How many judgments cite Vodafone India Services (P.) Ltd. v. Union of India?

172 judgments on BharatTax cite Vodafone India Services (P.) Ltd. v. Union of India (368 ITR 1), spanning 2015 to 2026.

Which sections of the Income Tax Act does Vodafone India Services (P.) Ltd. v. Union of India come up under?

It is most often cited in judgments turning on Section 143(3), Section 68, Section 147, Section 131, Section 144C(13), Section 148.

Vodafone India Services (P.) Ltd. v. Union of India

368 ITR 1High Court2014#563 most cited

What is Vodafone India Services (P.) Ltd. v. Union of India authority for?

The issue of shares and share premium is a capital account transaction, not an income-generating event, therefore Chapter X (Transfer Pricing) provisions are not attracted to deem notional or hypothetical income from such transactions.

172

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Vodafone India Services v. UOI · issue of shares · share premium · capital account transaction · transfer pricing · Chapter X applicability · international transaction · notional income · section 92 · section 56(2)(viib)

Also reported as

50 Taxmann.com 300228 Taxmann 25

Sections most often in play

Section 143(3)Section 68 Section 147 Section 131 Section 144C(13)Section 148 Section 263 Section 144C

Read the full judgment

Issues it is cited on

section 56(1)section 92(1)section 56(2)(viib)dcf method onus of proof share capital and share premium source of source section 40a(2)(b)disallowance of interest expenditure share application money section 40a(2)section 92b

Judgments citing Vodafone India Services (P.) Ltd. v. Union of India

The Dy. C.I.T., Central Cir. 2(1), Nagpur vs. M/S Mahavir Coal Resources Pvt. Ltd

In the result, appeal filed by the Revenue for A

ITA 385/NAG/2014[2010-11]Status: DisposedITAT Nagpur08 Jan 2025AY 2010-11

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke

Section 132(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.385/Nag./2014 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–2(1), Nagpur v/s M/s. Mahavir Coal Resources Pvt. Ltd. Jain Complex, Opp. Amar Dharamkanta ……………. Respondent Maihan Road, Pureni, Katani PAN – AAFCM7014C Assessee by : Shri Kishore P. Dewani Revenue by : Shri Sandipkumar Salunke Date of Hearing – 26/12/2024 Date of Order – 08/01/2025 O R D E R PER K.M. ROY, A.M. Captioned appeal by the Revenue is against the imp…

Atul Mardia (HUF), New Delhi vs. ITO Ward - 46(4), New Delhi

The appeal of the assessee is allowed partly

ITA 1420/DEL/2020[2014-15]Status: DisposedITAT Delhi06 Jan 2025AY 2014-15

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaassessment Year: 2017-18 Knowlarity Communications India Vs Acit, Private Ltd., Circle 14(2), Awfis, 7Th Floor, Delhi. Ambience Mall, Nh-8, Gurgaon, Haryana – 122 002. Pan : Aafck1875R (Appellant) (Respondent) Assessee By : Shri Salil Kapoor, Shri Shivam Yadav, Shri Sumit Lalchandani & Ms Ananya Kapoor, Advocates Revenue By : Ms Rajinder Kaur, Cit-Dr Date Of Hearing : 18.03.2025 Date Of Pronouncement : 06.06.2025 Order Per Anubhav Sharma, Jm:

For Appellant: Shri Salil KapoorFor Respondent: Ms Rajinder Kaur, CIT-DR

Section 143(3)Section 145Section 250Section 37Section 68

…that such investment in shares are ‘capital account transaction’ not giving rise to any income. Reliance in this regard is also placed on the decision of the Hon’ble Bombay High Court in the case of Vodafone India Services Pvt. Ltd. vs. Union of India (2014) 368 ITR 1 (Bom). Further, the coordinate Bench in ACIT vs. M/s Experion Hospitality Pvt. Ltd., ITA No.8775/Del/2019, order dated 20.09.2023 in which one of us, i.e., the Judicial Member was in quorum, has found substance in the contention of the assessee that the investing company being foreign company, the source of the source was not required to be establi…

DCIT CC 7(4), Mumbai vs. Poddar Renaissance Reality Pvt Ltd (Now Known As Imperial Renaissaice Reniasance Reality Pvt. Ltd), Mumbai

In the result, the appeal of the In the result, the appeal of the Revenue is partly allowed

