Sony Mobile Communications International AB v. Deputy Director of Income-tax

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Sony Mobile Communications International AB v. Deputy Director of Income-tax

DCIT, Circle-2(1), Gurgaon vs. Osram India Pvt. Ltd., Gurgaon

In the result, appeal of Revenue is dismissed

ITA 2224/DEL/2018[2009-10]Status: DisposedITAT Delhi22 Sept 2022AY 2009-10

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmadcit Vs. Osram India Pvt. Ltd., Circle – 2(1), Signature Towers, Gurgaon 11Th Floor, Tower – B, South City – 1, Gurgaon Pan No. Aaaco 0160 A Pin : 122 002 (Appellant) (Respondent) Assessee By Shri Ajit Jain & Saksham Jain, C.A. Shri Dhruv Seth, Adv. Revenue By Shri Mrinal Kumar Das, Sr. D.R. Date Of Hearing: 25.08.2022 Date Of Pronouncement: 22.09.2022 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 15.01.2018 Passed By The Commissioner Of Income Tax (Appeals)-I, Gurgaon Relating To Assessment Year 2009-10. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :-

Section 143(2)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER DCIT Vs. OSRAM India Pvt. Ltd., Circle – 2(1), Signature Towers, Gurgaon 11th Floor, Tower – B, South City – 1, Gurgaon PAN No. AAACO 0160 A PIN : 122 002 (APPELLANT) (RESPONDENT) Assessee by Shri Ajit Jain & Saksham Jain, C.A. Shri Dhruv Seth, Adv. Revenue by Shri Mrinal Kumar Das, Sr. D.R. Date of hearing: 25.08.2022 Date of Pronouncement: 22.09.2022 ORDER PER ANIL CHATURVEDI, AM: This appeal filed by the Revenue is directed against the order dated 15.01.2018 pas…

Qualcom India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 1810/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Jun 2019AY 2009-10

Bench: Shri N.S. Saini & Smt. Beena A Pillaiay: 2009-10

For Appellant: Sh. Naveen K. Aggarwal &For Respondent: Sh. Sanjay I Bara, CIT, DR

Section 10ASection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-1, NEW DELHI BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2009-10 Qualcomm India Pvt. Ltd. DCIT, Circle 14(1) Unit No.201 C.R.Building 2nd Floor New Delhi 15 Tolstoy Marg vs. New Delhi 110 001 PAN: AAACQ0231C (Appellant) (Respondent) Assessee by : Sh. Naveen K. Aggarwal & Sh. Ravi Bharadwaj, CAs. Department by : Sh. Sanjay I Bara, CIT, DR Date of Hearing : 02/05/2019 Date of Pronouncement: 03/06/ 2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against final assessm…

Haldor Topsoe (I) Pvt Ltd, New Delhi vs. DCIT, New Delhi

In the result, the appeal is partly allowed

ITA 654/DEL/2015[2010-11]Status: DisposedITAT Delhi26 Dec 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Anadee Nath Misshra

For Appellant: Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CAFor Respondent: Sh. Sanjay I. Bara, CIT (DR)

Section 10ASection 154Section 271(1)(c)Section 92C

…ITA No.-654/Del/2015. Haldor Topsoe India Pvt. Ltd., New Delhi. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘I-1’: NEW DELHI) BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 654/Del/2015 (Assessment Year: 2010-11) Haldor Topsoe India Pvt. Ltd., Deputy Commissioner of Income Elegance Tower, 2nd floor, Vs. Tax, Jasola District Centre, Circle 10(1), New Delhi-110025. New Delhi. PAN No: AABCH7781F APPELLANT RESPONDENT Assessee by : Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CA Revenue by : Sh. Sanjay I. Bara, CIT (DR) ORDER PER: ANADEE NATH MISSH…

M/S Thomson Reuters India Services Private Limited, Bangalore vs. Addl.C.I.T., Bangalore

In the result, the assessee’s appeal is allowed/ treated as allowed

ITA 1206/BANG/2011[2007-08]Status: DisposedITAT Bangalore06 Apr 2017AY 2007-08

Bench: Smt. Asha Vijayaraghavan & Shri. S. Jayaraman

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT - DR

Section 10ASection 143(3)Section 234B

…IT(TP)A.1206/Bang/2011 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'B', BENGALURU BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI. S. JAYARAMAN, ACCOUNTANT MEMBER I.T (TP).A No.1206/Bang/2011 (Assessment Year : 2007-08) M/s. Thomson Reuters India Services P. Ltd, (Formerly known as Thomson Corporation (International) P. Ltd,) Divyashree Technonopolis, 36/2 & 124, Yamalur Village, Varthur Hobli, Off HAL Airport Road, Bengaluru 560 047 .. Appellant PAN : AAACW1663L v. Additional Commissioner of Income-Tax, Range -12, Bengaluru .. Respondent Assessee by : Shri. T. Suryanarayana, A…

M/S. St-Ericsson India Private Limited, New Delhi vs. Addl. CIT, New Delhi

ITA 1672/DEL/2014[2009-10]Status: DisposedITAT Delhi22 Feb 2017AY 2009-10

Bench: Shri R.S. Syal & Shri Kuldip Singh

For Appellant: S/Shri S.D. Kapila, R.R. Maurya &For Respondent: Shri Neeraj Kumar, Senior DR

Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1672/Del./2014 (ASSESSMENT YEAR : 2009-10) St-Ericsson India Private Limited, vs. Addl.CIT, Range 9, D – 28, South Extension, Part – I, New Delhi. New Delhi – 110 049. (PAN : AAMCS1022K) (APPELLANT) (RESPONDENT) ASSESSEE BY : S/Shri S.D. Kapila, R.R. Maurya & Sanjay Kumar, Advocates and Shri Pankaj Rohta, CA REVENUE BY : Shri Neeraj Kumar, Senior DR Date of Hearing : 07.02.2017 Date of Order : 22.02.2017 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appe…