Commissioner Of Income Tax vs Ram Kishan Dass
2011 Latest Caselaw 2863 Del

          *       IN THE HIGH COURT OF DELHI AT NEW DELHI


+                       (1) ITA No.1786/2010

%                                                  Date of Decision: May 27, 2011

COMMISSIONER OF INCOME TAX                   ... APPELLANT
                  Through: Ms. Rashmi Chopra, Advocate

                                         Versus

RAM KISHAN DASS                                                   ... RESPONDENT
                                Through:         Mr. Ajay Vohra and Ms. Kavita Jha,
                                                 Advocates


                                 (2) ITA No.1790/2010
%
COMMISSIONER OF INCOME TAX                      ... Appellant
                  Through:  Ms. Rashmi Chopra, Advocate
                       Versus

RAM KISHAN DASS                                                   ... RESPONDENT
                                Through:         Mr. Ajay Vohra and Ms. Kavita Jha,
                                                 Advocates


                  (3) ITA No.1794/2010
%
COMMISSIONER OF INCOME TAX                       ... Appellant
                  Through:   Ms. Rashmi Chopra, Advocate
                        Versus

RAM KISHAN DASS                                                   ... RESPONDENT
                                Through:         Mr. Ajay Vohra and Ms. Kavita Jha,
                                                 Advocates


                                  (4) ITA No.170/2011
%
COMMISSIONER OF INCOME TAX                     ... Appellant
                  Through: Ms. Rashmi Chopra, Advocate

                                Versus

RAM KISHAN DASS                                                        ... RESPONDENT
ITAs Nos: 1786/10, 1790/10,1794/10, 170/11, 237/11, 1350/11 & 238/11       Page 1 of 3
                                 Through:         Mr. Ajay Vohra and Ms. Kavita Jha,
                                                 Advocates


                                  (5) ITA No.237/2011
%
COMMISSIONER OF INCOME TAX                     ... Appellant
                  Through: Ms. Rashmi Chopra, Advocate

                                Versus
RAM KISHAN DASS                                                   ... RESPONDENT
                                Through:         Mr. Ajay Vohra and Ms. Kavita Jha,
                                                 Advocates


                  (6) ITA No.1350/2010
%
COMMISSIONER OF INCOME TAX                       ... Appellant
                  Through:   Ms. Rashmi Chopra, Advocate

                                         Versus

SUNDER EXPORTS                                                    ... RESPONDENT
                                Through:         Mr. Salil Aggarwal and Mr. Prakash
                                                 Kumar, Advocates


                   (7) ITA No.238/2011
%
COMMISSIONER OF INCOME TAX                       ... Appellant
                  Through:   Ms. Rashmi Chopra, Advocate

                                         Versus

RAM KISHAN DASS                                                   ... RESPONDENT
                                Through:         Mr. Ajay Vohra and Ms. Kavita Jha,
                                                 Advocates


CORAM:
HON'BLE MR. JUSTICE A.K.SIKRI
HON'BLE MR. JUSTICE M.L.MEHTA

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

2. To be referred to Reporter or not?                            Yes


ITAs Nos: 1786/10, 1790/10,1794/10, 170/11, 237/11, 1350/11 & 238/11   Page 2 of 3
 3. Whether the judgment should be                                Yes
   reported in the Digest?


M.L.MEHTA, J. (Oral)

1. For orders, see ITA No. 1775/2010, titled as Commissioner of

Income Tax v Bishan Saroop Ram Kishan Agro Pvt. Ltd. decided

on 27th May, 2011.

M.L.MEHTA (JUDGE)

A.K.SIKRI (JUDGE)

May 27, 2011 rd