Delhi High Court - Orders
Pr.Commissioner Of Income Tax-2 vs Sony Mobile Communications India P. Ltd on 5 February, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 127/2019 & CM Nos.5552-53/2019
PR.COMMISSIONER OF INCOME TAX-2 ..... Appellant
Through : Mr. Ashok K. Manchanda, Adv.
versus
SONY MOBILE COMMUNICATIONS
INDIA P. LTD ..... Respondent
Through : Mr. Nageswar Rao, Mr.
Sandeep S. Karhail and Mr.
Parth, Advs.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 05.02.2019 The question of law sought to be urged in this appeal is covered by the decision of the Division Bench of this Court in Pepsi Foods (P.) Ltd. v. Assistant Commissioner of Income Tax, (2015) 376 ITR
87. There is no merit in this appeal, consequently, it is dismissed.
S. RAVINDRA BHAT, J PRATEEK JALAN, J FEBRUARY 05, 2019/aj