ITA 2045/MUM/2019[2012-13]Status: DisposedITAT Mumbai20 Dec 2024AY 2012-13

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhaildcit, Cc-7(4), Mumbai V/S. Poddar Renaissance Reality Room No. 659, Aaykar बनाम Pvt. Ltd. (Now Known As Bhavan, M.K. Road, Imperial Renaissance Mumbai-400020 Renaissance Reality Pvt. Ltd.) 501/601, Aqua Marine, Carter Road, Mumbai-400050030 "थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aagcp2657R Appellant/अपीलाथ" .. Respondent/"ितवादी

For Appellant: Mr. Rishabh MehtaFor Respondent: Mr. R. A. Dhyani

Section 143Section 143(3)Section 68Section 69

…IN THE INCOME-TAX APPELLATE TRIBUNAL“C” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER DCIT, CC-7(4), Mumbai v/s. Poddar Renaissance Reality Room No. 659, Aaykar बनाम Pvt. Ltd. (Now known as Bhavan, M.K. Road, Imperial Renaissance Mumbai-400020 Renaissance Reality Pvt. Ltd.) 501/601, Aqua Marine, Carter Road, Mumbai-400050030 "थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAGCP2657R Appellant/अपीलाथ" .. Respondent/"ितवादी Assessee by : Mr. Rishabh Mehta Revenue by : Mr. R. A. Dhyani Date of Hearing 15.10.2024 Date of Pronouncement 20.12.2024 आदेश / O R D E R PE…

Dy Commissioner of Inocme Tax, Circle -2, Nagpur vs. M/S N Kumar Construction Co .Pvt.Ltd, Nagpur

ITA 252/NAG/2018[2012-13]Status: DisposedITAT Nagpur06 Dec 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Vikash Agrawal

Section 131Section 143(2)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.252/Nag./2018 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s M/s. N. Kumar Construction Co. Pvt. Ltd. 7th Floor, Poonam Plaza, Palm Road ……………. Respondent Civil Lines, Nagpur 440 001 AABCN9937H Appellant by : Shri Manoj G. Moryani Revenue by : Shri Vikash Agrawal Date of Hearing – 06/11/2024 Date of Order – 06/12/2024 O R D E R PER K.M. ROY, A.M. The appeal filed by the Revenue is against the impugned order dated 01/…

Dy Commissioner of Inocme Tax, Circle -2, Nagpur vs. M/S N Kumar Construction Co .Pvt.Ltd, Nagpur

ITA 247/NAG/2018[2010-11]Status: DisposedITAT Nagpur06 Dec 2024AY 2010-11

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Vikas Agrawal

Section 131Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.247/Nag./2018 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s M/s. N. Kumar Construction Co. Pvt. Ltd. 7th Floor, Poonam Plaza, Palm Road ……………. Respondent Civil Lines, Nagpur 440 001 AABCN9937H Appellant by : Shri Manoj G. Moryani Revenue by : Shri Vikas Agrawal Date of Hearing – 06/11/2024 Date of Order – 06/12/2024 O R D E R PER K.M. ROY, A.M. This appeal by the Revenue is directed against the impugned order dated…

Assistant Commissioner of Income Tax, Nungambakkam vs. R K M Powergen Private Limited, T Nagar

In the result the appeal of the revenue for the both the

ITA 800/CHNY/2023[2013-14]Status: DisposedITAT Chennai06 Nov 2024AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Ble

For Appellant: Shri. A. Sasikumar, CITFor Respondent: Shri. V. Ravichandran, CA

Section 56(1)

…ara atcha frac, Sl warerfis, sas IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI At carat fe, soeret was ft WH, ATT, PAT ASST Bh TET BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER amacatiad./ITA Nos.: 800 & 799/Chny/2023 fratcorat / Assessment Years: 2013-14 & 2014-15 Assistant Commissioner of M/s. RKM Power Private Limited, Income Tax, v. No.14, Dr Giriappa Road, Central Circle -1(1), T.Nagar, Chennai - 600 017 Chennai. [PAN: AADCR-0301-B] (afrareff/Appellant) (serff/Respondent) afrareftcarca/Appellant by : Shri. A. Sasikumar, CIT yerstfisitza/R…

Assistant Commissioner of Income Tax, Chennai vs. R K M Powergen Pvt. Ltd., Chennai

In the result the appeal of the revenue for the both the

ITA 799/CHNY/2023[2014-15]Status: DisposedITAT Chennai06 Nov 2024AY 2014-15

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Raghunatha, Hon’Ble

For Appellant: Shri. A. Sasikumar, CITFor Respondent: Shri. V. Ravichandran, CA

Section 56(1)

