Delhi High Court - Orders
Commissioner Of Income Tax vs Sony Mobile Communications on 25 February, 2021
Author: Rajiv Shakdher
Bench: Rajiv Shakdher, Talwant Singh
$~11 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 115/2019
COMMISSIONER OF INCOME TAX .....Appellant
Through: Mr. Raghvendra Singh, Senior
Standing Counsel
versus
SONY MOBILE COMMUNICATIONS .....Respondent
Through: Mr. Nageswar, Advocate.
+ ITA 119/2019
COMMISSIONER OF INCOME TAX .....Appellant
Through: Mr. Raghvendra Singh, Senior
Standing Counsel
versus
SONY MOBILE COMMUNICATIONS .....Respondent
Through: Mr. Nageswar, Advocate.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 25.02.2021 [Court hearing convened via video-conferencing on account of COVID-19]
1. A perusal of order dated 01.02.2021 discloses that the captioned matters were heard, at length, by a Bench comprising Hon'ble Mr. Justice Rajiv Sahai Endlaw and Hon'ble Mr. Justice Sanjeev Narula.
2. Accordingly, list the matter before the same Bench, on 12.03.2021, subject to orders of the Hon'ble Chief Justice.
RAJIV SHAKDHER, J.
TALWANT SINGH, J.
FEBRUARY 25, 2021/ssc Click here to check corrigendum, if any