Cit vs Ambience Hotels & Resorts Ltd.

Citation : 2012 Latest Caselaw 6013 Del
Judgement Date : 5 October, 2012

Delhi High Court

Cit vs Ambience Hotels & Resorts Ltd. on 5 October, 2012

Author: S.Ravindra Bhat

$~11
*        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 DECIDED ON: 05.10.2012

+                                ITA 591/2012
         CIT                                                   ..... Appellant
                     versus
         AMBIENCE HOTELS & RESORTS LTD.                       ..... Respondent

Appearance: Mr. N.P. Sahni, Sr. Standing Counsel on behalf of CIT. Ms. Rani Kiyala, proxy for Dr. Rakesh Gupta, Advocate for respondents.

CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT) %

1. For detailed order, please see order dated 05.10.2012 passed in ITA-581/2012 titled CIT v. Ambience Hotels & Resorts Ltd. and connected matters.

S. RAVINDRA BHAT, J R.V.EASWAR, J OCTOBER 05, 2012 /vks/