Kiran Devi vs Commissioner Of Income Tax
2012 Latest Caselaw 4967 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                   RESERVED ON : 09.07.2012
                                                    DECIDED ON : 23.08.2012

+                   ITA Nos.1217/2010, 1219/2010, 1220/2010,
                    1221/2010, 1231/2010, 1233/2010

KIRAN DEVI                                                  ....... APPELLANT

              Through : Mr. S.Krishnan, Advocate

                                            Versus

COMMISSIONER OF INCOME TAX                                    ..... RESPONDENT

Through : Mr. Sanjeev Sabharwal, Senior Standing Counsel with Mr. Puneet Gupta, Senior Standing Counsel

CORAM:

MR. JUSTICE S. RAVINDRA BHAT MR. JUSTICE R.V. EASWAR

MR. JUSTICE S.RAVINDRA BHAT %

1. The present appeals are dismissed in view of the separate judgment passed today i.e. 23.08.2012 in ITA No. 995/2010 & 997/2010 titled Commissioner of Income Tax. Vs. Smt. Meera Devi.

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) AUGUST 23, 2012

ITA Nos. 1217, 1219, 1220, 1221, 1231, 1233/2010 Page 1