Deputy Commissioner of Income Tax, Circle-17(1), New\nDelhi v. Vodafone Essar Digilink Ltd.

92 Taxmann.com 234High Court2018#13021 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 35ABBSection 14ASection 260ASection 271(1)(c)Section 143(1)Section 144C(1)Section 144C(5)

Issues it is cited on

section 35abbsection 39section 47section 43(1)demergersection 92ca(1)deduction under section 80iablock of assetssection 2(47)business expediencysection 35eligible business

Judgments citing Deputy Commissioner of Income Tax, Circle-17(1), New\nDelhi v. Vodafone Essar Digilink Ltd.

Vodafone West Limited, (Formerly Known As Vodafone Essar Gujarat Limited), Ahmedabad vs. The Dy.CIT, Circle-4(1)(2), Ahmedabad

In the result, the appeal by the Revenue is partly allowed for statistical

ITA 671/AHD/2015[2010-11]Status: DisposedITAT Mumbai11 Dec 2025AY 2010-11

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Shri K.K. VedFor Respondent: Shri Pankaj Kumar, CIT-DR
Section 142Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 45Section 47Section 48Section 50D

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.671/AHD/2015 (Assessment Year: 2010-11) Vodafone West Limited. (formerly known as Vodafone Essar Gujarat Limited) Vodafone House, B Wing, 4th Floor, Corporate Road, Prahladnagar, Ahmedabad- 380051 PAN : AAACF1190P Appellant Respondent v/s Deputy Commissioner of Income Tax Circle - 4(1)(2) Ahmedabad ITA No.1634/AHD/2015 (Assessment Year: 2010-11) Appellant Respondent v/s Deputy Commissioner of Income Tax Circle 4(1)(2) Ahmedabad Vodafone West Limited (Formerly…

The Dy CIT, Circle-4(1)(2), Ahmedabad vs. Vodafone West Limited, Ahmedabad

In the result, the appeal by the Revenue is partly allowed for statistical

ITA 1634/AHD/2015[2010-11]Status: DisposedITAT Mumbai11 Dec 2025AY 2010-11

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhail

For Appellant: Shri K.K. VedFor Respondent: Shri Pankaj Kumar, CIT-DR
Section 142Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 45Section 47Section 48Section 50D

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.671/AHD/2015 (Assessment Year: 2010-11) Vodafone West Limited. (formerly known as Vodafone Essar Gujarat Limited) Vodafone House, B Wing, 4th Floor, Corporate Road, Prahladnagar, Ahmedabad- 380051 PAN : AAACF1190P Appellant Respondent v/s Deputy Commissioner of Income Tax Circle - 4(1)(2) Ahmedabad ITA No.1634/AHD/2015 (Assessment Year: 2010-11) Deputy Commissioner of Income Tax Circle 4(1)(2) Ahmedabad Appellant Respondent v/s Vodafone West Limited (Formerly…

DCIT, New Delhi vs. M/S. Vodafone Essar Digilink Ltd., New Delhi

ITA 1158/DEL/2015[2010-11]Status: DisposedITAT Mumbai14 Oct 2025AY 2010-11

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri Ketan Ved & Shri Ninad PatadeFor Respondent: Shri Pankaj Kumar
Section 143(1)Section 143(3)Section 144C(1)Section 144C(5)Section 92C

…INCOME TAX APPELLATE TRIBUNAL "J" BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER Vodafone Digilink Limited (Formerly Known As Vodafone Essar Digilink Limited) C-48, Okhla Industrial Area, Phase – II, New Delhi – 110020. Maharashtra. [PAN: AAACA3202D] …………. Appellant Vs Deputy Commissioner of Income Tax Circle 26(2), New Delhi …………. Respondent Deputy Commissioner of Income Tax Circle 26(2), New Delhi …………. Appellant Vs Vodafone Digilink Limited (Formerly Known As Vodafone Essar Digilink Limited) C-48, Okhla Industrial Area, Phase – II, New Delhi – 110020. Maharasht…

Vodafone Digilink Limited, New Delhi vs. Deputy Commissioner of Income-Tax, New Delhi

ITA 1073/DEL/2015[2010-11]Status: DisposedITAT Mumbai14 Oct 2025AY 2010-11
Section 143(1)Section 143(3)Section 144C(1)Section 144C(5)Section 92C