Assistant Commissioner of Income Tax, Circle -1, Nagpur vs. M/S Raghav Finvest Pvt Ltd, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 121/NAG/2020[2012-13]Status: DisposedITAT Nagpur25 Oct 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe

…eipt not exigible to tax and cannot be treated as 'income. The appellant has relied on the following judicial precedents of various Hon'ble Courts including Hon'ble Apex Court and Hon'ble Bombay High court as under. i. Vodafone India Services Private Limited (368 ITR 1) Bombay High Court wherein it has been held as under. "The word income for the purpose has a well understood meaning as defined in section 2(24). This even when the definition in section 2(24) is an inclusive definition. It cannot be disputed that income will not in its normal meaning include capital receipts unless it is so specified, as in sectio…

Dy Commissioner of Income Tax, Circle-1, Nagpur vs. M/S Nihal Gits Pvt.Ltd, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 95/NAG/2018[2012-2013]Status: DisposedITAT Nagpur25 Oct 2024AY 2012-2013

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe

Asstt.Commissioner of Income Tax Circle-1, Nagpur vs. Vishnu Gilts Pvt.Lt, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 237/NAG/2018[2012-13]Status: DisposedITAT Nagpur25 Oct 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe

Aries Agro Limited, Mumbai vs. Dy. Commissioner of Income Tax Circle 14(1)(1), Mumbai

Accordingly, the transfer pricing addition of INR.103,26,939/- is deleted. Ground No. 1 raised by the Appellant is allowed

ITA 4731/MUM/2023[2020-21]Status: DisposedITAT Mumbai07 Oct 2024AY 2020-21

Bench: SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Firoze B. Andhyarujina Sr. AdvocateFor Respondent: Shri Uodal Raj Singh

Section 143(1)Section 143(1)(a)Section 143(3)Section 144BSection 144CSection 144C(5)Section 154Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL "K” BENCH, MUMBAI SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Aries Agro Limited, Plot No.24, Aries House, Deonar, Govandi, Mumbai – 400 043, Maharashtra [PAN:AAACA5035G] …………. Appellant Vs Assessment Unit, NFAC Deputy Commissioner of Income Tax Circle 14(1)(1), Mumbai Ayakar Bhavan, M.K.Road, Mumbai – 400 020. Maharashtra. …………. Respondent Appearance For the Appellant : Shri Firoze B. Andhyarujina Sr. Advocate, /Assessee Shri Sandeep Sheth For the Department : Shri Uodal Raj Singh Date Conclusion of hearing : 09.07.2024 Pronouncement…

Jaspreet Singh Sidhu, Chandigarh vs. Principal Commissioner of Income Tax-1, Chandigarh

In the result, the appeal is allowed

ITA 335/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh18 Sept 2024AY 2016-17

Bench: Shri A.D. Jain & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 335/Chd/2024 "नधा"रण वष" / Assessment Year : 2016-17 Jaspreet Singh Sidhu, Vs. The Pcit-1, बनाम Cr Building, Sector 17, H. No. 1656, Sector 33-D, Chandigarh Chandigarh "थायी लेखा सं./Pan No: Bykps6091L अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Physical Hearing ) "नधा"रती क" ओर से/Assessee By : Shri Parikshit Aggarwal, Ca राज"व क" ओर से/ Revenue By : Shri Rohit Sharma, Cit Dr

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Rohit Sharma, CIT DR

Section 147Section 148Section 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE SHRI A.D. JAIN, VICE PRESIDENT & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 335/CHD/2024 "नधा"रण वष" / Assessment Year : 2016-17 Jaspreet Singh Sidhu, Vs. The PCIT-1, बनाम CR Building, Sector 17, H. No. 1656, Sector 33-D, Chandigarh Chandigarh "थायी लेखा सं./PAN No: BYKPS6091L अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT ( PHYSICAL HEARING ) "नधा"रती क" ओर से/Assessee by : Shri Parikshit Aggarwal, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT DR सुनवाई क" तार"ख/Date of Hea…

