Delhi High Court - Orders
Pr. Commissioner Of Income Tax, Delhi-2 vs M/S Bses Rajdhani Power Ltd on 10 January, 2020
Author: Vipin Sanghi
Bench: Vipin Sanghi, Sanjeev Narula
$~28 & 39.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 4/2020
PR. COMMISSIONER OF INCOME TAX, DELHI-2..... Appellant
Through: Ms. Vibhooti Malhotra, Mr. A. Tiwari
and Mr. Shailendra Singh, Advocates.
versus
M/S BSES RAJDHANI POWER LTD. ..... Respondent
Through: Ms. Kavita Jha, Mr. Vaibhav
Kulkarni and Mr. Udit Naresh,
Advocates.
+ ITA 6/2020
PR. COMMISSIONER OF INCOME TAX, DELHI-2..... Appellant
Through: Ms. Vibhooti Malhotra, Mr. A. Tiwari
and Mr. Shailendra Singh, Advocates.
versus
M/S BSES RAJDHANI POWER LTD. ..... Respondent
Through: Ms. Kavita Jha, Mr. Vaibhav
Kulkarni and Mr. Udit Naresh,
Advocates.
CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 10.01.2020 C.M. No. 553/2020 & C.M. No. 871/2020 Exemption allowed, subject to all just exceptions. The application stands disposed of. C.M. No. 554/2020 & C.M. No. 872/2020 For the reasons stated in the application, the same is allowed. The delay in re-filing is condoned.
ITA 4/2020 and ITA 6/2020Issue notice. Learned counsel for the respondent accepts notice. We have heard learned counsels.
By the common impugned order, the Tribunal has disposed of several ITAs including ITA No.6222/Del/2018 (relevant to the Assessment Year 2005-06) and ITA No.6223/Del/2018 (relevant to the Assessment Year 2006-07).
We had occasion to deal with the common impugned order in ITA No. 02/2020 on 08.01.2020. The present appeals are also disposed of in terms of the said order dated 08.01.2020 in ITA No. 02/2020.
VIPIN SANGHI, J SANJEEV NARULA, J JANUARY 10, 2020 kd