Commissioner Of Income Tax vs M/S. Frostair P. Ltd.
2012 Latest Caselaw 5011 Del

Citation : 2012 Latest Caselaw 5011 Del
Judgement Date : 24 August, 2012

Delhi High Court

Commissioner Of Income Tax vs M/S. Frostair P. Ltd. on 24 August, 2012

Author: S.Ravindra Bhat

*                  IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                 RESERVED ON: 01.08.2012
                                               PRONOUNCED ON: 24.08.2012

+                              ITA 1638/2006

      COMMISSIONER OF INCOME TAX                          ..... Appellant

                   Through: Mr. Sanjeev Sabharwal, Sr. Standing
                   Counsel.

                                      versus

      M/S FROSTAIR P.LTD                                 ..... Respondent

Through: Dr. Rakesh Gupta, Ms. Rani Kiyala and Mr. Piyush Singh, Advocates.

CORAM:

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

MR. JUSTICE S.RAVINDRA BHAT %

1. The present appeal is allowed in view of the separate judgment passed today i.e. 24.08.2012 in ITA No. 183/2002 titled CIT-IV Vs. M/s Frostair P. Ltd.

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) AUGUST 24, 2012 ITA 1638/2006 Page 1

Download the LatestLaws.com Mobile App