…INCOME TAX APPELLATE TRIBUNAL "J" BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER ITA No. 1073/Del/2015 (Assessment Year: 2010-2011) Vodafone Digilink Limited (Formerly Known As Vodafone Essar Digilink Limited) C-48, Okhla Industrial Area, Phase – II, New Delhi – 110020, Maharashtra. [PAN: AAACA3202D] ...................... Appellant Vs Deputy Commissioner of Income Tax Circle 26(2), New Delhi ..................... Respondent ITA No. 1158/Del/2015 (Assessment Year: 2010-2011) Deputy Commissioner of Income Tax Circle 26(2), New Delhi ..................... Appel…

ACIT, Circle- 26(2), New Delhi vs. Vodafone Idea Ltd. (Earlier Knwon As Vodafone Mobile Services Ltd.), New Delhi

ITA 8079/DEL/2018[2007-08]Status: DisposedITAT Delhi21 Mar 2025AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 1999-2000 Vs. M/S. Vodafone West Ltd. Acit, Circle-26(2), (Thereafter Merged With New Delhi Vodafone Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacf1190P (Appellant) (Respondent) With Assessment Year: 2007-08 Vs. M/S. Vodafone Idea Ltd. Acit, Circle-26(2), (Earlier Known As Vodafone New Delhi Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Salil Kapoor, Adv. Sh. Anil Chachra, Adv. Ms. Ananya Kapoor, Adv. Department By Sh. Vijay B. Basanta, Cit(Dr) Date Of Hearing 06.03.2025 Date Of Pronouncement 21.03.2025 Order Per Satbeer Singh Godara, Jm These Revenue’S Appeals Ita No.7658/Del/2018 & 8079/Del/2018 For Assessment Years 1999-2000 & 2007-08

Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 1999-2000 Vs. M/s. Vodafone West Ltd. ACIT, Circle-26(2), (thereafter merged with New Delhi Vodafone Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi PAN: AAACF1190P (Appellant) (Respondent) With Assessment Year: 2007-08 Vs. M/s. Vodafone Idea Ltd. ACIT, Circle-26(2), (earlier known as Vodafone New Delhi Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi PAN: AAACB2100P (Appellant) (Respondent) Ass…

ACIT, Circle-26(2), New Delhi vs. Vodafone West Ltd., (Thereafter Merged With Vodafone Mobile Services Ltd.), New Delhi

ITA 7658/DEL/2018[1999-2000]Status: DisposedITAT Delhi21 Mar 2025AY 1999-2000

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 1999-2000 Vs. M/S. Vodafone West Ltd. Acit, Circle-26(2), (Thereafter Merged With New Delhi Vodafone Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacf1190P (Appellant) (Respondent) With Assessment Year: 2007-08 Vs. M/S. Vodafone Idea Ltd. Acit, Circle-26(2), (Earlier Known As Vodafone New Delhi Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi Pan: Aaacb2100P (Appellant) (Respondent) Assessee By Sh. Salil Kapoor, Adv. Sh. Anil Chachra, Adv. Ms. Ananya Kapoor, Adv. Department By Sh. Vijay B. Basanta, Cit(Dr) Date Of Hearing 06.03.2025 Date Of Pronouncement 21.03.2025 Order Per Satbeer Singh Godara, Jm These Revenue’S Appeals Ita No.7658/Del/2018 & 8079/Del/2018 For Assessment Years 1999-2000 & 2007-08

Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 1999-2000 Vs. M/s. Vodafone West Ltd. ACIT, Circle-26(2), (thereafter merged with New Delhi Vodafone Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi PAN: AAACF1190P (Appellant) (Respondent) With Assessment Year: 2007-08 Vs. M/s. Vodafone Idea Ltd. ACIT, Circle-26(2), (earlier known as Vodafone New Delhi Mobile Services Ltd.), C-48, Okhla Industrial Area, Phase-2, New Delhi PAN: AAACB2100P (Appellant) (Respondent) Ass…

ACIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. Vodafone Spacetel Limited, Bhubaneswar

