Commissioner Of Income Tax vs Anil Kumar Batra
2010 Latest Caselaw 4553 Del

                                                                                     #43
*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       ITA 1521/2010

COMMISSIONER OF INCOME TAX               ..... Appellant
                  Through: Mr. Abhishek Maratha, Advocate

                                 versus


ANIL KUMAR BATRA                                                ..... Respondent
                                 Through: None


%                                     Date of Decision : 27th September, 2010


CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE MANMOHAN


1. Whether the Reporters of local papers may be allowed to see the judgment? No.
2. To be referred to the Reporter or not? No.
3. Whether the judgment should be reported in the Digest? No.



                                 JUDGMENT

MANMOHAN, J

CM No.17396/2010(for exemption)

Allowed, subject to all just exceptions.

Accordingly, the application stands disposed of.

ITA 1521/2010

1. The present appeal has been filed under Section 260A of Income

Tax Act, 1961 challenging the order dated 15th January, 2010 passed by

the Income Tax Appellate Tribunal (for brevity, "Tribunal") in ITA No.

1916/Del/2008 for the Assessment Year 2003-2004.

2. Vide order dated 24th September, 2010, we have already

dismissed ITA No.1487/2010 filed by the revenue against the present

respondent-assessee challenging the same impugned order dated 15th

January, 2010. It is pertinent to mention that by virtue of the impugned

order dated 15th January, 2010, the Tribunal had disposed of six appeals

filed by the revenue for the Assessment Years 1998-1999, 1999-2000,

2000-2001, 2001-2002, 2002-2003 and 2003-2004 respectively.

3. Consequently, in view of our order dated 24th September, 2010 in

ITA No.1487/2010, the present appeal is also dismissed in limine but

without any order as to costs.

MANMOHAN, J

CHIEF JUSTICE SEPTEMBER 27, 2010 js