M/S SONY INDIA PVT LTD vs. COMMISSIONER OF INCOME TAX-II
ITA - 508 / 2013HC Delhi26 September 20161 pages
For Petitioner: DEEPAK CHOPRA & HARPREET AJMANI
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$~25 to 30 % 26.09.2016
Present: Mr.Nageswar Rao and Mr.Sandeep S.Karhail, Advocates for Sony India Pvt. Ltd.
Mr.Zoheb Hossain, Ms.Lakshmi Gurung and Ms.Easha Kadian, Advocates for the revenue.
(Common Order)
+ ITA 13/2012 + ITA 14/2012 + ITA 508/2013 + ITA 509/2013 + ITA 148/2014 + ITA 149/2014
A request for adjournment is made on behalf of the revenue on the ground that his counsel Mr.Ashok Manchnda is indisposed. List on 17.11.2016. S. RAVINDRA BHAT, J
DEEPA SHARMA, J SEPTEMBER 26, 2016 rb This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/03/2026 at 14:49:14