Sony India (P.) Ltd. v. Commissioner of Income Tax Taxmann Delhi High Court

88 Taxmann.com 580High Court2017#18379 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Judgments citing Sony India (P.) Ltd. v. Commissioner of Income Tax Taxmann Delhi High Court

Pr. Commissioner of Income Tax -7, Delhi vs. Sony India Private Limited

The appeal is dismissed

ITA - 414 / 2025HC Delhi12 Sept 2025

Section 260A

…ITA 414 OF 2025 Page 1 of 10 $~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision : 12.09.2025 + ITA 414/2025 PR. COMMISSIONER OF INCOME TAX -7, DELHI .....Appellant Through: Mr. Puneet Rai, SSC, Mr. Ashvini Kr., Mr. Rishabh Nangia, Mr. Gibran, JSC. versus SONY INDIA PRIVATE LIMITED .…

S J P Constructions Private Limited, Surat vs. Deputy Commissioner of Income Tax, Circle 2(1)(2), Surat

In the result, ground No. 1 to 3 of the appeal are allowed for statistical purpose

ITA 430/SRT/2023[2015-16]Status: DisposedITAT Surat20 Nov 2023AY 2015-16

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.430/Srt/2023 (Ay 2015-16) (Hearing In Physical Court) S J P Constructions Pvt. Ltd. Deputy Commissioner Of E-3300, Radhakrishna Textile Income Tax, Circle-2(1)(2) Vs Market, Ring Road, Surat- Surat, Aaykar Bhavan, 395002 Income Tax Colony, Pan No. Aajcs 4313 C Athwa, Surat-395001 अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 14ASection 234ASection 254(1)

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.430/SRT/2023 (AY 2015-16) (Hearing in Physical Court) S J P Constructions Pvt. Ltd. Deputy Commissioner of E-3300, Radhakrishna Textile Income Tax, Circle-2(1)(2) Vs Market, Ring Road, Surat- Surat, Aaykar Bhavan, 395002 Income Tax Colony, PAN No. AAJCS 4313 C Athwa, Surat-395001 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Bhupendra Shah, CA राज" की ओर से /Revenue by Shri Airiju Jaikaran, CIT-DR…

Pawan Hans Helicopters Ltd vs. DCIT, Special Range-27

In the result, both the appeals of the assessee are allowed

ITA 319/DEL/2001[1995-1996]Status: DisposedITAT Delhi14 Jul 2021AY 1995-1996

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 419/Del/1994 : Asstt. Year: 1990-91 M/S Pawan Hans Helicopters Ltd., Vs Dcit, Corporate Office, Safdarjung Special Range-20, Airport, New Delhi New Delhi (Appellantt (Respondent) Pan No. Aaacp1561A Ita No. 319/Del/2001 : Asstt. Year: 1995-96 M/S Pawan Hans Helicopters Ltd., Vs Dcit, Corporate Office, Safdarjung Special Range-27, Airport, New Delhi New Delhi (Appellantt (Respondent) Pan No. Aaacp1561A

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Pramita M. Biswas, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 419/Del/1994 : Asstt. Year: 1990-91 M/s Pawan Hans Helicopters Ltd., Vs DCIT, Corporate Office, Safdarjung Special Range-20, Airport, New Delhi New Delhi (APPELLANTT (RESPONDENT) PAN No. AAACP1561A ITA No. 319/Del/2001 : Asstt. Year: 1995-96 M/s Pawan Hans Helicopters Ltd., Vs DCIT, Corporate Office, Safdarjung Special Range-27, Airport, New Delhi New Delhi (APPELLANTT (RESPONDENT) PAN No. AAACP1561A Assessee by : Sh. Ved Jain, Adv. Revenue by : Ms. Pramita M. Bi…

M/S Rato Dratsang vs. The Income Tax Officer

The appeal is dismissed

ITA/22/2018HC Karnataka23 Feb 2021

Bench: SATISH CHANDRA SHARMA,V SRISHANANDA

Section 143(2)Section 260

…ppeal by the assessee. 7. In the appeal, the learned counsel for the appellant while addressing the arguments in respect of the grounds urged in the appeal by placing reliance on the judgment rendered by the Hon’ble High Court, Delhi, reported in [2017] 88 Taxmann.com 580 (Delhi) in the case of Sony India (P.) Ltd. V. Commissioner of Income Tax and argued that when once the assets are included in the block assets, there is no need to provide proof of use of all assets which were included in the block of assets and therefore, contended that the remand order made by the Tribunal for the Commissioner of…

Bydesign India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 1(1)(2), Bangalore

In the result appeal filed by assessee stands allowed for statistical purposes

ITA 1749/BANG/2019[2016-17]Status: DisposedITAT Bangalore20 Sept 2019AY 2016-17

Bench: Shri B.R.Baskaran & Smt Beena Pillai, Judical Member

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Dr Shankar Prasad, K, Addl.CIT

Section 14ASection 32

…ITA No.1749(B)/2019 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “B”, BANGALORE BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICAL MEMBER ITA No.1749(Bang)/2019 (Assessment Year : 2016-17) M/s Bydesign India Pvt.Ltd., Velankanni Campus, Phse-I, Bangalore -560 100 PAN No.AABCB5845J Appellant The Commissioner of Income tax(A)-1 Bangalore Respondent Appellant by : Shri V. Srinivasan, Advocate Revenue by : Dr Shankar Prasad, K, Addl.CIT Date of hearing : 12-09-2019 Date of pronouncement : 20-09-2019 O R D E R PER SMT BEENA PILLAI, JUDICIAL MEMBER Present appeal has been…