CIT Bangalore (2015) 372 ITR 33 (Karnataka) (ii). Hindustan Coca Cola Beverage P. Ltd. v. CIT

172 Taxmann 142High Court2008#10265 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2023.

Issues it is cited on

section 272bbbsection 271bbsection 272aasection 271fbsection 272bbsection 271casection 272bsection 271basection 271fasection 115osection 271gsection 275(1)(a)

Judgments citing CIT Bangalore (2015) 372 ITR 33 (Karnataka) (ii). Hindustan Coca Cola Beverage P. Ltd. v. CIT

Idea Cellular Limited, Indore vs. JCIT TDS Indore, Indore

In the result, the appeal filed by the assesse is allowed

ITA 264/IND/2018[10-11]Status: DisposedITAT Indore22 Sept 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniidea Cellular Ltd. Jcit 139-140 Electronics Complex Indore Vs. Pardeshipura Indore (Appellant / Assessee) (Revenue) Pan: Aaacb 2100P Assessee By Shri Sumit Nema, Sr. Adv. & Gagan Tiwari, Adv. Revenue By Ms. Simran Bhullar, Cit-Dr Date Of Hearing 20.09.2023 Date Of Pronouncement 22.09.2023

Section 194HSection 201Section 271C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Idea Cellular Ltd. JCIT 139-140 Electronics Complex Indore Vs. Pardeshipura Indore (Appellant / Assessee) (Revenue) PAN: AAACB 2100P Assessee by Shri Sumit Nema, Sr. Adv. And Gagan Tiwari, Adv. Revenue by Ms. Simran Bhullar, CIT-DR Date of Hearing 20.09.2023 Date of Pronouncement 22.09.2023 O R D E R PER VIJAY PAL RAO, JM: This appeal by the Assesse is directed against order dated 03.11.2022 of Commissioner of Income Tax Indore dat…

M/S. Bharti Airtel Limited, Indore vs. The CIT- (TDS), Bhopal

In the result, appeals of assessee are allowed

ITA 410/IND/2018[10-11]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 194HSection 201Section 271Section 271CSection 273BSection 275(1)(a)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITANo.407 to 410/Ind/2018 Assessment Years:2007-08 to 2010-11) M/s. Bharti Airtel Limited JCIT-(TDS) Metro Tower, 3rd & 4th Indore Floor, Scheme No.54, Vs. Near Vijay Nagar Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLB 01146 F Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These fo…

M/S Bharti Airtel Limited, Indore vs. JCIT TDS, Indore

In the result, appeals of assessee are allowed

ITA 409/IND/2018[09-10]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 194HSection 201Section 271Section 271CSection 273BSection 275(1)(a)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITANo.407 to 410/Ind/2018 Assessment Years:2007-08 to 2010-11) M/s. Bharti Airtel Limited JCIT-(TDS) Metro Tower, 3rd & 4th Indore Floor, Scheme No.54, Vs. Near Vijay Nagar Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLB 01146 F Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These fo…

M/S Bharti Airtel Limited, Indore vs. JCIT TDS, Indore

In the result, appeals of assessee are allowed

ITA 408/IND/2018[08-09]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 194HSection 201Section 271Section 271CSection 273BSection 275(1)(a)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITANo.407 to 410/Ind/2018 Assessment Years:2007-08 to 2010-11) M/s. Bharti Airtel Limited JCIT-(TDS) Metro Tower, 3rd & 4th Indore Floor, Scheme No.54, Vs. Near Vijay Nagar Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLB 01146 F Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These fo…

M/S Bharti Airtel Limited, Indore vs. JCIT TDS, Indore

In the result, appeals of assessee are allowed

ITA 407/IND/2018[07-08]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 194HSection 201Section 271Section 271CSection 273BSection 275(1)(a)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITANo.407 to 410/Ind/2018 Assessment Years:2007-08 to 2010-11) M/s. Bharti Airtel Limited JCIT-(TDS) Metro Tower, 3rd & 4th Indore Floor, Scheme No.54, Vs. Near Vijay Nagar Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLB 01146 F Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These fo…