Deputy Commissioner of Income Tax, Aurangabad vs. Vista Nirman Pvt. Ltd., Mumbai

ITA 1340/PUN/2023[2011-12]Status: DisposedITAT Pune05 Aug 2024AY 2011-12

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2011-12

For Appellant: Shri Jaiprakash BairagraFor Respondent: Shri Ajay Kumar Keshari

Section 132Section 133(6)Section 133ASection 142(1)Section 143(3)Section 147Section 148Section 151(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2011-12 DCIT, Aurangabad Vista Nirman Pvt. Ltd., F-11, 3rd Floor, Veer Nariman Vs. Road, Churchgate, Manek Mahal, Mumbai – 400020 PAN: AADCV5473G (Appellant) (Respondent) CO No.21/PUN/2024 Assessment Year : 2011-12 Vista Nirman Pvt. Ltd., DCIT, Aurangabad F-11, 3rd Floor, Veer Nariman Road, Vs. Churchgate, Manek Mahal, Mumbai – 400020 PAN: AADCV5473G (Cross Objector) (Respondent) Assessee by : Shri Jaiprakash Bairagra Department by : Shri Ajay Kumar Keshar…

Nandlal Tolani Charitable Trust, Mumbai vs. ITO Exem Ward 2(1), Cumballa Hill, Mumbai

ITA 650/MUM/2024[2015-16]Status: DisposedITAT Mumbai23 Jul 2024AY 2015-16

Bench: Shri. Om Prakash Kant & Shri. Raj Kumar Chauhan

Section 10Section 11Section 14Section 24Section 250

…es and therefore there is no provision in the Act to disallow statutory deduction under Section 24(a) of the Act. 4. The Learned CIT(A) erred in not following the principles settled by Hon'ble Bombay High Court in the case of Vodafone India Services Pvt. Ltd. 368 ITR 531 (Bom) (Page 544) wherein it is held that income chargeable to tax has to be computed u/s. 14 of the Act and therefore income from property has to be computed allowing deduction u/s.24(a) of the Act in the case of all Assessees including charitable trusts. 5. The Learned CIT(A) erred in not following judgement of Hon'ble Bombay High Court in the c…

Nandlal Tolani Charitable Trust, Mumbai vs. ITO (Exemption), Ward-2(1), Mumbai

ITA 113/MUM/2024[2014-15]Status: DisposedITAT Mumbai23 Jul 2024AY 2014-15

Section 10Section 11Section 14Section 24Section 250

DCIT-14(1)(1), Mumbai vs. Jaymala Infrastructure Private Limited, Mumbai

In the result, the appeal of the Revenue is dism

ITA 2719/MUM/2023[2012-13]Status: DisposedITAT Mumbai13 May 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2012-13

For Appellant: Mr. Ankush Kapoor, CIT-DRFor Respondent: Mr. Ajay Singh

Section 143(3)Section 68

…chargeable to tax as has been held by the Hon‟ble Jurisdictional High Court in the case of Vodafone ble Jurisdictional High Court in the case of Vodafone India ble Jurisdictional High Court in the case of Vodafone Services Pvt. Ltd., vs. Addl. CIT reported in 368 ITR 1 (Bom). It was Services Pvt. Ltd., vs. Addl. CIT reported in 368 ITR 1 (Bom). It was Services Pvt. Ltd., vs. Addl. CIT reported in 368 ITR 1 (Bom). It was held specifically that the share capital / share premium is not of the specifically that the share capital / share premium is not of the specifically that the share capital / share premium is not…

Dimexon Diamonds Ltd, Mumbai vs. ACIT Cent. Cir 1(4), Mumbai

ITA 2429/MUM/2022[2018-19]Status: DisposedITAT Mumbai30 Jan 2024AY 2018-19

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Rajesh SimhanFor Respondent: Shri H. M. Bhatt

Section 143(3)Section 144C(13)Section 144C(5)Section 92C(3)

…h consideration by the assessee cannot be subjected to transfer pricing provisions. In this regard, the learned AR placed reliance upon the decision of the Hon'ble jurisdictional High Court in Vodafone India Services Private Limited v/s Union of India, [2014] 368 ITR 1 (Bom.). From the perusal Page | 17 of the aforesaid decision, we find that the Petitioner challenged the addition made by the Revenue on account of the re-valuation of the equity shares issued by it to a higher price. The Hon'ble jurisdictional High Court while allowing the writ petition filed by the taxpayer held that the issue of shares at a prem…

M/S. Van-Oord India Pvt. Ltd, Mumbai vs. ACIT Cir 5(3) (2), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1987/MUM/2021[2012-13]Status: DisposedITAT Mumbai29 Jan 2024AY 2012-13

Bench: Shri Amit Shukla & Shri Gagan Goyalm/S. Van Oord India Pvt. Ltd. 201, 2Nd Floor, Central Plaza, 166 Cst Road, Kalina, Raheja Towers, Opp. Sidbi, Mumbai-400 098 Pan: Aaach5430J ..... Appellant Vs. Acit Circle 5(3) (2) Aayakar Bhavan, M. K. Road, Mumbai- 400 020 ..... Respondent & Acit Circle 5(3) (2) Aayakar Bhavan, M. K. Road, Mumbai- 400 020 ...... Appellant Vs.

