Delhi High Court - Orders
The Pr. Commissioner Of Income Tax -3 vs Educomp Solutions Ltd on 18 November, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~12 to 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 78/2019 & CM APPL. 4301/2019, CM APPL. 4302/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Mr. Sunil Agarwal, Senior standing
counsel alongwith Tushar Gupta
Junior standing counsel and Mr.
Utkarsh Tiwari, advocate.
Versus
EDUCOMP SOLUTIONS LTD ..... Respondent
Through: None.
13
+ ITA 80/2019 & CM APPL. 4305/2019, CM APPL. 4306/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Mr. Sunil Agarwal, Senior standing
counsel alongwith Tushar Gupta
Junior standing counsel and Mr.
Utkarsh Tiwari, advocate.
versus
EDUCOMP SOLUTIONS LTD. ..... Respondent
Through: None.
14
+ ITA 81/2019 & CM APPL. 4312/2019, CM APPL. 4313/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Mr. Sunil Agarwal, Senior standing
counsel alongwith Tushar Gupta
Junior standing counsel and Mr.
Utkarsh Tiwari, advocate.
versus
EDUCOMP SOLUTIONS LTD. ..... Respondent
Through: None.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:21.11.2022
17:38:25
15
+ ITA 83/2019 & CM APPL. 4321/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Mr. Sunil Agarwal, Senior standing
counsel alongwith Tushar Gupta
Junior standing counsel and Mr.
Utkarsh Tiwari, advocate.
Versus
EDUCOMP SOLUTION LTD. ..... Respondent
Through: None.
16
+ ITA 85/2019 & CM APPL. 4324/2019, CM APPL. 4325/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Mr. Sunil Agarwal, Senior standing
counsel alongwith Tushar Gupta
Junior standing counsel and Mr.
Utkarsh Tiwari, advocate.
Versus
EDUCOMP SOLUTIONS LTD. ..... Respondent
Through: None.
17
+ ITA 89/2019 & CM APPL. 4490/2019
THE PR. COMMISSIONER OF INCOME TAX -3 ..... Appellant
Through: Mr. Sunil Agarwal, Senior standing
counsel alongwith Tushar Gupta
Junior standing counsel and Mr.
Utkarsh Tiwari, advocate.
versus
EDUCOMP SOLUTIONS LTD. ..... Respondent
Through: None.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:21.11.2022
17:38:25
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 18.11.2022 Learned counsel for the appellant fairly states that the issue involved in the present appeals is covered by the judgment of this Court in PVR Ltd v. Commissioner of Income Tax, ITA 564/2012 decided on 23rd August, 2022.
Consequently, no substantial question of law arises for consideration in the present appeals. Accordingly, the same are dismissed.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 18, 2022 hp Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:21.11.2022 17:38:25