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

221 Taxmann 116High Court2014#17320 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 143(3)Section 144C Section 253(d)Section 263

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

MONDELEZ INDIA FOODS PRIVATE LIMITED ,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX -8 , MUMBAI

In the result, the appeal by the assessee stands partly allowed

ITA 3689/MUM/2025[2018-19]Status: DisposedITAT Mumbai27 Mar 2026AY 2018-19

Bench: Hon’Ble Shri Sandeep Gosain& Hon’Ble Shri Prabhash Shankarmondelez India Foods Vs. Principal Commissioner Private Limited Of Income-Tax, Mumbai- Unit No. 2001, 20Th Floor, 8 Tower-3 (Wing C), One 611, 6Th Floor, Aayakar International Cente Bhavan, Maharshi (Formerly Indiabulls Finance Karve Road, Mumbai- Centre) Parel, Mumbai- 400020 400013 Pan/Gir No. Aaacc0460H (Applicant) (Respondent) Assessee By Shri Nishant Thakker & Hiten Thakkar Revenue By Shri Krishna Kumar (Sr. Dr.) Date Of Hearing 19.02.2026 Date Of Pronouncement 27.03.2026 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order Dated 20.03.2025 Passed U/S 263 Of The Income Tax Act, 1961 (‘The Act’), By The Principal Commissioner Of Income Tax – Pcit, Mumbai-8 (‘The Ld. Pcit’) For The Assessment Year 2018-19. The Following Grounds Are Reproduced Below:

Section 143(3)Section 144CSection 144C(13)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& HON’BLE SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Mondelez India Foods Vs. Principal Commissioner Private Limited of Income-tax, Mumbai- Unit No. 2001, 20th Floor, 8 Tower-3 (Wing C), One 611, 6th floor, Aayakar International Cente Bhavan, Maharshi (formerly Indiabulls Finance Karve Road, Mumbai- Centre) Parel, Mumbai- 400020 400013 PAN/GIR No. AAACC0460H (Applicant) (Respondent) Assessee by Shri Nishant Thakker & Hiten Thakkar Revenue by Shri Krishna Kumar (SR. DR.) Date of Hearing 19.02.2026 Date of Pronou…

SHREE RAMA MULTI-TECH LTD.,,AHMEDABAD vs. THE ACIT(OSD) CIRCLE-8, AHMEDABAD

In the result, appeal of the assessee is partly allowed

ITA 1345/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad28 Jan 2022AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

Section 143Section 143(3)Section 145ASection 147Section 148Section 43BSection 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA/IT(SS)A No. Year Appellant Respondent Shree Rama Multi Tech Ltd. 603, Shikhar DCIT Building, Circle-8, 1. 2000-01 Navrangpura, Ahmedabad Ahmedabad-380009 PAN:AAJCS1563N Shree Rama Multi Tech Ltd. 603, Shikhar DCIT(OSD), 2007-08 Building, 2. Circle-8, Navrangpura, Ahmedabad Ahmedabad-380009 PAN:AAJCS1563N Shree Rama Multi Tech Ltd. ACIT(OSD), ITA No. 603, Shikh…

SHREE RAMA MULTI-TECH LTD.,,AHMEDABAD vs. THE DY.CIT.,CRCLE-8,, AHMEDABAD

In the result, appeal of the assessee is partly allowed

ITA 722/AHD/2014[2000-01]Status: DisposedITAT Ahmedabad28 Jan 2022AY 2000-01

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

Section 143Section 143(3)Section 145ASection 147Section 148Section 43BSection 80I

M/S. SOUTHERN INDIA BIDI WORKS PVT. LTD.,,BARODA vs. THE INCOME TAX OFFICER, CIRCLE-2(1)(1),, BARODA

In the result, appeal is allowed for statistical purposes

ITA 2349/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad08 Oct 2018AY 2011-12

Section 139Section 14Section 154Section 36(1)(va)

…I TA N o. 2 3 4 9/ Ah d /2 0 1 6 S ou t he r n I n di a B i di W or ks P v t Lt d Vs . I TO Ass e ss me n t Y ea r : 2 0 11 - 1 2 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD ‘A’ BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] Assessment Year: 2011-12 M/s. Southern India Bidi Works Pvt Ltd ............…………......Appellant Gordhanbhai Jethabhai Compound, Near Post Office, At & Post Bajwa, Baroda - 391310 [PAN : AACCS 9802 M] Vs. Income Tax Officer ...........................Respondent Circle-2(1)(1), Baroda Appearances by: Mohit Balani, for the Appellant Rajdeep Singh, for the Respo…

YAMIR PACKAGING PVT. LTD.,,AHMEDABAD vs. THE DY.CIT, CIRCLE - 8,, AHMEDABAD

In the result, appeal is partly allowed for statistical purposes

ITA 2482/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad29 Aug 2017AY 2011-12

Section 143(3)Section 271(1)(c)Section 36(1)(iii)Section 40

…I.T.A. No.2482/Ahd/2015 Assessment Year: 2011-12 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD SMC BENCH, AHMEDABAD [Coram: Pramod Kumar AM] I.T.A. No.2482/Ahd/2015 Assessment Year: 2011-12 Yamir Packaging Pvt. Ltd., .......…………...........Appellant 11, Yes House, Shivalik Plaza, Opp. AMA, IIM Road, Polytechnic, Ahmedabad – 380 015. [PAN : AAACY 0728 N] Vs. Dy. Commissioner of Income Tax, Circle - 8, Ahmedabad. ............................Respondent Appearances by: P.B. Parmar for the appellant Vimal I. Mehta for the respondent Date of concluding the hearing: 14.08.2017 Date of pronouncing the orde…