SONY INDIA (P) LTD REPRESENTED HEREIN BY ITS BRANCH COMMERCIAL MANAGER Vs. DEPUTY COMMISSIONER (CT) - I LTU ASSESSMENT CIRCLE (LARGE TAX PAYER UNIT), CHENNAI

JUDGEMENT

(1.) Issue Notice. Mr.K.Venkatesh, learned Government Advocate, accepts notice on behalf of the respondent. With the consent of the learned counsels for parties, the writ petition is taken up for hearing and final disposal.

(2.) The captioned writ petitions relate to the following assessment years:

(3.) Insofar as the W.P.Nos.2852 and 2855 of 2017 are concerned, challenge is laid to two separate orders of even date i.e., 27.12.2016. Similarly, insofar as the W.P.Nos.2853 and 2854 of 2017 are concerned, challenge is laid to two separate orders of even date i.e., 23.12.2016.