Delhi High Court - Orders
Pr. Commissioner Of Income Tax -5 vs L.G. Electronics India Pvt. Ltd on 23 November, 2020
Author: Manmohan
Bench: Manmohan, Sanjeev Narula
$~A-1, 16 to 20, 25 & 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 726/2019
PR. COMMISSIONER OF INCOME TAX -5 ..... Appellant
Through: Mr. Sunil Agarwal, Senior Standing
Counsel with Mr. Tushar Gupta,
Advocate.
versus
L.G. ELECTRONICS INDIA PVT. LTD ..... Respondent
Through: Mr. Aditya Vohra, Advocate.
+ ITA 1470/2018
LG ELECTRONICS INDIA PVT LTD ..... Appellant
Through: Mr. Aditya Vohra, Advocate.
versus
ADDITIONAL COMMISSIONER OF INCOME TAX,
..... Respondent
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel.
+ ITA 1471/2018
LG ELECTRONICS INDIA PVT LTD ..... Appellant
Through: Mr. Aditya Vohra, Advocate.
versus
ADDITIONAL COMMISSIONER OF INCOME TAX
..... Respondent
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel.
+ ITA 26/2019
THE PR. COMMISSIONER OF INCOME TAX -5 ..... Appellant
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel.
versus
LG ELECTRONICS INDIA PVT. LTD ..... Respondent
Through: Mr. Aditya Vohra, Advocate.
+ ITA 38/2019 & CM APPL. 2353/2019
THE PR. COMMISSIONER OF INCOME TAX -5 ..... Appellant
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel.
versus
LG ELECTRONICS INDIA PVT. LTD ..... Respondent
Through: Mr. Aditya Vohra, Advocate.
+ ITA 846/2019
THE PR. COMMISSIONER OF INCOME TAX -5 ..... Appellant
Through: Mr. Sunil Agarwal, Senior Standing
Counsel with Mr. Tushar Gupta,
Advocate.
versus
L.G. ELECTRONICS INDIA PVT. LTD. ..... Respondent
Through: Mr. Aditya Vohra, Advocate.
+ ITA 533/2019
LG ELECTRONICS INDIA PVT LTD ..... Appellant
Through: Mr. Aditya Vohra, Advocate.
versus
ADDITIONAL COMMISSIONER OF INCOME-TAX ( SPECIAL
RANGE - 5 ) ..... Respondent
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel.
+ ITA 540/2019
LG ELECTRONICS INDIA PVT LTD ..... Appellant
Through: Mr. Aditya Vohra, Advocate.
versus
ADDITIONAL COMMISSIONER OF INCOME-TAX
..... Respondent
Through: Mr. Ruchir Bhatia, Senior Standing
Counsel.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 23.11.2020 The appeals have been heard by way of video conferencing. At the request of Mr. Ruchir Bhatia, learned Standing Counsel for the Income Tax Department, adjourned to 05th May, 2021.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J SANJEEV NARULA, J NOVEMBER 23, 2020 nk