Commissioner Of Income Tax vs Mehta Charitable Prajnalay Trust
2012 Latest Caselaw 6638 Del

*          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                    Reserved on: 6th September, 2012
%                                            Date of Decision: 20th November, 2012

+      ITA 417/2003
+      ITA 18/2004
+      ITA 722/2007
+      ITA 770/2011
+      ITA 1050/2011
+      ITA 1051/2011

       COMMISSIONER OF INCOME TAX                  .....Appellant
                      Through:  Mr. Abhishek Maratha, Sr. Standing
                                Counsel with Ms. Anshul Sharma,
                                Advocate.
                                Mr. Kamal Sawhney, Sr. Standing
                                Counsel.

                       Versus

       MEHTA CHARITABLE PRAJNALAY TRUST            ......Respondent

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

CORAM:

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

R.V. EASWAR, J.:

For detailed order see ITA No.309/2003.

(R.V. EASWAR) JUDGE

(S. RAVINDRA BHAT) JUDGE NOVEMBER 20, 2012 hs/vld