Sony Ericson Mobile Communications India P Ltd. v. CIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Judgments citing Sony Ericson Mobile Communications India P Ltd. v. CIT

MR. NIKHIL SAWHNEY,NEW DELHI vs. ACIT, NOIDA

In the result, appeal of the assessee is dismissed

ITA 1249/DEL/2017[2013-14]Status: DisposedITAT Delhi10 Oct 2025AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumarmr. Nikhil Sawhney, Vs. Dcit, 17, Sunder Nagar, Central Circle, New Delhi-11003 Noida (Appellant) (Respondent) Pan: Aaups0222Q

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Harpreet Kaur hansra, Sr. DR

Section 10(38)Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Mr. Nikhil Sawhney, Vs. DCIT, 17, Sunder Nagar, Central Circle, New Delhi-11003 Noida (Appellant) (Respondent) PAN: AAUPS0222Q Assessee by : Shri Rohit Jain, Adv Ms. Somya Jain, Adv Revenue by: Ms. Harpreet Kaur hansra, Sr. DR Date of Hearing 06/08/2025 Date of pronouncement 10/10/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.1249/Del/2017 for AY 2013-14, arises out of the order of the Commissioner of Income Tax (Appeals)-I, Noida [hereinafter referred to…

MR. NIKHIL SAWHNEY,NEW DELHI vs. ACIT, NOIDA

In the result, appeal of the assessee is dismissed

ITA 1248/DEL/2017[2012-13]Status: DisposedITAT Delhi17 Aug 2020AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishimr. Nikhil Sawhney Acit, 17 – Sunder Nagar, Central Circle, Vs. New Delhi – 110 003. Noida. Pan: Aaups0222Q (Appellant) (Respondent)

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Rakhi Vimal, Sr. DR

Section 10(38)Section 143

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―E‖: NEW DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Mr. Nikhil Sawhney ACIT, 17 – Sunder Nagar, Central Circle, Vs. New Delhi – 110 003. Noida. PAN: AAUPS0222Q (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Adv.; Ms. Tejasvi Jain, C.A.; & Ms. Somya Jain, C.A. Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 13/08/2020 Date of pronouncement /08/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 01. This appeal is filed by Mr. Nikhil Sawhney, individual (The Appellant) against the or…

DCIT CEN CIR 8(4), MUMBAI vs. ESKAY CONSTRCTIONS P.LTD, MUMBAI

The appeals of the assessee are allowed and appeal of the revenue is dismissed

ITA 3722/MUM/2016[2010-11]Status: DisposedITAT Mumbai10 Jul 2019AY 2010-11

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm Dy. Commissioner Of Vs. M/S. Eskay Constructions Income Tax, Central Cir-8(4) Pvt. Ltd., 16Th Floor, ‘B;Wing Mumbai 6Th Floor, Room No.658, Mittal Tower, Aayakar Bhavan, Nariman Point M.K.Road, Mumbai - 400020 Mumbai – 400 001 Pan/Gir No.Aaace1223E (Appellant) .. (Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI AMARJIT SINGH, JM Dy. Commissioner of Vs. M/s. Eskay Constructions Income Tax, Central Cir-8(4) Pvt. Ltd., 16th Floor, ‘B;Wing Mumbai 6th Floor, Room No.658, Mittal Tower, Aayakar Bhavan, Nariman Point M.K.Road, Mumbai - 400020 Mumbai – 400 001 PAN/GIR No.AAACE1223E (Appellant) .. (Respondent) ITA No.3466/Mum/2016 & 3465/Mum/2016 (Assessment Year :2010-11& 2011-12) Dy. Commissioner of Vs. M/s. Eskay Constructions Income Tax, Central Cir-8(4) Pvt. Ltd., 16th Floor, ‘B;Wing Mumbai 6th Floor, Room No.658, Mittal Tower, Aayaka…

HARRY INDER DHAUL,MUMBAI vs. ADDL CIT RG 12(2), MUMBAI

In the result, the appeal is dismissed

ITA 3499/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 May 2018AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Harry Inder Dhaul Addl. Cit Range-12(2) 22, Rakhi Mahal, D.V. Aayakar Bhavan, M.K. Vs. Road, Road, New Marine Churchgate, Lines Mumbai-400020. Mumbai-400020. Pan No. Abapd1065B Appellant Respondent Assessee By : Mr. S.C. Tiwari, Ar Revenue By : Ms. Pooja Swaroop, Dr Date Of Hearing : 13/02/2018 Date Of Pronouncement : 09/05/2018

For Appellant: Mr. S.C. Tiwari, ARFor Respondent: Ms. Pooja Swaroop, DR

Section 143(3)Section 52(2)(vii)Section 56Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Shri Harry Inder Dhaul Addl. CIT Range-12(2) 22, Rakhi Mahal, D.V. Aayakar Bhavan, M.K. Vs. Road, Road, New Marine Churchgate, Lines Mumbai-400020. Mumbai-400020. PAN No. ABAPD1065B Appellant Respondent Assessee by : Mr. S.C. Tiwari, AR Revenue by : Ms. Pooja Swaroop, DR Date of Hearing : 13/02/2018 Date of pronouncement : 09/05/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2011-12.…

CAIRN UK HOLDING LTD.,AHMEDABAD vs. DCIT (INTERNATIONAL TAXATION), NEW DELHI

In the result ground No. 5 of the appeal of the assessee is allowed

ITA 1669/DEL/2016[2007-08]Status: DisposedITAT Delhi09 Mar 2017AY 2007-08

Bench: Shri H. S. Sidhu & Shri Prashant Maharishi

For Appellant: Shri Percy Pardiwala Sr. AdvFor Respondent: Shri Sanjay Puri CIT

Section 143(3)Section 144

…P a g e | 1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―D‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 1669 /Del/2016 (Assessment Year: 2007-08) Crain U K Holdings V Deputy Commissioner of Limited Income Tax ( International s 50 Lothian Road Taxation) – Circle 1(2)(1) . Edinburgh , Scotland New Delhi EH39BY PAN : AACCC9135H (Appellant) (Respondent) Assessee by : Shri Percy Pardiwala Sr. Adv Shi P Maheshwari, CA Ms. Aarti Sathe, Adv Revenue by: Shri Sanjay Puri CIT Shri Anuj Arora CIT DR Date of Hearing 19/12/2016 Date of pronouncement 09/03/2017 O…

M/S. HONDA CARS INDIA LTD.,UTTAR PRADESH vs. DCIT (LTU), NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 2056/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Jun 2016AY 2009-10

Bench: Shri I.C. Sudhir & Shri J. Sudhakar Reddyassessment Year : 2009-10

For Appellant: Shri Deepak Chopra

Section 143(3)Section 144CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : A : NEW DELHI BEFORE SHRI I.C. SUDHIR, JUDICIAL MEMBER AND SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER Assessment Year : 2009-10 Honda Cars India Ltd., Vs. DCIT (LTU), A-1, Sector-40/41, New Delhi. Surajpur-Kasna Road, Greater Noida, Uttar Pradesh. PAN: AAACH1765Q Assessment Year : 2009-10 DCIT (LTU), Vs. Honda Cars India Ltd., New Delhi A-1, Sector-40/41, Surajpur-Kasna Road, Greater Noida, Uttar Pradesh. PAN: AAACH1765Q (Appellant) (Respondent) Assessee By : Shri Deepak Chopra, Shri Amit Srivastava and Ms Manasvini Bajpai, Advocates : Shri Anuj Arora, CIT,…