(i) Bharati Airtel v. Addl.CIT

49 Taxmann.com 146Income Tax Appellate Tribunal2014#10647 most cited

What is (i) Bharati Airtel v. Addl.CIT authority for?

A transaction between two enterprises constitutes an 'international transaction' under section 92B only if it has a bearing on profits, incomes, losses, or assets of such enterprises. This includes transactions mentioned in the explanation to section 92B, such as giving guarantees, provided they impact the enterprise's financial results.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Also referred to as

Bharati Airtel v. Addl.CIT · section 92B · international transaction · bearing on profits · bearing on income · bearing on losses · bearing on assets · explanation to section 92B · corporate guarantee · transfer pricing adjustment

Sections most often in play

Section 14ASection 194HSection 2(19AA)Section 28(iv)Section 35ABBSection 35DDSection 36(1)(iii)Section 37(1)

Judgments citing (i) Bharati Airtel v. Addl.CIT

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Idea Cellular Limited, Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4513/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vodafone Idea Limited Vs. The Deputy (Formerly Idea Cellular Limited) Commissioner of 10th Floor, Birla Centurion, Income Tax-3(2) Century Mills Compound Mumbai Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) The Deputy Vs. Vodafone Idea Limited Commissioner of (Formerly Idea Cellular Limited) Income Tax-3(2) 10th Floor, Birla Centurion, Mumbai Century Mills Compound Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB210…

Idea Cellular Limited, Mumbai vs. Deputy Commissioner of Income Tax-3(2), Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4318/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vodafone Idea Limited Vs. The Deputy (Formerly Idea Cellular Limited) Commissioner of 10th Floor, Birla Centurion, Income Tax-3(2) Century Mills Compound Mumbai Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) The Deputy Vs. Vodafone Idea Limited Commissioner of (Formerly Idea Cellular Limited) Income Tax-3(2) 10th Floor, Birla Centurion, Mumbai Century Mills Compound Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB210…

ACIT, New Delhi vs. M/S. Spentex Industries Ltd., New Delhi

ITA 704/DEL/2016[2011-12]Status: DisposedITAT Delhi31 Dec 2019AY 2011-12

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: NoneFor Respondent: Shri Sarabjeet Singh, Senior DR

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.704/Del./2016 (ASSESSMENT YEAR : 2011-12) ACIT, Circle 24 (1), vs. M/s. Spentex Industries Limited, New Delhi. A – 60, Okhla Industrial Area, Phase - II, New Delhi. (PAN : AABCS4997E) CO No.169/Del/2017 ITA No.704/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. Spentex Industries Limited, vs. ACIT, Circle 24 (1), A – 60, Okhla Industrial Area, Phase - II, New Delhi. New Delhi. (PAN : AABCS4997E) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY…

DCIT, Cir-12(2), Kolkata vs. M/S. Tega Industries Ltd., Kolkata

In the result, the Cross Objections filed by the assessee (in C

ITA 1049/KOL/2017[2011-12]Status: DisposedITAT Kolkata31 Oct 2019AY 2011-12

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

For Appellant: DR. P. K. Srihari, CIT-DRFor Respondent: Shri Chidambaram, Advocate
Section 14ASection 92C

…so relied on various ( OECD) guidelines dealing with the arm`s length principles in relation to guarantee. The Ld AR also relied on the following judicial precedents: (i) Bharati Airtel Vs. Addl.CIT [2014] 63SOT 113 (ii) Redington India Ltd Vs. Jt. CIT [2014] 49 Taxmann.com 146 ( Chennai) (iii)Videocon Industries Ltd Vs. Addl.CIT[2015] 55 taxmann.com 263 (Mum) (iv) Micro Ink Ltd. Vs. Asst.CIT [2015]63 taxmann.com353 ( Ahmedabad-Trib) Specially in the case of Micro Ink Ltd. Vs. Asst.CIT [2015]63 taxmann.com353 ( Ahmedabad-Trib), the hon`ble Tribunal held that if guarantee is shareholder activity then no TP adjustm…

