/S. Vodafone Idea Ltd. Ito (Tds)-1(2)(4), (Formerly Known As Idea 803, K.G. Mittal Ayurvedic Cellular Ltd.), Skyline Icon, Vs. Hospital Building, 1St Floor, 86/92 Andheri Kurla Charni Road (W), Road, Marol Naka, Andheri Mumbai-400002. (E), Mumbai-400059. Pan: Aaacb2100P Appellant Respondent

For Appellant: Shri Ronak Doshi with Shri C.D. Joshi (AR)For Respondent: Shri S. Padmaja CIT-DR with Shri V.K. Agarwal ( Sr DR)
Section 133ASection 191Section 194HSection 201Section 201(1)Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA No. 3785/Mum/2016 for (Assessment Year 2012-13) M/s. Vodafone Idea Ltd. ITO (TDS)-1(2)(4), (Formerly known as Idea 803, K.G. Mittal Ayurvedic Cellular Ltd.), Skyline Icon, Vs. Hospital Building, 1st Floor, 86/92 Andheri Kurla Charni Road (W), Road, Marol Naka, Andheri Mumbai-400002. (E), Mumbai-400059. PAN: AAACB2100P Appellant Respondent Appellant by : Shri Ronak Doshi with Shri C.D. Joshi (AR) Respondent by : Shri S. Padmaja CIT-DR with Shri V.K. Agarwal ( Sr DR) Date…

Idea Cellular Ltd, Hyd, Hyderabad vs. ACIT, TDS Circle, Ward-1(1), Hyd, Hyderabad

In the result, both the appeals under consideration are partly allowed for statistical purposes

ITA 1446/HYD/2015[2015-16]Status: DisposedITAT Hyderabad20 Jul 2018AY 2015-16

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri Ronak G. DoshiFor Respondent: Shri P. Chandrasekhar
Section 133ASection 191Section 194HSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1445 & 1446/Hyd/2015 Assessment Years: 2014-15 & 2015-16 Idea Cellular Ltd., Hyderabad. Vs. Asst. Commissioner of Income-tax, TDS Circle, PAN – AACB 2100P Ward - 1(1), Hyderabad. (Appellant) (Respondent) Assessee by : Shri Ronak G. Doshi Revenue by : Shri P. Chandrasekhar Date of hearing : 19-06-2018 Date of pronouncement : 20-07-2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: Both these appeals filed by the assessee are directed against the orde…

Idea Cellular Ltd, Hyd, Hyderabad vs. ACIT, TDS Circle, Ward-1(1), Hyd, Hyderabad

In the result, both the appeals under consideration are partly allowed for statistical purposes

ITA 1445/HYD/2015[2014-15]Status: DisposedITAT Hyderabad20 Jul 2018AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Shri Ronak G. DoshiFor Respondent: Shri P. Chandrasekhar
Section 133ASection 191Section 194HSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 1445 & 1446/Hyd/2015 Assessment Years: 2014-15 & 2015-16 Idea Cellular Ltd., Hyderabad. Vs. Asst. Commissioner of Income-tax, TDS Circle, PAN – AACB 2100P Ward - 1(1), Hyderabad. (Appellant) (Respondent) Assessee by : Shri Ronak G. Doshi Revenue by : Shri P. Chandrasekhar Date of hearing : 19-06-2018 Date of pronouncement : 20-07-2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: Both these appeals filed by the assessee are directed against the orde…

M/S. Bharti Airtel Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result appeal of the assessee with respect to ground No

ITA 5816/DEL/2012[2008-09]Status: DisposedITAT Delhi24 Oct 2016AY 2008-09

Bench: Shri I.C.Sudhir & Shri Prashant Maharishibharti Airtel Ltd, Addl Cit, Bharti Crescent, 1, Vs. Range-2, Cr Building, Ip Nelson Mandela Road, Vasant Estate, New Delhi Kunj, New Delhi Pan:Aaacb2894G (Appellant) (Respondent) Bharti Airtel Ltd, Addl Cit, Bharti Crescent, 1, Vs. Range-2, Cr Building, Ip Nelson Mandela Road, Vaxant Estate, New Delhi Kunj, New Delhi Pan:Aaacb2894G (Appellant) (Respondent)

For Appellant: Sh. Ajay Vohra, SrFor Respondent: Sh. NC Swain, CIT DR (OSD)
Section 201Section 254Section 40

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE SHRI I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Bharti Airtel Ltd, Addl CIT, Bharti Crescent, 1, Vs. Range-2, CR Building, IP Nelson Mandela Road, Vasant Estate, New Delhi Kunj, New Delhi PAN:AAACB2894G (Appellant) (Respondent) Bharti Airtel Ltd, Addl CIT, Bharti Crescent, 1, Vs. Range-2, CR Building, IP Nelson Mandela Road, Vaxant Estate, New Delhi Kunj, New Delhi PAN:AAACB2894G (Appellant) (Respondent) Assessee by : Sh. Ajay Vohra, Sr. Sh. Rohit Jain, Adv Ms. Deepashree Rao, CA Revenue by: Sh. NC Swain, CIT DR (OS…

Bharti Cellular Limited v. ACIT (200 Taxmann 254) — Cited in 8 Judgments | BharatTax