Vijay Television (P.) Ltd. v. Dispute Resolution Panel

2014 SCC OnLine MAD 12885Reported decision2014#19855 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 10(3) (Black Money Act)Section 115CSection 132(1)Section 143(3)Section 144B(1)Section 144CSection 144C(1)Section 144C(15)(b)

Judgments citing Vijay Television (P.) Ltd. v. Dispute Resolution Panel

DAMANDEEP KAUR,MOHALI vs. ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH

In the result, all appeals of the assessee are allowed

ITA 900/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh15 Dec 2025AY 2018-19

Bench: SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Rohit Kapoor, Advocate &For Respondent: Shri Manav Bansal, CIT, DR
Section 10(3)Section 153ASection 245D(4)

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी लिलत कुमार, "ाियक सद" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. LALIET KUMAR, JM & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 899 To 902/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2016-17, 2018-19, 2019-20 & 2020-21 Damandeep Kaur बनाम The ACIT House No. 2368., Phase X, Mohali Central Circle-2, Chandigarh Punjab-160055 "ायी लेखा सं./PAN NO: ALCPK6320J अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Rohit Kapoor, Advocate & Shri Virsain Agg…

PR. COMMISSIONER OF INCOME TAX -7 vs. SUMITOMO CORPORATION INDIA (P) LTD.

ITA/52/2023HC Delhi02 Sept 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE RAVINDER DUDEJA

…ITA 52/2023 & other connected matters Page 1 of 74 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 28 August 2024 Judgment pronounced on: 02 September 2024 + ITA 52/2023 & CM APPL. 3673/2023 PR. COMMISSIONER OF INCOME TAX -7 .....Appellant Through: Mr. Aseem Chawla, SSC with Ms. Pratishtha Chaudhary, Advocate. versus SUMITOMO CORPORATION INDIA (P) LTD......Respondent Through: Mr. Himanshu S. Sinha, Mr. Prashant Meharchandani & Mr. Jainender Singh Kataria, Advs + ITA 451/20…

THE PR. COMMISSIONER OF INCOME TAX -6 vs. MARUTI SUZUKI INDIA LTD.

ITA/995/2019HC Delhi02 Mar 2020

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

…ITA 52/2023 & other connected matters Page 1 of 74 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 28 August 2024 Judgment pronounced on: 02 September 2024 + ITA 52/2023 & CM APPL. 3673/2023 PR. COMMISSIONER OF INCOME TAX -7 .....Appellant Through: Mr. Aseem Chawla, SSC with Ms. Pratishtha Chaudhary, Advocate. versus SUMITOMO CORPORATION INDIA (P) LTD......Respondent Through: Mr. Himanshu S. Sinha, Mr. Prashant Meharchandani & Mr. Jainender Singh Kataria, Advs + ITA 451/20…

THE PR. COMMISSIONER OF INCOME TAX -6 vs. MICROSOFT INDIA ( R & D) PVT. LTD.

ITA/993/2019HC Delhi02 Mar 2020

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

…ITA 52/2023 & other connected matters Page 1 of 74 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 28 August 2024 Judgment pronounced on: 02 September 2024 + ITA 52/2023 & CM APPL. 3673/2023 PR. COMMISSIONER OF INCOME TAX -7 .....Appellant Through: Mr. Aseem Chawla, SSC with Ms. Pratishtha Chaudhary, Advocate. versus SUMITOMO CORPORATION INDIA (P) LTD......Respondent Through: Mr. Himanshu S. Sinha, Mr. Prashant Meharchandani & Mr. Jainender Singh Kataria, Advs + ITA 451/20…

Vijay Television (P.) Ltd. v. Dispute Resolution Panel (2014 SCC OnLine MAD 12885) — Cited in 4 Judgments | BharatTax