M/s. Bharti Airtel Limited v. Addl. CIT

43 Taxmann.com 50High Court2014#6377 most cited

What is M/s. Bharti Airtel Limited v. Addl. CIT authority for?

Compensation is deductible as a revenue expenditure, and such discount cannot be described as either a short capital receipt or a capital expenditure.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2023.

Also referred to as

Bharti Airtel Ltd. v. Addl. CIT · revenue expenditure · capital receipt · capital expenditure · compensation deductible · mercantile system of accounting · section 37(1)

Issues it is cited on

mercantile system of accountingprofits and gains of business or professiondisallowance under section 14acapital expendituredisallowance u/s 14arevenue expendituresection 37(1)section 14aprevious yearcompanyindiabusiness

Judgments citing M/s. Bharti Airtel Limited v. Addl. CIT

DCIT 5(3)(2), Mumbai vs. The Great Eastern Shipping Co.Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3272/MUM/2015[2009-10]Status: DisposedITAT Mumbai13 Sept 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 Nd Floor, Vs. Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of The Great Eastern Shipping Income-Tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 Nd Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jitendra Jain, AdvocateFor Respondent: Shri Manoj Mishra, CIT DR
Section 115Section 143Section 143(3)Section 144CSection 14A

…ITA Nos. 3272/Mum/2015 & 1656/Mum/2014 The Great Eastern Shipping Co. Ltd.; A.Y. 09-10 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 nd floor, Vs. Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of The Great Eastern Shipping Income-tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade H…

The Great Eastern Shipping Co. Ltd, Mumbai vs. DCIT RG 5(3), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 1656/MUM/2014[2009-10]Status: DisposedITAT Mumbai13 Sept 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 Nd Floor, Vs. Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of The Great Eastern Shipping Income-Tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 Nd Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jitendra Jain, AdvocateFor Respondent: Shri Manoj Mishra, CIT DR
Section 115Section 143Section 143(3)Section 144CSection 14A

…ITA Nos. 3272/Mum/2015 & 1656/Mum/2014 The Great Eastern Shipping Co. Ltd.; A.Y. 09-10 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 nd floor, Vs. Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of The Great Eastern Shipping Income-tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade H…

ACIT Spl. Range-1, New Delhi vs. Ameriprise India Private Ltd., New Delhi

In the result, both appeals of the Revenue are dismissed

ITA 2928/DEL/2019[2014-15]Status: DisposedITAT Delhi14 Jul 2023AY 2014-15

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER ITA Nos.2927 & 2928/DEL/2019 [Assessment Years: 2013-14 & 2014-15] Addl. Commissioner of M/s Ameriprise India Pvt. Ltd. Income tax, 50/9, 1st Floor, Special Range-1, Vs Tolstoy Lane Janpath, Room No.159A, 1st Floor, New Delhi-110001 C.R. Building, New Delhi-110002 PAN-AAFCA3489B Revenue Assessee Revenue by Sh. Kanv Bali, Sr. DR Assessee by Sh. Nikhil Agarwal, Adv. Date of Hearing 11.07.2023 Date of Pronouncement 14.07.2023 ORDER PER SHAMIM YAHYA, AM, These…

ACIT Spl. Range-1, New Delhi vs. Ameriprise India Private Ltd., New Delhi

In the result, both appeals of the Revenue are dismissed

ITA 2927/DEL/2019[2013-14]Status: DisposedITAT Delhi14 Jul 2023AY 2013-14

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER ITA Nos.2927 & 2928/DEL/2019 [Assessment Years: 2013-14 & 2014-15] Addl. Commissioner of M/s Ameriprise India Pvt. Ltd. Income tax, 50/9, 1st Floor, Special Range-1, Vs Tolstoy Lane Janpath, Room No.159A, 1st Floor, New Delhi-110001 C.R. Building, New Delhi-110002 PAN-AAFCA3489B Revenue Assessee Revenue by Sh. Kanv Bali, Sr. DR Assessee by Sh. Nikhil Agarwal, Adv. Date of Hearing 11.07.2023 Date of Pronouncement 14.07.2023 ORDER PER SHAMIM YAHYA, AM, These…

Centum Learning Ltd., New Delhi vs. DCIT, Circle-5(2), New Delhi

In the result, for the statistical purposes, this appeal is

ITA 5067/DEL/2018[2013-14]Status: DisposedITAT Delhi24 Mar 2022AY 2013-14
Section 143(3)Section 145Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER M/s Centum Learning Dy. Commissioner of Limited Income Tax, Circle-5(2), 127, Neelagagan, New Delhi. Mandi Road Sultanpur, Vs. Mehrauli, New Delhi-110 030. PAN-AADCB 3842R (Appellant) (Respondent) Appellant By Sh. Sh. Anil Bhalla, CA Respondent by Ms. Yagya Saini Kakkar, CIT- DR ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax (Appeals)…

DCIT, Circle- 12(1), New Delhi vs. Icra Ltd., New Delhi

In the result, the appeals of the Revenue for assessment year 2011-12 and 2012-13 are allowed partly for statistical purposes and Cross Objection of the assessee for assessment year

