Comissioner Of Income Tax vs Mother Dairy India Ltd.
2012 Latest Caselaw 639 Del

*             IN THE HIGH COURT OF DELHI AT NEW DELHI


                                           Reserved on :19th December, 2011.
%                                      Date of Decision January 30, 2012.

+               ITA NO.313/2011

COMISSIONER OF INCOME TAX                        .... Appellant
             Through Ms. Rashmi Chopra, sr. standing counsel

                                 VERSUS

MOTHER DAIRY INDIA LTD.                      .....Respondent

Through Mr. C S Aggarwal, Sr. Adv. with Mr. Prakash Kumar, Adv.

+               ITA NO.310/2011
+               ITA NO.319/2011
+               ITA NO.312/2011

COMMISSIONER OF INCOME TAX                 ..... Appellant

Through: Ms. Rashmi Chopra, sr. standing counsel

versus

MOTHER DAIRY FOOD PROCESSING LTD. .... Respondent Through Mr. C.S.Aggarwal, Sr. Adv. with Mr. Prakash Kumar, Adv.

CORAM:

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

1. Whether Reporters of local papers may be allowed to see the judgment?

2. To be referred to the Reporters or not ?

3. Whether the judgment should be reported in the Digest?

R.V. EASWAR, J.:

For orders, see ITA No.1925/2010.

(R.V. EASWAR) JUDGE

(SANJIV KHANNA) JUDGE

January 30, 2012 vld/Bisht