Delhi High Court
Commissioner Of Income Tax ... vs Formula One World Championship Ltd. And ... on 30 November, 2016
Bench: S. Ravindra Bhat, Najmi Waziri
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 15.11.2016
Pronounced on: 30.11.2016
+ W.P.(C) 9509/2016, C.M. APPL.38021/2016, 41063/2016,
41235/2016 & 41236/2016
COMMISSIONER OF INCOME TAX INTERNATIONAL
TAXATION-3, DELHI ..... Petitioner
versus
FORMULA ONE WORLD CHAMPIONSHIP LTD. & ANR.
..... Respondents
+ W.P.(C) 10145/2016, C.M. APPL.40169/2016 JAIPRAKASH ASSOCIATES LTD. ..... Petitioner versus COMMISSIONER OF INCOME TAX ..... Respondent Through : Sh. S. Ganesh, Sr. Advocate with Ms. Anuradha Dutt, Ms. Fereshte Sethna, Sh. Sachit Jolly, Sh. Gautam Swarup, Sh. Siddhartha Singh and Sh. Amaya Pant, Advocates, for petitioner in W.P.(C) 10307/2016 and for Respondent No.1 in W.P.(C) 9509/2016 & W.P.(C) 10145/2016.
Sh. Arvind Datar, Sr. Advocate with Sh. Kamal Deep Dayal, Sh. Ankur Saigal and Sh. Shayan, Advocates, for JAL.
Sh. G.C. Shrivastava, Sr. Standing Counsel and Sh. Rahul Chaudhary, Sr. Standing Counsel, for Income Tax Department.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI MR. JUSTICE S. RAVINDRA BHAT W.P.(C) 9509/2016 & W.P.(C) 10145/2016 Page 1 % For detailed judgment, the decision dated 30.11.2016 in W.P.(C) 10307/2016 may be referred to.
S. RAVINDRA BHAT (JUDGE) NAJMI WAZIRI (JUDGE) NOVEMBER 30, 2016 W.P.(C) 9509/2016 & W.P.(C) 10145/2016 Page 2