DCIT, Cir-12(2), Kolkata vs. M/S. Tega Industries Ltd., Kolkata

In the result, the Cross Objections filed by the assessee (in C

ITA 1048/KOL/2017[2010-11]Status: DisposedITAT Kolkata31 Oct 2019AY 2010-11

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

For Appellant: DR. P. K. Srihari, CIT-DRFor Respondent: Shri Chidambaram, Advocate
Section 14ASection 92C

…so relied on various ( OECD) guidelines dealing with the arm`s length principles in relation to guarantee. The Ld AR also relied on the following judicial precedents: (i) Bharati Airtel Vs. Addl.CIT [2014] 63SOT 113 (ii) Redington India Ltd Vs. Jt. CIT [2014] 49 Taxmann.com 146 ( Chennai) (iii)Videocon Industries Ltd Vs. Addl.CIT[2015] 55 taxmann.com 263 (Mum) (iv) Micro Ink Ltd. Vs. Asst.CIT [2015]63 taxmann.com353 ( Ahmedabad-Trib) Specially in the case of Micro Ink Ltd. Vs. Asst.CIT [2015]63 taxmann.com353 ( Ahmedabad-Trib), the hon`ble Tribunal held that if guarantee is shareholder activity then no TP adjustm…

DCIT, Cir-12(2), Kolkata vs. M/S. Tega Industries Ltd., Kolkata

In the result, the Cross Objections filed by the assessee (in C

ITA 1047/KOL/2017[2009-10]Status: DisposedITAT Kolkata31 Oct 2019AY 2009-10

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

For Appellant: DR. P. K. Srihari, CIT-DRFor Respondent: Shri Chidambaram, Advocate
Section 14ASection 92C

…so relied on various ( OECD) guidelines dealing with the arm`s length principles in relation to guarantee. The Ld AR also relied on the following judicial precedents: (i) Bharati Airtel Vs. Addl.CIT [2014] 63SOT 113 (ii) Redington India Ltd Vs. Jt. CIT [2014] 49 Taxmann.com 146 ( Chennai) (iii)Videocon Industries Ltd Vs. Addl.CIT[2015] 55 taxmann.com 263 (Mum) (iv) Micro Ink Ltd. Vs. Asst.CIT [2015]63 taxmann.com353 ( Ahmedabad-Trib) Specially in the case of Micro Ink Ltd. Vs. Asst.CIT [2015]63 taxmann.com353 ( Ahmedabad-Trib), the hon`ble Tribunal held that if guarantee is shareholder activity then no TP adjustm…

Direct Media Distribution Ventures Pvt. Ltd., Mumbai vs. Pr.CIT - Range -6, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2211/MUM/2019[2014-15]Status: DisposedITAT Mumbai04 Oct 2019AY 2014-15

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm M/S. Direct Media Vs. Pr. Commissioner Of Distribution Ventures Pvt. Income Tax, Range-6 Ltd., Mumbai 18Th Floor, A-Wing Marathon Futurex N.M.Joshi Marg, Lower Parel Mumbai – 400 013 Pan/Gir No.Aadcd1940Q (Appellant) .. (Respondent)

Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAM LAL NEGI, JM M/s. Direct Media Vs. Pr. Commissioner of Distribution Ventures Pvt. Income Tax, Range-6 Ltd., Mumbai 18th Floor, A-Wing Marathon Futurex N.M.Joshi Marg, Lower Parel Mumbai – 400 013 PAN/GIR No.AADCD1940Q (Appellant) .. (Respondent) Assessee by Shri Percy Pardiwala / Shri Madhur Agarwal / Shri Jay Bhansali Revenue by Shri Rahul Raman Date of Hearing 03/09/2019 Date of Pronouncement 04/10/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.2211/Mum/2019 for A.Y.2014-15 preferred by the…

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4592/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4591/MUM/2016[2010-11]Status: DisposedITAT Mumbai05 Oct 2017AY 2010-11

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

ACIT 21(2), Mumbai vs. Kiran Aggarwal, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1055/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

(i) Bharati Airtel v. Addl.CIT (49 Taxmann.com 146) — Cited in 10 Judgments | BharatTax