Commissioner Of Income Tax vs M/S. Uberoi Sons (Machines) Ltd.
2012 Latest Caselaw 5198 Del

*           IN THE HIGH COURT OF DELHI AT NEW DELHI

                                          RESERVED ON: 28.08.2012
                                       PRONOUNCED ON: 31.08.2012

+                     ITA Nos. 168/2006, 243/2006 and 778/2006

       COMMISSIONER OF INCOME TAX                  ..... Petitioner
          Through: Ms. Rashmi Chopra, Sr. Standing Counsel.

                                 Versus

       M/S. UBEROI SONS (MACHINES) LTD.                      ..... Respondent

Through: Sh. Satyen Sethi with Sh. Arta Trana Panda, Advocates.

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. 31.08.2012 in ITA No. 166/2006 titled Commissioner of Income Tax Vs. M/s. Uberoi Sons (Machines) Ltd.

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) AUGUST 31, 2012

ITA Nos. 168, 243, 778/2006 Page 1