Commissioner Of Income Tax vs Maruti Suzuki India Ltd.
2012 Latest Caselaw 7196 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI


                                  RESERVED ON: 04.12.2012
                               PRONOUNCED ON : 14.12.2012

+             ITA NOS. 993/2011 AND 1029/2011

COMMISSIONER OF INCOME TAX                        ......Appellant

         Through : Mr. N.P. Sahni, Sr. Standing Counsel
                          Vs.
MARUTI SUZUKI INDIA LTD.                      .....Respondent

Through : Mr. Ajay Vohra with Ms. Kavita Jha, Mr. Somnath Shukla and Mr. Vaibhav Kulkarni, Advocates CORAM:

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

MR. JUSTICE S.RAVINDRA BHAT

% For detailed judgment, refer to the decision dated 14.12.2012 in ITA No. 903/2011

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) December 14, 2012

ITA Nos. 903, 993, 1029/2011 Page 1