Formula One World Championship Limited v. CIT

390 ITR 199High Court2017#5797 most cited

What is Formula One World Championship Limited v. CIT authority for?

The principal purpose of the consideration, rather than the incidental use of trademarks, is determinative in classifying payments as royalty for taxability.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Also referred to as

Formula One World Championship Ltd. v. CIT · royalty income · taxability · principal purpose · consideration · use of trademarks · incidental · section 9(1)(vi) · section 5(2)

Issues it is cited on

use of equipmentsection 4(1)section 61section 90(1)section 39tax residency certificatesection 5(2)commercial rightsroyalty incomeassistant directorsection 9(1)(vi)interest under section 234a

Judgments citing Formula One World Championship Limited v. CIT

RGA INTERNATIONAL REINSURANCE COMPANY DESIGNATED AUTHORITY COMPQNY,MUMBAI vs. DCIT (INTERNATIONAL TAXATION) 4(1) (1), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 803/MUM/2022[2018-19]Status: DisposedITAT Mumbai06 Sept 2023AY 2018-19

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Rahul Chaudhary, Hon'Ble

Section 143(2)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, HON'BLE JUDICIAL MEMBER ITA NOs. 803 & 2330/MUM/2022 (A.Ys: 2018-19& 2019-20) RGA International Reinsurance Company v. DCIT (Intl. Taxation) – 4(1)(1) Designated Activity Company Room No. 1712, 17th Floor C/o. Ernst and Young LLP Air India Building, 17th Floor, The Ruby Nariman Point, Mumbai – 400 021 29, Senapati Bapat Marg, Dadar (W) Mumbai - 400028 PAN: AADCR1226K (Appellant) (Respondent) Assessee Represented by : Shri Anish Thacker Department Represented by : Shri…

M/S. GOOGLE INDIA PRIVATE LIMITED,BANGALORE vs. THE JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE-3, BANGALORE

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 2301/BANG/2019[2015-16]Status: DisposedITAT Bangalore31 Jul 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

M/S GOOGLE INDIA PRIVATE LIMITED ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE-3 , BANGALORE

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 3430/BANG/2018[2014-15]Status: DisposedITAT Bangalore31 Jul 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

M/S. GOOGLE INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(2), BANGALORE

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 387/BANG/2017[2012-13]Status: DisposedITAT Bangalore31 Jul 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

MS GOOGLE INDIA PVT LTD,BENGALURU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(2), BENGALURU

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 2890/BANG/2017[2013-14]Status: DisposedITAT Bangalore31 Jul 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

DCIT, BANGALORE vs. M/S GOOGLE INDIA PVT. LTD.,, BANGALORE

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 881/BANG/2016[2011-12]Status: DisposedITAT Bangalore31 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

GOOGLE INDIA PVT. LTD. vs. DCIT, BANGALORE

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 559/BANG/2016[2011-12]Status: DisposedITAT Bangalore31 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

GOOGLE INDIA PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 68/BANG/2015[2010-11]Status: DisposedITAT Bangalore31 Jul 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

DCIT, BANGALORE vs. M/S GOOGLE INDIA PVT. LTD.,, BANGALORE

In the result, the appeals filed by assessee for the years under consideration are disposed of as under:

ITA 205/BANG/2015[2010-11]Status: DisposedITAT Bangalore31 Jul 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Anmol Anand and Ms. Priya Tandon AdvocatesFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 234BSection 234DSection 26Section 27Section 271(1)(c)

…IT(TP)A No.68 & 205/Bang/2015 IT(TP)A No.559 & 881/Bang/2016 IT(TP)A 387 & 2890/Bang/2017 IT(TP)A 3430/Bang/2018 IT(TP)A 2301/Bang/2019 IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessee’s Appeals S.No. Appeal No. Asst. Year Assessee Revenue IT(TP)A No. The Deputy 1. 2010-11 68/Bang/2015 Commissioner of Income IT(TP)A No. Tax, 2. 2011-12 559/Bang/2016 Circle-3(1)(2), Bangalore. IT(TP)A No. The Assistant 3. 2012-13 387/Bang/2017 Commissioner of Income IT(TP)A No. Tax, 4. 2013-14 M/s. Google India Pvt. Circl…

VALVOLINE CUMMINS PVT. LTD.,NEW DELHI vs. ACIT SPECIAL RANGE-9, NEW DELHI

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

ITA 2035/DEL/2019[2015-16]Status: DisposedITAT Delhi09 Feb 2023AY 2015-16

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar U.S.

