* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON : 09.07.2012
DECIDED ON : 23.08.2012
+ ITA Nos.1217/2010, 1219/2010, 1220/2010,
1221/2010, 1231/2010, 1233/2010
KIRAN DEVI ....... APPELLANT
Through : Mr. S.Krishnan, Advocate
Versus
COMMISSIONER OF INCOME TAX ..... RESPONDENT
Through : Mr. Sanjeev Sabharwal, Senior Standing Counsel with Mr. Puneet Gupta, Senior Standing Counsel CORAM:
MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR MR. JUSTICE S.RAVINDRA BHAT %
1. The present appeals are dismissed in view of the separate judgment passed today i.e. 23.08.2012 in ITA No. 995/2010 & 997/2010 titled Commissioner of Income Tax. Vs. Smt. Meera Devi.
S. RAVINDRA BHAT (JUDGE) R.V. EASWAR (JUDGE) AUGUST 23, 2012 ITA Nos. 1217, 1219, 1220, 1221, 1231, 1233/2010 Page 1