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VODAFONE INTERNATIONAL HOLDINGS B.V. vs. UNION OF INDIA & ANR.

SCR Citation: [2012] 1 S.C.R. 573
Year/Volume: 2012/ Volume 1
Date of Judgment: 20 January 2012
Petitioner: VODAFONE INTERNATIONAL HOLDINGS B.V.
Disposal Nature: Appeal Allowed
Neutral Citation: 2012 INSC 45
Judgment Delivered by: Hon'ble Mr. Justice S.H. Kapadia
Respondent: UNION OF INDIA & ANR.
Case Type: CIVIL APPEAL/733/2012
Order/Judgment: Judgment
1. Headnote
N/A

2. Case referred
3. Act
  • Income Tax Act, 1961 (43 of 1961)
  • Companies Act, 1956 (1 of 1956)
4. Keyword
  • Income Tax Act
  • 1961: s.45 read with ss. 195
  • 201 and 201(1A)
5. Equivalent citation
    Citation(s) 2012 (6) SCC 613 = 2012 (6) Suppl. SCC 613 = 2012 (1) JT 410 = 2012 (1) Suppl. JT 410 = 2012 (1) SCALE 530