In the result, appeal of the assessee i

ITA 286/CTK/2016[2010-11]Status: DisposedITAT Cuttack31 Aug 2018AY 2010-11

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.285/Ctk/2016 ("नधा"रण वष" / Assessment Year :2010-2011) M/S Vodafone Mobile Vs. Acit, Circle-2(2), Services Limited, Bhubaneswar (Formerly Known As Vodafone Spacetel Limited Which Now Stands Amalgamated With Vodafone Mobile Services Limited), Registered Office, C-48, Okhla Industrial Area Phase-Ii, New Delhi "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2207 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & आयकर अपील सं./Ita No.286/Ctk/2016 ("नधा"रण वष" / Assessment Year :2010-2011) Acit, Circle-1(2), Vs. M/S Vodafone Spacetel Ltd. 2Nd Bhubaneswar Moudle-2A, Floor, Chandrasekharpur, Bhubaneswar-751023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2207 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Sparsh Bhargava, Ar राज"व क" ओर से /Revenue By : Shri A.K.Mohapatra, Citdr सुनवाई क" तार"ख / Date Of Hearing : 29/08/2018 घोषणा क" तार"ख/Date Of Pronouncement 31/08/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: These Are The Cross Appeals Filed By The Assessee & Revenue Against The Order Of Cit(A)-1, Bhubaneswar, Dated 26.04.2016 Passed In I.T.Appeal No.0287/15-16 For The Assessment Year 2010-2011. 2. Since Issues In Both The Appeals Are Common, Therefore, They Are Heard Together & Disposed Off By This Consolidated Order. For The Sake

For Appellant: Shri Sparsh Bhargava, ARFor Respondent: Shri A.K.Mohapatra, CITDR
Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, कटक "यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपील सं./ITA No.285/CTK/2016 ("नधा"रण वष" / Assessment Year :2010-2011) M/S VODAFONE MOBILE Vs. ACIT, Circle-2(2), SERVICES LIMITED, Bhubaneswar (formerly known as Vodafone Spacetel Limited which now stands amalgamated with Vodafone Mobile services Limited), Registered Office, C-48, Okhla Industrial Area Phase-II, New Delhi "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2207 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. AND आयकर अपील सं./ITA No.286/CTK/2016 ("…

M/S. Vodafone Mobile Services Limited vs. ACIT, Circle-2(2), Bhubaneswar

In the result, appeal of the assessee i

ITA 285/CTK/2016[2010-11]Status: DisposedITAT Cuttack31 Aug 2018AY 2010-11

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.285/Ctk/2016 ("नधा"रण वष" / Assessment Year :2010-2011) M/S Vodafone Mobile Vs. Acit, Circle-2(2), Services Limited, Bhubaneswar (Formerly Known As Vodafone Spacetel Limited Which Now Stands Amalgamated With Vodafone Mobile Services Limited), Registered Office, C-48, Okhla Industrial Area Phase-Ii, New Delhi "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2207 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & आयकर अपील सं./Ita No.286/Ctk/2016 ("नधा"रण वष" / Assessment Year :2010-2011) Acit, Circle-1(2), Vs. M/S Vodafone Spacetel Ltd. 2Nd Bhubaneswar Moudle-2A, Floor, Chandrasekharpur, Bhubaneswar-751023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce 2207 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri Sparsh Bhargava, Ar राज"व क" ओर से /Revenue By : Shri A.K.Mohapatra, Citdr सुनवाई क" तार"ख / Date Of Hearing : 29/08/2018 घोषणा क" तार"ख/Date Of Pronouncement 31/08/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: These Are The Cross Appeals Filed By The Assessee & Revenue Against The Order Of Cit(A)-1, Bhubaneswar, Dated 26.04.2016 Passed In I.T.Appeal No.0287/15-16 For The Assessment Year 2010-2011. 2. Since Issues In Both The Appeals Are Common, Therefore, They Are Heard Together & Disposed Off By This Consolidated Order. For The Sake

For Appellant: Shri Sparsh Bhargava, ARFor Respondent: Shri A.K.Mohapatra, CITDR
Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, कटक "यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपील सं./ITA No.285/CTK/2016 ("नधा"रण वष" / Assessment Year :2010-2011) M/S VODAFONE MOBILE Vs. ACIT, Circle-2(2), SERVICES LIMITED, Bhubaneswar (formerly known as Vodafone Spacetel Limited which now stands amalgamated with Vodafone Mobile services Limited), Registered Office, C-48, Okhla Industrial Area Phase-II, New Delhi "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE 2207 R (अपीलाथ" /Appellant) (""यथ" / Respondent) .. AND आयकर अपील सं./ITA No.286/CTK/2016 ("…

Deputy Commissioner of Income Tax, Circle-17(1), New\nDelhi v. Vodafone Essar Digilink Ltd. (92 Taxmann.com 234) — Cited in 8 Judgments | BharatTax