Business India Television International Ltd. v. ACIT

11 SOT 486Income Tax Appellate Tribunal#18695 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing Business India Television International Ltd. v. ACIT

ACIT, New Delhi vs. M/S. Geo Connect Ltd., New Delhi

In the result, appeals filed by the assessee in ITA Nos

ITA 5851/DEL/2011[2002-03]Status: DisposedITAT Delhi17 Jan 2017AY 2002-03

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 143(2)Section 143(3)Section 195Section 271(1)(c)Section 9(1)(vii)

…er section ITA Nos.2088/Del/2008 & 5851/Del/2011 AYs: 2002-03 & 2003-04 40(a)(i) of the Act. In support of the contention, he relied on the decision of the Tribunal Delhi bench in the case of Business India Television International Ltd versus ACIT reported in 11 SOT 486 and other decisions listed in the compilation of case laws. (viii) the Hon’ble Supreme Court in the case of GE INDIA TECHNOLOGY CENTRE (P) LTD. vs. COMMISSIONER OF INCOME TAX & ANR., reported in 327 ITR 456 held that the payer is bound to deduct tax at source only if the income is assessable in India. If income is not so assessable, there is no qu…

M/S Geo Connect Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeals filed by the assessee in ITA Nos

ITA 127/DEL/2011[2003-04]Status: DisposedITAT Delhi17 Jan 2017AY 2003-04

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 143(2)Section 143(3)Section 195Section 271(1)(c)Section 9(1)(vii)

…er section ITA Nos.2088/Del/2008 & 5851/Del/2011 AYs: 2002-03 & 2003-04 40(a)(i) of the Act. In support of the contention, he relied on the decision of the Tribunal Delhi bench in the case of Business India Television International Ltd versus ACIT reported in 11 SOT 486 and other decisions listed in the compilation of case laws. (viii) the Hon’ble Supreme Court in the case of GE INDIA TECHNOLOGY CENTRE (P) LTD. vs. COMMISSIONER OF INCOME TAX & ANR., reported in 327 ITR 456 held that the payer is bound to deduct tax at source only if the income is assessable in India. If income is not so assessable, there is no qu…

DCIT Circle-12 (1) vs. Geo Connect Ltd

In the result, appeals filed by the assessee in ITA Nos

ITA 2088/DEL/2008[2002-2003]Status: DisposedITAT Delhi17 Jan 2017AY 2002-2003

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 143(2)Section 143(3)Section 195Section 271(1)(c)Section 9(1)(vii)

…er section ITA Nos.2088/Del/2008 & 5851/Del/2011 AYs: 2002-03 & 2003-04 40(a)(i) of the Act. In support of the contention, he relied on the decision of the Tribunal Delhi bench in the case of Business India Television International Ltd versus ACIT reported in 11 SOT 486 and other decisions listed in the compilation of case laws. (viii) the Hon’ble Supreme Court in the case of GE INDIA TECHNOLOGY CENTRE (P) LTD. vs. COMMISSIONER OF INCOME TAX & ANR., reported in 327 ITR 456 held that the payer is bound to deduct tax at source only if the income is assessable in India. If income is not so assessable, there is no qu…

Geo Convest Ltd vs. DCIT Circle-12 (1)

In the result, appeals filed by the assessee in ITA Nos

ITA 1927/DEL/2008[2002-2003]Status: DisposedITAT Delhi17 Jan 2017AY 2002-2003

Bench: Sh. H.S. Sidhu & Sh. O.P. Kant

Section 143(2)Section 143(3)Section 195Section 271(1)(c)Section 9(1)(vii)

…er section ITA Nos.2088/Del/2008 & 5851/Del/2011 AYs: 2002-03 & 2003-04 40(a)(i) of the Act. In support of the contention, he relied on the decision of the Tribunal Delhi bench in the case of Business India Television International Ltd versus ACIT reported in 11 SOT 486 and other decisions listed in the compilation of case laws. (viii) the Hon’ble Supreme Court in the case of GE INDIA TECHNOLOGY CENTRE (P) LTD. vs. COMMISSIONER OF INCOME TAX & ANR., reported in 327 ITR 456 held that the payer is bound to deduct tax at source only if the income is assessable in India. If income is not so assessable, there is no qu…

Business India Television International Ltd. v. ACIT (11 SOT 486) — Cited in 4 Judgments | BharatTax