Vodafone India Services Pvt. Ltd. v. Additional Commissioner of Income Tax & Ors.

264 CTR 30High Court2014#5482 most cited
21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Also reported as

96 DTR 193
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Issues it is cited on

section 14(2)goodwill arising on amalgamationsection 2(19aa)section 10(33)section 9(1)(ii)minimum alternate taxsection 43(6)(c)resulting companysection 106section 14(1)section 55(2)section 14a disallowance

Judgments citing Vodafone India Services Pvt. Ltd. v. Additional Commissioner of Income Tax & Ors.

The Bombay Dyeing & Mfg. Co. Ltd, Mumbai vs. DCIT RG 2(1)(1), Mumbai

ITA 1716/MUM/2017[2012-13]Status: DisposedITAT Mumbai27 Oct 2017AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri N K Pradhan, Am The Bombay Dyeing & Mfg. Co. Dy. Commissioner Of Limited Income Tax, Range- Neville House, J.N. Heradia Marg, 2(1)(1), Mumbai Vs. Ballard Estate, Mumbai-400 001 Room No.561, Aayakar Pan No.Aaact2328K Bhavan, Mumbai-400 020

Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N K PRADHAN, AM The Bombay Dyeing & Mfg. Co. Dy. Commissioner of Limited Income Tax, Range- Neville House, J.N. Heradia Marg, 2(1)(1), Mumbai Vs. Ballard Estate, Mumbai-400 001 Room No.561, Aayakar PAN No.AAACT2328K Bhavan, Mumbai-400 020 Appellant .. Respondent Assessee by .. Shri Yogesh A. Thar & Shri D Doshi Ms. Rity Punjabi Ms. Ayushi Madani, Anrs Revenue by .. Shri Jayant Kumar, DR Date of hearing .. 18-08-2017 Date of pronouncement .. 27-10-2017 O R D E R PER MAHAVIR SINGH, JM: This appeal by the assessee is aris…