ITA 5707/DEL/2017[2012-13]Status: DisposedITAT Delhi14 Oct 2021AY 2012-13

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2011-12 & Assessment Year: 2012-13

Section 145

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER [Through Video Conferencing] Assessment Year: 2011-12 And Assessment Year: 2012-13 DCIT, Vs. ICRA Ltd., Circel-12(1), 1105, Kailash Building, New Delhi 11th Floor, 26 Kasturba Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) And C.O. No.8/Del/2018 [Arising out of ITA No.5707/Del/2017] Assessment Year: 2012-13 ICRA Ltd., Vs. DCIT, 1105, Kailash Building, Circel-12(1), 11th Floor, 26 Kasturba New Delhi Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) De…

DCIT, Circle- 12(1), New Delhi vs. Icra Ltd., New Delhi

In the result, the appeals of the Revenue for assessment year 2011-12 and 2012-13 are allowed partly for statistical purposes and Cross Objection of the assessee for assessment year

ITA 5706/DEL/2017[2011-12]Status: DisposedITAT Delhi14 Oct 2021AY 2011-12

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2011-12 & Assessment Year: 2012-13

Section 145

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER [Through Video Conferencing] Assessment Year: 2011-12 And Assessment Year: 2012-13 DCIT, Vs. ICRA Ltd., Circel-12(1), 1105, Kailash Building, New Delhi 11th Floor, 26 Kasturba Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) And C.O. No.8/Del/2018 [Arising out of ITA No.5707/Del/2017] Assessment Year: 2012-13 ICRA Ltd., Vs. DCIT, 1105, Kailash Building, Circel-12(1), 11th Floor, 26 Kasturba New Delhi Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) De…

ITO 4(3)(4), Mumbai vs. J.M. Morgan Stanley Securities P. Ltd, Mumbai

In the result this ground of appeal is dismissed

ITA 1582/MUM/2011[2004-05]Status: DisposedITAT Mumbai05 Oct 2021AY 2004-05

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Vatsalya SaxenaFor Respondent: Shri Sunil Lala

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.1164/Mum./2011 (Assessment Year : 2004–05) Morgan Stanley India Company P. Ltd. 18F/19F, One India Bulls Centre Tower–2B, 841, Jupiter Mills ……………. Appellant Off Senapati Bapat Marg Lower Parel, Mumbai 400 013 PAN – AAACJ4998F v/s Income Tax Officer ……………. Respondent Ward–4(3)(4), Mumbai ITA no.1582/Mum./2011 (Assessment Year : 2004–05) Dy. Commissioner of Income Tax ……………. Appellant Circle–4(3), Mumbai v/s Morgan Stanley India Company P. Ltd. 18F/19F, One India B…

Morgan Stanley India Company P. Ltd, Mumbai vs. ITO 4(3)(4), Mumbai

In the result this ground of appeal is dismissed

ITA 1164/MUM/2011[2004-05]Status: DisposedITAT Mumbai05 Oct 2021AY 2004-05

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Vatsalya SaxenaFor Respondent: Shri Sunil Lala

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.1164/Mum./2011 (Assessment Year : 2004–05) Morgan Stanley India Company P. Ltd. 18F/19F, One India Bulls Centre Tower–2B, 841, Jupiter Mills ……………. Appellant Off Senapati Bapat Marg Lower Parel, Mumbai 400 013 PAN – AAACJ4998F v/s Income Tax Officer ……………. Respondent Ward–4(3)(4), Mumbai ITA no.1582/Mum./2011 (Assessment Year : 2004–05) Dy. Commissioner of Income Tax ……………. Appellant Circle–4(3), Mumbai v/s Morgan Stanley India Company P. Ltd. 18F/19F, One India B…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 219/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2020AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 218/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2020AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 217/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Feb 2020AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Port & Special Economic Zone Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 3482/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2010-11
Section 143(3)Section 80Section 80I

…CO Nos. 25 and 26/Ahd/ 2015 ITA No.: 3481 and 3482/Ahd/14 Assessment year: 2009-10 and 2010-11 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD D BENCH, AHMEDABAD [Coram: Pramod Kumar VP and Mahavir Prasad JM] ITA No.: 3481 and 3482/Ahd/14 Assessment year: 2009-10 and 2010-11 Dy Commissioner of Income Tax Circle 1, Ahmedabad ……………………..Appellant Vs Adani Ports and Special Economic Zone Ltd ……………..…........Respondent Adani House, Mithakali Six Road, Navrangpura, Ahmedabad 380 015 [PAN: AAACG7917K] CO Nos. 25 and 26/Ahd/ 2015 In ITA No.: 3481 and 3482/Ahd/14 Assessment year: 2009-10 and 2010-11 Ada…

Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Port & Special Economic Zone Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 3481/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2009-10
Section 143(3)Section 80Section 80I

