Cit vs R L Traders
2012 Latest Caselaw 4048 Del

$~11-17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                               DECIDED ON: 10.07.2012

+              ITA Nos.116, 117, 118, 121, 123 & 124/2012

       CIT                                     ..... Appellant in all Appeals

                                Through: Ms. Rashmi Chopra, Advocate
                                         for Appellant in all Appeals.

                       versus

       RL TRADERS                             .... Respondent in All Appeals

Through: Mr. K.R. Manjani, Advocate for Respondent in all Appeals.

CORAM:

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

MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT) % 1. The present Appeals are allowed in view of the separate judgment passed today in ITA-115/2012 titled CIT v. R.L. Traders. For detailed judgment, please refer to abovesaid case.

S. RAVINDRA BHAT (JUDGE)

R.V. EASWAR (JUDGE) JULY 10, 2012/vks/

ITA Nos.-116, 117, 118, 121, 123 & 124/2012 Page 1