Corporation P. Ltd. 278 ITR 337 (Del), Commissioner of Income Tax v. Insilco Ltd.

SONY INDIA PVT. LTD.,NEW DELHI vs. NATIOANAL E- ASSESMENT CENTRE, NEW DELHI

In the result, the appeal of the assessee in ITA No

Bench: Shri Chandra Mohan Garg & Shri N.K. Billaiya

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I’ BENCH, NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 493/DEL/2021 [A.Y 2016-17) M/s Sony India Pvt. Ltd., Vs. National E A-18, Mohan Co-operative Estate Assessment Centre Industrial Area, Mathura Road New Delhi. New Delhi PAN: AABCS 1571 Q (Applicant) (Respondent) Assessee By : Shri Nageshwar Rao, Adv Ms. Deepika Aggarwal, Adv Shri Akshay Uppal, Adv Department By : Shri Bhaskar Goswami, CIT- DR Date of Hearing : 06.10.2022 Date of Pronouncement : .10.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(NOW PERNOD RICARD INDIA PVT.LTD.)

The appeals are dismissed but in the circumstances with no order as to

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

COMMISSIONER OF INCOME TAX-I vs. BOSE CORPORATION INDIA PVT LTD

The appeal is dismissed in limine

…IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 304/2013 and CM 10305/2013 (delay) . COMMISSIONER OF INCOME TAX-I ..... Appellant . Through Advocate (appearance not given) . . . versus . . . BOSE CORPORATION INDIA PVT LTD ..... Respondent . Through Advocate (appearance not given) . . . CORAM: . HON'BLE MR. JUSTICE SANJIV KHANNA . HON'BLE MR. JUSTICE SANJEEV SACHDEVA . O R D E R . 12.07.2013 . . . This appeal filed by the Revenue which pertains to the Assessment Year 2006-07 raises two questions. The first questions re…

COMMISSIONER OF INCOME TAX vs. HEWLETT PACKARD (INDIA) LTD

The appeal is dismissed

… #### HIGH COURT OF DELHI: NEW DELHI + ITA No. 943 of 2007 **a** - { Judgment reserved on: February 19, 2008 % Judgment delivered on: March 31, 2008 Commissioner of Income Tax Bangalore-I, Bangalore ...Appellant Through Mrs. Prem Lata Bansal, Adv. Versus M/s Hewlett Packard India (P) Ltd. (now merged with Hewlett Packard India Sales (P) Ltd.) 24, Salarpuria Arena Hosur Main road, Adugodi Bangalore – 560 030 ....Resp ...Respondent Through Mr. Kaanan Kapur with Mr. Y.K. Kapur, Advs. Coram: # HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA 1. Whether the Re…

COMMISSIONER OF INCOME TAX vs. HEWLETT PACKARD (INDIA) LTD

The appeal is dismissed

… HIGH COURT OF DELHI : NEW DELHI + ITA No. 934 of 2007 Judgment reserved on: February 19, 2008 % Judgment delivered on: March 31, 2008 Commissioner of Income Tax Bangalore-I, Bangalore ...Appellant Through Mrs. Prem Lata Bansal, Adv. Versus M/s Hewlett Packard India (P) Ltd. (now merged with Hewlett Packard India Sales (P) Ltd.) 24, Salarpuria Arena Hosur Main road, Adugodi Bangalore – 560 030 ....Respondent Through Mr. Kaanan Kapur with Mr. Y.K. Kapur, Advs. Coram: # HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA 1. Whether the Reporters of local papers…