Vodafone International Holdings B.V v. Union of India

329 ITR 126Reported decision2010#2336 most cited

What is Vodafone International Holdings B.V v. Union of India authority for?

Reinsurance premium paid by a resident is subject to tax in India, necessitating the deduction of tax at source by the payer on such payments.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2023.

Also referred to as

Vodafone International Holdings B.V. · 329 ITR 126 · Bombay High Court · reinsurance premium · taxability in India · tax deducted at source · TDS · Section 40(a)(i) disallowance · international taxation

Judgments citing Vodafone International Holdings B.V v. Union of India

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1625/CHNY/2011[2004-05]Status: DisposedITAT Chennai06 Aug 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1622, 1623, 1624, 1625, 1626, 1627, 1628, 1629 & 1630/Chny/2011 "नधा"रण वष" / Assessment Years : 2002-03 to 2008-09 आयकर अपील सं./ITA No.1356/Chny/2013 "नधा"रण वष" / Assessment Year : 2009-10 & आयकर अपील सं./ITA No.2310/Chny/2014 "नधा"रण वष" / Assessment Year : 2010-11 M/s Royal Sundaram Alliance The Deputy Commissioner of Income Insura…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1624/CHNY/2011[2003-04]Status: DisposedITAT Chennai06 Aug 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1622, 1623, 1624, 1625, 1626, 1627, 1628, 1629 & 1630/Chny/2011 "नधा"रण वष" / Assessment Years : 2002-03 to 2008-09 आयकर अपील सं./ITA No.1356/Chny/2013 "नधा"रण वष" / Assessment Year : 2009-10 & आयकर अपील सं./ITA No.2310/Chny/2014 "नधा"रण वष" / Assessment Year : 2010-11 M/s Royal Sundaram Alliance The Deputy Commissioner of Income Insura…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1623/CHNY/2011[2003-04]Status: DisposedITAT Chennai06 Aug 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1622, 1623, 1624, 1625, 1626, 1627, 1628, 1629 & 1630/Chny/2011 "नधा"रण वष" / Assessment Years : 2002-03 to 2008-09 आयकर अपील सं./ITA No.1356/Chny/2013 "नधा"रण वष" / Assessment Year : 2009-10 & आयकर अपील सं./ITA No.2310/Chny/2014 "नधा"रण वष" / Assessment Year : 2010-11 M/s Royal Sundaram Alliance The Deputy Commissioner of Income Insura…

M/S. Royal Sundaram Alliance Insurance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1622/CHNY/2011[2002-03]Status: DisposedITAT Chennai06 Aug 2018AY 2002-03

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1622, 1623, 1624, 1625, 1626, 1627, 1628, 1629 & 1630/Chny/2011 "नधा"रण वष" / Assessment Years : 2002-03 to 2008-09 आयकर अपील सं./ITA No.1356/Chny/2013 "नधा"रण वष" / Assessment Year : 2009-10 & आयकर अपील सं./ITA No.2310/Chny/2014 "नधा"रण वष" / Assessment Year : 2010-11 M/s Royal Sundaram Alliance The Deputy Commissioner of Income Insura…

ACIT, Chennai vs. Cholamandalam Ms General Insurance Company Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 2372/CHNY/2014[2009-2010]Status: DisposedITAT Chennai31 Jul 2018AY 2009-2010

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./ITA No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./ITA No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./ITA No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deput…

DCIT, Chennai vs. M/S. Cholamandalam Ms General Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1675/CHNY/2011[2004-05]Status: DisposedITAT Chennai31 Jul 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./ITA No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./ITA No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./ITA No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deput…

DCIT, Chennai vs. M/S. Cholamandalam Ms General Insurance Co. Ltd., Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1674/CHNY/2011[2003-04]Status: DisposedITAT Chennai31 Jul 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./ITA No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./ITA No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./ITA No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deput…

Cholamandalam Ms General Insurance Company Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1619/CHNY/2011[2004-05]Status: DisposedITAT Chennai31 Jul 2018AY 2004-05

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./ITA No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./ITA No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./ITA No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deput…

Cholamandalam Ms General Insurance Company Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by both the Revenue and the assessee are partly allowed

ITA 1618/CHNY/2011[2003-04]Status: DisposedITAT Chennai31 Jul 2018AY 2003-04

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./Ita No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./Ita No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./Ita No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deputy Commissioner Of M/S Cholamandalam Ms General Income Tax, V. Insurance Co. Ltd., Dare House, No.2, The Assistant Commissioner Of Nsc Bose Road, Income Tax. Chennai - 600 001. Large Taxpayer Unit, Chennai - 600 101. Pan : Aabcc 6633 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Shri M. Swaminathan, Sr.Standing Counsel

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1674, 1675, 1759 & 1676/Chny/2011 "नधा"रण वष" / Assessment Years : 2003-04, 2004-05, 2006-07 & 2007-08 आयकर अपील सं./ITA No.40/Chny/2009 "नधा"रण वष" / Assessment Year : 2005-06 आयकर अपील सं./ITA No.1366/Chny/2013 "नधा"रण वष" / Assessment Year : 2008-09 & आयकर अपील सं./ITA No.2372/Chny/2014 "नधा"रण वष" / Assessment Year : 2009-10 The Deput…