Section 142(1)Section 143(2)

…1 Valvoline Cummins Pvt.Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH : “F” NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 2035/DEL/2019 (A.Y 2015-16) Valvoline Cummins Pvt. Ltd. ACIT Vs. 50-8, 1st Floor, Janpath, Tolstoy Special Range-9, Lane, New Delhi New Delhi PAN: AAACW0287A (RESPONDENT) (APPELLANT) Appellant by Shri Neeraj Jain, Adv, Sh. Aditya Vohra, Adv & Sh. Arpit Goyal, CA Respondent by Shri T. Kipgen, CIT DR Date of Hearing 01.12.2022 Date of Pronouncement 09.02.2023 ORDER PER YOGESH KUMAR U.S., JM This appe…

M/S. GLOBAL CRICKET CORPORATION PTE. LTD.,MUMBAI vs. DDIT IT-3(1), MUMBAI

Appeal of the Revenue is dismissed, and cross-objection by the Assessee are disposed off as infructuous

ITA 1510/MUM/2009[2003-2004]Status: DisposedITAT Mumbai14 Dec 2022AY 2003-2004
Section 143(1)Section 143(3)Section 147

…reliance was placed on the Hon‟ble Delhi High Court‟s decisions in the case of Sheraton International Inc. vs. Director of Income Tax [2009] 313 ITR 267 (Delhi) and Formula One World Championship Ltd. vs. Commissioner of Income Tax, International Taxation-3, 390 ITR 199 (Delhi) which looked into the principal purpose of the consideration for determining taxability of consideration and use of any trademarks, etc was considered incidental. Reliance was also placed on the following judicial precedents wherein it was held that payments made for sponsorship rights cannot be ITA. No. 3135 & 3130/Mum/2006 & CO No. 324…

M/S. GLOBAL CRICKET CORPORATION PTE. LTD.,MUMBAI vs. ADIT (INT. TAXATION) - 3(1), MUMBAI

Appeal of the Revenue is dismissed, and cross-objection by the Assessee are disposed off as infructuous

ITA 3135/MUM/2006[2002-2003]Status: DisposedITAT Mumbai14 Dec 2022AY 2002-2003
Section 143(1)Section 143(3)Section 147

…reliance was placed on the Hon‟ble Delhi High Court‟s decisions in the case of Sheraton International Inc. vs. Director of Income Tax [2009] 313 ITR 267 (Delhi) and Formula One World Championship Ltd. vs. Commissioner of Income Tax, International Taxation-3, 390 ITR 199 (Delhi) which looked into the principal purpose of the consideration for determining taxability of consideration and use of any trademarks, etc was considered incidental. Reliance was also placed on the following judicial precedents wherein it was held that payments made for sponsorship rights cannot be ITA. No. 3135 & 3130/Mum/2006 & CO No. 324…

ADIT (IT)-3(1), MUMBAI vs. M/S. GLOBAL CRICKET CORPORATION PTE. LTD., MUMBAI

Appeal of the Revenue is dismissed, and cross-objection by the Assessee are disposed off as infructuous

ITA 3130/MUM/2006[2002-2003]Status: DisposedITAT Mumbai14 Dec 2022AY 2002-2003
Section 143(1)Section 143(3)Section 147

…reliance was placed on the Hon‟ble Delhi High Court‟s decisions in the case of Sheraton International Inc. vs. Director of Income Tax [2009] 313 ITR 267 (Delhi) and Formula One World Championship Ltd. vs. Commissioner of Income Tax, International Taxation-3, 390 ITR 199 (Delhi) which looked into the principal purpose of the consideration for determining taxability of consideration and use of any trademarks, etc was considered incidental. Reliance was also placed on the following judicial precedents wherein it was held that payments made for sponsorship rights cannot be ITA. No. 3135 & 3130/Mum/2006 & CO No. 324…

PR. COMMISSIONER OF INCOME TAX (CENTRAL)-2 vs. G.R. GOENKA EDUCATION SOCIETY

ITA/350/2022HC Delhi22 Sept 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 11Section 13(1)(c)Section 13(3)Section 40(2)

…or authorized user – under Section 40(2) of the Trade Marks Act, 1999 the benefit of such use accrues to the owner. This aspect too has been considered by a Division Bench of this Court and later affirmed in Formula One World Championship Ltd. v. CIT, [2017] 390 ITR 199 (Delhi). For the above reasons, there is no merit in this appeal; it is accordingly dismissed.” (emphasis supplied) 5. Learned counsel for the Appellant states that the Revenue has not accepted the aforesaid decision and has preferred an SLP bearing No.26056 of 2018 against the same. This is a digitally signed Judgement. NEUTRAL CITATION NO: 2022…

DCIT, CENTRAL CIRCLE- 15, NEW DELHI vs. G R GOENKA EDUCATION SOCIETY, NEW DELHI

ITA 3598/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Sept 2021AY 2014-15