Idea Cellular Limited, Indore vs. JCIT TDS Indore, Indore

In the result, appeals of assessee are allowed

ITA 269/IND/2018[13-14]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani&

Section 194HSection 201Section 271Section 271C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER & ITANo.266 to 269/Ind/2018 Assessment Years:2011-12 to 2014-15) M/s. Idea Cellular Ltd. JCIT-(TDS) 139-140 Electronics Indore Vs. Complex Pardeshipura, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLI 00953 B Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These five (5) appeals by the…

Idea Cellular Limited, Indore vs. JCIT TDS Indore, Indore

In the result, appeals of assessee are allowed

ITA 268/IND/2018[12-13]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani&

Section 194HSection 201Section 271Section 271C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER & ITANo.266 to 269/Ind/2018 Assessment Years:2011-12 to 2014-15) M/s. Idea Cellular Ltd. JCIT-(TDS) 139-140 Electronics Indore Vs. Complex Pardeshipura, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLI 00953 B Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These five (5) appeals by the…

Idea Cellular Limited, Indore vs. JCIT TDS Indore, Indore

In the result, appeals of assessee are allowed

ITA 267/IND/2018[11-12]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani&

Section 194HSection 201Section 271Section 271C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER & ITANo.266 to 269/Ind/2018 Assessment Years:2011-12 to 2014-15) M/s. Idea Cellular Ltd. JCIT-(TDS) 139-140 Electronics Indore Vs. Complex Pardeshipura, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLI 00953 B Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These five (5) appeals by the…

Idea Cellular Limited, Indore vs. JCIT TDS Indore, Indore

In the result, appeals of assessee are allowed

ITA 266/IND/2018[11-12]Status: DisposedITAT Indore03 May 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani&

Section 194HSection 201Section 271Section 271C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER & ITANo.266 to 269/Ind/2018 Assessment Years:2011-12 to 2014-15) M/s. Idea Cellular Ltd. JCIT-(TDS) 139-140 Electronics Indore Vs. Complex Pardeshipura, Indore (Appellant / Assessee) (Respondent/ Revenue) PAN: BPLI 00953 B Assessee by Shri Sumit Nema, Sr. Adv. And Shri Gagan Tiwari, Adv Revenue by Shri P.K. Mishra, CIT-DR Date of Hearing 20.04.2023 Date of Pronouncement 03.05.2023 O R D E R Per Bench: These five (5) appeals by the…

M/S. New Okhla Industrial Development Authority, Noida vs. ACIT, Noida

In the result appeals filed by the assessee stand partly allowed

ITA 3295/DEL/2014[2003-04]Status: DisposedITAT Delhi24 May 2017AY 2003-04

Bench: Sh. N. K. Saini & Smt. Beena A. Pillai

For Appellant: Ms. Raj Rani Lakra, CAFor Respondent: Sh. Rajesh Kumar, Sr.DR
Section 194CSection 201Section 201(1)Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”, NEW DELHI BEFORE SH. N. K. SAINI , ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER ITA No. 3295 to 3297/Del/2014 (Assessment Year: 2003-04, 2004-05, & 2008-09) And ITA No. 3298 & 3299/Del/2014 (Assessment Year: 2009-10) New Okhla Industrial Development ACIT, Authority, Circle-(1), Sector-06, Noida Noida Vs. PAN : AAALN0120A (Appellant) (Respondent) Appellant by : Ms. Raj Rani Lakra, CA Ms. Priyanka Garg, CA Respondent by : Sh. Rajesh Kumar, Sr.DR Date of hearing : 11.05.2017 Date of pronouncement : 24.05.2017 O R D E R PER BEENA A. PILLAI,…

CIT Bangalore (2015) 372 ITR 33 (Karnataka) (ii). Hindustan Coca Cola Beverage P. Ltd. v. CIT (172 Taxmann 142) — Cited in 10 Judgments | BharatTax