* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON: 17.08.2012
PRONOUNCED ON: 29.08.2012
+ ITA No.1451/2010, CM APPL.12275/2012,
ITA No.1640/2010, CM APPL.12282/2012,
ITA No.1652/2010, CM APPL.12284/2012, and
ITA No.825/2011
CIT .... Appellant in all Appeals
Through: Mr. N.P. Sahni, Sr. Standing Counsel
in all the Appeals.
versus
MODI REVLON PVT. LTD. ..... Respondent in all Appeals
Through: Mr. Salil Kapoor with Mr. Vikas Jain, Advocates in all the Appeals.
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. 29.08.2012 in ITA No. 1450/2010 titled CIT Vs. Modi Revlon Pvt. Ltd.
S. RAVINDRA BHAT (JUDGE) R.V. EASWAR (JUDGE) AUGUST 29, 2012 ITA Nos.1451, 1640 & 1652/2010 Page 1