Cit vs M/S V.R.V. Breweries & Bottling ...
2011 Latest Caselaw 4050 Del

*                      THE HIGH COURT OF DELHI AT NEW DELHI

                                      Judgment reserved on: 09.08.2011
%                                     Judgment delivered on: 19.08.2011

+                           ITA No. 117/2008


CIT                                                  ...... Appellant

                  Vs

M/S V.R.V. BREWERIES & BOTTLING
INDUSTRIES Ltd.                                      ..... Respondent

Advocates who appeared in this case: For the Appellant: Ms Rashmi Chopra, Advocate For the Respondent: Mr Ajay Vohra, Ms Kavita Jha & Mr Somnath Shukla, Advocates.

CORAM :-

HON'BLE MR JUSTICE SANJAY KISHAN KAUL HON'BLE MR JUSTICE RAJIV SHAKDHER

1. Whether the Reporters of local papers may be allowed to see the judgment ?

2. To be referred to Reporters or not ?

3. Whether the judgment should be reported in the Digest ?

RAJIV SHAKDHER, J

1. This appeal pertains to assessment year 2001-2002. The

Tribunal by way of the impugned judgment has allowed the appeal of

the assessee by following its own order for assessment years 1997-

98, 1998-99 and 1999-2000. Therefore, in view of our decision in ITA

Nos. 594/2005, 646/2005 and 559/2006 passed today, we have

dismissed the appeals of the revenue. The same fate will follow in

the captioned appeal.

2. Accordingly, the appeal is dismissed.

RAJIV SHAKDHER, J

SANJAY KISHAN KAUL,J AUGUST 19, 2011 kk/yg