…CO Nos. 25 and 26/Ahd/ 2015 ITA No.: 3481 and 3482/Ahd/14 Assessment year: 2009-10 and 2010-11 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD D BENCH, AHMEDABAD [Coram: Pramod Kumar VP and Mahavir Prasad JM] ITA No.: 3481 and 3482/Ahd/14 Assessment year: 2009-10 and 2010-11 Dy Commissioner of Income Tax Circle 1, Ahmedabad ……………………..Appellant Vs Adani Ports and Special Economic Zone Ltd ……………..…........Respondent Adani House, Mithakali Six Road, Navrangpura, Ahmedabad 380 015 [PAN: AAACG7917K] CO Nos. 25 and 26/Ahd/ 2015 In ITA No.: 3481 and 3482/Ahd/14 Assessment year: 2009-10 and 2010-11 Ada…

DCIT, Central Circle - 1, Kolkata vs. M/S. Rohit Ferro Tech Ltd., Kolkata

Appeals are dismissed

ITA 263/KOL/2018[2010-11]Status: DisposedITAT Kolkata12 Oct 2018AY 2010-11

Bench: Shri S.S. Godara & Shri, M. Balaganesh

Section 144C(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S. Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA Nos. 262 & 263/Kol/2018 Assessment Years :2009-10 & 2010-11 DCIT, Central Circle – (1), V/s. M/s. Rohit Ferro Tech Room No. 413, 4th Floor, Ltd., 35, C.R. Avenue, 110, Shanti Palli, Kolkata – 700 012 Kolkata – 700 107 [PAN No. AACCR 1593 A] अपीलाथ" /Appellant ""यथ"/Respondent .. अपीलाथ" क" ओर से/By Appellant Shri Sanjoy Paul, Addl. CIT, Sr. DR. ""यथ" क" ओर से/By Respondent Shri Ravi Tulsiyan, FCA सुनवाई क" तार"ख/Date of H…

DCIT, Central Circle - 1, Kolkata vs. M/S. Rohit Ferro Tech Ltd., Kolkata

Appeals are dismissed

ITA 262/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Oct 2018AY 2009-10

Bench: Shri S.S. Godara & Shri, M. Balaganesh

Section 144C(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S. Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA Nos. 262 & 263/Kol/2018 Assessment Years :2009-10 & 2010-11 DCIT, Central Circle – (1), V/s. M/s. Rohit Ferro Tech Room No. 413, 4th Floor, Ltd., 35, C.R. Avenue, 110, Shanti Palli, Kolkata – 700 012 Kolkata – 700 107 [PAN No. AACCR 1593 A] अपीलाथ" /Appellant ""यथ"/Respondent .. अपीलाथ" क" ओर से/By Appellant Shri Sanjoy Paul, Addl. CIT, Sr. DR. ""यथ" क" ओर से/By Respondent Shri Ravi Tulsiyan, FCA सुनवाई क" तार"ख/Date of H…

DCIT, New Delhi vs. M/S. Avantha Power & Infrastructure Ltd., New Delhi

In the result ground No. 1 of the appeal of the Revenue is dismissed

ITA 4194/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2017AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishidcit, Vs. Avantha Power & Infrastructure Circle-2(1), Ltd, New Delhi Thapar House, 124, Janpath, New Delhi Pan:Aaccb7469B (Appellant) (Respondent)

For Appellant: Shri RC Pandey, Sr. DRFor Respondent: Ms. Reena Lamba, CA
Section 143(3)Section 2Section 32Section 43(1)

…the nature of capital expenditure. This issue has been considered by the coordinate bench in case of Bharti Airtel Ltd Vs. Addl Commissioner of Income Tax, Range-II, New Delhi in ITA No. DCIT Vs. Avantha Power & Infrastructure Ltd 5636/2011 dated 11.03.2014 (43 Taxmann.com 50) (Delhi) wherein, it has been held vide para NO. 13 and 14 that ESoP expenditure are not capital expenditure but revenue in nature. Ld Departmental Representative could not state that this issue is now not covered in favour of the assessee by the above decision of the coordinate bench which followed the decision of Special Bench in case of…

Arshiya International Ltd, Mumbai vs. DCIT Cir 8(1), Mumbai

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

ITA 659/MUM/2013[2007-08]Status: DisposedITAT Mumbai30 Oct 2015AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Pawan Singh

For Appellant: Shri J.P. BairagraFor Respondent: Shri Akhilendra P Yadad, DR
Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER I.T.A. No. 659/M/2013 (AY: 2007-2008) M/s. Arshiya International फनाभ/ DCIT-8(1), Limited, Aayakar Bhavan, Vs. 7th Floor, C Wing, Twin Arcade, Mumbai – 20. Military Road, Marol Maroshi, Andheri (E), Mumbai – 400 059. स्थामी रेखा सं./ PAN : AAAC12679A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. अऩीराथी की ओय से / Appellant by : Shri J.P. Bairagra प्रत्मथी की ओय से/ Respondent by : Shri Akhilendra P Yadad, DR सुनवाई की तायीख / Date of Hearing : 28.10.2015 घोषणा की ता…

M/s. Bharti Airtel Limited v. Addl. CIT (43 Taxmann.com 50) — Cited in 18 Judgments | BharatTax