Vodafone Idea Ltd. v. Asstt. CIT

116 Taxmann.com 393Supreme Court of India2020#22101 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Also reported as

273 Taxmann 91

Sections most often in play

Section 143(1)Section 143(3)Section 11Section 139(1)Section 143(2)Section 2(24)(x)Section 250Section 36(1)(va)

Issues it is cited on

section 143(1)(a)section 143(1)section 143section 250section 14section 143(3)

Judgments citing Vodafone Idea Ltd. v. Asstt. CIT

M/S. Pinnaccle Educational Trust, Sodepur vs. DCIT, Circle 1(1), Exempt, Kolkata

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

ITA 591/KOL/2025[2023-24]Status: DisposedITAT Kolkata29 Sept 2025AY 2023-24

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 11Section 143Section 143(1)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 591/KOL/2025 Assessment Year: 2023-24 M/s. Pinnaccle Educational DCIT, Circle 1(1), Exempt, Trust Vs. Kolkata (Appellant) (Respondent) PAN: AABTP3684J Appearances: Assessee represented by : Sunil Surana, C.A. Department represented by : Sanat Kumar Raha, CIT(DR). Date of concluding the hearing : 05-August-2025 Date of pronouncing the order : 29-September-2025 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order…

Rishi Parkash, Sonipat vs. Income Tax Officer, Sonipat

Appeal is allowed in above terms

ITA 3230/DEL/2025[2018-19]Status: DisposedITAT Delhi25 Sept 2025AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman

For Appellant: NoneFor Respondent: Sh. Om Prakash, Sr. DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 2(24)(x)Section 3Section 36Section 36(1)(iv)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 3230/Del/2025 : Asstt. Year: 2018-19 Rishi Parkash, Vs Income Tax Officer, C/o Umang Sahai Aggarwal, Ward-1, Flat No. 505, Maitri Apartment, Sonipat, Sector-9, Rohini, Hryana-131001 New Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. ADZPS3716M Assessee by : None Revenue by : Sh. Om Prakash, Sr. DR Date of Hearing: 25.09.2025 Date of Pronouncement: 25.09.2025 ORDER Per Satbeer Singh Godara, Judicial Member: This assessee’s appeal for Assessment Year 2018-…

Chandra Goswami, Chittaranjan Park, New Delhi vs. Addl JCIT, Mumbai

Appeal is allowed in above terms

ITA 3230/DEL/2024[2020-2021]Status: DisposedITAT Delhi03 Feb 2025AY 2020-2021

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman

For Appellant: NoneFor Respondent: Sh. Om Prakash, Sr. DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 2(24)(x)Section 3Section 36Section 36(1)(iv)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 3230/Del/2025 : Asstt. Year: 2018-19 Rishi Parkash, Vs Income Tax Officer, C/o Umang Sahai Aggarwal, Ward-1, Flat No. 505, Maitri Apartment, Sonipat, Sector-9, Rohini, Hryana-131001 New Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. ADZPS3716M Assessee by : None Revenue by : Sh. Om Prakash, Sr. DR Date of Hearing: 25.09.2025 Date of Pronouncement: 25.09.2025 ORDER Per Satbeer Singh Godara, Judicial Member: This assessee’s appeal for Assessment Year 2018-…

Vodafone Idea Ltd. v. Asstt. CIT (116 Taxmann.com 393) — Cited in 3 Judgments | BharatTax