BHARTI AIRTEL LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.shalin Mehta with learned advocate Ms.Aditi S.Raol for the appellant and learned Senior Standing Counsel Ms.Ms.Maithili Mehta for the respondent- Revenue.

(2.) This Court in (Coram:Hon'ble Mr.Justice Akil Kureshi and Hon'ble Ms.Justice Sonia Gokani) by order dtd. 3/12/2012 admitted the Tax Appeal on the following substantial questions of law:

(3.) At the outset, learned Senior Advocate Mr.Shalin Mehta appearing with learned advocate Ms.Aditi Raol for the appellant and learned Senior Standing Counsel Ms.Maithil Mehta for the respondent- Revenue submitted that both the questions are answered by the Honorable Supreme Court in the case of appellant in Civil Appeal No.7257 of 2011 by Judgment and Order dtd. 28/2/2024 and therefore this appeal is required to be allowed in favour of the appellant in terms of the decision of the Honorable Supreme Court.