Cit vs Modi Revlon Pvt. Ltd.
2012 Latest Caselaw 5107 Del

Citation : 2012 Latest Caselaw 5107 Del
Judgement Date : 29 August, 2012

Delhi High Court

Cit vs Modi Revlon Pvt. Ltd. on 29 August, 2012

Author: S.Ravindra Bhat

*                 IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             RESERVED ON: 17.08.2012
                                          PRONOUNCED ON: 29.08.2012

+             ITA No.1451/2010, CM APPL.12275/2012,
              ITA No.1640/2010, CM APPL.12282/2012,
              ITA No.1652/2010, CM APPL.12284/2012, and
              ITA No.825/2011

       CIT                                        .... Appellant in all Appeals

              Through: Mr. N.P. Sahni, Sr. Standing Counsel
                       in all the Appeals.
                                 versus
       MODI REVLON PVT. LTD.                     ..... Respondent in all Appeals

Through: Mr. Salil Kapoor with Mr. Vikas Jain, Advocates in all the Appeals.

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. 29.08.2012 in ITA No. 1450/2010 titled CIT Vs. Modi Revlon Pvt. Ltd.

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) AUGUST 29, 2012 ITA Nos.1451, 1640 & 1652/2010 Page 1

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