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh

For Appellant: Shri Amit Goel, CAFor Respondent: Ms. Anima Barnwal, Senior DR
Section 11Section 12ASection 13(1)(c)Section 13(3)Section 143Section 2(15)Section 80G(5)(vi)

…er Section 40(2) of the Trade Marks Act, 1999 the benefit of such use accrues to the owner. This aspect too has been considered by a Division Bench of this 6 ITA No.3598/Del./2018 Court and later affirmed In Formula One World Championship Ltd. vs. CIT [2017) 390 ITR 199-(Delhi).” 9. Coordinate Bench of the Tribunal decided the identical issue in favour of the assessee vide order dated 02.02.2017 for AY 2009-10 (supra) by returning following findings :- “11. On careful consideration of above rival submissions and careful perusal of the record before the Tribunal, inter alia, impugned order, assessment order t…

GE ENERGY PARTS INC. vs. COMMISSIONER OFINCOME TAX (INTERNATIONAL TAXATION), DELHI - I

ITA/621/2017HC Delhi21 Dec 2018

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 260A

…exist. In other words, in order to constitute a fixed place PE, both the disposal test and the business function test must be cumulatively specified. In this regard, reliance is placed on Formula One World Championship v Commissioner of Income Tax [2017] 390 ITR 199 [affirmed in Formula One World Championship v Commissioner of Income Tax CIT 2017 (394) ITR 80 (SC)]; Director of Income Tax v. E-Funds IT Solution 2014 (364) ITR 256 [affirmed in Additional Director International Taxation v. E-Funds IT Solutions Inc. 2017 (399) ITR 34 (SC) and National Petroleum Construction Company v. DIT 2016 (383) ITR 64…

PR COMMR OF INCOME TAX-2, HYDERABAD vs. K RAVINDER REDDY, HYDERABAD

ITTA/621/2017HC Telangana23 Aug 2018

Bench: RAMESH RANGANATHAN,KONGARA VIJAYA LAKSHMI

Section 260A

…exist. In other words, in order to constitute a fixed place PE, both the disposal test and the business function test must be cumulatively specified. In this regard, reliance is placed on Formula One World Championship v Commissioner of Income Tax [2017] 390 ITR 199 [affirmed in Formula One World Championship v Commissioner of Income Tax CIT 2017 (394) ITR 80 (SC)]; Director of Income Tax v. E-Funds IT Solution 2014 (364) ITR 256 [affirmed in Additional Director International Taxation v. E-Funds IT Solutions Inc. 2017 (399) ITR 34 (SC) and National Petroleum Construction Company v. DIT 2016 (383) ITR 64…

M/S HILTON ROULUNDS LTD. vs. COMMISSIONER OF INCOME TAX

ITA/325/2005HC Delhi20 Apr 2018

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…ITA 325 2005 Page 1 of 30 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 325/2005 Reserved on : 14th December, 2017 Date of decision :20th April, 2018 M/S HILTON ROULUNDS LTD. . .... Appellant Through: Mr. Ajay Vohra, Senior Advocate with Mr. Prakash Kumar & Mr. Aniket D. Aggarwal, Advocates. versus COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Ruchir Bhatia, Advocate. CORAM: HON'BLE MR. JUSTICE SA…

COMMISSIONER OF INCOME TAX (EXEMPTIONS) vs. G. R GOENKA EDUCATION SOCIETY

ITA/871/2017HC Delhi30 Oct 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 13(3)Section 2(15)Section 40(2)

…authorized user – under Section 40(2) of the Trade Marks Act, 1999 the benefit of such use accrues to the owner. This aspect too has been considered by a Division Bench of this Court and later affirmed in Formula One World Championship Ltd. v. CIT, [2017] 390 ITR 199 (Delhi). For the above reasons, there is no merit in this appeal; it is accordingly dismissed. S. RAVINDRA BHAT, J SANJEEV SACHDEVA, J OCTOBER 30, 2017 kks…

The Commissioner of Income Tax vs. M.Venkata Krishna Mohan

ITTA/325/2005HC Telangana07 Apr 2016

Bench: RAMESH RANGANATHAN,M.SATYANARAYANA MURTHY

…ITA 325 2005 Page 1 of 30 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 325/2005 Reserved on : 14th December, 2017 Date of decision :20th April, 2018 M/S HILTON ROULUNDS LTD. . .... Appellant Through: Mr. Ajay Vohra, Senior Advocate with Mr. Prakash Kumar & Mr. Aniket D. Aggarwal, Advocates. versus COMMISSIONER OF INCOME TAX ..... Respondent Through: Mr. Ruchir Bhatia, Advocate. CORAM: HON'BLE MR. JUSTICE SA…

Formula One World Championship Limited v. CIT (390 ITR 199) — Cited in 20 Judgments | BharatTax