* IN THE HIGH COURT OF DELHI AT NEW DELHI
RESERVED ON: 25.09.2012
PRONOUNCED ON: 28.09.2012
+ ST.APPL. 52/2012
+ ST.APPL. 53/2012
+ ST.APPL. 54/2012
+ ST.APPL. 55/2012
+ ST.APPL. 56/2012
+ ST.APPL. 57/2012
+ ST.APPL. 58/2012
+ ST.APPL. 59/2012
+ ST.APPL. 60/2012, C.M. No. 13198/2012
+ ST.APPL. 61/2012
+ ST.APPL. 62/2012
+ ST.APPL. 63/2012
+ ST.APPL. 64/2012
+ ST.APPL. 65/2012
+ ST.APPL. 66/2012
+ ST.APPL. 67/2012
+ ST.APPL. 68/2012
ST. APPL. 52/2012 to 70/2012 Page 1
+ ST.APPL. 69/2012
+ ST.APPL. 70/2012
ABB LIMITED ..... Petitioner
versus
THE COMMISSIONER, DELHI VALUE ADDED TAX
..... Respondent
....................Petitioner Through: Sh. S. Ganesh, Sr. Advocate with Sh. R. Jawahar Lal, Ms. Vrinda Aghi and Sh. Maank Kshirsagar, Advocates.
.........Respondent Through: Sh. Vineet Bhatia, Advocate.
CORAM:
MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR MR. JUSTICE S.RAVINDRA BHAT % For detailed judgment, refer to the decision dated 28.09.2012 in ST. Appl. 51/2012.
(S.RAVINDRA BHAT) JUDGE (R.V. EASWAR) JUDGE SEPTEMBER 28, 2012 ST. APPL. 52/2012 to 70/2012 Page 2