For Appellant: Shri Divesh Chawle, Ld. ARFor Respondent: Shri Asif Karmali, Ld. DR

Section 114Section 250Section 28Section 92(1)

…[2015] 53 taxmann.com 286/231 Taxman 645/[2014] 369 ITR 511 (Bom.), wherein after referring to an earlier judgment dated 10-10-2014 in the case of same assessee reported in Vodafone India Services (P) Ltd. v. UOI [2015] 228 Taxman 25/[2014] 50 taxmann.com 300/368 ITR 1 (Bom.) inter alia, held that chapter X does not contain any charging provision but is a machinery provision to arrive at an arm's length price of a transaction between associated enterprises. [Para 15] In the final analysis, it is seen that in the instant case, the provisions of chapter-X have been invoked to alter an expenditure, namely the mobil…

ACIT Circle 5(1)(1), Mumbai vs. M/S Essar Shipping Limited, Mumbai

In the result, appeal filed by the learned AO is dismissed

ITA 2951/MUM/2022[2015-2016]Status: DisposedITAT Mumbai09 Jan 2024AY 2015-2016

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm M/S Essar Shipping Limited Acit, Circle 5(1)(1) Essar House, 11, R.No.568, Aaykar Bhavan, Vs. Kk Marg, Mahalaxmi, M.K. Road, Mumbai-400 020 Mumbai-400 034 (Appellant) (Respondent) Pan No. Aacce3707D

For Appellant: Shri Rishav Patawari, ARFor Respondent: Shri Manoj Sinha, CIT DR

Section 115VSection 143Section 144CSection 28Section 43Section 92Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARENDER KUMAR CHOUDHRY, JM M/s Essar Shipping Limited ACIT, Circle 5(1)(1) Essar House, 11, r.no.568, Aaykar Bhavan, Vs. KK Marg, Mahalaxmi, M.K. Road, Mumbai-400 020 Mumbai-400 034 (Appellant) (Respondent) PAN No. AACCE3707D Assessee by : Shri Rishav Patawari, AR Revenue by : Shri Manoj Sinha, CIT DR Date of hearing: 20.10.2023 Date of pronouncement : 09.01.2024 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by The Assistant Commissioner Of Income Tax, Circle – 5 (1) (1), Mumbai (The Learned AO)…

Vodafone India Services Pvt. Ltd, Mumbai vs. DCIT Circle-4(1)(2), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 2241/AHD/2018[2009-10]Status: DisposedITAT Mumbai18 Dec 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2241/Ahd/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Vodafone India Services बिधम/ Dcit, Central Circle- Pvt. Ltd. 4(1)(2) Vs. Indiabulls Finance Centre, B Wing, 2Nd Floor, Room 1201, 12Th Floor, Tower-1, No.209, Pratyaksh Kar Senapati Bapat Road, Bhavan, Near Elphinstone (West), Polytechnic, Ambawadi, Mumbai-400013. Ahmedabad-380015. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacz1849D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms. Fereshte Sethna (Adv) Revenue By: Letter Dated 11.10.2023 सुनवाई की तारीख / Date Of Hearing: 10/10/2023 घोषणा की तारीख /Date Of Pronouncement: 18/12/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Appeal Has Been Preferred By The Assessee Company Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-13, Ahmedabad Dated 31.08.2018, Arising Out Of The Final Assessment Order Passed U/S 143(3)/144C(13) Dated 05.12.2014 For The Assessment Year 2009-10. 2. In The Several Grounds Raised In The Appeal, The Sole Grievance Of The Appellant Is Against The Action Of The Ao/Ld. Cit(A) In Not Allowing The Depreciation Claimed On Goodwill.

For Appellant: Ms. Fereshte Sethna (Adv)For Respondent: Letter dated 11.10.2023

Section 143(1)Section 143(3)Section 144C(15)(b)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.2241/Ahd/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Vodafone India Services बिधम/ DCIT, Central Circle- Pvt. Ltd. 4(1)(2) Vs. Indiabulls Finance Centre, B Wing, 2nd Floor, Room 1201, 12th Floor, Tower-1, No.209, Pratyaksh Kar Senapati Bapat Road, Bhavan, Near Elphinstone (West), Polytechnic, Ambawadi, Mumbai-400013. Ahmedabad-380015. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACZ1849D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Ms. Fereshte Sethna (Adv)…