Delhi High Court
Cit vs Valiant Communications Ltd. on 17 September, 2012
Author: S.Ravindra Bhat
Bench: S. Ravindra Bhat, R.V. Easwar
* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON: 31.07.2012
PRONOUNCED ON: 17.09.2012
+ ITA Nos. 783/2009 & 1239/2011
THE COMMISSIONER OF INCOME TAX ..... Appellants
Through : Ms. Rashmi Chopra, Sr. Standing counsel
with Mr. Harpreet Singh Ajmani, Advocate
versus
REGENCY CREATIONS LTD. ..... Respondent
Through: Mr. Kuldip Singh, Advocate.
ITA Nos.2002/2010, 438/2012, 439/2012, 440/2012, 441/2012 CIT ..... Appellant Through : Ms. Rashmi Chopra, Sr. Standing counsel with Mr. Harpreet Singh Ajmani, Advocate versus VALIANT COMMUNICATIONS LTD. ..... Respondent Through : Mr. Harish Malhotra, Sr. Advocate with Mr. Rajender Aggarwal, Advocate CORAM:
MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR ITAs 783/09, 1239/11, 2002/10, 438,439,440,441/12 Page 1 MR. JUSTICE S.RAVINDRA BHAT %
1. The present appeals are allowed in view of the separate judgment passed today in ITA No.69/2008 titled The Commissioner of Income Tax Vs. Regency Creations Ltd.
(S.RAVINDRA BHAT) JUDGE (R.V. EASWAR) th 17 September, 2012 JUDGE ITAs 783/09, 1239/11, 2002/10, 438,439,440,441/12 Page 2