Videsh Sanchar Nigam Ltd. v. JCIT

81 ITD 456Income Tax Appellate Tribunal#16143 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2016.

Judgments citing Videsh Sanchar Nigam Ltd. v. JCIT

Bharat Sanchar Nigam Ltd., New Delhi vs. ACIT, New Delhi

The appeals of the assessee are allowed

ITA 6459/DEL/2012[2009-10]Status: DisposedITAT Delhi13 May 2016AY 2009-10

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2005-06 Ay: 2009-10

For Appellant: Shri Tarandeep Singh, AdvFor Respondent: Shri Ravi Jain, CIT DR
Section 115JSection 143(3)Section 271(1)Section 271(1)(c)Section 80I

…s order both the assessee as well as the Revenue have filed appeals. 4.4. After hearing rival contentions we find that the issue in question is no more res integra. The ITAT Mumbai “D” Bench in the case of Videsh Sanchar Nigam Ltd. vs. JCIT (2002) reported in 81 ITD 456 (Mumbai) vide order dt. 14th September, 2000 held as follows. “Section 37(1) of the Income-tax Act, 1961 - Business - expenditure - Allowable as - Assessment year 1995-96 - Assessee, a Government-company, was incorporated in 1986 for entire management, control, operation and maintenance of overseas communication service of Department of Telecommun…

DCIT, New Delhi vs. M/S. Bharat Sanchar Nigam Ltd., New Delhi

The appeals of the assessee are allowed

ITA 5916/DEL/2012[2009-10]Status: DisposedITAT Delhi13 May 2016AY 2009-10

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2005-06 Ay: 2009-10

For Appellant: Shri Tarandeep Singh, AdvFor Respondent: Shri Ravi Jain, CIT DR
Section 115JSection 143(3)Section 271(1)Section 271(1)(c)Section 80I

…s order both the assessee as well as the Revenue have filed appeals. 4.4. After hearing rival contentions we find that the issue in question is no more res integra. The ITAT Mumbai “D” Bench in the case of Videsh Sanchar Nigam Ltd. vs. JCIT (2002) reported in 81 ITD 456 (Mumbai) vide order dt. 14th September, 2000 held as follows. “Section 37(1) of the Income-tax Act, 1961 - Business - expenditure - Allowable as - Assessment year 1995-96 - Assessee, a Government-company, was incorporated in 1986 for entire management, control, operation and maintenance of overseas communication service of Department of Telecommun…

ACIT, New Delhi vs. M/S. Bharat Sanchar Nigam Ltd., New Delhi

The appeals of the assessee are allowed

ITA 2799/DEL/2012[2005-06]Status: DisposedITAT Delhi13 May 2016AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2005-06 Ay: 2009-10

For Appellant: Shri Tarandeep Singh, AdvFor Respondent: Shri Ravi Jain, CIT DR
Section 115JSection 143(3)Section 271(1)Section 271(1)(c)Section 80I

…s order both the assessee as well as the Revenue have filed appeals. 4.4. After hearing rival contentions we find that the issue in question is no more res integra. The ITAT Mumbai “D” Bench in the case of Videsh Sanchar Nigam Ltd. vs. JCIT (2002) reported in 81 ITD 456 (Mumbai) vide order dt. 14th September, 2000 held as follows. “Section 37(1) of the Income-tax Act, 1961 - Business - expenditure - Allowable as - Assessment year 1995-96 - Assessee, a Government-company, was incorporated in 1986 for entire management, control, operation and maintenance of overseas communication service of Department of Telecommun…

Bharat Sanchar Nigam Ltd., New Delhi vs. DCIT, New Delhi

The appeals of the assessee are allowed

ITA 2196/DEL/2012[2005-06]Status: DisposedITAT Delhi13 May 2016AY 2005-06

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2005-06 Ay: 2009-10

For Appellant: Shri Tarandeep Singh, AdvFor Respondent: Shri Ravi Jain, CIT DR
Section 115JSection 143(3)Section 271(1)Section 271(1)(c)Section 80I

