Delhi High Court - Orders
Pr. Commissioner Of Income Tax-8 vs Sony Mobile Communications India Pvt. ... on 10 February, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Sanjeev Narula
$~4&5.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 115/2019
PR. COMMISSIONER OF INCOME TAX-8 ..... Appellant
Through: Mr. Raghvendra Singh, Adv.
versus
SONY MOBILE COMMUNICATIONS
INDIA PVT. LTD. ..... Respondent
Through: Mr. Nageswar Rao, Ms. Deepika,
Agarwal and Ms. Viyushti Rawat, Advs.
AND
+ ITA 119/2019
PR. COMMISSIONER OF INCOME TAX-8 ..... Appellant
Through: Mr. Raghvendra Singh, Adv.
versus
SONY MOBILE COMMUNICATIONS
INDIA PVT. LTD. ..... Respondent
Through: Mr. Nageswar Rao, Ms. Deepika,
Agarwal and Ms. Viyushti Rawat, Advs.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.02.2021
1. Counsels have been heard.
2. Though it was intended that the order, on whether substantial question of law arises for consideration or not, would be dictated in chamber and released shortly, but has taken considerable time.
3. In the circumstances, orders reserved.
RAJIV SAHAI ENDLAW, J SANJEEV NARULA, J FEBRUARY 10, 2021/'pp' ITA 115/2019 & ITA 119/2019 Page 1 of 1