SONY INDIA PRIVATE LIMITED,DELHI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 22(2), DELHI, DELHI

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ITA 5926/DEL/2024Status: DisposedITAT Delhi19 November 2025AY 2009-10Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)4 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the issues raised in the appeals were covered by the Special Bench decision in DCIT vs. Total Oil India (P.) Ltd. Consequently, the appeals filed by the assessee were dismissed.

What were the facts?

The assessee, Sony India Private Limited, filed three appeals against the orders of the Faceless Appeal Centre concerning assessment years 2008-09, 2009-10, and 2013-14. The appeals primarily dealt with the denial of refund of excess Dividend Distribution Tax (DDT) and the applicability of beneficial provisions of the India-Slovenia Double Taxation Avoidance Agreement (DTAA).

What were the issues?

Whether the assessee is entitled to a refund of excess Dividend Distribution Tax paid, and if the beneficial provisions of the India-Slovenia DTAA apply via the Most Favored Nation clause.

Which sections of the Income-tax Act were involved?

Section 115-O,Section 237

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, DELHI BENCH, ‘D’: NEW DELHI

Before: SHRI VIKAS AWASTHY & SHRI KRINWANT SAHAY

For Appellant: Shri Siddesh Chaugule, Adv. (through, Ms. Jyoti Yadav, CA
Hearing: 30.09.2025Pronounced: 19.11.2025

Date of Hearing 30.09.2025 Date of Pronouncement 19.11.2025 ORDER PER KRINWANT SAHAY, AM:

This bunch of three appeals are by the assessee and they are directed against the order of National Faceless Appeal Centre/Ld.

CIT(A), Delhi, all dated 07.10.2024, arising out of assessment orders all dated 27.06.2024 passed u/s 237 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) pertaining to Assessment Years 2008-09, 2009-10 and 2013-14 respectively.

2.

Since, the issues are common in all the appeals, hence, the appeals were heard together and are being and disposed of by this common order for the sake of convenience.

3.

First, we shall take up the appeal in for Assessment year 2008-09 as a lead case. The assessee has raised following grounds of appeal in this case:-

1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in law by not allowing refund of excess Dividend Distribution tax amounting to INR 4,99,16,610 paid under section 115-0 of the Act along with applicable interest by relying on the decision of the Hon'ble Special Bench in the case of DCIT v. Total Oil India (P.) Ltd. [2023] 149 taxmann.com 332 (Mumbai-Trib.) (SB) without appreciating the fact that due to incomplete appreciation of legal history, circulars, memorandum and background of the case an incorrect view has been framed by the Hon'ble Special Bench that the provisions of double taxation avoidance agreement does not get triggered when a domestic company pays DDT u/s 115-0 of the Act.

2. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in law by rejecting the claim of applicability of beneficial provision of India-Slovenia Double Taxation Avoidance Agreement through the use of Most Favored Nation clause of India-Netherland tax treaty without appreciating the fact that various judicial forums have allowed the applicability of beneficial provisions in the past and accordingly it is an established customary law that no separate notification is required for the claim of MFN benefit.

4.

During the proceedings before us, at the very outset, the ld. Counsel for the assessee informed the Bench that the issues involved in this appeal are covered against the assessee in the Special Bench decision in the case of Dy. CIT v. Total Oil India P. Ltd., cited in 149 taxmann.com 332,

5.

Per Contra, ld. DR agreed with the submission made by the ld. Counsel for the assessee.

6.

We have heard the arguments of the ld. Counsel for the assessee and as the grounds of appeal in this case are squarely covered against the assessee by the decision of Special Bench of Mumbai Tribunal in the case of Dy. CIT v. Total Oil India P. Ltd., cited in 149 taxmann.com 332, therefore, this appeal of the assessee is dismissed.

7.

Since, the grounds raised in for AY 2008-09 are identical as those raised grounds of appeal in AYs 2009-10 and 2013-14 hence, the decision rendered hereinabove for AY 2008-09 shall apply mutatis mutandis for all the Assessment years also except with variance in figures.

8. In the result, all these three appeals filed by the assessee are dismissed.

Order pronounced in the open court on 19th November, 2025.

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