Krishak Bharati Cooperative Ltd. vs Addl. Commissioner Of Income Tax
2012 Latest Caselaw 4089 Del

Citation : 2012 Latest Caselaw 4089 Del
Judgement Date : 12 July, 2012

Delhi High Court

Krishak Bharati Cooperative Ltd. vs Addl. Commissioner Of Income Tax on 12 July, 2012

Author: S.Ravindra Bhat

*            IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                      Reserved on : 03.07.2012
                                                      Decided on : 12.07.2012

            ITA 163/2011, ITA 1215/2011 & ITA 1216/2011

KRISHAK BHARATI COOPERATIVE LTD.                         ..... Appellant

            Through: Mr. S.Ganesh, Sr. Advocate with Ms. Surekha Raman
                 and Mr. Anuj Sharma, Advocates

                                      Versus
ADDITIONAL COMMISSIONER OF INCOME TAX ...... Respondent

Through: Mr.Sanjeev Sabharwal, Sr. Standing Counsel with Mr. Puneet Gupta, Jr. Standing Counsel

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.V. EASWAR

MR. JUSTICE S. RAVINDRA BHAT %

1. The present appeals are dismissed in view of the separate judgment passed

today in ITA 205/2010 titled Krishak Bharati Cooperative Ltd. Vs. Deputy CIT.



                                                      S. RAVINDRA BHAT
                                                                (JUDGE)


July 12, 2012                                                   R.V. EASWAR
                                                                     (JUDGE)

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