…s order both the assessee as well as the Revenue have filed appeals. 4.4. After hearing rival contentions we find that the issue in question is no more res integra. The ITAT Mumbai “D” Bench in the case of Videsh Sanchar Nigam Ltd. vs. JCIT (2002) reported in 81 ITD 456 (Mumbai) vide order dt. 14th September, 2000 held as follows. “Section 37(1) of the Income-tax Act, 1961 - Business - expenditure - Allowable as - Assessment year 1995-96 - Assessee, a Government-company, was incorporated in 1986 for entire management, control, operation and maintenance of overseas communication service of Department of Telecommun…

Bharat Sanchar Nigam Ltd vs. DCIT Circle 2 (1)

In the result this ground is allowed for statistical purposes

ITA 3718/DEL/2006[2003-2004]Status: DisposedITAT Delhi22 Jan 2016AY 2003-2004

Bench: Smt. Diva Singh & Shri J. Sudhakar Reddyay: 2003-04 Ay: 2004-05 Ay: 2005-06 Ay: 2006-07 Ay: 2007-08 Ay: 2008-09 Ay: 2008-09 Bharat Sanchar Nigam Ltd. Vs. Acit, Range 2 Taxation Section, 1St Floor New Delhi Bharat Sanchar Bhavan Janpath New Delhi Ay: 2003-04 Ay: 2008-09 Ay: 2005-06 Ay: 2006-07 Ay: 2007-08

For Appellant: Shri Tarandeep Singh, AdvFor Respondent: Smt. Anuradha Misra, CIT, D.R
Section 37

…s order both the assessee as well as the Revenue have filed appeals. 4.4. After hearing rival contentions we find that the issue in question is no more res integra. The ITAT Mumbai “D” Bench in the case of Videsh Sanchar Nigam Ltd. vs. JCIT (2002) reported in 81 ITD 456 (Mumbai) vide order dt. 14th September, 2000 held as follows. “Section 37(1) of the Income-tax Act, 1961 - Business -expenditure - Allowable as - Assessment year 1995-96 - Assessee, a Government-company, was incorporated in 1986 for entire management, control, operation and maintenance of overseas communication service of Department of Telecommuni…

DCIT Circle 2 (1) vs. Bharat Sanchar Nigam Ltd

In the result this ground is allowed for statistical purposes

ITA 3440/DEL/2006[2003-2004]Status: DisposedITAT Delhi22 Jan 2016AY 2003-2004

Bench: Smt. Diva Singh & Shri J. Sudhakar Reddyay: 2003-04 Ay: 2004-05 Ay: 2005-06 Ay: 2006-07 Ay: 2007-08 Ay: 2008-09 Ay: 2008-09 Bharat Sanchar Nigam Ltd. Vs. Acit, Range 2 Taxation Section, 1St Floor New Delhi Bharat Sanchar Bhavan Janpath New Delhi Ay: 2003-04 Ay: 2008-09 Ay: 2005-06 Ay: 2006-07 Ay: 2007-08

For Appellant: Shri Tarandeep Singh, AdvFor Respondent: Smt. Anuradha Misra, CIT, D.R
Section 37

…s order both the assessee as well as the Revenue have filed appeals. 4.4. After hearing rival contentions we find that the issue in question is no more res integra. The ITAT Mumbai “D” Bench in the case of Videsh Sanchar Nigam Ltd. vs. JCIT (2002) reported in 81 ITD 456 (Mumbai) vide order dt. 14th September, 2000 held as follows. “Section 37(1) of the Income-tax Act, 1961 - Business -expenditure - Allowable as - Assessment year 1995-96 - Assessee, a Government-company, was incorporated in 1986 for entire management, control, operation and maintenance of overseas communication service of Department of Telecommuni…

Videsh Sanchar Nigam Ltd. v. JCIT (81 ITD 456) — Cited in 6 Judgments | BharatTax