Director Of Wealth Tax ... vs Aparna Ashram
2012 Latest Caselaw 769 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI

+              WTA 1/2008
+              WTA 2/2008
+              WTA 3/2008
+              WTA 4/2008

%                      Date of Decision : 3rd February, 2012.


DIRECTOR OF WEALTH TAX (EXEMPTION)         ..... Petitioner
                 Through: Mr.Deepak Chopra and Mr.
                          Harpree Singh Ajmani, Advocates.

                   versus

APARNA ASHRAM                                           ..... Respondent

Through: Mr.Manu K.Giri, Advocate

CORAM:

HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V. EASWAR

SANJIV KHANNA,J: (ORAL)

In view of the order passed by this Bench in Director of Income

Tax versus Aparna Ashram WTA No.10/2006 decided on 3rd February,

2012, involving quantum proceedings under Section 21AA of the Wealth

Tax Act, 1957 ('Act', for short), the penalty proceedings under Section

18(1)(a) and Section 18(1)(c) of the Act for Assessment Years 1988-89

and 1989- 90, are rendered infructuous and consequently disposed of.

SANJIV KHANNA, J

R.V.EASWAR, J FEBRUARY 03, 2012 mr